Section 5 in The First Statutes of Indian Institute of Technology Goa, 2017
5. Other members, power and duties etc. of Senate.
(1)In addition to the persons provided in section 14 of the Act, the following shall be the members of the Senate, namely :-(a)Deans(b)Heads of the Departments or Schools as may be established by the Institute.(c)One or more members of academic from each of the Departments and Schools, nominated by the Chairman of the Senate, for a period of one year, subject to a maximum of two persons from any Department or School.(d)Two distinguished persons from the industry, Research & Development, Financial Institutions and any other comparable organisations, nominated by the Chairman of the Senate, for a period of two years.(e)Invitees, with no voting rights, whose presence may be sought during discussion on one or more items of agenda.(f)Upto five student representatives nominated by the Chairman of the Senate, as special invitees, for a period of one year whose participation shall be for the non-evaluation items of the Senate.(2)Subject to the provisions of the Act, the Senate shall have the following powers and duties:-(a)As the custodian of all academic affairs of the Institute, the Senate is empowered to sanction academic programs and courses, approve their contents and any changes thereof, and oversee their conduct.(b)It shall set the criteria for the award of academic degrees and honors and approve each individual award.(c)It shall set the criteria for the termination of students' programs and approve each termination with due deliberation.(d)In the pursuit of its duties, the Senate is empowered to constitute permanent and other subcommittees, appoint their members and set their powers that shall not equal or exceed the powers of the Senate as a whole.(e)The Senate may invest the Chairman with powers to facilitate speedy decision-making in academic matters. However, all academic decisions of the sub-committees and of the Chairman and functionaries shall be reported to the Senate for confirmation.(f)All academic matters related to the selection of students or participants in academic programs and courses, and periodic information regarding their progress and completion, shall similarly be reported to the Senate for its information and approval.(g)The Senate alone may approve changes in the program of study of students.(h)The creation of new academic departments, schools and centers or abolition thereof or any significant changes in the profile of such entities that are already existing, shall be approved by the Senate and thereby recommended to the Board.(i)Policy and infrastructural initiatives that have bearing on the research and academic profile of the Institute shall be presented to the Senate on a regular basis for its comments and advice, which shall be non-binding but must be communicated to the Board.(j)The Senate shall have powers to invite such person or persons as may be deemed fit to attend a meeting of the Senate.(3)(a)The Senate shall meet at least four times during a calendar year.(b)Meetings of the Senate shall ordinarily be convened by the Chairman either on his motion or on a requisition signed by not less than one-third members of the Senate.(c)The meeting of the Senate shall ordinarily be presided over by the Director, if present. In his absence, the Acting or Officiating Director shall preside over.(d)One third of the members shall form quorum for a meeting.(e)All the matters considered at the meetings of the Senate shall be decided by a majority of the votes of the members present including Chairman. If the votes are equally divided, the Chairman shall have a second or casting vote.(f)A written notice of the meeting shall be sent by the Registrar, to every member at least two weeks before the date of the meeting. The notice shall state the place, the date, and the time of the meeting. The notice may be delivered by post, electronic mail, or FAX at the address of each member as recorded in the Institute and if so sent, shall be deemed to have been delivered.(g)Notwithstanding the provisions of the immediately preceding provision, the Chairman may call a meeting of the Senate at short notice to consider urgent matters.(h)The agenda of the meeting shall be circulated by the Registrar to the members at least seven days before the meeting.(i)Notices for inclusion of any item on the agenda must reach the Registrar, at least ten days before the meeting. The Chairman may permit inclusion of any item for which due notice has not been received.(j)The ruling of the Chairman in regard to all matters relating to procedure shall be final.(k)The minutes of the proceedings of a meeting of the Senate shall be prepared by the Registrar, and circulated to all the members of the Senate. The minutes along with amendments, if any suggested, shall be placed for confirmation at the next meeting of the Senate. After the minutes are confirmed, the minutes shall be signed by the Chairman.(l)In emergent cases, the Director may exercise the powers of the Senate and report the decisions taken at the next meeting of the Senate.
