Section 3 in The First Statutes of Indian Institute of Technology Goa, 2017
3. Meeting of the Board.
(1)The Board shall meet as often as may be necessary but not less than twice during a calendar year.(2)Meetings of the Board shall ordinarily be convened by the Chairman either on his motion or at the request of the Director or on a requisition signed by not less than three members of the Board.(3)Five members including one member from outside the Institute, either through personal presence or video conference or teleconference, shall form quorum for a meeting.(4)All the matters considered at the meetings of the Board shall be decided by a majority of the votes of the members present including Chairman. If the votes are equally divided, the Chairman shall have a second or casting vote.(5)A written notice of the meeting shall be sent by the Registrar to every member at least two weeks before the date of the meeting. The notice shall state the place, the date, and the time of the meeting. The notice may be delivered by post, electronic mail, or FAX at the address of each member as recorded in the Institute and if so sent, shall be deemed to have been delivered.(6)Notwithstanding the provisions of the immediately preceding provision, the Chairman may call a meeting of the Board at short notice to consider urgent matters.(7)The agenda of the meeting shall be circulated by the Registrar to the members at least ten days before the meeting.(8)Notices for inclusion of any item on the agenda must reach the Registrar at least ten days before the meeting. The Chairman may permit inclusion of any item for which due notice has not been received.(9)The ruling of the Chairman in regard to all matters relating to procedure shall be final.(10)The minutes of the proceedings of a meeting of the Board shall be prepared by the Registrar and circulated to all the members of the Board. The minutes, along with any amendment suggested, shall be placed for confirmation at the next meeting of the Board. After the minutes are confirmed, the minutes shall be signed by the Chairman.
