Section 36(30) in Manipur International University Act, 2018
(30)In-case it appears necessary to have a Pro- Chancellor, then the Chancellor shall appoint such person as the Pro-Chancellor in consultation with the Governing Board. In case of an appointment of a Pro- Chancellor then(a)The Pro- Chancellor shall be permanent invitee to the Convocations and award functions of the University;(b)The Pro- 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 as specifically given/granted by the Chancellor.
