Section 34(8) in Manipur International University Act, 2018
(8)The Founder and the Additional-Founder, at all times, shall be the honorary officer/s of the University and shall not be entitled to any kind of salary except the customary and standard privileges, support services as may apply and as may be required for proper functioning of his powers and duties as Founder / Additional Founder or as may be decided by the Governing Board.
