Section 19 in Indraprastha Institute of Information Technology Delhi Act, 2007
19. The Senate.
(1)The Senate shall be the principal academic body of the Institute and shall, subject to the provisions of this Act, the Statutes and the Ordinances, have the control and regulation of, and be responsible fora. Interacting with the Board of Governers through the Director for formulation of academic policies and programmes to realise the strategic plan of the Institute;b. Maintenance of standards of instruction, education and examination within the Institute; and,c. Exercise of such other powers and perform such other duties as may be conferred or imposed upon it by the Statutes;(2)The Constitution of the Senate and the terms of office of its members shall be as prescribed.(3)The Senate shall have the right to advise the Board of Governors on all academic matters.
