Section 5(4) in Manipur International University Act, 2018
(4)The University shall not make a demand for any grant-in-aid or any other financial assistance from the State Government or any other body or, corporation owned or controlled by the State Government.Provided that voluntary donation of any kind from anybody including the State shall be accepted and acceptable by the University;Provided further that the State, at its discretion, may provide financial or any other support through grants or otherwise; for research, development and other activities for which other State Government organizations are provided with financial assistance or for any specific research or programs receiving support from the Government; and for the benefit of other Universities in the State whether subject to a change in State policy or otherwise; for the rural development and youth empowerment or for any other purpose which the State Government may think fit:Provided also that the State, at its discretion, may also provide / grant/ gift or assign free or subsidized land or any other movable or immovable property to the University anywhere in the State for the University or for building University facilities or for doing University activities including but not limited to research, agriculture and other purposes:Provided also that the University may receive any kind of support, donation, deposit and property either movable or immovable from any source at its discretion and at its own terms and it shall be as allowed as per law of the land.
