Section 6(1) in National Institute of Fashion Technology Statutes, 2020
(1)In addition to the persons mentioned in clause (a) to (d) of section 12 of the Act, in exercise of the powers conferred by clause (e) of section 12 of the Act, the following persons shall be members of the Senate, namely:-(a)Director (Head Office);(b)Director (Finance and Accounts);(c)Controller of Examinations (Head Office);(d)Dean (Academics);(e)Head of department of academic administration dealing with student affairs;(f)Heads of academic departments;(g)Director of National Resource Centre;(h)Director of Information Technology; and(i)Registrar.
