Section 30 in Manipur International University Act, 2018
30. The President of the University and his Powers, duties, and privileges.
(1)The Chancellor shall have the powers to appoint, anyone as the President of the University in consultation with the Governing Board.(2)He shall have the power to promote the University, the Free international Education for Free Movement, the (sic) importance of Free Knowledge Society, the State, its culture etcetera in every possible way.(3)He shall also lobby for the establishment of more such Universities and institutes around the globe and he shall supervise, advise, guide and assist the University in all matters concerned and, related to the University.(4)He shall hold office normally for three years and eligible for re-appointment unless terminated/withdrawn or as specified by the Chancellor.(5)The President shall supervise advise, guide and assist the University in all matters concerned and related to the University.(6)He shall be permanent invitee to the Convocations and award functions of the University.(7)The President may be entitled to a fixed honorarium and all such customary and standard privileges as may be fixed by the Chancellor.(8)The President shall exercise such other powers and perform such other duties as may , be conferred on him under the provisions of this Art, its Statutes, Ordinances etcetera or specifically given/granted by the Chancellor.
