(1) These Ordinances may be called the Footwear Design and Development Institute Ordinances, 2019.

(2) They shall apply to the Footwear Design and Development Institute and its campuses.

(3) They shall come in to force from the date of their publication in the official Gazette.

(1) In these Ordinances, unless the context otherwise requires,

(a) Act means the Footwear Design and Development Institute Act, 2017 (20 of 2017);

(b) academic means the activities concerned with teaching, studies, practices and research;

(c) academic calendar includes dates for various academic activities;

(d) academic manual means the compilation of rules and regulations in academic matters;

(e) academic programme includes the sequence of academic activities leading to award of a degree, a diploma or a certificate;

(f) academic year means two regular semesters along with a summer break;

(g) annexure means the annexure appended to these ordinances;

(h) candidate means an individual who applies for admission to any post-doctoral, doctoral, post-graduate, graduate, diploma or certificate programmes of the Institute;

(i) certificate means any academic programme offered by the Institute up to one year duration;

(j) convocation means the convocation of the Institute;

(k) course includes a sequence of topics which can be covered during a semester;

(l) curriculum of a programme means a specified set of courses and other academic activities;

(m) degree means the Doctor of Philosophy, Master of Design, Master of Business Administration, Bachelor of Design, Bachelor of Business Administration, Diploma or a Certificate awarded by the Institute;

(n) elective means the subject offered amongst options in specialised field;

(o) examination means procedure used to evaluate the academic performance of a student;

(p) grade means the grade indicating the overall performance of a student in a programme or semester;

(q) Institute means the Footwear Design and Development Institute;

(r) jury means a panel of faculty members and external experts for evaluation of performance of students during and at the end of semester as per the requirement of the course;

(s) statutes means the Statutes of the Institute;

(t) student means a student registered for any academic programme for full-time or part-time study leading to award of degree, diploma or certificate at the Institute, as the case may be;

(2) Words and expressions used and not defined in these Ordinances but defined in the Act or the Statutes shall have the same meanings, as respectively, assigned to them in the Act or the Statutes.

The Institute shall offer various academic programmes leading to the award of

(a) Degree; or

(b) Diploma; or

(c) Certificate

in various Schools as specified under Statute 14.

(1) The Doctoral programme shall be for a minimum duration of three years and a maximum duration of six years.

(2) The duration of a Master's programmes shall be two years.

(3) The duration of a Bachelor's programmes shall be four years.

(4) The duration of a Certificate programmes shall be up to one year.

(1) Eligibility for admission to Bachelor's Programmes shall be as under, namely.

(A) A candidate who has passed,

(a) 10+2, in any stream, from any recognised Board; or

(b) any School or Board or University examination in India or in foreign country recognised by the Association of Indian Universities as equivalent to 10+2 system; or

(c) School Examination conducted by the National Open School with a minimum of five subjects; or

(d) All India Council for Technical Education (AICTE) approved three-year full time Diploma after Class X offered by Board of Technical Education of any State or Union territory; or

(B) A candidate, who has appeared for any examinations under clause (A), and whose result has not been declared at the time of admission, shall be eligible to apply for admission to the Bachelor's Programmes and such candidate, if selected, shall be granted provisional admission and shall be required to submit the result of the requisite examination on or before the 30th day of September of the respective year, failing which the candidate's admission may be cancelled.

(C) The age-limit for the Bachelor's program shall be twenty-five years as on the 1^st July of the academic year in which the admission is being sought.

(2) Eligibility for admission to Master's Programmes.

A. (a) Master of Design (Footwear Design and Production). A Bachelor's degree in Footwear or Leather Goods and Accessories Design or Design or Engineering or Production or Technology.

(b) Master of Design (Computer-Aided Design). A Bachelor's degree in Footwear or Leather Goods and Accessories Design or Design or Engineering or Production or Technology or Fine Arts.

(c) Master of Business Administration (Retail and Fashion Merchandise). A Bachelor's degree in any discipline.

B. A candidate, who has appeared in any examination for any of the degree referred to under clause (A) and whose result has not been declared at the time of admission, shall be eligible to apply for admission to the Master's Programmes and such candidate, if selected, shall be granted provisional admission and shall be required to submit the result of the requisite examination on or before the 30^th day of September of the respective year, failing which the candidate's admission may be cancelled.

(3) Eligibility for admission to Doctoral Programme (Doctor of Philosophy) (Ph.D.).

A. (a) Candidates with Post Graduate Diploma which is equivalent to Masters Degree from any recognised institute or university shall be eligible for admission to Ph.D programme:

Provided that the equivalence of the degree should be recognised from Association of Indian Universities or any other statutory body; or

Master's Degree in the relevant area from any recognised institute or university with minimum seven years of education after Secondary (Class X), last of which was the Master's degree or above.

(b) A minimum Cumulative Grade Point Average (CGPA) of 6.0 on a 10 point scale (5.5 for Scheduled Caste or Scheduled Tribe candidates) wherever letter grades are awarded; or 55% (50% for Scheduled Caste or Scheduled Tribe candidates) marks in aggregate (of all the years or semesters) where marks are awarded in the Master's degree.

B. A candidate who is employed, besides fulfilling the above eligibility criteria, shall be required to submit No Objection certificate from his/her current employer.

C. A candidate, who has appeared in any examination for any of the said degree referred to under clause (A) and whose results has not been declared at the time of admission, shall be eligible to apply for admission to the Doctoral Programme and such candidate, if selected, shall be granted provisional admission and shall be required to submit the requisite result of the examination on or before the 30^th day of September of the respective year, failing which the candidate's admission may be cancelled.

(4) Eligibility for Admission to Certificate Courses.

(A) Supervisory courses:

A candidate who has passed,

(a) 10+2, in any stream, from any recognized Board; or

(b) any School or Board or University examination in India or in foreign country recognised by the Association of Indian Universities as equivalent to 10+2 system; or

(c) School Examination conducted by the National Open School with a minimum of five subjects;

(B) Executive Development Programme:

(a) A candidate who has done graduation in any stream from a recognized University; and

(b) shall have one year industrial experience in the related field.

(i) Admission to all programs of the Institute shall be given wide publicity in print, and other media, including the website of the Institute.

(ii) Admissions to Bachelor's Degree and Master's Degree program shall be on the basis of merit through a national level admission test conducted by the Institute or any agency authorised by the Institute.

(iii) The admissions to Doctor of Philosophy shall be based on the national level selection by the institute through test or interview.

(iv) The admissions to the Certificate programme shall be on first come first serve basis.

(1) Reservation in admissions including for those belonging to the person with disability (PWD) category (Divyangjan) shall be governed by the relevant guidelines or instructions issued by the Central Government from time to time.

(2) Candidates applying under PWD quota shall be required to produce a disability certificate from the authority competent to issue such certificate.

(3) A programme shall be allotted to the candidates after assessing the suitability of the disabled candidates for a particular programme as per the specific physical and intellectual requirement of the particular programme.

(4) The disability shall be assessed by a committee and programme allocation shall be done thereafter.

(5) The assessment shall be compulsory for all candidates seeking reservation under the disabled category.

(6) The Institute may disqualify a candidate in case of non-suitability for a particular programme.

(7) The persons with benchmark disabilities shall be given an upper age relaxation of five years for admission.

(1) In addition to the seats announced in an academic year, ten per cent of the seats announced in each academic programme shall be available to Non Resident Indian candidates and Indian Industry sponsored candidates.

(2) Seats remaining vacant under this category in an academic year shall not be filled from any other category of candidates and shall remain vacant for the session.

(3) The candidates seeking admission under this sponsored category shall be required to go through a screening test and shall be given admission upon successfully qualifying the same.

(4) The allotment of programme and campus to such sponsored candidates shall be on first come first serve basis.

(5) The fee shall be charged from the sponsored candidate as per annexure II.

(1) In addition to the seats announced in an academic year, ten percent of the seats announced in each academic programme shall be available to Government (State or Centre) sponsored candidates.

(2) In any academic year, if all regular seats available in an academic programme are not filled and Government wishes to sponsor candidates against those regular vacant seats, the Institute may offer admission to such Government sponsored candidates.

(3) Seats remaining vacant in this category in an academic year shall not be filled from any other category of candidates and shall remain vacant for the session.

(4) The allotment of programme and campus to such sponsored candidates shall be on first come first serve basis.

(5) The fee shall be charged from the sponsored candidate as per fee for regular seats as specified in annexure II.

(1) Every student offered admission to a programme at the Institute shall within sixty days of commencement of the programme, submit to the admission department, such academic certificates and documents as may be required, failing which their candidature may be cancelled:

Provided that in exceptional circumstance, on a written request from the student or his parent stating the reasons for the delay, the said duration may be extended for seven days by the concerned Executive Director on case to case basis.

(2) Every student offered admission shall be required to pay the fees on the spot to reserve his seat and the amount so paid shall be adjusted against the fees due from the student.

(3) The student shall pay the tuition and other fees and deposits as approved by the Governing Council and as specified by the Institute, within ten days from the date of reserving his seat or before the commencement of the programme whichever is earlier, failing which their candidature may be cancelled.

(4) Upon payment of fees and deposits and verification of all mandatory documents, the Institute shall provide an enrolment number to the student.

(5) The Enrolment Number shall be the permanent reference number in all records of the Institute pertaining to the student concerned.

(1) The tuition fees, other fees and deposits, as applicable shall be charged from the student.

(2) The fee shall be paid in full before commencement of the semester.

(3) In exceptional circumstances, extension of time for payment of fees may be granted by the Executive Director of the respective Institute Campus on case to case basis.

(4) The students shall not be allowed to join the programme, if fees are not paid, before commencement of semester or by such date as may be approved by the Executive Director concerned.

(5) The Semester fees once deposited shall not be refunded.

(6) The fee shall be charged from the candidate as per annexure II.

(7) All deposits or payment of fees shall be made by Demand Draft or on-line transfer in favour of the Footwear Design and Development Institute payable at the allotted campus.

(8) A Student who leaves the Institute mid-course or who is asked to leave the Institute for any reason, shall not be entitled to refund of fees, except the amount of the refundable security deposit.

(1) A roll call in beginning of each class shall be taken in order to maintain the attendance record of a particular programme in every scheduled lecture, tutorial, practical class.

(2) A student enrolled in an academic programme shall be required to attend all scheduled lecture, tutorial, practical class.

(3) To be eligible for appearing in the semester examination, a student shall maintain minimum 70 per cent attendance in each course or subject:

Provided that the Executive Director concerned may grant relaxation up to 10 per cent in maximum of 20 per cent of the course or subject in a particular semester.

(4) The Executive Director is to grant relaxation under clause (3) after recording reasons in writing on case-to-case basis and only for cases of emergency or exigencies beyond the control of the student.

(5) A student shall have no right to claim the relaxation in the attendance.

(6) Any student who is not able to meet the minimum attendance as per the provisions of this Ordinance with or without relaxation shall not be allowed to appear for the end semester examinations in the course or subject in which there is a shortfall.

(7) A student may be allowed to appear for the re-do examination scheduled after the completion of any semester of the particular academic year in any courses or subject as per the provision of Ordinance 18:

Provided that a student having shortfall in attendance in more than 50 per cent of the subject with or without relaxation in a particular semester shall be asked to repeat the year with the junior batch without any opportunity of any re-do examination.

(8)(i) Leave. A student may avail leave for exigencies and other commitments and the same shall be approved as per the table given below, namely:

(ii) Leave caution. A student or parent of such student who is falling short of required attendance shall be informed by e-mail, phone or any such other mode of communication from time to time by the concerned course coordinator or head of the department.

(iii) Unauthorised absence i.e. any absence without information or permission. A student absenting himself without any authorised permission shall be liable for disciplinary action as per the rules of the Institute and any unauthorised absence of a student for more than two weeks due to any cause may lead to student being debarred from the concerned semester or course.

(1) A student is expected to maintain discipline at all times;

(2) The following acts of omission or commission shall constitute an act of indiscipline, namely:

(a) Damage or defacement or vandalisation to the Institute property caused intentionally or recklessly.

(b) Improper interference with the academic, administrative, sporting, social or other activities of the Institute inside the institute premises.

(c) Violent, indecent, disorderly, threatening or offensive behavior or language whilst on campus or while being engaged in any activity related to the Institute.

(d) Indulging in fraud, deceit, deception or dishonesty in relation to the Institute or in any engagement activity relating to the Institute.

(e) Any unauthorized use of mobile phone and such other electronic gadget inside the class room or examination hall:

Provided that any electronic device, including mobile phone, may be used for academic purpose as authorized by the faculty.

(f) Any form of ragging or violating the code of conduct and indulging in ragging.

(g) Smoking, chewing tobacco, beetle (pan), gutkha use of drugs, narcotics or any such products in the premises of the Institute.

(h) Plagiarism, copying and cheating in any manner in the examination.

(3) (a) A Disciplinary Committee shall be constituted by the Executive Director of the respective campus and any case in respect of a student shall be forwarded to the Disciplinary Committee to make recommendation for the award of penalty.

(b) On the basis of recommendation of the Disciplinary Committee the Head of the Department may impose minor penalty and any student aggrieved with the said imposition of penalty may prefer an appeal against such penalty before Executive Director.

(c) Notwithstanding anything contained in clause (b), on the basis of recommendation of the Disciplinary Committee the Executive Director may impose both major or minor penalty and any student aggrieved with the said imposition of penalty may prefer an appeal before the Managing Director.

(4) Minor Penalty. (a) Fine up to five thousand rupees for violation of any student discipline.

(b) Recovery of the cost of any damage in relation to any property lost or damaged or any expenditure incurred on medical expenses in case of a scuffle.

(c) Censure or Warning A non-recordable warning for the first offence and repeated offence shall attract recordable warning and may also invite action under major penalty.

(5) Major Penalty. (a) Expulsion from the Institute.

(b) Suspension for a specified period.

(c) Debarment from appearing in end semester examination.

(d) Withdrawal of placement services.

(e) Repeating the course again with the junior batch.

The Office of Head (Academics) of the Institute shall prepare and finalise the academic calendar of all academic programmes at all campuses at the start of each semester and the same shall be placed before the Senate for approval.

(1) The Training and Examination Department of the Institute campus shall maintain a personal file of every student admitted to the academic programmes at the respective campuses and such personal information shall be kept confidential.

(2) The personal file referred to in clause (1) shall contain

(i) personal data filled by the student at the time of admission;

(ii) information about parents and local guardian;

(iii) medical history and fitness certificate submitted at the time of admission;

(iv) all undertakings submitted by the student;

(v) copy of any warning letters or memos etc. issued to the student;

(vi) communication with the student or parent or guardian, if any;

(vii) copy of all evaluation grade sheets and academic progress reports issued to the student;

(viii) record of admission to the hostel including payment of fees;

(ix) record of payment of fees of Institute; and

(x) all such other information relevant to the study and campus life of the student.

(1) An Examination shall include any test or evaluation method used during a semester of study.

(2) The criteria for assessment of students shall be through continuous evaluation, mid-semester examination, end-semester examination, viva voce, practical, assignments, juries, skill test, presentations or any other summative mode.

(3) The examination shall apply to all programmes leading to award of a degree.

(4) The Controller of Examination at the Institute shall be responsible for the overall conduct of examinations in all the Institute campuses.

(5) The Deputy Controller of Examination at the Institute campuses, shall be responsible for the conduct of examinations in their respective Institute campuses under the overall supervision of the Executive Director concerned.

(6) The Controller of examination or the Deputy Controller of Examination shall appoint invigilators and make necessary arrangements for conduct of examination in consultation with Executive Directors of the concerned Institute Campuses.

(7) The Controller of Examinations shall publish the results of the various examinations.

(8) Assessment Methodology. The assessment of a student in a particular course or subject shall be done based on his weighted performance evaluated in the assessments or examinations in the following manner, namely:

(A)

(B)

(9) In order to be eligible for award of a degree, a student need to pass in each subject and has to obtain minimum cumulative grade point average of 6.

(10) A student who is not able to pass a course or subject as per the criteria specified under this Ordinance may be required to appear in the re-do examination.

(11) Rectification of Results. The Executive Director may recall the result of a candidate if,

(i) the student is disqualified for using unfair means in the semester examination and in such case the student shall be asked to appear for the re-do examination;

(ii) the student is disqualified for using unfair means in the re-do examination and in such case the student shall be asked to repeat the academic year;

(iii) an error is detected in the student's result and in such case the error shall be rectified and result shall be declared accordingly.

(iv) if re-evaluation is sought by a student or guardian through an application in writing submitted within fifteen days of declaration of the result, in such case, the Executive Director shall cause the re-evaluation to be done within fifteen days and declare the result accordingly.

(v) a student shall be allowed to seek re-evaluation of a particular examination only once.

(12) Issue of Mark Sheet. (1) The Institute shall issue mark-sheet to all the students.

(2) The semester-wise mark-sheet shall be issued to the student, in paper or digital format, from the respective campus.

(3) The consolidated statement of marks shall be issued to the students from the Head Office after completion of the programme.

(1) The promotion of a student for semester or year shall be as follows, namely:

(a) to get a promotion to the next year, a student shall be required to pass in all course or subject in that particular academic year.

(b) Any student having re-do in more than 50 per cent of the subjects in any semester, whether on account of failure in obtaining the requisite pass marks or on account of shortfall in attendance or both, shall be required to repeat the year with the junior batch in the next academic year.

(c)(i) Based on the overall marks obtained by a student in the subject as allocated during the entire academic program, the student shall be awarded Grades in the following manner, namely:

(ii) The calculation of semester grade point average and cumulative grade point average shall be done in the manner as specified in the annexure - I.

(1) A student may be eligible to take re-do examination in a subject in which the student has either less attendance than the requisite attendance or has failed in the subject.

(2) A student who has re-do in up to 50 per cent of the subject, either on account of attendance or failure or both, shall be allowed to appear for the re-do Examination.

(3) A student having re-do in more than 50 per cent subjects on account of attendance or failure shall be asked to repeat the year with the junior batch.

(4) The marks scored by a student in the re-do examination shall be added to the marks scored by the student in the assignment or presentation score and mid-terms examination score and the total marks so scored shall determine whether a student has passed the course or subject or not.

(1) A student, who has completed all the requirements as applicable, shall be recommended for the award of the degree in the ensuing Convocation.

(2) It shall be mandatory for every student to clear all subjects of each semester within the maximum duration allowed as per the table below failing which the degree shall not be awarded to concerned students and he shall be declared as Not Fit , namely:

The medium of instruction and of examination of all academic programs of the Institute shall be English.

The institute shall award following prizes and medals to meritorious students, namely:

(i) Every Department Topper shall be awarded Silver medal;

(ii) Over all Topper of the campus shall be awarded Gold medal.

ARUN KUMAR SINHA, Managing Director

[ADVT. III/4/Exty./107/19]

A. Computation of Semester Grade Point Average (SGPA) and Cumulative Grade Point Average (CGPA)

(i) The SGPA shall be the ratio of sum of the product of the number of credits (Ci) with the grade points (Pi) scored by a student in all the courses taken by a student in a semester and the sum of the number of credits (Ci) of all the courses undergone by a student in a semester,

where Ci is the number of credits of the ith course and Pi is the grade point scored by the student in the ith course.

(ii) The CGPA shall also be calculated in the same manner taking into account all the courses undergone by a student over all the semesters of a programme,

Where Ci is the total number of credits in that semester and SGPAi is the semester score in the ith Semester.

(iii) The SGPA and CGPA shall be rounded off to 2 decimal points and reported in the transcripts.

SGPA= 163/20 =8.15

A. Bachelor Degree Programmes:

B. Master Degree Programme:

C. Fee Structure for Non Resident Indian or Indian Industry Sponsored Seats:

Non Resident Indian or Indian Industry sponsored candidates are required to pay twice the normal fee as applicable in case of regular seat at Noida campus and 50 per cent extra fee as applicable in case of regular seat at other campuses in addition to the normal fee.

1. Vide Notification No. F. No. FDDI/HO/MDO/CoP(DP)/2019/044, dated 21-6-2019, published in the Gazette of India, Extra., Part III, Section 4, No. 221, dated 21-6-2019.