Section 5(6) in First Statutes of the Indian Institute of Petroleum and Energy, 2018
(6)The Registrar shall issue a written notice of every meeting in his/her capacity as the Secretary of the Board to every member at least three weeks before the date of the meeting. The notice shall state the place, date and time of the meeting:Provided that the President may convene a special or emergency meeting of the board at short notice to consider urgent or special issues:Provided further that (a) whenever notice of a meeting is required to be given to any person under the provisions of the Act, or of these Statutes, it shall be given in writing to such person either personally or by serving a copy thereof by registered mail or speed post or courier service charges prepaid, or by facsimile or electronic mail, to the person's address, electronic address or facsimile number appearing on the books of the Institute; (b) If the notice is sent by mail, it shall be deemed to have been given to the person entitled thereto when deposited in the Indian Post and Telegraph mail or with a courier service for delivery to that person; (c) a notice of meeting shall specify the place, date, and time of the meeting and any other information required by the Act' or these Statutes.
