Section 4 in The First Statutes of the Footwear Design and Development Institute
4. Governing Council and meeting thereof.
(1)The Governing Council of the Institute may meet as often as may be considered necessary by the Chairperson for the transaction of business of the Institute but in no case less than two times during a calendar year.(2)Meetings of the Governing Council shall be convened by the Chairperson either on his own motion or at the request of the Managing Director or on a requisition signed by not less than five members of the Governing Council.(3)Not less than half of the Members shall form a quorum for a meeting of the Governing Council.(4)The Members of the Governing Council may also participate in the meeting through video conference or digital medium but no member shall use this method of participation for more than two consecutive meetings and such participation through video conference or digital medium shall be counted for the purpose of quorum:Provided that if a meeting is adjourned for want of quorum, it shall be held within fifteen days, at the day, time and place as the Chairperson may determine.(5)All issues considered at the meetings of the Governing Council shall be decided by a majority of the votes of the members present and in case of a tie, the Chairperson shall have a casting vote.(6)The Chairperson shall preside over every meeting of the Governing Council:Provided that in the absence of the Chairperson, the members of the Governing Council present shall elect a Member from amongst themselves to preside over the meeting.(7)A written notice of every meeting shall be sent by the Secretary to every Member at least fifteen days before the date of the meeting mentioning therein the place, date and time of the meeting :Provided that the Chairperson may call a special meeting of the Governing Council at a shorter notice of less than fifteen days to consider urgent issues.(8)The notice may be delivered either by hand or sent by registered post or e-mail or Fax, at the address of each member as recorded in the office of the Governing Council and if so sent, shall be deemed to have been duly delivered at the time at which notice shall be delivered in the ordinary course of post, or in case of email or fax, when the same is transmitted.(9)Agenda of a meeting shall be circulated at least seven days in advance by the Secretary or by any other person authorized by the Chairperson to all Members.(10)If a Member, other than exofficio members, of the Governing Council fails to attend three consecutive meetings without leave of absence from the Chairperson, he may be removed as per the procedure.(11)Notices of motions for inclusion of any item on the agenda must reach the Secretary at least ten days before the meeting:Provided that the Chairperson may permit inclusion of any item for which due notice has not been received.(12)The minutes of the proceedings of a meeting of the Governing Council shall be drawn up by the Secretary or any other person authorised by the Governing Council in the absence of Secretary and shall be circulated to all members of the Governing Council and the same along with any amendment suggested shall be placed before the Governing Council in its next meeting for confirmation and after the minutes are confirmed and signed by the Chairperson, they shall be recorded in the minute book and the minute book shall be kept open for inspection by the Members of the Governing Council at all times during office hours.
