Section 92 in Manipur International University Act, 2018
92. Removal of persons involving in the immoral activities.
- The Governing Board with the due approval or recommendation of the Chancellor may remove any person not being an officer of the University from membership of any authority or body or any employee of the University on the ground that such person or the employee or the faculty has been convicted of an offence involving moral. turpitude or for taking part in subversive activities or for indulging in any act or, acts unbecoming to the prestige and reputation of the University:Provided that no such person or employee shall be removed under this section provided he has been afforded a reasonable opportunity by the Governing Board to show cause as to why he should not be so removed mid such cause has been considered.
