Section 6 in Manipur International University Act, 2018
6. University shall have absolute autonomy.
(1)Unless specified otherwise in any other law for the time being in force, the University shall have absolute and exclusive academic, administrative, financial, managerial and Statutory autonomy and freedom, including the exercise of exclusive powers with respect to(a)management and administration of the university;(b)the formulation and adoption of its academic policies and standards;(c)formulation and collection of all kinds of fees etc;(d)the establishment of its standards for admission and graduation;(e)the selection, appointment, suspension and removal of its staff, including, employing and employment of Faculty, Officers, Teachers and other employees on such terms and conditions as may be prescribed by this Act, its Statutes, Ordinances, rules, and regulations.(2)The management, administration, and control of the property, revenues, business and affairs of the University are hereby vested with the Governing Board and the Chancellor.
