Section 23(1) in Manipur International University Act, 2018
(1)Upon passage of this. Act, the University shall soon establish a Permanent Endowment Fund for the University with a minimum amount of two crore (twenty million) Indian rupees, by the way of fixed deposit in a nationalized bank and shall own or acquire or possess a minimum of 30 acres of contiguous land anywhere in the State of Manipur either bought or on a long term lease or on a permanent contract.
