Section 34 in Manipur International University Act, 2018
34. The Founder of the University, his Powers, duties, and privileges.
(1)The present Secretary of the proposing body who is an eminent national level social activist, constitutional expert and the founder of the International Education for Free Movement shall ï be the First Founder of the University in his individual capacity.(2)The Founder shall be the principal holder of the University as an individual and he shall be the Principal Chief Supervisor of the University.(3)The Founder shall be the ex-officio invitee to all the meetings of the University. He shall also be the ex-offiCio member of all Boards, Councils and authorities of the University.(4)The First Founder shall be the first Chancellor of the University.(5)The Founder shall be the Chancellor-in Charge whenever the Chancellor post remains vacant or Chancellor is on Approved long leave, if any.(6)He shall be the permanent invitee to the Convocations and award functions of the University.(7)The Founder may require any officer of the University to furnish him with the information and all papers or copies thereof relating to any matter concerning the University at any point of time. The Founder may also request further consideration of the matter by the authorities or officers concerned or place his views thereon before the Governing Board for their due consideration or may do both.(8)The Founder and the Additional-Founder, 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 Founder / Additional Founder or as may be decided by the Governing Board.(9)The Founder shall always be a State Subject of the State for all purposes and state laws shall apply.(10)The First Founder shall be Founder of the University in his individual capacity, for life at his pleasure.(11)The Founder shall have the right and power to nominate/appoint /change/ replace any suitable person as the Founder Co-Founder at his absolute wish, will, discretion and with such terms and conditions at any point of time.(12)The First Founder shall appoint the next 'Founder and he shall continue as Founder of the University until he appoints the next one.(13)The present designated Member Trustee of the proposing body shall be the Additional Founder of the University and shall have all such powers, privileges, and honours as of the Founder and shall have the right and power to nominate any (Sic) suitable person as the Additional Founder at his absolute wish, will, and discretion.(14)The Founder shall also 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.
