Section 20(1) in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017
(1)The Finance Committee of each Institute shall consist of the following persons, namely:-(a)the Chairperson of the Board shall be the ex officio Chairperson of the Committee;(b)one representative of the Government of India, Ministry of Human Resource Development, Department of Higher Education handling the matters relating to finance, ex officio;(c)one representative of the State Government in which the Institute is located, ex officio;(d)one representative of the industry partners chosen from amongst themselves;(e)the Director, ex officio; and(f)the officer in-charge of finance and accounts of the Institute, ex officio Secretary.
