Section 2 in First Statutes of the Indian Institute of Petroleum and Energy, 2018
2. Definitions.
(1)In these First Statutes, unless the context otherwise requires, -(a)"Act" means the Indian Institute of Petroleum and Energy Act, 2017 (3 of 2018);(b)"authorities" means the authorities of the Institute;(c)"Deans" means the Deans of the Institute;(d)"Finance Committee" means the Finance Committee of the Institute constituted under these Statutes 10;(e)"Officers" means officers of the Institute;(f)"Ordinances" mean the Ordinances of the Institute made under section 35 of the Act;(g)"Professors" means professors of the Institute.(h)"student" means a student admitted to a prescribed programme of the Institute through the laid down procedure and whose name is borne on the rolls of Institute;(2)Words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
