Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(4) in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017

(4)The review committee or the third party agency, as the case may be, shall assess the performance of Institute and shall submit its report with recommendations on-
(a)the extent of fulfilment of the objects of the Institute mentioned in section 6, as demonstrated by the state of teaching, learning and research, and its contribution to the society;
(b)the promotion of transformational research and its impact on industry and society;
(c)the advancement of fundamental research beyond the current frontiers of knowledge;
(d)the establishment of the Institute as amongst the global leaders in the area of information technology;
(e)such other parameters as the Board may consider necessary and specify.