Section 37 in Manipur International University Act, 2018
37. The Vice-Chancellor of the University, his powers, duties, and privileges.
(1)The Vice- Chancellor shall be appointed by the Chancellor in consultation with the Governing Board and in consideration of the recommendations of the selection committee constituted by the Governing Board, for that purpose.(2)The Vice-Chancellor of the University shall be a whole-time resident and salaried officer of the University. The terms and conditions of the service of the Vice-Chancellor shall be such as may be prescribed by the Act, its Statutes, its Ordinances or as decided by the Chancellor.(3)He shall be the Principal Academic Officer and Principal and Principal of the University and shall be Principal In-Charge of all the academic activities of the University. He shall also be the Chairman of the Academic Council of the University.(4)The Vice-Chancellor shall be a highly experienced person with such proven academic credentials.(5)He shall hold office normally for three years and eligible for re-appointment and it will be as per the decision of the Governing Board.(6)There shall be the Office of the Vice-Chancellor (OoVc) which shall assist the Vice-Chancellor in all matters.(7)The Vice- Chancellor shall exercise such other privilege, such other powers and perform such other duties as may be conferred on him under the provisions of this Act, its Statutes, Ordinances etcetera or specifically given/granted by the Chancellor.
