Indian Institutes of Information Technology (Amendment) Act, 20171
| [Act No. 25 of 2017] | [17th August, 2017] |
An Act further to amend the Indian Institutes of Information Technology Act, 2014.
Be it enacted by Parliament in the Sixty-eighth Year of the Republic of India as follows:-
1 Received the assent of the President on the 17th August, 2017.
1. Short title and commencement.- (1) This Act may be called the Indian Institutes of Information Technology (Amendment) Act, 2017.
(2) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint.
1 With effect from 7th September, 2017, vide S.O. 2945(E), dated 7-9-2017.
2. Amendment of Section 24.- In Section 24 of the Indian Institutes of Information Technology Act, 2014 (30 of 2014)(hereinafter referred as the principal Act), in clause (d) of sub-section (2), for the words "Indian Institutes of Information Technology", the words "Indian Institute of Technology" shall be substituted.
3. Amendment of Section 32.- In Section 32 of the principal Act, in clause (a), for the words "Assistant Professor", the words "Assistant Professor or above" shall be substituted.
4. Amendment of Schedule.- In the Schedule to the principal Act, after serial number 4 and the entries relating thereto, the following serial number and entries shall be inserted, namely:-
| Sl. No. | Name of the State | Name of the existing Institute | Location | Name of the Institute under this Act |
| "5. | Andhra Pradesh | Indian Institute of Information Technology, Design and Manufacturing | Kurnool | Indian Institute of Information Technology, Design and Manufacturing, Kurnool.". |