Section 9(2) in First Statutes of the Indian Institute of Petroleum and Energy, 2018
(2)The Director shall convene meetings of the Senate in his capacity as the Chairperson of the Senate, either on his own initiative or on a requisition signed by not less than five members or twenty percent of the members, whichever is higher, of the Senate. A requisitioned meeting shall be a special meeting to discuss only those items of agenda for which the requisition has been made. The Chairperson of the Senate shall convene the requisitioned meeting on a date and time convenient to him/her within fifteen days of the submission of such a requisition.
