Section 54(3) in Manipur International University Act, 2018
(3)All cases of irregular, illegal or improper expenditure or of failure to recover moneys or other property due to the University or of any loss or waste of money or other property thereof caused by neglect or misconduct of the officers and authorities of the University shall be reported by the Chartered Accountant, in his Audit report, which has to be submitted to the Governing Board. He shall also report on any other matter relating to the accounts of the University as may be required by the Governing Board.
