Section 3 in First Statutes of the Indian Institute of Petroleum and Energy, 2018
3. Meetings of the General Council.
(1)The General Council shall meet at least once in a calendar year on a date to be fixed by the Chairperson.(2)The chairperson of the Council may convene annual meeting, special meetings of the General Council in his discretion to consider any special matter as regards the Institute.(3)One-third of General Council including the Chairperson, fraction being rounded off to the next higher number, shall be the quorum for a meeting of the Council.(4)The Chairperson, if present, shall preside over every meeting of the Council:Provided that in the absence of the Chairperson, the members present shall elect a member from amongst themselves to preside over meeting.(5)The Secretary of the Council shall serve a written notice of every meeting to every member at least three weeks before the date of the meeting, mentioning therein the place, date and time of the meeting:Provided that the Chairperson may convene emergency meeting to consider special matters:Provided further that -(a)whenever notice of a meeting is required to be given to any person under the provisions of the Act, or of these statutes, it shall be given in writing to such person either personally or by serving a copy thereof by registered mail or speed post or courier service charges pre-paid, or by facsimile or electronic mail, to the person's address, electronic address, or facsimile number appearing on the books of the Institute;(b)If the notice is served by mail, it shall be deemed to have been given to the person entitled thereto when deposited in the Indian Post and Telegraph mail or with a courier service for delivery to that person;(c)a notice of meeting shall specify the place, date, and time of the meeting and any other information required by the Act or these Statutes.(6)The agenda for all meetings, except those convened at short notice, as referred to in sub-statute (4), shall be sent to all members of the Council at least seven days before the date of the meeting. Provided that in case of emergency meetings, mere mention of the special issues to be considered in the notice convening the meeting shall suffice in lieu of the detailed item agenda note.(7)The details of any item that a member wishes to raise must reach the Secretary of the Council at least ten days before the meeting. The Chairperson may, however, permit inclusion of any item for which due notice has not been received.(8)The decisions of the Chairperson with regard to all questions of procedure shall be final.(9)All questions considered at meetings of the Council shall be decided by means of a consensus or an affirmative vote of a majority of members, present including the Chairperson. If the votes be equally divided, the Chairperson shall have and will cast a second vote.(10)The minutes of the proceedings of the General Council shall be drawn up by the Secretary of the Council and circulated to all members of the Council. The minutes, along with any comments or amendments suggested by the members shall be placed for confirmation at the next meeting of the Council. After the minutes are confirmed and signed by the Chairperson, they shall be recorded in a minute book.(11)Any resolution except such as may by placed before a meeting of the Council may be adopted by circulation among all its members and any resolution so circulated and adopted by a majority of the members who have signified their approval or disapproval of such a resolution shall be as effective and binding as if such a resolution has been passed at a meeting of the Council.
