The Rajiv Gandhi Institute of Petroleum Technology Act, 2007

[Act No. 54 of 2007]

[20th December, 2007.]

Contents
Sections	Particulars
Titele	The Rajiv Gandhi Institute of Petroleum Technology Act, 2007
Chapter I	Preliminary
1.	Short title and commencement
2.	Declaration of Rajiv Gandhi Institute of Petroleum Technology as an institution of national importance
3.	Definitions
Chapter II	The Institute
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.	Establishment 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.	Accounts and audit
27.	Pension and provident fund
28.	Appointments
29.	Statutes
30.	Statutes how made
31.	Ordinances
32.	Ordinances how made
33.	Conduct of business by authorities of Institute
34.	Tribunal of Arbitration
Chapter III	Miscellaneous
35.	Acts and proceedings not to be invalidated by vacancies
36.	Grant of degrees, etc., by Institute
37.	Sponsored schemes
38.	Power to remove difficulties
39.	Transitional provisions
40.	Statutes, Ordinances and notifications to be published in the Official Gazette and to be laid before Parliament