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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Manipur - Subsection

Section 41(3) in Manipur International University Act, 2018

(3)The Chancellor shall be the Chairperson of the Governing Board. All the meetings of the Governing Board shall always be chaired by the Chancellor and in his, absence by any one of the nominees of the Chancellor. If Chancellor has not nominated any person to Chair such a meeting, members present at the meeting shall elect the Chairperson for that meeting only from among themselves by a simple majority.