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INSTITUTES OF TECHNOLOGY ACT, 1961

INSTITUTES OF TECHNOLOGY ACT, 1961

59 of 1961

19th December, 1961

STATEMENT OF OBJECTS AND REASONS "In order to provide facilities on an extensive scale for post-graduate courses, advanced work and research in the various branches of science, engineering and technology, for which facilities in the country were inadequate, the Sarkar Committee recommended in 1945 that four institutions on the lines of the famous Massachusetts Institute of Technology, U.S.A., be established, one in each of the four regions of the country. Government accepted this recommendation and the first institution named as the Indian Institute of Technology, Kharagpur started in 1950 in the eastern region as a Government institution. Although situated in the east, it has functioned as an All India Institution in consonance with the original decision that these institutions should be open to students from all parts of the country. Later, the Institute at Kharagpur was declared by Parliament as an institution of national importance under the Indian Institute of Technology (Kharagpur) Act, 1956. The Act came into force on the 1st April, 1957 and the Institute has been since functioning as an autonomous body corporate. 2. The three other institutions named as the Indian Institute of Technology, Bombay, the Indian Institute of Technology, Madras, and the Indian Institute of Technology, Kanpur, were started in 1958, 1959 and 1960, respectively, and were registered under the Societies Registration Act, 1860. All the four institutions, provide first degree courses in addition to facilities for post-graduate studies and advanced research. This requires and provides co-operation between work at the post-graduate level and the first degree level for the mutual benefit of both and also results in full utilisation of the facilities created in these institutions. They aim at training personnel who will combine the highest technical competence with broad human sympathy as well as a practical outlook and awareness of the social implications of planning. The institutes have already succeeded in creating an atmosphere which instils in the minds of students a spirit of objective enquiry and a sense of purpose and are helping them develop a balanced and integrated personality. 3. One of the important tasks of the institutions is to meet the present and future needs of industry and technology. They, therefore, have an individuality and purpose of their own distinct from those of a University. The broad objectives of the four Institutes are the same, although in their actual working, there will be difference of emphasis on separate fields, particularly at the advanced levels. The Bill seeks (i) to retain the individuality of the institutions by declaring them institutions of national importance under Article 248 read with 7th Schedule, List 1, Entry 64 of the Constitution, (ii) to bring in the Indian Institute of Technology, Kharagpur, which has already been so declared and incorporated by an Act of Parliament, within the ambit of the proposed Act, and (iii) to make provision for the co-ordination and regulation of the affairs of the four Institutes. The Institutes will have the power to grant degrees, diplomas and other academic distinctions as at present possessed by the Indian Institute of Technology, Kharagpur".- Gazette of India. 1961, Extra, Pt. U.S. 2, p. 833.

An Act to declare certain institutions of technology to be institutions of national importance and to provide for certain matters connected with such institutions and the Indian Institute of Technology, Kharagpur. Be it enacted by Parliament in the Twelfth Year of the Republic of India as follows :-

SECTION 01: SHORT TITLE AND COMMENCEMENT

- (1) This Act may be called the Institutes of Technology Act, 1961.

(2) It shall come into force on such date2as the Central Government may, by notification in the Official Gazette, appoint, and different dates may be appointed for different provisions of this Act.

SECTION 02: DECLARATION OF CERTAIN INSTITUTIONS AS INSTITUTIONS OF NATIONAL IMPORTANCE

Whereas the objects of the institutions known as the Indian Institute of Technology, Bombay,3[the College of Engineering and Technology, Delhi]4[the Indian Institute of Technology, Guwahati, Assam,] the Indian Institute of Technology,5["Kanpur and the Indian Institute of Technology, Madras" and the Indian Institute of Technology, Roorkee"], are such as to make them institutions of national importance, it is hereby declared that each such institution is an institution of national importance.

SECTION 03: DEFINITIONS

- In this Act, unless the context otherwise requires,-

(a) "Board" in relation to any Institute, means the Board of Governors thereof;

(b) "Chairman" means the Chairman of the Board;

(i) in relation to the society known as the Indian Institute of Technology, Bombay, the Indian Institute of Technology, Bombay;

6[(ia) in relation to the society known as the College of Engineering and Technology, Delhi, the Indian Institute of Technology, Delhi;]

7[(ib) in relation to the society known as the Indian Institute of Technology, Guwahati, Assam, the Indian Institute of Technology. Guwahati;]

(ii) in relation to the society known as the Indian Institute of Technology (Kanpur) Society, the Indian Institute of Technology, Kanpur,8[***]

(iii) in relation to the society known as the Indian Institute of Technology, Madras, 9["and"];

(iv) in relation to the University of Roorkee, Roorkee, the Indian Institute of Technology, Roorkee;

(d) "Council" means the Council established under sub-section (1) ofsection 31;

(e) "Deputy Director", in relation to any Institute, means the Deputy Director thereof;

(f) "Director" in relation to any Institute, means the Director thereof;

(g) "Institute" means any of the Institutions mentioned insection 2and includes the Indian Institute of Technology, Kharagpur, incorporated under theIndian Institute of Technology (Kharagpur) Act, 1956;

(h) "Registrar", in relation to any Institute, means the Registrar thereof;

(i) "Senate", in relation to any Institute, means the Senate thereof;

(j) "society" means any of the following societies registered under theSocieties Registration Act, 1860, namely:-

(i) the Indian Institute of Technology, Bombay;

6[(ia) the College of Engineering and Technology, Delhi;]

7[(ib) the Indian Institute of Technology, Guwahati,]

(ii) the Indian Institute of Technology (Kanpur) Society;

(iii) the Indian Institute of Technology, Madras;

(k) "Statutes" and "Ordinances", in relation to any Institute, mean the Statutes and Ordinances of the Institute made under this' Act.

11 (l) "University of Roorkee" means the University of Roorkee established under the Roorkee University Act, 1947 (U.P. Act 9 of 1948).

SECTION 04: INCORPORATION OF INSTITUTES

- (1) Each of the Institutes mentioned insection 2shall be a body corporate having perpetual succession and a common seal and shall, by its name, sue and be sued.

12[(1A) The College of Engineering and Technology, Delhi, shall, on such incorporation, be called the Indian Institute of Technology, Delhi.]

13[(1B) The Indian Institute of Technology, Guwahati, Assam shall on such incorporation, be called the Indian Institute of Technology, Guwahati.]

14(1C) The University of Roorkee, Roorkee shall, on such incorporation, be called the Indian Institute of Technology, Roorkee.

(2) The body corporate constituting each of the said Institutes shall consist of a Chairman, a Director and other members of the Board for the time being of the Institute.

SECTION 05: EFFECT OF INCORPORATION OF INSTITUTES

- On and from the commencement of this Act,-

(a) any reference to a society in any law (other than this Act) or in any contract or other instrument shall be deemed as a reference to the corresponding Institute;

(b) all property, movable and immovable, of or belonging to a society shall vest in the corresponding Institute;

(c) all the rights and liabilities of a society shall be transferred to, and be the rights and liabilities of, the corresponding Institute; and

(d) every person employed by a society immediately before such commencement shall hold his office or service in the corresponding Institute by the same tenure, at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension, leave, gratuity, provident fund and other matters as he would have held the same if this Act had not been passed, and shall continue to do so unless and until his employment is terminated or until such tenure, remuneration and terms and conditions are duly altered by the Statutes:

Provided that if the alteration so made is not acceptable to such employee, his employment may be terminated by the Institute in accordance with the terms of the contract with the employee or, if no provision is made therein in this behalf, on payment to him by the Institute of compensation equivalent to three months' remuneration in the case of permanent employees and one month's remuneration in the case of other employees.

SECTION 05A: EFFECT OF INCORPORATION OF INSTITUTE OF TECHNOLOGY, ROORKEE.

16On and from the commencement of the Institutes of Technology (Amendment) Act, 2002,—

(a) any reference to the University of Roorkee in any law (other than this Act) or in any contract or other instrument shall be deemed as a reference to the Indian Institute of Technology, Roorkee;

(b) all property, movable and immovable, of or belonging to the University of Roorkee, shall vest in the. Indian Institute of Technology, Roorkee;

(c) all rights and liabilities of the University of Roorkee shall be transferred to. and be the rights and liabilities of, the Indian Institute of Technology. Roorkee;

(d) every person employed by the University of Roorkee immediately before such commencement shall hold his office or service in the Indian Institute of Technology, Roorkee by the same tenure, at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension, leave, gratuity, provident fund and other matters as he would have held the same if this Act had not been passed, and shall continue to do so unless and until his employment is terminated or until such tenure. remuneration and terms and conditions are duly altered by the Statutes :

Provided that if the alteration so made is not acceptable to such employee, his employment may be terminated by the Indian Institute of Technology, Roorkee in accordance with the terms of the contract with the employee or, if no provision is made therein in this behalf, on payment to him by the Indian Institute of Technology, Roorkee of compensation equivalent to three months' remuneration in the case of permanent employees and one month's remuneration in the case of other employees :

Provided further that any reference, by whatever form of words, to the Vice-Chancellor and Pro-Vice-Chancellor of the University of Roorkee in any law for the lime being in force, or in any instrument or other document, shall be construed as a reference to the Director and the Deputy Director, respectively, of the Indian Institute of Technology, Roorkee; and

(e) on the commencement of the Institutes of Technology (Amendment) Act. 2002, the Vice-Chance! lor of the University of Roorkee, appointed under the provisions of the Roorkee University Act, 1947 (U.P. Act 9 of 1948) shall be deemed to have been appointed as Director under the Act. and shall hold office for a period of three months or till such time the Director is appointed, whichever is earlier.

Explanation.—The reference in this section to the commencement of this Act shall be construed in relation to the Indian Institute of Technology. Roorkee as the reference to the date on which the provisions of the Institutes of Technology (Amendment) Act, 2000 come into force.

SECTION 06: POWERS OF INSTITUTES

- (1) Subject to the provisions of this Act, every Institute shall exercise the following powers and perform the following duties, namely:-

(a) to provide for instruction and research in such branches of engineering and technology, sciences and arts, as the Institute may think fit, and for the advancement of learning and dissemination of knowledge in such branches;

(b) to hold examinations and grant degrees, diplomas and other academic distinctions or titles;

(d) to fix, demand and receive fees and other charges;

(e) to establish, maintain and manage halls and hostels for the residence of students;

(f) to supervise and control the residence and regulate the discipline of students of the Institute and to make arrangements for promoting their health, general welfare and cultural and corporate life;

(g) to provide for the maintenance of units of the National Cadet Corps for the students of the Institute;

(h) to institute academic and other posts and to make appointments thereto (except in the case of the Director);

(i) to frame Statutes and Ordinances and to alter, modify or rescind the same;

(j) to deal with any property belonging to or vested in the Institute in such manner as the Institute may deem fit for advancing the objects of the Institute;

(k) to receive gifts, grants, donations or benefactions from the Government and to receive bequests, donations and transfers of movable or immovable properties from testators, donors or transferors, as the case may be;

(l) to co-operate with educational or other institutions in any part of the world having objects wholly or partly similar to those of the Institute by exchange of teachers and scholars and generally in such manner as may be conducive to their common objects;

(m) to institute and award fellowships, scholarships, exhibitions, prizes and medals; and

(n) to do all such things as may be necessary, incidental or conducive to the attachment of all or any of the objects of the Institute.

(2) Notwithstanding anything contained in sub-section (1), an Institute shall not dispose of in any manner any immovable property without the prior approval of the Visitor.

SECTION 07: INSTITUTES TO BE OPEN TO ALL RACES, CREEDS AND CLASSES

- (1) Every Institute shall be open to persons of either sex and of whatever race, creed, caste or class, and no test or condition shall be imposed as to religious belief or profession in admitting or appointing members, students, teachers or workers or in any other connection whatsoever.

(2) No bequest, donation or transfer of any property shall be accepted by any Institute which, in the opinion of the Council, involves conditions or obligations opposed to the spirit and object of this section.

SECTION 08: TEACHING AT INSTITUTE

All teaching at each of the Institutes shall be conducted by or in the name of the Institute in accordance with the Statutes and Ordinances made in this behalf.

SECTION 09: VISITOR

- (1) The President of India shall be the Visitor of every Institute.

(2) The Visitor may appoint one or more persons to review the work and progress of any Institute and to hold inquiries into the affairs thereof and to report thereon in such manner as the Visitor may direct.

(3) Upon receipt of any such report, the Visitor may take such action and issue such directions as he considers necessary in respect of any of the matters dealt with in the report and the Institute shall be bound to comply with such directions.

SECTION 10: AUTHORITIES OF INSTITUTES

- The following shall be the authorities of an Institute, namely:- (a) a Board of Governors; (b) a Senate; and

SECTION 11: BOARD OF GOVERNORS

- The Board of an Institute shall consist of the following persons, namely:- (a) the Chairman, to be nominated by the Visitor; (b) the Director, ex officio;

(c) one person to be nominated by the Government of each of the States comprising the zone in which the institute is situated, from among persons who, in the opinion of that Government, are technologists or industrialists of repute;

(d) four persons having special knowledge or practical experience in respect of education, engineering or science, to be nominated by the Council; and

(e) two professors of the Institute, to be nominated by the Senate.

SECTION 12: TERM OF OFFICE OF, VACANCIES AMONG, AND ALLOWANCES PAYABLE TO, MEMBERS OF BOARD

- (1) Save as otherwise provided in this section, the term of office of the Chairman or any other member of the Board shall be three years from the date of his nomination.

(2) The term of office of an ex officio member shall continue so long as he holds, the office by virtue of which he is a member.

(3) The term of office of a member nominated under15[clause (e)] ofsection 11shall be two years from the 1st day of January of the year in which he is nominated.

(4) The term of office of a member nominated to fill a casual vacancy shall continue for the remainder of the term of the member in whose place he has been nominated.

(5) Notwithstanding anything contained in this section, an outgoing member shall, unless the Council otherwise directs, continue in office until another person is nominated as a member in his place.

(6) The members of the Board shall be entitled to such allowances, if any, from the Institute as may be provided for in the Statutes but no member other than the persons referred to in clauses (b) and (e) ofsection 11shall be entitled to any salary by reason of this sub-section.

SECTION 13: FUNCTIONS OF BOARD

- (1) Subject to the provisions of this Act, the Board of any Institute shall be responsible for the general superintendence, direction and control of the affairs of the Institute and shall exercise all the powers of the Institute not otherwise provided for by this Act, the Statutes and Ordinances, and shall have the power to review the acts of the Senate.

(2) Without prejudice to the provisions of sub-section (1), the Board of any Institute shall-

(a) take decisions on questions of policy relating to the administration and working of the Institute;

(b) institute courses of study at the Institute;

(d) institute and appoint persons to academic as well as other posts in the Institute;

(e) consider and modify or cancel Ordinances;

(f) consider and pass resolution on the annual report, the annual accounts and the budget estimates of the Institute for the next financial year as it thinks fit and submit them to the Council together with a statement of its development plans;

(g) exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act or the Statutes.

(3) The Board shall have the power to appoint such committees as it considers necessary for the exercise of its powers and the performance of its duties under this Act.

SECTION 14: SENATE

- The Senate of each Institues shall consist of the following persons, namely:- (a) the Director, ex officio, who shall be the Chairman of the Senate; (b) the Deputy Director, ex officio;

(c) the professors appointed or recognised as such by the Institute for the purpose of imparting instruction in the Institute;

(d) three persons, not being employees of the Institute, to be nominated by the Chairman in consultation with the Director, from among educationists of repute, one each from the fields of science, engineering and humanities; and

(e) such other members of the staff as may be laid down in the Statutes.

SECTION 15: FUNCTIONS OF SENATE

Subject to the provisions of this Act, the Statutes and the Ordinances, the Senate of an Institute shall have the control and general regulation, and be responsible for the maintenance, of standards of instruction, education and examination in the Institute and shall exercise such other powers and perform such other duties as may be conferred or imposed upon it by the Statutes.

SECTION 16: CHAIRMAN OF BOARD

- (1) The chairman shall ordinarily preside at the meetings of the Board and at the Convocations of the Institute.

(2) It shall be the duty of the Chairman to ensure that the decisions taken by the Board are implemented.

(3) The Chairman shall exercise such other powers and perform such other duties as may be assigned to him by this Act or the Statutes.

SECTION 17: DIRECTOR

- (1) The Director of each Institute shall be appointed by the Council with the prior approval of the Visitor.

(2) The Director shall be the principal academic and executive officer of the Institute and shall be responsible for the proper administration of the Institute and for the imparting of instruction and maintenance of discipline therein.

(3) The Director shall submit annual reports and accounts to the Board.

(4) The Director shall exercise such other powers and perform such other duties as may be assigned to him by this Act or the Statutes or Ordinances.

SECTION 18: DEPUTY DIRECTOR

The Deputy Director of each Institute shall be appointed on such terms and conditions as may be laid down by the Statutes and shall exercise such powers and perform such duties as may be assigned to him by this Act or the Statutes or by the Director.

SECTION 19: REGISTRAR

- (1) The Registrar of each Institute shall be appointed on such terms and conditions as may be laid down by the Statutes and shall be the custodian of records, the common seal, the funds of the Institute and such other property of the Institute as the Board shall commit to his charge.

(2) The Registrar shall act as the Secretary of the Board, the Senate, and such committees as may be prescribed by the Statutes.

(3) The Registrar shall be responsible to the Director for the proper discharge of his functions.

(4) The Registrar shall exercise such other powers and perform such other duties as may be assigned to him by this Act or the Statutes or by the Director.

SECTION 20: OTHER AUTHORITIES AND OFFICERS

The powers and duties of authorities and officers other than those hereinbefore mentioned shall be determined by the Statutes.

SECTION 21: GRANTS BY CENTRAL GOVERNMENT

For the purpose of enabling the Institutes to discharge their functions efficiently under this Act, the Central Government may, after due appropriation made by Parliament by law in this behalf, pay to each Institute in each financial year such sums of money and in such manner as it may think fit.

SECTION 22: FUND OF THE INSTITUTE

- (1) Every institute shall maintain a Fund to which shall be credited- (a) all moneys provided by the Central Government.; (b) all fees and other charges received by the Institute;

(d) all moneys received by the Institute in any other manner or from any other source.

(2) All moneys credited to the Fund of any Institute shall be deposited in such Banks or invested in such manner as the Institute may, with the approval of the Central Government, decide.

(3) The Fund of any Institute shall be applied towards meeting the expenses of the Institute including expenses incurred in the exercise of its powers and discharge of its duties under this Act.

SECTION 23: ACCOUNTS AND AUDIT

- (1) Every Institute shall maintain proper accounts and other relevant records and prepare an annual statement of accounts, including the balance-sheet, in such form as may be prescribed by the Central Government in consultation with the Comptroller and Auditor-General of India.

(2) The accounts of every Institute shall be audited by the Comptroller and Auditor-General of India and any expenditure incurred by him in connection with such audit shall be payable by the Institute to the Comptroller and Auditor-General of India.

(3) The Comptroller and Auditor-General of India and any person appointed by him in connection with the audit of the accounts of any Institute shall have the same rights, privileges and authority in connection with such audit as the Comptroller and Auditor-General of India has in connection with the audit of the Government accounts, and, in particular, shall have the right to demand the production of books, accounts, connected vouchers and other documents and papers and to inspect the offices of the Institute.

(4) The accounts of every Institute as certified by the Comptroller and Auditor-General of India or any other person appointed by him in this behalf togetheir with the audit report thereon shall be forwarded annually to the Central Government and that Government shall cause the same to be laid before each House of Parliament.

SECTION 24: PENSION AND PROVIDENT FUND

- (1) Every Institute shall constitute for the benefit of its employees, including the Director, in such manner and subject to such conditions as may be prescribed by the Statutes, such pension, insurance and provident funds as it may deem fit.

(2) Wherer any such provident fund has been so constituted, the Central Government may declare that the provisions of theProvident Funds Act, 1925shall apply to such fund as if it were a Government Provident Fund.

SECTION 25: APPOINTMENTS

- All appointments on the staff of any Institute, except that of the Director, shall be made in accordance with the procedure laid down in the Statutes, by-

(a) the Board, if the appointment is made on the academic staff in the post of Lecturer or above or if the appointment is made on the non-academic -staff in any cadre the maximum of the pay scale for which exceeds six hundred rupees per month;

(b) by the Director, in any other case.

SECTION 26: STATUTES

- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-

(a) the conferment of honorary degrees;

(b) the formation of departments of teaching;

(c) the fees to be charged for course of study in the Institute and for admission to the examinations of degrees and diplomas of the Institute;

(d) the institution of fellowships, scholarships, exhibitions, medals and prizes;

(e) the term of office and the method of appointment of officers of the Institute;

(f) the qualifications of teachers of the Institute;

(g) the classification, the method of appointment and the determination of the terms and conditions of service of, teachers and other staff of the Institute;

(h) the constitution of pension, insurance and provident funds for the benefit of the officers, teachers and other staff of the Institute;

(i) the constitution, powers and duties of the authorities of the Insti

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