Section 74 in Manipur International University Act, 2018
74. Penalties.
(1)Whoever indulges or indulged in the forgery or impersonation or fraud or unauthorized duplication of any document of the. University or anybody / authority connected with the University or as any person, officer, faculty, staff, teacher without such authority to do so or unless authorized / without any permission by the Chancellor shall be a cognizable offence and shall on conviction be punishable with a minimum fine of rupees ten million which may extend to rupees hundred million or with an imprisonment for a term of six months which may extend to five years or with both.(2)Whoever contravenes the provisions of this Act or the Statutes, the Ordinances, Rules, and Regulations made there under or any examination matters or in matters relating to award of degrees or in giving marks cards without such authority to do so or unless authorized / without any permission by the Chancellor shall be a cognizable offence and shall on conviction be punishable with a minimum tine of rupees ten million which may extend to rupees hundred million or with an imprisonment for a term of six months which may extend to five years or with both.(3)Notwithstanding anything contained in this Act or in any other law, for the time being in force, no person or institution other than the University, shall confer, grant or issue or hold himself or itself out as entitled to confer, grant or issue any degree, diploma or certificate which is identical with or is a colorable imitation of any degree, diploma or certificate conferred, granted or issued by the University.(4)Contravention of the provisions of sub-section (3), shall be a cognizable offense and shall on conviction be punishable with a minimum fine or rupees ten million which may extend to rupees hundred million or with an imprisonment for a term of six months which may extend to five years or with both.(5)Where an offence under this section has been committed by a company, the company as well as every person in charge of, and responsible to, the company for the conduct of its business at the time of the commission of the offence shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.(6)Notwithstanding anything contained in this, section, where an offence under this section has been committed by a company and it is proved that the offence has been committed with the consent or connivance of; or that the commission of the offence is attributable to any neglect on the part of, any Part (Sic) Director, Manager, Secretary another officer of the company, such partner Director, manager Secretary or another officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.Explanation. - For the purposes of this section,-(a)"Company" means any body corporate and includes a firm or other association of individuals; and(b)"Director" in relation to a firm is a partner in the firm:Provided that nothing contained in this section shall render any such person liable to any punishment if he proves that the offense was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offense.(7)A penalty under this section may be imposed without prejudice to the penalty specified in any caber State or Central Act.
