Section 7 in National Institute of Fashion Technology Statutes, 2020
7. Functions of Senate.
(1)Subject to the provisions of the Act, the Senate shall have the power to -(a)make, review and approve academic policy, curricula and syllabi for the courses of studies and co-curricular activities of various departments;(b)appoint advisory committee or other expert committees from amongst the members of the Senate, faculty members of the Institute and experts from outside to advise on such academic and curricular matters as may be referred to such Committee by the Senate;(c)approve evaluation policy, including for the conduct of examinations, appointment of examiners, moderators, tabulators, declaration of results;(d)approve the grant of degrees and diplomas;(e)conduct periodical review of the activities of the departments and resource centres;(f)promote research and academic development or activity within the Institute and seek report on such research and academic development or activity from the persons engaged thereon;(g)make recommendations to the Board for specifying the guidelines for conferring of awards, stipends, scholarships, fellowships, medals and prizes;(h)make recommendations to the Board for restriction or creation of departments and Institute Campuses and the abolition and merging of existing departments or Institute Campuses thereof;(i)approve the creation, modification, merger or abolition of courses and programmes of the Institute;(j)oversee the policy and review of all matters related to the affairs of students; and(k)frame and review from time to time, policy for training and capacity building of faculty members of the Institute.(2)All decisions of the Senate shall be placed before the Board for information:Provided that any decision of the Senate having financial implication shall be placed before the Board for approval.
