Section 8 in National Institute of Fashion Technology Statutes, 2020
8. Meetings of Senate.
(1)The Senate shall meet as often as necessary but not less than four times during a financial year.(2)The interval between two meetings of the Senate shall not be more than four months in any case.(3)All matters concerned with academics requiring the approval of the Board shall be placed before the Senate for giving its recommendations, before placing it for approval by the Board.(4)The meetings of the Senate shall be convened by the Chairperson of the Senate or on a requisition signed by not less than one-fifth of the members of the Senate.(5)The requisitioned meeting shall be a special meeting to discuss only those items of agenda for which the requisition is made and it shall be convened on the date and time convenient to the Chairperson of the Senate within fifteen days of the receipt of requisition for such meeting.(6)One third of the total members of the Senate shall form the quorum for a meeting of the Senate:Provided that if a meeting is adjourned for want of quorum, it shall be held on such other day at such time and place as the Chairperson of the Senate may determine; and if at such meeting, the quorum is not present within half-an- hour from the time appointed for holding the meeting, the members present shall form the quorum.(7)All questions considered at the meeting shall be decided by a majority of the votes of the members present and in case of equality of the votes, the Chairperson of the Senate shall have the casting vote.(8)The Chairperson of the Senate may decide any question of procedure which shall be binding.(9)In the absence of the Chairperson of the Senate, the Dean (Academics) shall preside over the meeting.(10)A written notice of every meeting alongwith agenda shall be circulated by the Registrar to the members of the Senate, seven days prior to the meeting:Provided that the Chairperson of the Senate may permit inclusion of any item for which due notice was not given, except creation, modification, merger or abolition of courses and programmes of the Institute, or restriction or creation of departments and Institute Campuses or the abolition or merging of existing departments or Institute Campuses thereof.(11)Notwithstanding the provisions of sub-statute (10), the Chairperson of the Senate may call an emergency meeting of the Senate on short notice to consider any urgent issue.(12)An agenda item may be sent by circulation to all members of the Senate in cases when it is not possible to convene meeting of the Senate, and shall be deemed to be approved, if concurred by the quorum of members as mentioned in sub-statutes(6).(13)The notice, agenda and minutes of the meetings may be delivered by hand or sent by registered post or speed post or e-mail or fax, to the address of each member as recorded in the office of the Board within seven working days and if so sent, shall be deemed to be duly delivered.(14)The minutes of the proceedings of a meeting shall be drawn up by the Registrar with the approval of the Chairperson of the Senate and circulated within seven working days to the all members of the Senate, requesting for comments within seven days of receipt of minutes and if no comments are received within the said period, the minutes shall be deemed to be final.(15)The minutes shall contain names of the members present in the meeting and names of members, if any, dissenting from, or not concurring with the decisions indicating the grounds of dissent.(16)The minutes, alongwith any modification suggested, shall be placed for confirmation at the next meeting of the Senate and after the minutes are confirmed and signed by the Chairperson of the Senate, they shall be recorded in the minute book by the Registrar within thirty days of conclusion of every meeting.(17)The minute book shall be kept open for inspection of the members at all times during office hours.(18)A copy of the minutes of every meeting of the Senate shall be tabled in the subsequent meeting of the Board.
