Section 3 in A.P. Intelligent Global Hub For Digital Pedagogies Act, 2019
3. Establishment of IGHDP.
(1)The Government may, by notification in the Andhra Pradesh Gazette appoint, an Institution to be called "The Intelligent Global Hub for Digital Pedagogies".(2)The Institute shall consist of the Governing Council, Chairman, CEO and the Board of Directors and such other persons as may be appointed at such office or as members, so long as they continue to hold such office or membership.(3)The Institution shall be a body corporate set up as a Company Limited by shares, as per the Companies Act, 2013 (Central Act No.18 of 2013), with the name aforesaid, having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property' and to contract and may, by the said name, sue or be sued.(4)The Company forming the Institution shall have the Government as the sole shareholder, and shall provide the tangible support for the Institution by way of land, capital and other things specified in Chapter VII of this Act.(5)The Institution shall carry out all its objectives with permission of competent authorities whomsoever applicable, and shall apply its profits, if any, or other income in promoting its objects and prohibit the payment of any dividend.(6)The main objective of the Institution shall be to utilize research and evidence from the sciences of learning to build well-designed digital pedagogies to promote education, including special education and employment enhancing vocational skills, in order to transform learning and in the process spawn an innovation ecosystem via the IGHDP in line with the vision 2029 of the Government of Andhra Pradesh and the global Sustainable Developmental Goal agenda on education.(7)The Institution shall be financially and administratively autonomous and as such shall be self sufficient on capital and operational accounts, having its own governance as well as administrative policies and practices as prescribed from time to time.(8)The Institution shall have the right to raise investment, grants as well as aid from domestic as well as international institutions in order to support its stated objectives.(9)The Institution shall be registered under the Income Tax Act, 1961 (Central Act No.43 of 1961), to enable donations to it to be eligible for 50% income tax exemption for the donors under Section 80-G of the said Act.(10)The Government shall make necessary efforts to set a temporary campus for the institution rent-free with the utilities being paid for by the institution as per actuals;(11)The Logo of Government of Andhra Pradesh shall be used for branding of Andhra Pradesh IGHDP.
