Section 8(10) in National Institute of Fashion Technology Statutes, 2020
(10)A written notice of every meeting alongwith agenda shall be circulated by the Registrar to the members of the Senate, seven days prior to the meeting:Provided that the Chairperson of the Senate may permit inclusion of any item for which due notice was not given, except creation, modification, merger or abolition of courses and programmes of the Institute, or restriction or creation of departments and Institute Campuses or the abolition or merging of existing departments or Institute Campuses thereof.
