Section 31(5) in Manipur International University Act, 2018
(5)There shall be Office of the General Counsel (OGC) which shall be responsible for the coordination and management of all legal issues affecting the University including incubation centers and any other undertakings or subsidiaries of the universities. It shall advise the Governing Board, the Chancellor and the University's academic and administrative units regarding a wide range of issues, including contracts, regulatory compliance, employment law, intellectual property, student conduct, and governance etcetera.
