Section 2 in The Institutes of Technology Act, 1961
2. Declaration of certain institutions as institutions of national importance.
- Whereas the objects of the institutions known as the Indian Institute of Technology, Bombay, [the College of Engineering and Technology, Delhi] [Inserted by Act 29 of 1963, Section 2. (w.e.f. 13-9-1963)], [The Indian Institute of technology's Guwahati, Assam] [Inserted by Act 35 of 1994, Section 2 (w.e.f. 1-9-94)] the Indian Institute of Technology, [Kanpur, the Indian Institute of Technology, Madras and the Indian Institute of Technology, Roorkee,] [Substituted for "Kanpur and the Indian Institute of Technology, Madras" by Act 16 of 2002 (w.e.f. 28.3.2002) ] [ the Indian Institute of Technology, Bhubaneswar, the Indian Institute of Technology, Gandhi Nagar, the Indian Institute of Technology, Hyderabad, the Indian Institute of Technology, Indore, the Indian Institute of Technology, Jodhpur, the Indian Institute of Technology, Mandi, the Indian Institute of Technology, Patna, the Indian Institute of Technology, Ropar [the Indian Institute of Technology (Banaras Hindu University), Varanasi, the Indian Institute of Technology, Tirupati, the Indian Institute of Technology, Palakkad, the Indian Institute of Technology, Goa, the Indian Institute of Technology, Dharwad, the Indian Institute of Technology, Bhilai, the Indian Institute of Technology, Jammu and the Indian Institute of Technology (Indian School of Mines), Dhanbad] [Substituted for the words "and the Indian Institute of Technology, Roorkee" Act No. 34 of 2012] are such as to make them institutions of national importance, it is hereby declared that each such institution is an institution of national importance.
