Section 24 in Manipur International University Act, 2018
24. Special powers, privileges, condition, and exemptions for the University.
(1)The University shall be a fully autonomous and independent entity and shall have complete autonomy, accreditation, approval, authority, permission, and recognition from the State in, each and every aspect regarding the affairs related to education subject to observance of guidelines of competent authorities.(2)By virtue of this Act, the University, shall be eligible for permission, recognition, accreditation and authorization to award/ certify/ conduct/ impart/ recognize any course through all modes and means including campus/ off-campus/ affiliated center/ partner/ regular/ distance/ -correspondence/ external/ online/ credit equivalency/ learning assessment/ honorary/ private etcetera both domestically and internationally in all fields/ subjects and at all levels including but limited to secondary, senior secondary, bachelors, masters, doctoral, post-doctoral, certificate, diploma, licentiate, skill education, professional and vocational training. It shall also have the powers to award various titles, scholarships and distinctions including' honorary doctorates, professorships, and fellowship after observing prior consent and approval from the various competent authorities.(3)It shall be an International University offering high quality education, teaching, training and an international Institution for the pursuit of intellectual, philosophical, historical, spiritual, profession and vocational studies at all subjects and ,at, all levels and for matters connected therewith or incidental thereto.(4)The University shall have all-the authority and permission to do everything legal as per law for the fulfillment of its powers and objectives and it shall be free to do so and it shall be fully empowered for the same by the State.(5)Considering the fact that the University has been established on special grounds with special objectives along with the unique concept, the University shall be a fully empowered establishment/ body with full powers to accredit and recognize any other Institution or organization. The University may accredit, recognize and register any Institution or organization at any point of time with the approval of Governing Board.(6)The University shall also be a state level accrediting, licensing, registering, recognizing and an assessment body on eduction. It shall also be a State recognized credential evaluating, equalizing and recognizing agency.(7)The University shall also strive towards the development of the State including investment, promotion, infrastructure development, literacy campaign, poverty elevation, providing of basic facilities in the rural areas, providing all possible guidance to the Government and Government agencies whenever and wherever required (subject to the available resources), environmental protection and preservation, promote employment and skills of the people, promote/research and preserve the State language and culture etcetera.(8)The University may start research laboratories or stations to conduct extensive research on any subject and to appoint persons of high talent as Scientists, Senior Scientists or Fellows or as Members.(9)The salary, remuneration, and payment of wages to the faculties and to the staff of the University shall be exclusively decided and revised by the Governing Board. No other rule of any law shall apply as far as the matter of payment and wages at the University is concerned.(10)Notwithstanding anything contained in any other law for the time being in force, the University shall have powers to confer degrees, diplomas and grant' certificates and confer degrees and honorary degrees and other distinctions and titles, as approved by the Chancellor and the Governing Board.(11)The University shall have the power of conferring an honorary degree of academic distinction upon any person for his eminent attainments and position subject to the approval of the Chancellor and Governing Board.(12)To enable higher' education to reach the unreached, the territorial limit shall not be insisted upon in the matter of distance /correspondence /Open or online education mode of learning whenever offered by the UniVersity wherever the relevant guidelines allow to do so.(13)The University is empowered to establish companies or incubation centers for gainful applications of knowledge and innovations or engage in Partnerships with such agencies or entities, which shall undertake research and innovations for value creation to translate the results of research to products and processes useful to society and industry subject to observance of all necessary statutory and non-statutory provisions in this regard.(14)The University by a resolution passed by the Governing Board may create different associations/ independent bodies/ councils/ committees/ boards/ bureaus etcetera with such terms and conditions for such purposes it may deem fit and all legal bodies created as such under this section shall be deemed to have been established by this Act provided the objectives of such initiatives is aligned to the promotion of education in general.(15)Considering the need of the hour, sheer necessity and also for the overall development of the State, its people and its backward/tribal areas; the State hereby declares and also designates the University as its State Open University (SOU) with the dual mode education system subject to following of the relevant laws in this regard.(16)The University shall also be Correspondence Course Institute (CCI) and shall operate in the conventional dual mode education system.(17)The University shall also be a State Agriculture University and shall be partner in growth and development of Agricultural Research and Education under National Agricultural Research System especially in the State of Manipur and north eastern parts of India.(18)The University may start Satellite/ Cable Television Channels, Radio/ FM Channels, and Community Radio Stations or use online platforms to impart education to the masses with prior licenses/approvals from competent authorities.(19)The University shall have the powers to take and use the services of any person of any organization as Advisers or Consultants, paid or unpaid, honorary or on commission basis. It may include senior citizens/elders or retired employees/persons.(20)The University shall have the power to appoint, provide support to eminent/talented people as scientist/ senior scientist/ fellow/ serum fellow etcetera as it may think fit along with powers to grant all such titles.(21)The University shall conduct deep research and also offer various courses on ChausathKalas (sixty four kinds of Vidyas or Kalas) or 64 forms of arts which is believed to have existed in ancient India In 'Vedic times including various forms of dance, drama, literature, fine arts etcetera.(22)The University may conduct extensive research, surveys, training and implement any schemes for the public and public welfare anywhere in the State such as (including but not limited to) Free Wireless Internet, Free Food, State Library, Creating Greenery and Forest, mass agriculture,. literacy mission, distribution of free plants, seeds and books, conducting health and awareness campaigns on various issues, conducting research and offering sustainable low cost housing etcetera. This can be done and implemented with the collaboration of various departments and agencies of the State.(23)The University may create unique platforms to promote the State, its culture, tourism, investment and local talent globally.(24)The University shall carry license and permission to conduct research on any subject and any such research conducted in the University or by the University shall automatically be an intellectual property of the University.(25)The University shall carry license and permission to start all departments, schools of studies, and colleges of study at all subjects and at all levels.(26)The University shall have the powers to provide instruction through correspondence courses/ distance education and it shall have the powers to declare a college, department, center or campus as an autonomous college, department, center-or campus, respectively provided the guidelines laid down by the appropriate authorities are fulfilled.(27)Any college/ institution by whatever name it may be called is run and maintained by the university be treated as its constituent unit and shall have all the privileges of University.(28)The Chancellor, after consultation with the Governing Board, may create new Schools of Studies on any subject or any field and may abolish or restructure the existing Schools of Studies keeping in view the contemporary needs of the local, state, national and international level.(29)The University shall also be a State Research Institute with a focus to promote, stimulate and strengthen quality research and advanced research activity in all subjects.(30)The University is empowered to do self-certification, which shall be exempted from obtaining any permission, approval, license, certificate, no objection certificate, authorization or any other document from the State Government or any entity or autonomous body created by the State Government or under any State Act or Central Act insofar as it is applicable to the State.(31)The University shall have the powers to provide for the equivalence of degrees, diplomas and certificates of the students completing their courses partially or in full from any other University, Board, Council or any other competent authority.(32)The University shall be an international legal personality and shall be an international organization, sui generis.(33)The University may provide for dual degree, diploma or certificate and simultaneous degree or diploma or certificate provided such courses are approved by UGC and other competent authorities.(34)Any person holding a duly issued valid photo identity card of the University shall have the freedom to enter, stay and move freely throughout the State unless specified otherwise from time to time by the Central and State Government(35)The University may establish, recognize or affiliate any number of campuses, centers, colleges or institutions inside the State.(36)The State or any Ministry or any Department or any governmental agency may consult the University for its Expert Opinion or guidance on any matter. The University subject to its resources may guide and advise them suitably.(37)The University shall commit itself to uphold highest standards of integrity and gold governance and to follow ethical practices in conducting its activities.(38)The University shall constantly try to take, maintain and update the membership of as many as reputed online libraries, research papers and platforms of online resources and make it available for the use of its students and faculty.
