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State of Manipur - Section

Section 28 in The Manipur University Act, 1980

28. Transitional provisions.

- Notwithstanding anything contained in the Act and the Statutes-
(a)the first members of the Senate, the Syndicate and the Academic Council shall be nominated by the Chancellor and may hold office for a term of three years ;
(b)the first Vice-Chancellor may be appointed by the Chancellor for a term not exceeding five years.