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 17] [Entire Act]

State of Chattisgarh - Subsection

Section 17(1) in International Institute of Information Technology (IIIT) University Act, 2013

(1)There shall be a Building and Works Committee which shall have the following members, namely :-
(a)Director, who shall be the Chairman;
(b)a member of the Board nominated by it;
(c)a person to represent the Sponsor;
(d)a person of eminence with background in civil engineering, to be nominated by the Board, not being an employee of the Institute;
(e)a person of eminence in the field of teaching or research in any field of study offered by the Institute, to be nominated by the Board, not being an employee of the Institute;
(f)one nominee of the State Government from the department dealing with Public Works;
(g)one person representing the Naya Raipur Development Authority;
(h)the Registrar;
(i)the senior most officer responsible for managing the estate of the Institute shall be the Secretary of the committee.