Section 10 in The First Statutes of the Footwear Design and Development Institute
10. Standing Committee of the Governing Council on Audit and Accounts.
(1)The Governing Council shall constitute a Standing Committee for the purpose of considering of all financial matters consisting of the following members, namely:-(a)the Managing Director, who shall be the Chairperson of the Standing Committee;(b)three Members of the Governing Council nominated by the Chairperson of the Governing Council;(c)the Director Finance referred to in clause (e) of sub-section (3) of section 4;(d)the Secretary, who shall be, Member-Secretary of the Standing Committee; and(e)the Head (Accounts and Finance) of the institute.(2)The Standing Committee shall meet at least two times in a year preferably before the meetings of the Governing Council.(3)Four members of the Standing Committee, along with at-least one member referred to in clause (b) of sub-statute (1) and Director Finance referred to in clause(e) of sub-section (3) of section 4, are present in the meeting shall form a quorum for a meeting of the Standing Committee.(4)The Managing Director, as Chairperson of the Standing Committee, shall preside over the meetings of the Standing Committees and in his absence such other member, as nominated by the Managing Director, shall preside over the meetings of the Standing Committee.(5)Meetings of the Standing Committee shall be convened by the Chairperson of the Standing Committee.(6)All issues considered at the meetings of the Standing Committee shall be decided by a majority of the votes of the members present and in case of a tie, the Chairperson of the Standing Committee shall have a casting vote.(7)A written notice of every meeting of the Standing Committee shall be sent by the Member- Secretary to every member at least fifteen days before the date of the meeting mentioning therein the place, date and time of the meeting:Provided that in the absence of Member-Secretary, any other officer as may be authorised by the Chairperson of the Standing Committee in this regard may issue notices to the members of the Standing Committee;Provided further that the Chairperson of the Standing Committee may call a special meeting of the Standing Committee at a shorter notice of less than fifteen days to consider urgent issues.(8)The notice may be delivered either by hand or sent by registered post or e-mail or Fax, at the address of each member as recorded in the office of the Standing Committee and if so sent, shall be deemed to have been duly delivered at the time at which notice shall be delivered in the ordinary course of post, or in case of email or fax, when the same is transmitted.(9)Agenda of a meeting shall be circulated at least seven days in advance by the Member-Secretary or in his absence any other person authorized by the Chairperson of the Standing Committee to all members.(10)Notices of motions for inclusion of any item on the agenda must reach the Member-Secretary at least ten days before the meeting:Provided that the Chairperson of the Standing Committee may permit inclusion of any item for which due notice has not been received.(11)The minutes of the proceedings of a meeting of the Standing Committee shall be drawn up by the Member-Secretary or any other person authorized by the Chairperson of the Standing Committee in the absence of Member-Secretary and shall be circulated to all members of the Standing Committee and the same along with any amendment suggested shall be placed before the Governing Council.(12)The Standing Committee, once constituted by the Governing Council, shall function till such time it is reconstituted by the Governing Council.(13)All policy matters pertaining to annual plan of expenditure and Audit, Accounts and Finance requiring consideration and approval of the Governing Council shall be first placed before the Standing Committee for its consideration, recommendations or approval.(14)All minutes of the proceedings of the Standing Committee or Resolutions of the Standing Committee shall be placed before the ensuing meeting of the Governing Council for its approval.(15)All orders and decisions of the Standing Committee shall be signed by the Chairperson of the Standing Committee and authenticated by the Member-Secretary or any other person authorized by the Chairperson of the Standing Committee in the absence of Member-Secretary.
