Section 36(20) in Manipur International University Act, 2018
(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.
