Section 12(8) in First Statutes of the National Institute of Design, Ahmedabad
(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.
