Section 31 in Manipur International University Act, 2018
31. General Counsel of the University.
(1)There shall be General Counsel of the University who shall be appointed by the Chancellor in consultation with the Governing Board.(2)The General Counsel shall be the Chief Legal Officer of the University. He is empowered to appoint other legal representatives on a case to case basis as to assist him or to represent or the University in a way he may deem fit.(3)The General Counsel shall be assisted by the Senior and Junior Law Officer/s of the University. Senior and Junior Law Officer/s shall be full-time salaried law officers of the University.(4)The General Counsel shall have the right to appoint/replace Senior and Junior Law Officer/s of the University in consultation with the Chancellor.(5)There shall be Office of the General Counsel (OGC) which shall be responsible for the coordination and management of all legal issues affecting the University including incubation centers and any other undertakings or subsidiaries of the universities. It shall advise the Governing Board, the Chancellor and the University's academic and administrative units regarding a wide range of issues, including contracts, regulatory compliance, employment law, intellectual property, student conduct, and governance etcetera.(6)The goal of the Office of the General Counsel (OGC) shall be to provide, quality legal services promptly and effectively and to assist in minimizing legal risks and costs efficiently, reliably and professionally while supporting the University's missions including teaching, research, and scholarship.(7)The General Counsel shall not be considered as an employee of the University and shall not be debarred from private legal practice. He is entitled to the honorarium and other monthly allowances and privileges as may be decided by the Governing Board.(8)The Chancellor may seek the legal advice of the General Counsel on all the important legal, official and confidential matters.(9)All the contracts which the University shall be party to shall be attested by the Office of the General Counsel (OGC).(10)The General Counsel 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 etc.
