The Indian Institute of Petroleum and Energy Act, 2017

[Act No. 3 of 2018]

[5th January, 2018.]

Contents
Sections	Particulars
Arrangement of Sections	The Indian Institute of Petroleum and Energy Act, 2017
1	Short title and commencement
2	Declaration of India Institute of Petroleum and Energy as an institution of national importance
3	Definitions
4	Incorporation of Institute
5	Constitution of Board of Governors
6	Term of office of, vacancies among, and allowances payable to, members of Board
7	Vesting of properties
8	Effect of incorporation of Institute
9	Functions of Institute
10	Powers of Board
11	Institute to be open to all races, creeds and classes
12	Teaching at the Institute
13	Visitor
14	Authorities of Institute
15	Constitution of General Council
16	Powers and functions of General Council
17	Senate
18	Functions of Senate
19	President of Board
20	Director
21	Registrar
22	Powers and duties of other authorities and officers
23	Grants by Central Government
24	Fund of Institute
25	Setting-up of endowment fund
26	Budget of Institute
27	Accounts and audit
28	Annual report
29	Pension, provident fund
30	Authentication of orders and instruments of Institute
31	Appointment
32	Statutes
33	Statutes how made
34	Ordinances
35	Ordinances how made
36	Conduct of business by authorities of Institute
37	Tribunal of Arbitration
38	Acts and proceedings not to be invalidated by vacancies
39	Grant of degrees, etc., by Institute
40	Sponsored schemes
41	Control by Central Government
42	Resolution of differences
43	Power to remove difficulties
44	Transitional provisions
45	Statutes, Ordinances and notifications to be published in the Official Gazette and to be laid before Parliament