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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1) in The Indian Institutes of Information Technology Act, 2014

(1)The Registrar of every Institute shall be appointed on such terms and conditions as may be laid down by the Statutes and shall be the custodian of records, the common seal, the funds of the Institute and such other property of the Institute as the Board shall commit to his charge.