Section 11(2)(a) in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017

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Union of India - Subsection

Section 11(2)(a) in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017

(a)the investment of capital required for establishing the proposed Institute to be borne by the Central Government, the concerned State Government and industry partners in the ratio 50:35:15 and recurring expenditure, as may be considered necessary during the first five years of operation, to be made available by the Central Government:

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Union of India - Subsection

Section 11(2)(a) in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017