Section 5(2) in The First Statutes of Indian Institute of Technology Goa, 2017
(2)Subject to the provisions of the Act, the Senate shall have the following powers and duties:-(a)As the custodian of all academic affairs of the Institute, the Senate is empowered to sanction academic programs and courses, approve their contents and any changes thereof, and oversee their conduct.(b)It shall set the criteria for the award of academic degrees and honors and approve each individual award.(c)It shall set the criteria for the termination of students' programs and approve each termination with due deliberation.(d)In the pursuit of its duties, the Senate is empowered to constitute permanent and other subcommittees, appoint their members and set their powers that shall not equal or exceed the powers of the Senate as a whole.(e)The Senate may invest the Chairman with powers to facilitate speedy decision-making in academic matters. However, all academic decisions of the sub-committees and of the Chairman and functionaries shall be reported to the Senate for confirmation.(f)All academic matters related to the selection of students or participants in academic programs and courses, and periodic information regarding their progress and completion, shall similarly be reported to the Senate for its information and approval.(g)The Senate alone may approve changes in the program of study of students.(h)The creation of new academic departments, schools and centers or abolition thereof or any significant changes in the profile of such entities that are already existing, shall be approved by the Senate and thereby recommended to the Board.(i)Policy and infrastructural initiatives that have bearing on the research and academic profile of the Institute shall be presented to the Senate on a regular basis for its comments and advice, which shall be non-binding but must be communicated to the Board.(j)The Senate shall have powers to invite such person or persons as may be deemed fit to attend a meeting of the Senate.
