Section 32 in Manipur International University Act, 2018
32. The Patron/s of the University, their Powers, duties, and privileges.
(1)The Chancellor shall have the powers to appoint eminent personalities in any field or in their respective field as the Patron/s of the University at his discretion.(2)The Patron/s shall hold office for life unless terminated/withdrawn by the Chancellor.(3)The Patron/s shall be the Advisers of the University.(4)They shall be permanent invitees to they Convocations and award functions of the University and they shall assist, guide and support the University in every possible way.(5)The Patron/s, at all times, shall be the honorary officer/s of the University and shall not be entitled to any kind of salary except the customary and standard privileges, support services as may apply and as may be required for proper functioning of his powers and duties as Patron/s or as may be decided by the Chancellor.(6)The Patron/s shall exercise 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.
