Section 22 in First Statutes of the Indian Institute of Petroleum and Energy, 2018
22. Faculties of study.
(1)The academic activities at the Institute shall be instituted under the following faculties of study:(a)Faculty of Engineering and Technology;(b)Faculty of Management Studies;(c)Faculty of Applied Sciences and Humanities; and(d)Any other faculties as approved by the Board.(2)The faculties of studies shall impart instruction and undertake academic research in appropriate branches of Learning, within the ambit of the Institute, at the baccalaureate, master, postgraduate diploma and doctoral levels.(3)The Faculties shall have a number of constituent divisions under the following heads:(a)Departments whose primary activities shall be disciplinary and interdisciplinary teaching and academic research;(b)Centres of Research whose primary activities shall be to carry out sponsored research and development in areas of industrial and national thrust leading to transfer of technology to the user system; and(c)Central Academic Service Facilities or Units whose primary activity shall be the management of specific academic facilities required by the students and faculty of more than one department research centre.(4)The Board, on the recommendation of the Senate shall have the power to establish or abolish one or more departments or centre of research or central academic service facility or unit.(5)As the head of the faculty, Dean shall be responsible for coordination of the teaching and research activities of the departments and research centres and for of the teaching and research standards. He shall also perform such other duties as may be assigned to him/her by the Director.(6)Each of the constituent divisions of a faculty of shall be headed by a Head who shall be appointed by the Director in the manner provided hereunder in the statutes and every such head shall be deemed to be an officer of the Institute within the meaning of the Act.(7)Head of a Department shall be appointed by the Director from amongst the Professors and Associate Professors of the said Department of the institute. in the case of Centres of Research, the Head shall be appointed from amongst the Professors and Associate Professors and Research Scientists or Engineers of the concerned Centre.(8)In the case of Central Academic Service Facilities or Units, the Head shall be appointed by the Director from amongst the Institute's faculty or technical staff having appropriate expertise.(9)Notwithstanding the provisions contained in sub-statute (5) of this statute, when in the opinion of the Director the situation so demands, the Director may himself/herself take temporary charge of a Department or Centre of Research or place it under the charge of the Dean of the concerned Faculty of Studies or a Professor or Chief Scientist or Engineer from another Department or Centre of Research for a period not exceeding six months.(10)The term of office of a Head shall be three years from the date on which he/she enters upon his office and shall be eligible for a re-appointment.(11)The head of the division shall be responsible for the entire working of the particular academic division of which he is the Head, subject to the general control of the Director. Furthermore, it shall be the duty of the head to see that decisions of the authorities of the Institute and the Director, as may be applicable to the academic division under his/her charge, are implemented out. He/she shall also perform such other duties as may be assigned to him/her by the Director.
