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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Manipur - Subsection

Section 37(2) in Manipur International University Act, 2018

(2)The Vice-Chancellor of the University shall be a whole-time resident and salaried officer of the University. The terms and conditions of the service of the Vice-Chancellor shall be such as may be prescribed by the Act, its Statutes, its Ordinances or as decided by the Chancellor.