Section 36 in Manipur International University Act, 2018
36. The Chancellor of the University, his Powers, duties, and privileges.
(1)The Chancellor shall, by virtue of his office, be the Acting and Executive Head of the University and shall preside at the Convocations and award functions of the University.(2)He shall be Member ex-officio of the Governing Board, the Academic council and all such authorities of the University and shall be entitled to be present at and to address any meeting of any authority of the University.(3)The Chancellor shall be the Chief Executive Authority, Chief Principal Executive, Chief Administrative Officer and Chief Academic Officer of the University and shall exercise general supervision and control over the affairs of the University and give effect to all the decisions of all the authorities oldie University.(4)The Chancellor of the University shall be the Special Adviser to the State in an honorary capacity especially on the matters of Education and Rural Development. He shall also be the Education and Cultural Ambassador of the State in an honorary capacity.(5)All powers relating to the proper maintenance of discipline in the University shall stand vested with the Chancellor.(6)All the authorities and offices of the University shall be subordinate to the Chancellor. The Chancellor shall be and shall have plenipotentiary powers of the University at all matters pertaining to the University. However, he will report to the Governing Board.(7)The Chancellor shall be entitled to a fixed monthly honorarium or a fixed monthly salary and all such customary and standard privileges, support services as, may apply and as may be required.for proper functioning of his powers and duties as Chancellor or as may be decided by the Governing Board.(8)Every proposal for the conferment of. any honorary degree shall be subject to the confirmation of the Chancellor and the Founder.(9)The Chancellor may take action as he deems necessary in any emergency which, in his opinion, calls for immediate action. He shall in such a case and as soon as may be thereafter, report his action to the officer, authority or another body of the University concerned who or which would ordinarily have dealt with the matter.(10)The Chancellor shall give effect to the orders of the Governing Board, and the Academic Council and all other authorities of the University.(11)It shall be the duty of the Chancellor to ensure that the provisions of this Act, and the Statutes, Ordinances, Rules and Regulations and of any appropriate Instrument are duly observed and he shall have and may exercise all such powers as he may deem necessary for the purpose.(12)The Chancellor may, by order in writing, annul any proceedings of any of the authorities of the University which is not in conformity with this Act and the Statutes, the Ordinances, the Regulations, the Rules or any other law for the time being in force: Provided that, before making any such order, the Chancellor shall call upon such authority to show cause why such an order should not be made and consider the cause if any, shown by such authority within a reasonable time.(13)The Chancellor shall have the power to sign, verify and enter into agreements, contracts, documents, instruments and authenticate records on behalf of the University and shall exercise such powers and perform such duties as may be prescribed by the Statutes.(14)In all suits and other legal proceedings by or against the University, the pleadings shall be signed and certified by the Chancellor and all processes in suits and proceedings shall be issued to, and served on, the Chancellor.(15)The Chancellor shall have the right to appoint, suspend or dismiss any of the authorities. of the University and to take measures for the interim administration of the University:Provided that before taking any such action, the Chancellor shall give an opportunity to such authority to show cause why such an action should not be taken.(16)The Chancellor shall have the right to create, appoint, suspend, abolish or dismiss any / all the employment, employees, staff faculties of the University including but not limited to the ministerial, technical and inferior staff and to delegate, any of the work's as per his discretion. He shall exercise supreme control over all the employees, staff; faculties of the University.(17)The Chancellor shall have the right to create / appoint any post and to appoint anyone for the post which he may think fit. He shall also, be empowered to outsource any service or the work of the University to any organization, agency or, to any person/s. This may be done in consultation with the Governing Board.(18)The Chancellor shall be responsible for the execution of policies and measures approved by the Governing Board in relation to the University and, subject to such policies, the direction, supervision, and control of the University, including its administration; and for the maintenance of discipline within the University and any of its centers.(19)The Chancellor shall have powers to resolve any conflict in the manner he may think fit. In the event of there being a conflict inter-se between the functionary or functionaries or body or bodies and any other functionary or body of the University, then the issue shall be referred to the Chancellor and the decision' of the Chancellor in respect of such issue shall be final and binding on the University.(20)The Chancellor shall have the power to change and to relocate the University Headquarters and the Administrative Campus or the Main Campus of the University to any location or place in the State, subject to the approval of the Governing Board. He shall also have the powers to establish Main or additional Administrative Campus/ Research Campus at any location in or outside Manipur, subject to the approval of the Governing Board. This is in addition to all such powers which may exist.(21)The Chancellor shall, if present, be entitled to attend any meeting of any Authority, body or Committee of the University.(22)The Chancellor may, upon the recommendations of the Governing Board, remove any person from the membership of the Governing Board or Academic Council:Provided that before passing such resolution the Governing Board shall provide the member concerned a fair hearing.(23)The Chancellor shall also have the powers to(a)direct Officers, Faculty members, Teachers and other employees of the University to take up such assignments in connection with examination, administration and such other activities in or , for the University as he may consider necessary for the purposes of the University;(b)sanction by re-appropriation an amount not exceeding an amount prescribed by the Governing Board for an unforeseen item not provided for in the budget and report it to the Governing Board at the next meeting;(c)create, re-designate and fill contract, temporary posts in such a manner as may be prescribed by the Statute;(d)make appointments of any employees of the University in such a manner as may be prescribed by the Statutes;(e)suspend, punish and remove, in accordance with prescribed procedure, from service, the faculty, Officers, Teachers and other employees of the University;(f)delegate, subject to such conditions as may be prescribed, any of his powers under this Act to an officer of the University;(g)appoint, teachers, faculty, examiners or reviewers and paper setters for all examinations .of the University and related schools, colleges, and institutions;(h)appoint foreign and local referees for evaluation of candidates for faculty positions; and(i)exercise and perform such other powers and functions as may be prescribed by this Act, its, Statutes; Ordinances etcetera.(24)The Chancellor is , empowered to appoint an inquiry officer or officers for the purpose of inquiry into any matter which he may deem fit for inquiry. The inquiry officer or officers, inquiring under this Act, shall be deemed to be a civil court for the purposes of section 195 and Chapter 26 of the Code of Criminal Procedure, 1973 (Central Act no. 2 of 1974.(25)The Chancellor may delegate to the Vice-Chancellor or Registrar or any other Officer of the University with such or any of his powers under this Act or the Statutes, as he may specify.(26)The Chancellor shall periodically submit a detailed report of all his actions with reasons (whenever necessary) for such actions to the Governing Board and shall place them before such meetings of the Governing Board for review.(27)Any matter which needs to come before the Governing Board shall need the pre-approval of the Chancellor and Chancellor shall give effect to all the decisions of the Governing Board.(28)He shall' hold office normally for three years and eligible for re-appointment and it will be as per the decision of the Governing Board.(29)There shall be the Office of the Chancellor (OoC) which shall assist the Chancellor in all matters.(30)In-case it appears necessary to have a Pro- Chancellor, then the Chancellor shall appoint such person as the Pro-Chancellor in consultation with the Governing Board. In case of an appointment of a Pro- Chancellor then(a)The Pro- Chancellor shall be permanent invitee to the Convocations and award functions of the University;(b)The Pro- Chancellor shall 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 or as specifically given/granted by the Chancellor.(31)The Chancellor shall 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.
