Section 4 in First Statutes of the Indian Institute of Petroleum and Energy, 2018
4. The Board.
(1)A member of the Board shall cease to be a member of the Board if he-(a)dies, or(b)resigns his/her membership, or(c)becomes of unsound mind, or(d)becomes insolvent, or(e)is convicted in a criminal offence involving moral turpitude, or(f)is removed by the nominating organization from membership of the Board, or(g)other than in the case of the Director, accepts a full time appointment in the Institute, or(h)fails to attend three consecutive meetings of the Board without leave of absence from the President.(2)A member of the Board may resign his membership by a letter addressed to the President who shall forward it to the concerned nominating authority with his recommendation, and the resignation shall take effect from the date it is accepted by the nominating authority. In case the President desires to resign, he shall address his letter of resignation to the Central Government, and his resignation shall be effective from the date it is accepted by the Central Government.(3)The Registrar of the Institute shall act as the Secretary of the Board in an ex-officio capacity.(4)The body or individuals entitled to nominate representatives on the Board shall be invited by the Secretary of the Board to do so within a reasonable time not ordinarily exceeding eight weeks from the date of issue of such invitation. The same procedure shall be followed for filling casual vacancies of the Board.(5)The President in his capacity as Chairperson of the Board shall have the power to invite any person being a member of the Board of Governors to attend a meeting of the Board but such invitee shall not be entitled to vote at such a meeting.
