Section 21(2) in First Statutes of the Indian Institute of Petroleum and Energy, 2018
(2)The Board may, on the recommendation of the Senate, by a special resolution passed by a majority of not less than two-thirds of the members present and voting, withdraw any degree, academic distinction and honorary degrees conferred or any certificate or diploma awarded by the Institute for good and sufficient cause:Provided that no such resolution shall be passed until a notice has been given to that person calling upon him/her to show cause within such time as may be specified in the notice why such a resolution should not be passed and until his/her objections, if any, and any evidence he may produce in support of them, have been considered by the Board.
