Section 7 in First Statutes of the Indian Institute of Petroleum and Energy, 2018
7. Composition and tenure of the Senate.
(1)The Senate shall consist of the following members, namely:(a)Director, ex-officio Chairperson of the Senate;(b)Deans of the Institute, ex-officio;(c)adequate number of faculty as decided by the Board with minimum 25 percent as of permanent faculty members;(d)Head of Departments and Research Centre, ex-officio; and(e)three experts in the field of petroleum and energy having specialised knowledge or operational experience in respect of education, research, engineering and technology, to be nominated by the President in consultation with the Director.(2)All members of the Senate, other than those in an ex-officio capacity, shall serve as members for a tenure of two years from the date of their nomination.(3)An ex-officio member shall cease to be a member of the Senate as soon as he vacates the office by virtue of which he/she is a member of the Senate.(4)Notwithstanding the provisions of sub-statute (2), a member nominated to fill a casual vacancy shall continue as a member for the remainder of the term of the member in whose place he has been nominated.(5)No employee of the institute shall be eligible to be a member of the Senate under clause (e) of sub-statute (1).(6)The Director in his/her capacity as Chairperson of the Senate shall have the power to invite any person not being a member of the Senate to a meeting of the Senate but such invitee shall not be entitled to vote at such a meeting.(7)The Registrar of the Institute shall act as the Secretary of the Senate in an ex-officio capacity.
