Section 15(2) in The Rajiv Gandhi Institute Of Petroleum Technology Act, 2007
(2)The General Council shall consist of the following members, namely:-(a)the Secretary, Ministry of Petroleum and Natural Gas in the Central Government, ex officio, who shall be the Chairperson;(b)the Chairman, Indian Oil Corporation Limited, ex officio;(c)the Chairman and Managing Director, Hindustan Petroleum Corporation Limited, ex officio;(d)the Chairman and Managing Director, Bharat Petroleum Corporation Limited, ex officio;(e)the Chairman and Managing Director, Oil and Natural Gas Corporation, ex officio;(f)the Chairman and Managing Director, Gas Authority of India Limited, ex officio;(g)the Chairman and Managing Director, Oil India Limited, ex officio;(h)the Director General of Hydrocarbons, ex officio;(i)the Principal Advisor (Energy), Planning Commission, ex officio;(j)the Executive Director, Oil Industry Safety Directorate, ex officio;(k)the Director, Indian Institute of Technology, Kanpur, ex officio;(l)the Director, University Institute of Chemical Technology, Mumbai University, ex officio;(m)the Secretary, Oil Industry Development Board, ex officio;(n)the President of the Board, ex officio;(o)the Director of the Institute, ex officio; and(p)persons, not less than two but not exceeding four, representing the private entities in the field of petroleum sector operating in the country, to be nominated by the Chairperson.
