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Union of India - Section

Section 13 in First Statutes of the Indian Institute of Petroleum and Energy, 2018

13. The Director.

(1)The Director shall be a whole time salaried officer of the Institute.
(2)The Director shall normally be a person who is an internationally or nationally acknowledged academic leader with experience in the field of petroleum and energy sector, who fulfils the academic and experience requirements as suitable to the post of Director at an Indian Institute of Technology, and has a demonstrated track record of being a visionary and an inspirational leader.
(3)The Director shall be appointed by the Central Government on the recommendation of a five-member Search Committee setup by the Board of consisting of:-
(i)Chairperson of the General Council, ex-officio, who shall preside over the meeting;
(ii)the President, ex-officio, who shall also be the Convener of the Committee;
(iii)the Director of Indian Institute of Technology, Kharagpur;
(iv)the Director of Indian Institute of Sciences, Bangalore; and
(v)one representative of the promoting companies at the level of Chairman and Managing Director nominated by the General Council.
(4)The Director shall be appointed for a period of five years or till the time he superannuates whichever is earlier. The retirement age will be seventy years. However, at the time of appointment, it shall be ensured that the appointee has a minimum period of three years to serve as the Director:Provided that the Central Government may direct that the Director, whose term has expired, to continue in office for such period not exceeding a period of one year, as may be specified in that direction.
(5)In case a vacancy in the office of the Director occurs due to death, resignation, retirement or otherwise and it cannot be conveniently filled in accordance to the provisions of sub-statute (3), the President may, under intimation to the Central Government appoint the senior-most Dean or the senior most Professor present to perform the duties of the Director until a new Director assumes office.
(6)Other terms and conditions of service of the Director, including the salary and other allowances admissible to him, shall be such as per those followed for the Director of IIT from time to time. The pay of Director, IIPE shall be Rs.2,25,000/- per month as revised from time to time.