Section 12 in The First Statutes of the National Institutes of Technology
12. Building and Works Committee.
(1)There shall be a Building and Works Committee for each of the Institute, consisting of following members, namely:-(i)the Director, ex-officio Chairman;(ii)[ Director or Deputy Secretary or his nominee dealing with the National Institutes of Technology in the Ministry and Director or Deputy Secretary or his nominee dealing with Finance of the National Institutes of Technology in the Ministry as Ex-Officio Members of the Central Government.] [Substituted 'one member nominated by the Central Government not below the rank of Director or Deputy Secretary;' by Notification No. S.O. 947(E), dated 21.7.2017 (w.e.f. 23.4.2009).](iii)one member nominated by the Board of Governors;(iv)Registrar, ex-officio, Member Secretary;(v)Dean, planning and development or similar position - Member; and(vi)one expert each from Civil and Electrical Engineering Wing of Central or State Government or any autonomous body of repute - Member.(2)The Building and Works Committee shall meet as often as necessary but ordinarily not less than four times a year(3)[ Four members shall form a quorum for a meeting of the Building and Works Committee.] [Substituted 'Three members shall form a quorum for a meeting of the Building and Works Committee.' by Notification No. S.O. 947(E), dated 21.7.2017 (w.e.f. 23.4.2009).](4)The provisions in these Statutes regarding notice of meeting, inclusion of items in the agenda and confirmation of the minutes applicable to the meeting of the Board shall, as far as practicable may be followed in connection with meetings of the Building and Works Committee also.(5)[ A copy of the minutes of every meeting of the Building and Works Committee shall be placed before the Board together with the recommendations of the Finance Committee on specific proposal or proposals which requires approval of the Board.] [Substituted 'A copy of the minutes of every meeting of the Building and Works Committee shall be placed before the Board.' by Notification No. S.O. 947(E), dated 21.7.2017 (w.e.f. 23.4.2009).]
