Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017

(1)In addition to the persons mentioned in section 14 of the Act, the following shall be the members of the Senate, namely:-
(a)the Heads of the Departments or Academic Centres or Schools other than Professors, as are not members of the Senate;
(b)the Deans and Associate Deans other than Professors, as are not members of the Senate;
(c)the Librarian of the Institute;
(d)one Chief Warden by rotation to be nominated by the Director for a period of one year;
(e)not more than six other members of the academic staff for their special knowledge appointed by the Chairman after consultation with the Director for such period as may be specified by the Chairman.