Section 19 in First Statutes of the Indian Institute of Petroleum and Energy, 2018
19. Appointments.
(1)There shall be a Selection Committee appointed by the Board or by the Director for making recommendations to the competent appointing authority, as specified in section 31 of the Act, for making direct recruitment against a sanctioned post of the Institute as well as for placement/promotion of an existing employee to a higher post under any Career Advancement Scheme/Merit Promotion Scheme that may be adopted or promulgated by the Board.Notwithstanding anything contained in these Statutes hereinabove, the Board may, on the recommendation of the Director, invite a person of high academic distinction and professional attainment to accept a post of Dean Professor or Associate Professor or equivalent post of faculty position in teaching and research in the Institute, against a sanctioned position, on such terms and conditions as it deems fit.(2)The Institute shall make necessary provisions for the reservations in recruitment as laid down by the Board in accordance with Government of India policies issued in this regard from time to time.
