Section 17(1) in Indraprastha Institute of Information Technology Delhi Act, 2007
(1)Save as otherwise provided in this section:(a)The term of office of the Chairman or any other member of the Board of Governors shall be three years from the date of his nomination, extendable by two years.(b)The term of office of an ex-officio member shall continue so long as he holds the office by virtue of which he is a member.(c)The term of office of a member nominated to fill a casual vacancy shall continue for the remainder to the term of the member in whose place he has been nominated.
