Section 4(1) in First Statutes of the Indian Institute of Petroleum and Energy, 2018
(1)A member of the Board shall cease to be a member of the Board if he-(a)dies, or(b)resigns his/her membership, or(c)becomes of unsound mind, or(d)becomes insolvent, or(e)is convicted in a criminal offence involving moral turpitude, or(f)is removed by the nominating organization from membership of the Board, or(g)other than in the case of the Director, accepts a full time appointment in the Institute, or(h)fails to attend three consecutive meetings of the Board without leave of absence from the President.
