Section 10 in First Statutes of the National Institute of Design, Ahmedabad
10. Standing Committee of the Governing Council.
(1)The Governing Council shall constitute Standing Committee consisting of the following members, namely:-(a)the Director, who shall be the Chairman of the Standing Committee;(b)Activity Chairperson (Education);(c)two members of the Governing Council nominated by the Chairperson of the Governing Council; and(d)the Registrar, who shall be, Member Secretary of the Standing Committee.(2)The Standing Committee shall meet at least four times in a year preferably before the meetings of the Governing Council.(3)Three members of the Standing Committee present in the meeting shall form a quorum for a meeting of the Standing Committee.(4)The Director, as Chairman of the Standing Committee, shall preside over the meetings of the Standing Committees and in his absence, the senior most Activity Chairperson shall preside over the meetings.(5)The provisions of Statute 4 relating to notices of the meeting, inclusion of items in the agenda and confirmation of the minutes applicable to the meetings of the Governing Council shall, so far as applicable, be followed in connection with the meetings of the Standing Committee.(6)The Standing Committee, once constituted by the Governing Council, shall function till such time it is reconstituted by the Governing Council;(7)All policy matters requiring consideration and approval of the Governing Council and all matters pertaining to service conditions of the Institute shall be first placed before the Standing Committee for consideration, recommendations or approval.(8)All proposals seeking budgetary support, whether recurring or non- recurring, from the Government of India shall be reviewed by the Standing Committee and recommendations shall be made by the Committee to the Governing Council.(9)The Standing Committee shall also function as Finance Committee and Building and Contracts Committee and shall review periodically all major building or construction projects, contracts and work orders in respect of major items of capital expenditure, and such other matters as may be decided by the Governing Council.(10)The Standing Committee shall review and give recommendations on all such financial and policy matters as may be referred to it by the Governing Council.(11)All minutes of the proceedings of the Standing Committee or Resolutions of the Standing Committee shall be placed before the ensuing meeting of the Governing Council for noting or ratification or consideration; and(12)All orders and decisions of the Standing Committee shall be signed by the Chairman and authenticated and circulated by the Registrar or any other person authorized by the Governing Council to the members of the Committee.
