Section 11 in National Institute of Fashion Technology Statutes, 2020
11. Meetings of Establishment Committee.
(1)The Establishment Committee shall meet as often as is necessary, but not less than two times in a financial year.(2)Three members of the total members of the Establishment Committee shall form the quorum for a meeting of the said Committee.(3)The Chairperson may decide any question of procedure, which shall be binding.(4)All questions considered at the meeting shall be decided by majority of the votes of the members present and in case of equality of the votes, the Chairperson shall have the casting vote.(5)A written notice of every meeting alongwith the agenda shall be circulated by the Registrar to the members of the Committee, seven days prior to the meeting:(6)The minutes of the proceedings of a meeting shall be drawn up by the Registrar with the approval of the Chairperson of the Establishment Committee and circulated within seven working days to the all members, 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.(7)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.(8)The minutes, alongwith any modification suggested, shall be placed for confirmation at the next meeting of the Establishment Committee.(9)A copy of the minutes of the meeting of the Establishment Committee shall be tabled before the Board.
