Section 49 in Manipur International University Act, 2018
49. Ordinances.
(1)Subject to, the provisions of this Act and the Statutes, the may provide for all or any of the following matters, namely:-(a)the admission of students, the courses of study and the fees therefore, the qualifications pertaining to the award of degrees, diplomas, certificates and other academic distinctions, the conditions for the grant of fellowships and awards and the like;(b)the conduct of examinations, including the terms and conditions of office and appointment of examiners;(c)the conditions of residence of students and their general discipline;(d)the management of colleges and institutions maintained by the University;(e)the procedures for the settlement of disputes between the employees and the University, or between the students and the University;(f)the procedures for the settlement of disputes between the employees or students of a college or an institution and its governing board;(g)the procedure for any appeal by an aggrieved employee or a student of a college or, an institution;(h)maintenance of discipline among the students of the University, colleges, and institutions;(i)regulation of the conduct and duties of the employees of the University, colleges and institutions arid regulation of the conduct of the students of the University and of colleges and institutions;(j)the categories of misconduct for which action may be taken under this Act or the Statutes or the Ordinances; and(k)any other matter which, by or under this Act or the Statutes, is to be, or may be, provided for by the Ordinances.(l)any other matter which by this Act or the Statutes is to be, or may be, provided for by the Ordinances.(2)The first Ordinances shall be made by the Governing Board with the previous approval of the Chancellor and the Ordinances so made may be amended, repealed or added to at any time by the Governing Board, in the manner prescribed by the Statutes.(3)Notwithstanding anything contained in the foregoing sub-sections, the Chancellor may make new or additional Ordinances or amend or repeal the Ordinances referred to in sub-section (2).
