Section 15(5) in First Statutes of the Indian Institute of Petroleum and Energy, 2018
(5)It shall be the duty of the Registrar:(i)to be the custodian of the records, the common seal and such other property of the Institute as the Board may commit to his/her charge;(ii)to issue notices convening meetings of the various authorities of the Institute of which he is the ex-officio Secretary as well as of any committee appointed by these authorities;(iii)to prepare and circulate agenda items and minutes of the meeting after the approval of the Director;(iv)to keep minutes of all meetings of the various authorities of the Institute of which he is the ex-officio Secretary as well as of any committee appointed by these authorities;(v)to handle official correspondence on behalf of the authorities of the Institute;(vi)to provide to the Central Government, copies of the agenda of meetings of the authorities of the Institute as soon as they are issued and thereafter the minutes of such meetings;(vii)to represent the Institute in law suits or legal proceedings by or against the Institute, sign powers of attorney and verify pleadings or depute his/her representative for the said purpose; and(viii)to perform such other duties as may be assigned to him from time to time by the Board or the Director.
