Section 14(3) in First Statutes of the Indian Institute of Petroleum and Energy, 2018
(3)The Director shall have the power to waive recovery of over-payment up to Rs.1000/- to a member of the staff, which is not detected within twenty-four months from the date of payment subject to such stipulations as may be laid down by the Board from time to time. Every such waiver shall, as soon as possible, be reported to the Board.
