Section 7 in Statutes of the National Institute of Technology, Andhra Pradesh, 2017
7. Senate.
(1)The Senate shall meet as often as necessary but ordinarily not less than four times during a calendar year.(2)Meetings of the Senate shall be convened by the Chairman of the Senate either on his own motion or on a requisition signed by not less than one fifth of the members of the Senate.(3)The meeting Governed on requisition shall be a special meeting to discuss only those items of agenda for which requisition is given and shall necessarily be chaired by the Director on convenient date and time.(4)One third of the total number of members of the Senate shall form a quorum for a meeting of the Senate.(5)The Director shall preside over every meeting of the Senate:Provided that in the absence of the Director, Deputy Director shall preside and in the absence of both the Director and the Deputy Director, the senior most Professor present shall preside over the meeting.(6)A written notice of every meeting together with the agenda shall be circulated by the Registrar to the members of the Senate at least a week before the meeting:Provided that the Chairman of the Senate may permit inclusion of any item for which due notice has not been given.(7)Notwithstanding the provisions of sub-statute (6), the Director may call an emergency meeting of the Senate at short notice to consider urgent special issues.(8)The ruling of the Chairman of the Senate with regard to all questions of procedure shall be final.(9)The minutes of the proceedings of a meeting of the Senate shall be drawn up by the Registrar in consultation with Dean (Academics) and circulated to all the members of Senate present in India:Provided that no such minutes shall be circulated, if the Senate considers such circulation prejudicial to the interests of the Institute or the Central Government.(10)The minutes, along with amendments, if any, 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 a minute book which shall be kept open for inspection of the members of the Senate, the Board and the Council at all times during office hours.
