Section 6(7) in Indraprastha Institute of Information Technology Delhi Act, 2007
(7)To fix the salary structure including allowances, provident fund, etc. of all positions mentioned in clause (5) and (6) above so as to meet the minimum norms of regulatory bodies, provided that the net salaries may be higher than these but in no case lower; to determine the contractual terms, length and tenure of contract, expectations, roles and responsibilities etc, associated with the contract for all academic, teaching and other employees; to establish revenue sharing mechanisms with all its employees;
