Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(14) in First Statutes of the Indian Institute of Petroleum and Energy, 2018

(14)Proposals relating to matters requiring immediate action may be circulated to members of the Senate with the approval of the Director:Provided that where five members of the Senate are not in favour of such a proposal or where five members desire that the matter under circulation be discussed at a meeting, a special meeting may be called for that purpose or the matter be placed before the next regular meeting of the senate and no action thereon shall be taken in the meantime:Provided further that all matters circulated to the Senate between meeting and the decisions arrived at shall be reported at the next meeting of the Senate for confirmation.