Section 97 in Manipur International University Act, 2018
97. Dissolution of the University.
(1)The Governing Board of the University, with prior approval of the State Government, the Proposing body, the Chancellor and the Founder, may dissolve the University by giving a notice to the effect in the prescribed manner to the State and the faculty, the employees and the students of the University at least three years in advance:Provided that dissolution of the University shall have effect only after the last batches of the students of the regular courses have completed their courses and they have been awarded degrees, diplomas or awards, as the case may be.(2)In case of a dissolution, the movable and immovable properties shall be disposed of by the Governing Board in due consultation with the Founder and the Chancellor.(3)In the unlikely event of dissolution of the University, it shall not be the responsibility of the State Government to run, finance and support the University.
