Indian Institutes of Information Technology Act, 2014
भारतीय सूचना प्रौद्योगिकी संस्थाधनअधिनियम, 2014
An Act to declare certain institutions of information technology to be institutions of national importance, with a view to develop new knowledge in information technology and to provide manpower of global standards for the information technology industry and to provide for certain other matters connected with such institutions or incidental thereto.
- Act number
- Act 30 of 2014
- Year
- 2014
- Enacted on
- 08-12-2014
- In force from
- 05-01-2015
- Jurisdiction
- Central Act (India)
- Subjects
- Education
Read the full text of Indian Institutes of Information Technology Act, 2014 section by section on LawLens.
Official source: India Code