Section 85 in Manipur International University Act, 2018
85.
(sic)Subject to provision of this Act, its Statutes, its Ordinances, Rules and Regulations, the Governing Board may, by resolution, constitute such Standing committees or appoint Ad-hoc Committees of such persons and for such purposes and with such powers as the Governing Board may think fit for exercising any power or discharging any function of the University or inquiring into, and reporting or advising upon, any Matter relating to the University.
