Section 5(1) in The First Statutes of Indian Institute of Technology Goa, 2017
(1)In addition to the persons provided in section 14 of the Act, the following shall be the members of the Senate, namely :-(a)Deans(b)Heads of the Departments or Schools as may be established by the Institute.(c)One or more members of academic from each of the Departments and Schools, nominated by the Chairman of the Senate, for a period of one year, subject to a maximum of two persons from any Department or School.(d)Two distinguished persons from the industry, Research & Development, Financial Institutions and any other comparable organisations, nominated by the Chairman of the Senate, for a period of two years.(e)Invitees, with no voting rights, whose presence may be sought during discussion on one or more items of agenda.(f)Upto five student representatives nominated by the Chairman of the Senate, as special invitees, for a period of one year whose participation shall be for the non-evaluation items of the Senate.
