Section 7 in The First Statutes of Indian Institute of Technology Goa, 2017
7. Finance Committee.
(1)The Finance Committee, hereafter referred to as `Committee' shall comprise of the following members, namely :-(a)the Chairman, ex-officio;(b)two persons nominated by the Central Government;(c)two persons nominated by the Board;(d)the Director; ex-officio; and(e)the Registrar shall act as Secretary of the Finance Committee on ex-officio basis.(2)The Committee shall (a)provide its views and make its recommendations to the Board either suo-moto or on the advice of the Board or of the Director on any financial matter relating to the Institute.(b)provide advice and guidance relating to resource mobilization.(c)perform any other functions as the Board may decide from time to time.(3)(a)The Committee may ordinarily meet twice during a calendar year.(b)Meetings of the Committee 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 Committee.(c)Three members including one nominee-member from the Central Government shall constitute quorum for a meeting.(d)All the matters considered at the meetings of the Committee 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.(e)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 registered post, speed post, courier, 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.(f)Notwithstanding the provisions of the immediately preceding provision, the Chairman may call a meeting of the Committee at short notice to consider urgent matters.(g)The agenda of the meeting shall be circulated by the Registrar to the members at least seven days before the meeting.(h)Notices for inclusion of any item on the agenda must reach the Registrar in this behalf, at least ten days before the meeting. The Chairman may permit inclusion of any item for which due notice could not be given.(i)The ruling of the Chairman in regard to all matters relating to procedure shall be final.(j)The minutes of the proceedings of a meeting of the Committee shall be prepared by the Registrar, and circulated to all the members of the Committee. The minutes along with amendment, if any suggested, shall be placed for confirmation at the next meeting of the Committee. After the minutes are confirmed, the minutes shall be signed by the Chairman.(k)A copy of the minutes of meeting of Finance Committee shall be placed before the Board of Governors in a meeting.
