Section 26 in First Statutes of the Indian Institute of Petroleum and Energy, 2018
26. Indemnity.
(a)The honorary officers, members of the Council, members of Committees or Sub-Committees, Director, auditors and other senior staff of the Institute may be indemnified out of the funds of the Institute against any expenses or liability incurred by them in or about the discharge of their respective duties;(b)The Indemnification provided by or pursuant to these Statutes shall continue as to a person who has ceased to be a trustee, officer or member of the Investment Board or other indemnified person and shall inure to the benefit of the heirs, executors or administrators of such a person.
