Section 14 in First Statutes of the Indian Institute of Petroleum and Energy, 2018
14. Powers and Duties of the Director.
(1)Subject to budget provisions made for a specific purpose, the Director shall have the power to incur expenditure in accordance with the procedure laid down by the Board from time to time.(2)The Director shall have the power to appropriate funds with respect to different items constituting the recurring budget upto a monetary limit fixed by the Board from time to time for each item:Provided that such re-appropriation will not involve increase in the budget and any liability in future years.Provided further that every such re-appropriation shall, as soon as possible, be reported to the Board.(3)The Director shall have the power to waive recovery of over-payment up to Rs.1000/- to a member of the staff, which is not detected within twenty-four months from the date of payment subject to such stipulations as may be laid down by the Board from time to time. Every such waiver shall, as soon as possible, be reported to the Board.(4)The Director, where he is the approving authority, shall have the power to write off irrecoverable losses up to Rs.2000/- and of irrecoverable value of store items lost or rendered unserviceable due to normal wear and tear up to Rs.5000/- in any individual case subject to such stipulations as may be laid down by the Board from time to time.(5)The Director, where he is the approving authority shall have the power to fix, on the recommendations of the Selection Committee, the initial pay of an incumbent at a scale higher than the minimum of the scale, but not involving more than five increments, in respect of posts to which appointment can be made by him/her, given that the same are to be reported to the Board.(6)The Director shall have the power to employ technicians and workmen paid from contingencies involving emoluments not exceeding the Central Government approved daily wage rates.(7)The Director shall have the power to send members of the staff for training or to attend the course of instruction Inside India subject to such terms and conditions as may be decided by the Board from time to time.(8)The Director shall have the power to sanction remission or reduction of rent for buildings rendered wholly or partially unsuitable as per recommendations of the concerned Committee.(9)The Director shall have the power to sanction temporary allocation of any building for any purpose other than that for which it was constructed.(10)In exceptional cases, subject to availability of funds, the Director shall have the power to create temporary posts with the approval of the President, for not more than two years' duration on approved scales of pay under report to the Board provided that no such post, of which the Director is not the appointing authority, shall be so created.(11)The Director shall have the power of Head of Department for purposes of rules in the Account Code, the Fundamental and Supplementary Rules and other rules of the Government of India in so far as they are applicable or may be made applicable to the conduct of the business of the Institute.(12)If, for any reason, the Registrar is temporarily absent for a period not exceeding one month, the Director may take over or assign to any member of the staff of the Institute, any of the functions of the Registrar as he deems fit.Provided that if, at any time, the temporary absence of the Registrar exceeds one month the Board may, if it thinks fit, authorise the Director to take or assign the function of the Registrar as aforesaid, for a period exceeding one month.(13)All contracts for and on behalf of the Institute, except the one between the Institute and the Director shall, when authorized by a resolution of the Board passed in that behalf, be in writing and be expressed to be made in the name of the Institute, and every such contract shall be executed on behalf of the Institute by the Director, but the Director shall not be personally liable in respect of anything under such contract.(14)The Director may, during his absence from headquarters, authorise one of the Deans or the senior most Professor present, to sanction advances for travelling allowance, contingencies and medical treatment of the staff and countersign bills on his/her behalf and authorise him/her for assuming such powers of the Director as may be specifically delegated to one of the Deans or the senior most Professor by him/her in writing.(15)The Director may, at his discretion, constitute such Committees as he may consider appropriate, for the administrative and academic activities.(16)In the event of the occurrence of any vacancy in the office of the President by reason of his death, resignation, or otherwise or in the event of the President being unable to discharge his functions owing to absence, illness or any other cause, the Director may also discharge the functions assigned to the President under section 19 of the Act.(17)The Director may, with the approval of the Board, delegate any of the powers, responsibilities and authorities vested in him by the Act and Statutes to one or more members of the academic or administrative staff of the Institute.(18)On matters requiring immediate action, the Director shall take such action as he deems necessary, and shall thereafter report the action taken to such authority or body as would have in the ordinary course dealt with the matter.
