Section 14(5) in First Statutes of the Indian Institute of Petroleum and Energy, 2018
(5)The Director, where he is the approving authority shall have the power to fix, on the recommendations of the Selection Committee, the initial pay of an incumbent at a scale higher than the minimum of the scale, but not involving more than five increments, in respect of posts to which appointment can be made by him/her, given that the same are to be reported to the Board.
