Section 33 in Manipur International University Act, 2018
33. The Brand Ambassador/s and Honorar, Chairman of the University, his Powers, duties, and privileges.
(1)The Chancellor shall have the powers to appoint eminent personalities in any field or in their respective field as the Brand Ambassador/s of the University at his discretion.(2)The Chancellor shall have the powers to appoint any eminent personality as the Honorary Chairman of the University.(3)The Brand Ambassador/s and Honorary Chairman of the University shall and shall have the power to promote the University, the Free International Education for Free Movement, the importance of Free Knowledge Society, the State, its culture etcetera in, every possible way.(4)They shall assist, guide, promote and support the University in every possible way.(5)They shall also lobby for the establishment of more such Fred near-free Universities and institutes around the globe.(6)The Brand Ambassador/s shall hold office for life unless terminated/withdrawn or as specified by the Chancellor.(7)The Honorary Chairman/s shall hold office for a fixed term of three years and they are eligible for re-appointment.(8)They shall be permanent invitees to the Convocations and award functions of the University.(9)The Brand Ambassador/s and - honorary Chairman, 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 Brand Ambassador/s or honorary Chairman as may be decided by the Chancellor.(10)The Brand Ambassador/s and Honorary Chairman 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 etcetera or specifically given/granted by the Chancellor.
