Section 4 in National Institute of Fashion Technology Statutes, 2020
4. Meetings of Board.
(1)The Board shall meet as often as necessary but not less than four times during a financial year.(2)The interval between two meetings of the Board shall not be more than four months in any case.(3)The meetings of the Board shall be convened by the Chairperson of the Board or on the recommendation of the Director General.(4)One-third of the total members of the Board shall form the quorum for a meeting of the Board:Provided that, if a meeting is adjourned for want of quorum, it shall be held on such other day, at such other time and place, as the Chairperson may determine; and if at such a meeting, a quorum is not present within half-an-hour from the time appointed for holding a meeting, the members present shall form the quorum.(5)All questions considered at the meeting shall be decided by a majority of the votes of the members present, and if the votes be equally divided, the Chairperson shall have the casting vote.(6)A written notice of every meeting alongwith agenda shall be circulated by the Registrar to the members of the Board, seven days prior to the meeting:Provided that the Chairperson of the Board may permit inclusion of any item for which due notice was not given, except in the case of approval of the annual budget estimates including revised estimates of the Institute, annual accounts of the Institute, internal audit reports, revision of fees of the Institute, setting up of new Institute Campus, or modification or framing of Statutes and Ordinances of the Institute.(7)Notwithstanding the provisions of sub-statute (6), the Chairperson may call an emergency meeting of the Board at a short notice to consider urgent issues.(8)Emergency meeting of the Board may also be called if the Chairperson is so requisitioned in writing by eight members to discuss only those items of agenda for which the requisition is made.(9)An agenda item may be sent by circulation to all members of the Board in cases when it is not possible to convene meeting of the Board, and shall be deemed to be approved, if concurred by the quorum of members as mentioned in sub-statute (4).(10)The notice, agenda and minutes of meetings may be delivered by hand or sent by registered post or speed post or e-mail or fax, to the address of each member as recorded in the office of the Board; and if so sent, shall be deemed to be duly delivered.(11)The Chairperson may decide any question of procedure, which shall be binding.(12)A member, who is directly or indirectly interested in any matter coming up for consideration at a meeting of the Board, in which he has conflict of interest, shall not take part in such deliberation or discussion of the Board.(13)The minutes shall contain names of the members present in the meeting and names of members, if any, dissenting from, or not concurring with the resolutions with the grounds of such dissent.(14)The minutes of the proceedings of a meeting shall be drawn up by the Registrar with the approval of the Chairperson, and circulated to all members of the Board within a period of seven working days, seeking comments on the minutes and if no comments are received within seven days of receipt of minutes, the same shall be treated as final.(15)The minutes, alongwith any modification suggested, shall be placed for confirmation at the next meeting of the Board and after the minutes are confirmed and signed by the Chairperson, they shall be recorded in the minute book by the Registrar within fifteen days of conclusion of every such meeting.(16)The minute book shall be kept open for inspection of the members at all times during office hours.
