Section 5(10) in First Statutes of the Indian Institute of Petroleum and Energy, 2018
(10)The minutes of the proceedings of a meeting of the Board shall be drawn up by the Registrar of the institute in his/her capacity as Secretary of the Board and circulate to all members of the Board. The minutes, along with any amendments suggested, shall be placed for confirmation at the next meeting of the Board. After the minutes are confirmed and signed by the President, they shall be recorded in a minutes' book.
