Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Manipur - Subsection

Section 36(22) in Manipur International University Act, 2018

(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.