• The Indian Institutes of Information Technology Laws (Amendment) Bill, 2020 was introduced in Lok Sabha by the Minister of Human Resource Development, Mr. Ramesh Pokhriyal ‘Nishank’ on March 4, 2020.  The Bill amends Indian Institutes of Information Technology Act, 2014 and the Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017.
   

• The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017 declares certain Indian Institutes of Information Technology established under Public-Private Partnership mode as institutions of national importance.  Under the Act, 15 institutes are currently incorporated as institutions of national importance.
   
• The Bill seeks to declare five Indian Institutes of Information Technology (IIITs) set up under the Public Private Partnership mode in Surat, Bhopal, Bhagalpur, Agartala, and Raichur as institutions of national importance.  Currently, these institutes are registered as Societies under the Societies Registration Act, 1860 and do not have the power to grant degrees or diplomas.  On being declared institutions of national importance, the five institutes will be granted the power to grant degrees .
   

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