Section 24 in First Statutes of the Indian Institute of Petroleum and Energy, 2018
24. Discipline with respect to the students.
- Disciplinary powers, circumstances giving rise to disciplinary proceedings, Summary action, Appeals, Notice of Decisions, Liability of the Institute and the like shall be as per the procedures laid down by the Senate. With regard to appeals by students, the same shall be considered and disposed of as per procedure / norms that shall be framed by the Senate from time to time.
