Section 17(3) in Manipur International University Act, 2018
(3)Being a State University established under a State Act shall have the full right of conferring or granting degrees and it shall be competent and eligible to award degrees as specified by University Grants Commission under section 22 of the UGC Act. However, the University shall award degrees only within the framework of section 22 of the UGC Act. The University shall adhere to the approved nomenclature of degree(s) and ensure the observance of the minimum standards of, instruction before the award of degree(s) as specified from time to time by the UGC. If the University wishes to award a degree other than the one specified by the UGC then it shall be required to take due prior permission from the UGC.
