Section 12 in The First Statutes of the Footwear Design and Development Institute
12. Senate.
(1)In addition to the persons referred to in section 13, the Senate shall include the following members of the staff, namely :-(a)Head (Academics) of the Institute(b)Heads of Schools of the Institute(c)Such other persons from staff as may be nominated by the Managing Director(2)The term of office of the members of the Senate (other than ex-officio members), shall be of two years from the date of their nomination and any vacancy in the Senate (other than ex-officio members) shall be filled by nomination within a period of thirty days from the date of arising of vacancy.(3)The Senate shall meet as often as necessary, but not less than four times in each academic year, at such place and time as may be determined by the Chairperson of the Senate.(4)The Senate shall observe such rules and procedure in regard to the transaction of business at its meetings as may be determined by the Governing Council.(5)The meeting of the Senate shall be presided over by the Managing Director and in his absence, such other Member as may be nominated by the Managing Director in this regard.(6)One half of the total number of existing members of the Senate shall form a quorum for a meeting of the Senate.(7)All issues considered at the meetings of the Senate shall be decided by a majority of the votes of the members present and in case of a tie, the Managing Director shall have a casting vote.(8)A written notice of every meeting shall be sent by the Secretary or any other person authorised by the Chairperson of Senate in absence of 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 Managing Director may call a special meeting of the Senate at short notice of even less than fifteen days to consider urgent issues.(9)If, in the opinion of the Chairperson of the Senate, any emergency has arisen which requires immediate action, he may take such action as he deems necessary and shall take approval of the same in the next meeting of the Senate.(10)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 Senate 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.(11)Agenda of a meeting shall be circulated atleast seven days in advance by the Secretary or any other person authorized by the Chairperson of Senate to all members.(12)If a member, other than ex-officio members, of the Senate fails to attend three consecutive meetings without leave of absence from the Chairperson of Senate, he shall cease to be a member of the Senate.(13)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 of Senate may permit inclusion of any item for which due notice has not been received.(14)The ruling of the Chairperson of Senate with regard to all questions of procedure shall be final.(15)The minutes of the proceedings of a meeting of the Senate shall be drawn up by the Secretary or any other person authorised by the Chairperson of Senate and shall be circulated to all members of the Senate and the same along with any modification suggested shall be placed before the Senate in its next meeting for confirmation and after the minutes are confirmed and signed by the Chairperson of Senate, they shall be recorded in the minute book and the minute book shall be kept open for inspection of the members of the Senate at all times during office hours:Provided that such minutes or portions of the minutes shall not be circulated if the Senate considers such circulation prejudicial to the interests of the Institute or confidential in the nature like appointment of examiners, paper setters, printing of examination papers or degree certificates etc.(16)The powers and functions of the Senate shall include -(a)framing and revising curriculum and syllabus for the courses of studies for various Schools or Departments or programmes;(b)making recommendations to the Governing Council with regard to the creation, restructuring or abolition of Schools or programmes;(c)overseeing the arrangements for the conduct of examinations, appointment of examiners, moderators, tabulators and other matters relating to the examinations;(d)declaring the results of final semester examinations or appointing Committees or Officers to do so;(e)making recommendations to the Governing Council regarding conferment or grant of honorary degrees and other academic distinctions or titles;(f)appointing Committees or working Groups from amongst the members of the Senate, other faculty members and experts from outside to advise on specific and important academic matters;(g)promoting research and development in class rooms and field as also encouraging opportunities for bringing in market realities to the class rooms through consultancy, outreach and Industry Programme projects;(h)planning and reviewing electives and other extracurricular programmes of students and making appropriate recommendations to the Governing Council;(i)over viewing the functioning of labs (excluding ITC Lab), studios, class rooms, workshops, hostels, student welfare, co-curricular activities, grievance mechanisms, and such other matters related to academics;(j)awarding stipends, scholarships, medals, prizes and other similar recognitions with such conditions as may be deemed necessary;(k)inviting two student representatives by rotation to the Senate meeting during discussion of matters relating to student welfare, not involving any policy or disciplinary matters; and(l)such other academic matters as may be referred to it by the Governing Council.
