Section 5(3) in The First Statutes of Indian Institute of Technology Goa, 2017
(3)(a)The Senate shall meet at least four times during a calendar year.(b)Meetings of the Senate shall ordinarily be convened by the Chairman either on his motion or on a requisition signed by not less than one-third members of the Senate.(c)The meeting of the Senate shall ordinarily be presided over by the Director, if present. In his absence, the Acting or Officiating Director shall preside over.(d)One third of the members shall form quorum for a meeting.(e)All the matters considered at the meetings of the Senate shall be decided by a majority of the votes of the members present including Chairman. If the votes are equally divided, the Chairman shall have a second or casting vote.(f)A written notice of the meeting shall be sent by the Registrar, to every member at least two weeks before the date of the meeting. The notice shall state the place, the date, and the time of the meeting. The notice may be delivered by post, electronic mail, or FAX at the address of each member as recorded in the Institute and if so sent, shall be deemed to have been delivered.(g)Notwithstanding the provisions of the immediately preceding provision, the Chairman may call a meeting of the Senate at short notice to consider urgent matters.(h)The agenda of the meeting shall be circulated by the Registrar to the members at least seven days before the meeting.(i)Notices for inclusion of any item on the agenda must reach the Registrar, at least ten days before the meeting. The Chairman may permit inclusion of any item for which due notice has not been received.(j)The ruling of the Chairman in regard to all matters relating to procedure shall be final.(k)The minutes of the proceedings of a meeting of the Senate shall be prepared by the Registrar, and circulated to all the members of the Senate. The minutes along with amendments, if any suggested, shall be placed for confirmation at the next meeting of the Senate. After the minutes are confirmed, the minutes shall be signed by the Chairman.(l)In emergent cases, the Director may exercise the powers of the Senate and report the decisions taken at the next meeting of the Senate.
