Section 4 in First Statutes of the National Institute of Design, Ahmedabad
4. Governing council and meetings thereof.
(1)Subject to the provisions of section 13 of the Act, the Governing Council may meet as often as may be considered necessary by the Chairperson for transaction of its business.(2)Meetings of the Governing Council shall be convened by the Chairperson either on his own motion or at the request of the Director or on a requisition signed by not less than six members of the Governing Council.(3)Seven members shall form a quorum for a meeting of the Governing Council and members may also participate in the meeting through video conference or digital medium after obtaining the prior approval of the Chairperson and such participation through video conference or digital medium shall be counted for the purpose of the quorum.(4)All questions considered at the meetings of the Governing Council shall be decided by a majority of the votes of the members present and if the votes be equally divided, the Chairperson shall have a casting vote.(5)The Chairperson shall preside over every meeting of the Governing Council :Provided that in the absence of the Chairperson, the members of the Governing Council present shall elect a member from amongst themselves to preside over the meeting.(6)A written notice of every meeting shall be sent by the Registrar to every member at least fifteen days before the date of the meeting mentioning therein the place, date and time of the meeting :Provided that the Chairperson may call a special meeting of the Governing Council at short notice of even less than fifteen days to consider urgent issues.(7)The notice may be delivered either by hand or sent by registered post or E.mail or Fax, at the address of each member as recorded in the office of the Governing Council and if so sent, shall be deemed to be duly delivered at the time at which notice would be delivered in the ordinary course of post, or in case of email or fax, when the same is transmitted.(8)Agenda of a meeting shall be circulated in advance by the Registrar to all members.(9)If a member, other than ex-officio members, of the Governing Council fails to attend three consecutive meetings without leave of absence from the Chairperson, he shall cease to be a member of the Governing Council.(10)Notices of motions for inclusion of any item on the agenda must reach the Registrar at least one week before the meeting :Provided that the Chairperson may permit inclusion of any item for which due notice has not been received.(11)The ruling of the Chairperson with regard to all questions of procedure shall be final.(12)The minutes of the proceedings of a meeting of the Governing Council shall be drawn up by the Registrar or any other person authorised by the Governing Council and shall be circulated to all members of the Governing Council and the same along with any amendment suggested shall be placed before the Governing council in its next meeting for confirmation and after the minutes are confirmed and signed by the Chairperson, they shall be recorded in the minute book and the minute book shall be kept open for inspection of the members of the Governing Council at all times during office hours.
