act 030 of 2014 : Indian Institutes of Information Technology (Amendment) Act, 2017 [Repealed]

Indian Institutes of Information Technology (Amendment) Act, 2017 [Repealed]

ACTNO. 30 OF 2014
08 May, 2018
Repealed by Act 31 of 2019, Sch. I, S. 2, dated 8-8-2019

An Act further to amend the Indian Institutes of Information Technology Act, 2014.

PREAMBLE

Be it enacted by Parliament in the Sixty-eighth Year of the Republic of India as follows:

Section 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 date2 as the Central Government may, by notification in the Official Gazette, appoint.

Section 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.

Section 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.

Section 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. .

1. Received the assent of the President on the 17th August, 2017.

2. With effect from 7th September, 2017, vide S.O. 2945(E), dated 7-9-2017.