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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Manipur - Subsection

Section 41(9) in Manipur International University Act, 2018

(9)The Governing Board shall have the powers to terminate any of the officer, faculty or the employees of the University by giving the prior notice to such officer, faculty or the employee. In all such cases, it shall provide a reasonable hearing opportunity to such officers faculty or the employee concerned.