Section 5 in Manipur International University Act, 2018
5. University shall be self-financing.
(1)The University shall, be a self-financing University and hereby dedicated to the Nation and to the service of the mankind.(2)The University shall be fully autonomous and self-governing. The management and administration of the University shall completely lay or rest with the Governing Board.(3)The Government of Manipur, at all times; shall not be considered responsible in regard to any debts or financial or other commitments related to the University or to any of its subordinate bodies owned totally or partially by it.(4)The University shall not make a demand for any grant-in-aid or any other financial assistance from the State Government or any other body or, corporation owned or controlled by the State Government.Provided that voluntary donation of any kind from anybody including the State shall be accepted and acceptable by the University;Provided further that the State, at its discretion, may provide financial or any other support through grants or otherwise; for research, development and other activities for which other State Government organizations are provided with financial assistance or for any specific research or programs receiving support from the Government; and for the benefit of other Universities in the State whether subject to a change in State policy or otherwise; for the rural development and youth empowerment or for any other purpose which the State Government may think fit:Provided also that the State, at its discretion, may also provide / grant/ gift or assign free or subsidized land or any other movable or immovable property to the University anywhere in the State for the University or for building University facilities or for doing University activities including but not limited to research, agriculture and other purposes:Provided also that the University may receive any kind of support, donation, deposit and property either movable or immovable from any source at its discretion and at its own terms and it shall be as allowed as per law of the land.(5)The proposing body shall provide all the support for the establishment of the University with all such assistance which it may be in need. It shall also be responsible for raising the necessary finance towards the establishment and maintenance of the University.(6)The State shall have no objection to the University obtaining grants, soft loans from various funding organizations, institutions and agencies including International and bilateral agencies, for expansion, modernization of the facilities and augmenting the quality of education, training and research that is carried out at the University and in its accredited, affiliated or recognized colleges, training institutions/ facilities or centers provided that there shall be no financial obligation on the part of State Government and other relevant rules and regulations of the Country are observed.(7)The University is permitted to purchase lands and immovable properties within and outside the State for the development and advancement of the University and its purposes. The State Government prior approval shall however be obtained in respect of purchases within the State.
