Section 20 in Manipur International University Act, 2018
20. Constituent Bodies of the University.
(1)The University is empowered to establish, create, accredit and to recognize constituent colleges/ centers/ schools/ institutes and bodies under the management and control of the University.(2)The constituent colleges/ centers/ schools/ institutes and bodies shall be established and managed by the University as per their respective Ordinances. Name of such Institutes shall be as per the decision of the Governing Board.(3)The University may also collaborate with esteemed houses, corporate bodies, embassies, consulates, diplomatic missions and organizations for the establishment of specialized institutes/colleges and for the introduction of special courses after observing due process through the concerned Ministries, Agencies etc. as may be required.
