Section 15 in First Statutes of the Indian Institute of Petroleum and Energy, 2018
15. The Registrar.
(1)The Registrar shall be appointed by the Board on the recommendation of a Selection Committee constituted for the purpose by the Board.(2)The emoluments and other terms of conditions of service of the Registrar, including the age of superannuation, shall be such as per those followed for the Registrar of IIT from time to time. Registrar of IIPE shall be in the pay scale of L-14 of Rs.1,44,200 to Rs.2,18,2000/- as revised from time to time.(3)When the office of the Registrar is vacant or when the Registrar is; by reason of illness, absence or any other cause, unable to perform the duties of his office, the duties of the office shall be performed by such person as the Director may appoint for the purpose.(4)The Registrar shall serve as the ex-officio Secretary of the General Council, the Board, the Senate, the Finance Committee and such other committees as constituted by the Board but shall not be deemed to be a member of any of these authorities.(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.(6)The Registrar shall be responsible to the Director for the proper discharge of his duties.
