Section 7 in Manipur International University Act, 2018
7. University to be non-profit.
(1)The University shall be non-profit, for charity, and self-financing University with autonomous administration/ management with full powers, which shall seek support from its donors, volunteers, scholars, philanthropists and from other sources including but not limited to consultancy and research.(2)The University shall be self-Governing, fully autonomous and it shall be accountable to the,Chancellor and to the Governing Board of the University.(3)The University shalt be a not-for-profit legal entity and no part of the surplus, if any, in revenue .of the: University, after meeting all expenditure in regard to its operations under this Act, shall be invested for any purpose other than for the growth and development of the University or achievement of its objectives or for conducting research therein.(4)The University shall strive to raise funds for self-sufficiency, sustainability, and future development of the Institute.
