Section 12(15) in The First Statutes of the Footwear Design and Development Institute
(15)The minutes of the proceedings of a meeting of the Senate shall be drawn up by the Secretary or any other person authorised by the Chairperson of Senate and shall be circulated to all members of the Senate and the same along with any modification suggested shall be placed before the Senate in its next meeting for confirmation and after the minutes are confirmed and signed by the Chairperson of Senate, they shall be recorded in the minute book and the minute book shall be kept open for inspection of the members of the Senate at all times during office hours:Provided that such minutes or portions of the minutes shall not be circulated if the Senate considers such circulation prejudicial to the interests of the Institute or confidential in the nature like appointment of examiners, paper setters, printing of examination papers or degree certificates etc.
