The Indian Institutes of Information Technology Laws (Amendment) Bill, 2020 — introduced in Lok Sabha

The Indian Institutes of Information Technology (Public-private Partnership) Act, 2017 (the said Act) was enacted to declare certain Indian Institutes of Information Technology established under Public-private Partnership mode as 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.

The said Act was enacted in pursuance of a scheme approved by the Government to set up twenty Indian Institutes of Information Technology in Public-private Partnership mode. Fifteen such institutes were incorporated as institutions of national importance under the said Act. The Government has decided to include five more institutes which have been subsequently established as societies at Bhagalpur (Bihar), Surat (Gujarat), Raichur (Karnataka), Bhopal (Madhya Pradesh) and Agartala (Tripura), also within the ambit of the said Act to be institutions of national importance.

The proposed legislation also provides for rectifying a patent error in sub-section (3) of section 41 of the Indian Institutes of Information Technology Act, 2014 so as to substitute the word “elected” with “nominated”, for clarity.

*Copy of the bill is here: Indian Institutes of Information Technology Laws (Amendment) Bill, 2020

Lok Sabha