Section 4 in The National Institutes of Technology, Science Education and Research, 2007
4. Incorporation of Institutes. -
(1)Each of the Institutes mentioned in column (3) of [the First Schedule, the Second Schedule and the Third Schedule] [Substituted for the words "the First Schedule and the Second Schedule" by Act No. 9 of 2014] shall be a body corporate having perpetual succession and a common seal and shall, by its name, sue and be sued.(1A)[ The Bengal Engineering and Science University, Shibpur shall be deemed to have been incorporated under this Act, and on such incorporation, be called the Indian Institute of Engineering Science and Technology, Shibpur.] [Inserted Act No. 9 of 2014](2)The body corporate constituting each of the said Institutes shall consist of a Chairperson, a Director and other members of the Board for the time being of the Institute.
