Section 8 in The First Statutes of the National Institutes of Technology
8. Power of the Senate.
- Subject the provisions of the Act the Senate shall have the power to:-(i)frame and revise curricula and syllabi for the courses of studies for the various Departments and Centres;(ii)make arrangements for the conduct of examinations: appointment of examiners, moderators, tabulators and other matters relating to the examinations;(iii)declare the results of the examinations or to appoint Committees or Officers to do so and to make recommendations to the Board regarding conferment or grant of degree, diplomas and other academic distinctions or titles;(iv)appoint Advisory Committees or Expert Committees or both for the Departments or both of the institute to make recommendations on academic matters connected with the working of the Departments or Centres;(v)appoint Committees from amongst the members of the Senate, other teachers of the Institute and experts from outside to advise on such specific and important academic matters as may be referred to any such Committee by the Senate;(vi)consider the recommendations of the Advisory Committees attached to various Departments or Centres and that of Expert and other Committees and take such action (including the making of recommendations to the Board) as warranted by each case;(vii)make periodical review of the activities of the Departments or Centres and take appropriate action (including the making of recommendations to the Board);(viii)supervise the working of the Library of the Institute;(ix)promote research and academic development or activity within the Institute and seek reports on such research or academic development or activity from the persons engaged therein;(x)provide for the inspection of the class rooms, Laboratories, Library and the Residential Hostels;(xi)plan co-curricular activities of the students of the Institute;(xii)award stipends, scholarships, medals and prizes and make other awards in accordance with such conditions as may be attached to the awards;(xiii)[ make recommendations to the Board to disseminate knowledge through distance learning mode to various parts of the State or country or abroad and in the cases of signing of agreement with the foreign agency, agreement may be signed with the approval of the Ministry;] [Substituted 'make recommendations to the Board with regard to the creation or restructuring of Departments or Programmes or Centres and the abolition of existing Departments or centres thereof;' by Notification No. S.O. 947(E), dated 21.7.2017 (w.e.f. 23.4.2009).](xiv)make recommendations to the Board to disseminate knowledge through distance learning mode to various parts of the State or country or abroad; and(xv)invite up to two student representatives during discussion of general nature not involving policy or disciplinary matters in the Senate meetings.
