Section 6 in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017
6. Senate.
(1)In addition to the persons mentioned in section 14 of the Act, the following shall be the members of the Senate, namely:-(a)the Heads of the Departments or Academic Centres or Schools other than Professors, as are not members of the Senate;(b)the Deans and Associate Deans other than Professors, as are not members of the Senate;(c)the Librarian of the Institute;(d)one Chief Warden by rotation to be nominated by the Director for a period of one year;(e)not more than six other members of the academic staff for their special knowledge appointed by the Chairman after consultation with the Director for such period as may be specified by the Chairman.(2)Subject to the provisions of the Act, the Senate shall have the power to:-(a)frame and revise curricula and syllabi for the courses of studies for the various Departments or Academic Centres or Schools;(b)make arrangements for the conduct of examinations, appoint examiners, moderators, tabulators and the like;(c)declare the results of the examinations or to appoint Committees or officers to do so and to make recommendations to the Board regarding conferment or grant of degrees, diplomas and other academic distinctions or titles;(d)appoint Advisory Committees or Expert Committees or both for the Departments and the Academic Centres or Schools of the Institute to make recommendation on academic matters connected with the working of the Department or Academic Centre or School and the Head of the Department concerned shall act as convenor of such Committees;(e)appoint Committees from amongst the members of the Senate, other teachers of the Institute and experts from outside to advise on such specific academic matters as may be referred to any such Committee by the Senate;(f)consider the recommendations of the Advisory Committee attached to various Departments or Academic Centres or Schools and that of Expert and other committees and take such action (including the making of recommendations to the Board) as circumstances of each may require;(g)make periodical review of the activities of the Departments and take appropriate action (including the making of recommendations to the Board);(h)supervise the working of the Library;(i)promote research within the Institute and require reports on such research from the persons engaged thereon;(j)provide for the inspection of the classes and the Hostels in respect of the instructions and discipline therein, supervise the co-curricular activities of the students of the Institute and submit reports thereon to the Board;(k)award stipends, scholarships, fellowships, medals and prizes and make other awards in accordance with the Ordinances and such other conditions as may be attached to the award;(l)make recommendations to the Board with regard to the creation of posts on the academic staff and the abolition thereof, and duties attached to such posts;(m)make recommendations to the Board with regard to the establishment of the Departments or Centres or Schools or Service Centres and the abolition thereof, and the allocation of academic and other staff to such Academic Departments or Centres or Schools or Service Centres;(n)provide support to other technical institutions in furtherance of their academic standards;(o)outreach through distance learning mode to enhance the academic and research productivity of the Institute.(3)The Senate shall meet as often as necessary, but not less than four times during a calendar year.(4)(a)Meetings of the Senate shall be convened by the Chairman of the Senate either on his own initiative or on a requisition signed by not less than 20% of the members of the Senate.(b)The requisitioned meeting shall be a special meeting to discuss only those items of agenda for which requisition is made. The requisitioned meeting shall be convened by the Chairman of the Senate on date and time convenient to him within fifteen days of the notice given for such a requisition.(5)One third of the total number of members of the Senate shall form a quorum for a meeting of the Senate.(6)The Director, if present, shall preside at every meeting of the Senate. In his absence, the Deputy Director shall preside and in the absence of both the Director and the Deputy Director, the senior-most of the Deans present shall preside at the meeting. In case none of the Deans are present, the senior-most of the Professors present shall preside at the meeting.(7)A written notice of every meeting, together with the agenda shall be circulated by the Registrar to the members of the Senate at least a week before the meeting and the Chairman of the Senate may permit inclusion of any item for which due notice could not be given.(8)Notwithstanding the provisions of sub-statute (7), the Director may call an emergency meeting of the Senate at short notice to consider urgent special issues.(9)The ruling of the Chairman of the Senate in regard to all questions of procedure shall be final.(10)The minutes of the proceedings of a meeting of the Senate shall be drawn up by the Registrar with the approval of the Chairman of the Senate and circulated to all the members of the Senate present in India:Provided that any such minute shall not be circulated if the Senate considers such circulation prejudicial to the interests of the Institute and the minutes along with amendments, if any suggested, shall be placed for confirmation at the next meeting of the Senate and after the minutes are confirmed and signed by the Chairman of the Senate, they shall be recorded in the minute book which shall be kept open for inspection of the members of the Senate, the Board and the Council at all times during office hours.(11)In emergent cases the Chairman of the Senate may exercise the powers of the Senate and report to the Senate of the action taken by him at its next meeting for its approval.
