Section 12 in First Statutes of the Indian Institute of Petroleum and Energy, 2018
12. The President.
-(a)Appointment of the President. - (1) The President shall be appointed by the Central Government on the recommendation of a five member Search Committee set up by the Central Government consisting of:(i)the Chairperson of the General Council who shall also be the Convener of the Committee;(ii)two representatives of the promoting companies who are contributing for the endowment fund, at the level of Chairman and Managing Director nominated by the General Council; and(iii)two members of the Board nominated by it.(2)The President shall normally be an individual who has gained distinction in his/her professional life and preferably has academic, research or operational experience in the broad domain of petroleum technology including energy and hydrocarbon development. In addition, he should be an individual who has a true understanding of the nature of professional education and commands public confidence.(3)The President shall hold office for a term of three years.(b)Powers of the President. - (1) In emergent cases, the President may exercise the powers of the Board and subsequently inform the Board of the action taken by him/her on its behalf for its approval.
