Section 4(2) in First Statutes of the Indian Institute of Petroleum and Energy, 2018
(2)A member of the Board may resign his membership by a letter addressed to the President who shall forward it to the concerned nominating authority with his recommendation, and the resignation shall take effect from the date it is accepted by the nominating authority. In case the President desires to resign, he shall address his letter of resignation to the Central Government, and his resignation shall be effective from the date it is accepted by the Central Government.
