Section 14(2) in The Footwear Design and Development Institute Act, 2017
(2)Without prejudice to the provisions of sub-section (1), the Senate shall have the following powers, namely:-(a)to specify the criteria and process for admission to courses or programmes of study by the Institute;(b)to recommend to the Governing Council for creation of teaching and other academic posts, determination of number and emoluments of such posts and defining the duties and conditions of service of teachers and other academic posts;(c)to recommend to the Governing Council for commencement of new programmes and course of study;(d)to specify academic contents of programmes and course of study and to undertake modifications therein;(e)to specify the academic calendar and approve grant of degrees, diplomas and other academic distinctions or titles; and(f)to exercise such other powers and discharge such other functions as may be assigned to it, by Statutes or by the Governing Council.
