Section 41(1) in Manipur International University Act, 2018
(1)There shall be a Governing Board of the University consisting of the following persons as its members, namely:-(a)the Chancellor;(b)the Vice-Chancellor;(c)the Registrar;(d)the Founder;(e)the Additional Founder;(f)the Co-Founder/s;(g)the General Counsel;(h)five members nominated by the Founder and as approved by the Chancellor;(i)one member to be nominated by the proposing body and as approved by the Additional Founder;(j)two members nominated by the Additional Founder and as approved by the Chancellor;(k)two Member advisers from amongst the persons being experienced personalities in their respective field, to be nominated by the Chancellor;(l)two female members, to be nominated by the Chancellor;(m)Two ex-officio members, officers equivalent to the rank of Deputy Secretary/Joint Director or above as may be nominated by the Department of Higher and Technical Education, Government of Manipur,
