Section 12 in Statutes of the National Institute of Technology, Andhra Pradesh, 2017
12. Building and Works Committee.
(1)There shall be a Building and Works Committee for each Institute, consisting of following members, namely:-(i)the Director, ex-officio Chairperson;(ii)Director or Deputy Secretary or his nominee dealing with the National Institutes of Technology in the Ministry and Director or Deputy Secretary or his nominee dealing with Finance of National Institutes of Technology in the Ministry as ex-officio members of the Central Government;(iii)one member nominated by the Board of Governors;(iv)Registrar, ex-officio, Member Secretary;(v)Dean, planning and development or similar position - Member; and(vi)one expert each from Civil and Electrical Engineering Wing of Central or State Government or any autonomous body of repute - Member.(2)The Building and Works Committee shall meet as often as necessary but ordinarily not less than four times in a year.(3)Four members shall form a quorum for a meeting of the Building and Works Committee.(4)The provisions in these Statutes regarding notice of meeting, inclusion of items in the agenda and confirmation of the minutes applicable to the meeting of the Board shall, as far as practicable may be followed in connection with meetings of the Building and Works Committee also.(5)A copy of the minute of every meeting of the Building and Works Committee shall be placed before the Board together with the recommendations of the Finance Committee on specific proposal or proposals which requires approval of the Board.
