Section 3(c) in The Institutes of Technology Act, 1961
(c)"corresponding Institute" means,-(i)in relation to the society known as the Indian Institute of Technology, Bombay, the Indian Institute of Technology, Bombay.(ia)[ in relation to the society known as the College of Engineering and Technology, Delhi, the Indian Institute of Technology, Delhi,] [Inserted by Act 29 of 1963, Section 3 (w.e.f. 13-9-1963)](ib)[ in relation to the society known as the Indian Institute of Technology, Guwahati, Assam, the Indian Institute of Technology, Guwahati;"] [Ins by Act 35 of 1994, Section 3 (w.e.f. 1-9-1994)](ii)in relation to the society known as the Indian Institute of Technology (Kanpur) Society, the Indian Institute of Technology, Kanpur, [* *] [The word [and] omitted by Act 16 of 2002 (w.e.f. 28.3.2002) ](iii)in relation to the society known as the Indian Institute of Technology, Madras, [and] [Inserted by Act 16 of 2002 (w.e.f. 28.3.2002) ] the Indian Institute of Technology, Madras;(iv)[ in relation to the University of Roorkee, Roorkee, the Indian Institute of Technology, Roorkee] [Inserted by Act 16 of 2002 (w.e.f. 28.3.2002) ](v)[ in relation to the society known as the Indian Institute of Technology, Bhubaneswar, the Indian Institute of Technology, Bhubaneswar;
