Section 78 in Manipur International University Act, 2018
78. Each document shall be a Public Record.
(1)All, the documents/certificate/letter issued, received or held by the University shall constitute to be a Public Record.(2)A Citizen of India shall have the right to apply for the duplicate copies or certified true copies of any document/ certificate/ letter issued by the University by remitting such fees and by applying in such it way fixed as per its Statutes and Ordinances or as fixed by the Chancellor.(3)Each document/certificate/letter issued by the University or its behalf or by anyone relating to the University in an official capacity shall carry a Unique Identification Number which shall be verified, sealed, certified, copied, scanned, stored/archived, numbered, and signed/digitally signed either by the Chancellor or by the Certification cum Verification Officers to be appointed by the Chancellor, specifically for the purpose. The rules regarding the same shall be as per the Rules and Regulations made by the Chancellor.(4)The University may create a unique system for immediate verification of authenticity of any documents/ certificates / letters issued by the University through its Official Website with the help of Unique Identification Number already allotted to each-document. This may be the unique system to be started by the University as to avoid or nullify forgery of documents as well as easy verification of credentials by the concerned. However no one can ever demand this facility as a right as this all" only be a facility to help the general public and other or any of the Officials to check the authenticity of documents.(5)However, the University shall follow a separate set of Rules and Regulations for the documents intended for the internal circulation or general official/administrative or academic communication/s between Officers/ Staff and Faculty of the University.(6)The provisions of the RTI Act, 2005 shall apply to the University, as if it were a public authority as defined In clause (h) of section 2 of the RTI Act, 2005.(7)The University shall compulsorily place in the public domain every information in relation to the University which would be of interest to students and other stake holder inter alia including the courses offered, the number of seats under different quotas, fees and other charges, facilities and amenities offered, faculty in place and such other relevant information.
