Section 4 in Statutes of the National Institute of Technology, Andhra Pradesh, 2017
4. Board of Governors and meetings thereof.
(1)The bodies entitled to nominate or elect representatives of the Board shall be invited by the Registrar to do so within a period not exceeding eight weeks from the date on which such invitations are issued by him.(2)Casual vacancies on the Board shall be filled up by following the procedure specified under Sub- Statute (1).(3)The Board shall ordinarily meet four times during a calendar year.(4)Meetings of the Board shall be convened by the Chairperson, either on his own motion or at the request of the Director or on a requisition signed by not less than four members of the Board.(5)Six members shall form a quorum for a meeting of the Board :Provided that if a meeting is adjourned for want of quorum, it shall be held on the same day in the next week at the same time and place or on such other day, time and place, as the Chairperson may determine, and if at such a meeting, a quorum is not present within half-an-hour from the scheduled time for holding a meeting, the members present shall form the quorum.(6)All questions considered at the meetings of the Board shall be decided by a majority of the votes of the members present including the Chairperson and if the votes be equally divided, the Chairperson shall have a casting vote.(7)The Chairperson, if present, shall preside over every meeting of the Board :Provided that in the absence of the Chairperson, the members present shall elect a member from amongst themselves to preside at the meeting.(8)A written notice of every meeting shall be sent by the Registrar 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 Board at short notice to consider urgent issues.(9)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 Board and if so sent, shall be deemed to be duly delivered at the time at which notice would be delivered in the ordinary course of post.(10)Agenda of the meeting shall be circulated by the Registrar to all members at least ten days before the meeting.(11)Notices of motions for inclusion of any item on the agenda shall reach the Registrar at least one week before the meeting :Provided that the Chairperson may, permit inclusion of any item for which due notice has not been received.(12)The ruling of the Chairperson with regard to all questions of procedure shall be final.(13)The minutes of the proceedings of a meeting of the Board shall be drawn up by the Registrar and circulated to all members of the Board present in India and the same along with any amendment suggested shall be placed before the Board 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.(14)The minute book shall be kept open for inspection of the members of the Board and the Council at all times during office hours.(15)If a member of the Board fails to attend three consecutive meetings without leave of absence from the Board, he shall cease to be a member of the Board.(16)No matter concerned with finance shall be placed before the Board unless the same has been considered by the Finance Committee.(17)No matter which is required to be first considered by the Building and Works Committee shall be placed before the Board unless the same has been considered by the Building and Works Committee after obtaining the administrative approval of the Board.
