Section 36(19) in Manipur International University Act, 2018
(19)The Chancellor shall have powers to resolve any conflict in the manner he may think fit. In the event of there being a conflict inter-se between the functionary or functionaries or body or bodies and any other functionary or body of the University, then the issue shall be referred to the Chancellor and the decision' of the Chancellor in respect of such issue shall be final and binding on the University.
