Section 9(7) in First Statutes of the Indian Institute of Petroleum and Energy, 2018
(7)Notice of motion for inclusion of items on the agenda, if any, together with the detailed item note should be communicated by individual members to the Secretary of the Senate at least ten days before the date of the meeting.Provided that the Chairperson of the Senate may permit inclusion of any item for which either due notice has been given or for which notice has not been given beyond the deadline stipulated aforesaid.
