Section 12 in First Statutes of the National Institute of Design, Ahmedabad
12. Senate.
(1)In addition to the persons specified in section 15 of the Act, the senate shall also consist of the following members, namely :-(a)Principal Designers and Senior Designers entrusted with the responsibility of Activity Chairperson;(b)three Heads of Departments, to be nominated by the Director.(2)The term of office of the members of the Senate (other than ex-officio members), shall be two years from the date of their nomination.(3)The term of office of a member of the Senate nominated to fill a casual vacancy shall continue for the remainder of the term of the member in whose place he has been nominated.(4)Notwithstanding anything contained in this Statute, an outgoing member shall, unless the Senate otherwise directs, continue in office until another person is nominated as member in his place.(5)The Senate shall meet as often as necessary, but not less than four times in each academic year, at such place and time and observe such rules of procedure in regard to the transaction of business at its meetings, as may be determined by the Senate.(6)The meeting of the Senate shall be presided over by the Director and in his absence, the senior most Activity Chairperson shall preside over the meeting.(7)One third of the total number of members of the Senate shall form a quorum for a meeting of the Senate.(8)The Registrar or another member of the Senate as authorised by the Chairman of the Senate, shall prepare minutes of the proceedings of the Senate and the copy of the minutes as approved by the Chairman of the Senate shall be circulated to all members of the Senate:Provided that such minutes or portions of the minutes shall not be circulated if the Senate considers such circulation prejudicial to the interests of the Institute or confidential in the nature like appointment of examiners, paper setters, printing of examination papers or degree certificates.(9)If, in the opinion of the Chairman of the Senate, any emergency has arisen which requires immediate action, he may take such action as he deems necessary and shall report the same in the next meeting of the Senate.(10)The members of the Senate nominated under clauses (d) and (e) of the Act, shall be entitled to such allowances, from the Institute as may be laid down by the Governing Council.(11)The powers and functions of the Senate shall include -(a)framing and revising curriculum and syllabus for the courses of studies for various disciplines, as per the recommendations of the Academic Advisory Committee;(b)making recommendations to the Governing Council with regard to the creation, restructuring or abolition of Disciplines or Programmes or Campuses;(c)overseeing the arrangements for the conduct of examinations, appointment of examiners, moderators, tabulators and other matters relating to the examinations;(d)declaring the results of final semester examinations or appointing Committees or Officers to do so and making recommendations to the Governing Council regarding conferment or grant of degrees, diplomas and other academic distinctions or titles;(e)appointing Committees or working Groups from amongst the members of the Senate, other faculty members and experts from outside to advise on specific and important academic matters;(f)considering recommendations by Academic Advisory Committee and taking action or recommending a course of action;(g)periodical review of activities of various faculty streams or disciplines and taking appropriate action for maintaining the excellence of standards of education of the Institute;(h)promoting design research and development in class rooms and fields as also encouraging opportunities for bringing in market realities to the class rooms through consultancy, outreach and Industry Programme projects;(i)planning and reviewing Electives and other extracurricular programmes of students and making appropriate recommendations;(j)over viewing the functioning of labs, studios, class rooms, hostels, student welfare, co-curricular activities and grievance mechanisms;(k)awarding stipends, scholarships, medals, prizes and other similar recognitions with such conditions as may be deemed necessary;(l)periodical review of the progress of various activities of the Institute;(m)constitute Admissions Committee to frame rules, eligibilities, formats, weightage and procedures, including outsourcing of various administrative and logistic activities through reliable and reputed agency or agencies for the conduction of admissions or entrance tests for various under-graduates and post graduate courses or programmes of the Institute and consider its recommendations for implementation;(n)inviting two student representatives to the Senate meeting during discussion of matters relating to student welfare, not involving any policy or disciplinary matters; and(o)such other academic matters as may be referred to it by the Governing Council.
