Section 71 in Manipur International University Act, 2018
71. Power of the State Government to obtain (sic) information and to cause inspection.
(1)The State Government shall have the power to cause an inspection of the University, its buildings, libraries, laboratories and equipment and of any College or Institution maintained by the University or admitted to its privileges; and also of the examinations, teaching and other work conducted or done by the University.(2)Notwithstanding anything contained in this Act or any other law for the time being in force, the State may by order in writing call for any information from the University on any matter relating to the affairs of the University and the University shall, if such information is available with it; furnish the State with such information within a reasonable period.(3)The University shall have the right to make such appeal/representations to the State Government, as and when it may consider necessary.
