The National Institutes of Technology, Science Education and Research Act, 2007

[Act No. 29 of 2007]

[5th May, 2007.]

Contents
Titele	The National Institutes of Technology, Science Education and Research Act, 2007
Sections	Particulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Declaration of certain Institutions as Institutions of national importance
3.	Definitions
Chapter II	The Institutes
4.	Incorporation of Institutes
5.	Effect of incorporation of Institutes
5A.	Effect of incorporation of Bengal Engineering and Science University, Shibpur
6.	Powers of Institutes
7.	Institutes to be open to all races, creeds and classes
8.	Teaching at Institutes
9.	Visitor
10.	Authorities of Institutes
11.	Board of Governors
11A.	Board of Institutes of Second Schedule and Third Schedule
12.	Term of office of, vacancies among, and allowances payable to, members of Board
13.	Powers and functions of Board
14.	Senate
15.	Functions of Senate
16.	Chairperson of Board
17.	Director and Deputy Director
18.	Registrar
19.	Other authorities and officers
20.	Grants by Central Government
21.	Fund of Institute
22.	Accounts and audit
23.	Pension and provident fund
24.	Appointments
25.	Statutes
26.	Statutes how made
27.	Ordinances
28.	Ordinances how made
29.	Tribunal of Arbitration
Chapter III	The Council
30.	Establishment of Council
31.	Term of office of, vacancies among, and allowances payable to members of Council
32.	Functions of Council
33.	Chairman of Council
34.	Power to make rules in respect of matters in this Chapter
Chapter IV	Miscellaneous
35.	Acts and proceedings not to be invalidated by vacancies, etc
36.	Power to remove difficulties
37.	Transitional provisions
The Schedules
1.	List of Central Institutions incorporated into The Act
2.	List of Indian Institutes of Science Education Research
3.	List of Indian Institutes of Engineering Science and Technology