Section 89 in Manipur International University Act, 2018
89. Interpretation.
(1)In the event of a conflict of opinion with regards to the implementation of the Statute, Ordinances, Rules, and Regulations, the provisions of the Act shall prevail; the decision of the Chancellor of the University on interpretation shall be final and binding.(2)If any question arise as to whether any person has been duly elected or appointed as, or is entitled to be a member of any authority or another body of the University, the matter shall be referred to the Chancellor whose decision shall be final and binding under all circumstances.
