Section 29 in Manipur International University Act, 2018
29. Purposes and powers of the University.
- The purposes and powers of the University shall be the following, namely:-(i)to disseminate and advance knowledge by providing instructional and research facilities in such branches of learning as it may deem fit; to make special provisions for integrated courses in humanities, social sciences, science and technology in its educational programs; to take appropriate measures for promoting innovations in teaching-learning process and interdisciplinary studies and research; to educate and train manpower for the development of the country; to establish linkages with industries for the promotion of science and technology; and to pay special attention to the improvement of the social and economic conditions and welfare of the people, their academic, cultural, creative and intellectual development;(ii)to provide quality education, training to the masses at all levels and in all subjects;(iii)to promote, support, recognize and accredit the concept of free education and its movement;(iv)to make provision for providing, upgrading and promoting holistic and inclusive education and training and research in such education as set out in the objects, and to create an enabling and conducive environment for the pursuit of such education in close cooperation with other experts, scholars and interested persons in India and abroad;(v)to provide instruction, teaching, training, and coaching in the field of secondary, senior secondary, higher, technical, professional education; and to make provisions for research, advancement and dissemination of knowledge. and to provide for instruction in such branches of learning as the University may think fit including but not limited to professional, vocational and technological studies;(vi)to set up a consortium of international partners, institutions, Universities and friendly countries in furtherance of the objects of the University;(vii)to generate and maintain resources through consultancy services, continuing education programs, national and international collaborations and intellectual property rights;(viii)to provide for instruction in such branches of learning as the University may, from time to tithe, determine and to make provisions for research and for the advertisement and dissemination of knowledge;(ix)to establish such special centers and specialized, laboratories and such other units for research and instruction as are necessary for the furtherance of its objects;(x)to establish, recognize and to support any such University, Institute, college or school as the University may deem fit to achieve any of its objectives especially to promote and popularize the concept of free education and its movement;(xi)to plan and prescribe courses of study and training for degrees, diplomas, certificates or for any other purpose;(xii)to recognize, accredit, affiliate, de-recognize, disaffiliate, start and support any University, any institute, any school, any college, any organization, any certification or any program of any kind for the fulfillment of the purposes of the University;(xiii)to inspect colleges and institutions affiliated, recognized, accredited or seeking affiliation /accreditation/recognition with the University;(xiv)to prescribe and update conditions for the course of instruction/examinations and conduct examinations and to grant qualifying certificates to successful candidates in all subject and at all levels.(xv)to institute and to confer degrees, titles, diplomas, certificates and other academic distinction of any type and also to confer honorary degrees, ad eundem degrees or other distinctions, honorary Professorships or other academic distinctions in the manner prescribed;(xvi)to hold examinations, conduct coaching or training and to grant diplomas or certificates to, and confer degrees and other academic distinctions on, persons who have pursued a course or training of study or conducted research in India and anywhere in the world including any of its centers, in the manner laid down by the Statutes, Ordinances, Rules or regulations;(xvii)to Institute Professorships, Readerships and Lectureships and other teaching and academic positions, required by the University and to appoint persons to such Chairs, Professorships, Readerships and ,Lectureships and other teaching and academic positions;(xviii)to appoint visiting professors, Emeritus professors, Research ProfeSsors, consultants, advisers, coordinators, counselors, scholars and such other persons who may contribute to the advancement of the objects of the University;(xix)to recognize persons as professors, associate professors, or assistant professors or otherwise as teachers of the University;(xx)to create administrative and other posts as the University may deem necessary from time to time and make appointments thereto;(xxi)to lay down conditions of service of all categories of faculties, employees, including their code of conduct;(xxii)to establish and maintain various centers of learning or training at all levels and across all subjects in India or outside India, as may be determined from time to time;(xxiii)to admit institutions situated within its jurisdiction as the University institutions and to confer or to withdraw all or of those privileges in accordance with such conditions as may be laid down by its Statutes, Ordinances, Rules or Regulations;(xxiv)to establish University Main Campus' and Headquarters in the State of Manipur, and to establish, recognize or to have or to maintain campuses, training centers, regional centers, academic centers, research centers, skill development centers, vocational training centers, colleges, study centers, learning centers, institutions, colleges, schools, Off-Campus centers, research stations, extension centers, finishing schools either direct/indirect/virtual/affiliated mode anywhere in the State of Manipur and elsewhere in India or abroad as it may deem fit:Provided that the University may, with the approval of Governing Board, establish such centers anywhere outside India;(xxv)to affiliate, recognize or collaborate with any other college, University, research, institution, industry association, professional association, or to develop and run specific educational research programs, vocational training, exchange programs and any such programs anywhere in India or abroad (outside India) which the University may consider appropriate for students, faculty members, general public and others;(xxvi)to recognize the various courses and programs offered by the individuals, institutions, and organizations in various streams of education offered in the multi-mode methodology of teaching;(xxvii)to undertake surveys, studies, and consultancy for any organization in India or overseas;(xxviii)to develop, register and license all forms of Intellectual Property rights, including inter alia patents, trademark and service marks, copy rights, know-how etcetera;(xxix)to conceptualize, design, develop, produce, recognize, support, manufacture and to market various products, equipments, ,and machinery as part of the research, development and vocational training activities;(xxx)to co-operate or collaborate or associate with any other University or author, or institution of higher learning or any other public or private body, having in view the promotion of purposes and objects similar to those of the University, in such manner as may be prescribed and for such purposes as may be determined or agreed upon by the University;(xxxi)to determine standards of admissions, including examination, evaluation or any other method of testing, to the University, and the institutions maintained by or admitted to the privileges of the University;(xxxii)to create higher levels of intellectual abilities, to promote self-esteem, personality development, and skill enhancement;(xxxiii)to develop, offer and to institute various vocational certificate and diploma courses, Personality Development Studies, Executive Development Programs, Life Skill Education, Bridge courses for Technical/non-technical Students and various specialized training programs at all subject and at all levels;(xxxiv)to institute, maintain and manage. University, its colleges, laboratories, libraries, museums and other institutions necessary to carry out the objects of the University;(xxxv)to affiliate colleges, institutes, centers and schools to the University as affiliated, professional or post-graduate colleges under conditions prescribed and to withdraw affiliation from such colleges and institutions;(xxxvi)to approve colleges and schools providing courses of study for admission' to the examinations for titles and diplomas and the secondary and senior secondary courses of the University under conditions prescribed and to withdraw such approval;(xxxvii)to exercise such control over the students of the University through the colleges as will secure their health and well being;(xxxviii)to conduct awareness campaigns on various aspects/issues and actively participate in such awareness campaigns;(xxxix)to launch any academic or research programs, courses, the discipline of education, training deemed suitable for meeting the purposes and powers of the University;(xl)to create academic, administrative and support staff and any other necessary posts;(xli)to organize and conduct refresher courses, orientation courses, workshops, seminars and other programs for industry executives, teachers, developers of course-ware, evaluator and other academic staff;(xlii)to provide for the preparation of instructional materials, including films, audio visual communication, CD, VCD, DVD, online and other software;(xliii)to recognize examinations of periods of study (whether in full or in part) of other Universities, institutions, or other places of learning as equivalent to examinations or periods of study in the University and to withdraw such recognition at any time;(xliv)to create Industry academia partnership by inviting industry in the University;(xlv)to start, recognize, or to affiliate any industry/ organization specific program in partnership with any industry;(xlvi)to institute degrees, diplomas, certificates and other academic distinctions on the basis of examination, or any other mode of evaluation and assessment as laid down by the Academic council;(xlvii)to offer all types of courses and training at all levels and at all subjects through all modes of education including but not limited to traditional, residential, distant, correspondence, open, online and virtual modes;(xlviii)to demand and receive payment of any fees from students and all other fees including consultation fees and other charges where the expertise/ support of me University, its assets or Scholars has been sought by any corporate, organization or institution etcetera.(xlix)to establish Halls and to recognize, guide, supervise and control Halls not maintained by the University and other accommodation for students, and to withdraw any such recognition;(l)to supervise and control the residence and discipline of the students of the University;(li)to establish and maintain hostels, and under prescribed conditions, to recognize hostels not so established or maintain, and to withdraw such recognition;(lii)to create all such posts as are required for the University and appoint persons thereto;(liii)to provide and to recognize, in the manner prescribed, lectures, trainings and instructions for the persons who are not pursuing a course of study in the UniVersity, and to grant diplomas, certificates, and awards to them;(liv)to institute, and confer various awards, fellowships and including travelling fellowships, scholarships, medals and prizes in the manner prescribed;(lv)to launch any academic or research programs, courses, the discipline of education, training deemed suitable for meeting the purposes and powers of the University;(lvi)to create Academic administrative and support staff and any other necessary posts;(lvii)to organize and conduct refresher courses, orientation courses, workshops, seminars and other programs for industry executives, teachers, developers of course-ware, evaluator, (sic) academic staff or to the public and the masses in general;(lviii)to provide, publish, support for Pie preparation of instructional materials, texts, including films, cassettes, tapes, video cassettes, CD, VCD, DVD and, other software;(lix)to innovate and impart education/training through any means of communication, such as broadcasting, telecasting, the internet, open and distant learning, correspondence courses, online, e-learning, seminars, contact programs or the combination of any two or more such means;(lx)to recognize examinations of periods of study (whether in full or in part) of other Universities, Institutions, or other places of learning as equivalent to examinations or periods of study in the University and to withdraw such recognition at any time;(lxi)to create Industry academia partnership by inviting industry in the University campus and other University centers for mutual benefits;(lxii)to enter into, carry out, vary, or cancel contracts, memorandum of understandings, and agreements;(lxiii)to create, amend and cancel the rules and regulations to fulfill the purposes and powers of the University;(lxiv)to seek and to give accreditation/ recognition/ certification from/to respective national and international accreditation/ recognition bodies, other Academic Institutions, and authorities for the benefit of the University, its students, faculty and public in general;(lxv)to ensure that the standard of the degrees, diplomas, certificates and other academic distinctions of a high standard;(lxvi)to make arrangements for promoting health and general welfare of students and employees of the University;(lxvii)to regulate and enforce discipline among the students and the employees, and to take such disciplinary measures in this regard as may be deemed by the University to be necessary;(lxviii)to receive benefactions, donations and gifts of any kind and to acquire, hold, manage, lease, mortgage and dispose of any property, movable or immovable, including trust and endowment properties, for the purposes or object of the University or its constituent institutions, colleges, centers, and schools etcetera and to invest funds in such manner as the, Governing Board may deem fit;(lxix)to govern, maintain, administer, dispose of and, save as hereinafter provided, to invest all the property, money, assets, and rights of the University, to manage the business and all other affairs whatsoever of the University, and to enter into engagement's and to accept obligations and liabilities without any restriction whatsoever, in the same manner in all respects as an individual may manage his own affairs;(lxx)to sell, buy, exchange, lease, rent, grant or take on lease or rent, real or.personal property or portions thereof on behalf of the University, and to acquire any easement over any property held by other persons or to consent to any easement whether public or private over any property of the University;(lxxi)to enter into, vary, carry out or cancel contracts on behalf of the University, to compound or compromise any action, suit or proceedings or any debt or claim, and to refer any matter to arbitration;(lxxii)to raise, collect, subscribe and borrow with the approval of Governing board whether on a security of the property of the University, money for the purposes of the University;(lxxiii)to recognize for any purpose, either in whole or in part, any institution or members or students thereof on such terms and conditions as may, from time to time, be prescribed and toy withdraw such recognition;(lxxiv)to provide for research and the advancement and dissemination of knowledge;(lxxv)to co-operate and have an association, understanding with other Universities, Institutions, authorities or Governments for promoting the purposes of this Act;(lxxvi)to provide "Education for All" which includes formal and informal modes of instructions keeping in view the literacy and the' educational needs of deprived sections of the society by establishing informal educational centers in and outside the State of Manipur and overseas as to achieve maximum percentage of literacy and education at least up to the level of matriculation;(lxxvii)to create, search, provide multiple opportunities, employment, talent, placement solutions etcetera for students and to one and all;(lxxviii)to take and bring educations to 'the rural and tribal parts and to provide education, and training to deprived class;(lxxix)to demand and receive any kind charges and fee including but not limited to consultancy, subscriptions, deposits, fines and such other payments, and to effect payment of any monetary obligation;(lxxx)to take such steps as it thinks fit for the purpose of procuring and receiving contributions to the funds of the University to farther the objects of the University, and, for this purpose, to raise money in such manner as it thinks fit;(lxxxi)to encourage sports, cultural, extracurricular and co-cur 'War activities for students, staff and to the masses;(lxxxii)to organize and to conduct inter-cultural, intra-cultural, competitions including sports, games etcetera for students, staff and to the masses;(lxxxiii)to make provision for research and advisory services and for that purpose to enter into such arrangements with other institutions or bodies as it may deem necessary;(lxxxiv)to provide for the printing, reproduction, and publication or research and other work which may be required by the University;(lxxxv)to appoint bankers, and any other officers or agents whom it may deem expedient to appoint, to determine any matters relating to the selection and period, terms and conditions of appointment of such persons, to determine and control all matters relating to the opening, use and closing of any such bank accounts as it thinks fit to have, and to cause proper books of account to be kept and audited for all sums of money received and expended by the University and for the assets and liabilities of the University so that the books give a true and fair view of the state of the University's affairs, and explain its transactions;(lxxxvi)to determine the terms of service and general conditions relating to the employment of faculty, officers or any other administrative, clerical, technical and support staff, and to establish, disestablish, or otherwise make or discontinue financial provision for appointments to such posts;(lxxxvii)to determine the salary scales and general rates of payment for alt categories of Faculty, Officers and other Staff appointed by the University and for other persons commissioned to give services to the University, and to appoint and employ such persons, pay their salaries, wages or fees, and, subject to the provisions of this Act, its Statutes, Ordinances, Rules and regulations, and to terminate their appointments;(lxxxviii)to make provision, so far as it thinks fit, for schemes of insurance, superannuation, pensions or retirement benefits for persons in the employment of the University and the wives, widows, and dependents of such persons, to subscribe to benevolent and other such funds for the benefit of such persons, and to make such payments as it thinks fit to such persons;(lxxxix)to make provision for research and advisory services and with these objects to enter into such arrangements with other institutions or with public/private bodies as may be thought desirable;(xc)to provide for the printing and publication of research and other works which may be issued by the University;(xci)to appoint scientists/ senior scientists/ scholars, teachers for research;(xcii)to provide teaching, research, development, consultancy or other services for public or private entities;(xciii)to assist or engage in the development or promotion of the University's research or the application or use of the results of that research;(xciv)to prepare, publish, distribute, market or to license the use of literary or artistic work, audio or audiovisual material or computer software;(xcv)to commercially exploit a facility or resource of the University, including but not limited to, study, research or knowledge developed by or belonging to the University, whether alone or with another entity;(xcvi)to promote and conduct agricultural/ horticultural research activities and programs;(xcvii)to start, establish, recognize and to support an alumni association of the University;(xcviii)to pay special attention to the improvement of social and economic welfare of the people by developing suitable Programs in all aspects of life;(xcix)to promote interest in the life, literature, languages, and culture of State and the Nation;(c)to establish schools of studies and courses in disciplines relevant to the life, needs, and aspirations of the people and their geographical and industrial profile;(ci)to provide adequate facilities for the educational and professional advancement of socially, economically and educationally backward and under privileged 'community from rural areas;(cii)to create an opportunity for appropriate academic and professional education 'for men and women;(ciii)to promote interest in physical efficiency and excellence in sports, and social service among the youth;(civ)to associate or admit any educational institution, college or school with or to the privileges of the University by way 'of affiliation, recognition or approval;(cv)to grant, withdraw or modify either in whole or in part, affiliation, recognition, Approval, accreditation of any educational institution, college or school;(cvi)to institute, initiate, start, fund, recognize, promote and to manage any department/ bureau including but not limited to Printing and Publication Department, Information Bureau, Bureau of Student Welfare and Support; Employment Bureau etcetera within or outside the University;(cvii)to make provision for the various activities including but not limited to continuing education, adult education, skill education, vocational studies, extension services, extra moral teaching, sex education and other recognized education activity, physical education, National Cadet Corps, National Service Scheme, National Sports Organization, the Bharat Scouts and Guides, Indian Red Cross, military training and such other recognized activities, various sports and athletic activities etcetera;(cviii)to make arrangements for training for competitive examination for recruitment to the services under the Union and State Governments;(cix)to act as trustees or managers of any property, legacy, endowment, bequest or gift for purpOses of education or research or otherwise in furtherance of the work and welfare of the University, and to invest any fun& representing such property, legacy, endowment, bequest or gift, if not immediately required, on such security as the University may deem fit;(cx)to enter into contracts, establish trusts, act as trustee, solely or jointly with any other person, and employ and act through agents;(cxi)to approve, honor, recognize and to execute any agreement, instrument, document Memorandum of Understanding, done or agreed by the University or by the Chancellor in any capacity;(cxii)to erect, provide, equip and maintain libraries, laboratories, lecture hails, halls of residence, refectories, sports grounds, playing fields, memorials, museums, observatories, and other buildings or things (whether in Manipur or elsewhere) necessary or suitable or convenient for any of the objects of the University;(cxiii)to hold public lectures, seminars, campaigns and to undertake publishing and book selling;(cxiv)to research, recognize, support, protect, preserve, promote, research and to recognize any / all subjects/ fields at all levels including but not limited to ancient/ traditional/ oriental Indian System, 'Sciences and Technologies, local State culture, Traditional medical/treatment systems, healing therapies, Yoga etcetera and matters related thereto;(cxv)subject to any limitations or conditions imposed by statute, to invest any amount of money appertaining to the University by way of endowment, whether for general or special purposes, and such other moneys as may not be immediately required for current expenditure, in any investments or securities or in the purchase or improvement of land, with power from time to time to vary any such investments, and to deposit any moneys for the time being not invested with any bank on deposit, savings or current account;(cxvi)to make 'gifts for any charitable purPose or to any charitable organization;(cxvii)to take such steps as it thinks fit for furthering the objects and interests of the University by making provision for teaching and research, for the printing and publication of research and other works which may be issued by the University, and for the welfare of the Faculty, the staff and the students of the University; such steps to include the provision and maintenance of grounds, recreation facilities, buildings, premises, furniture, equipment and other means required for carrying on the work of the University and maintaining its efficiency and well-being;(cxviii)to enter into agreements and other relationships with other institutions or bodies, whether academic or otherwise, for such purposes as the Council may determine, including the embodiment within the University of any other institution or body and the taking-over and assumption of the property, the property, right, privileges and liabilities of such other institution or body;(cxix)to accept, recognize and certify any person who have or who have not received their instruction at the university, or in any affiliated college or institution, who may be admitted as candidates for examination for standing or for any degrees, honours, scholarships or certificates of proficiency authorized to be granted or conferred by the university on such conditions as the Chancellor may from time to time determine;(cxx)to exercise such other powers accorded to it and to do all such other acts and things as may be necessary, incidental or conducive to the promotion of all or any of the purposes and powers of the University aforesaid or not but not inconsistent therewith; as may be requisite to further the purposes and objects of this Act;(cxxi)to act and to execute all powers and objectives of the University given not only in this section but also anywhere in this Act or by Statutes, Ordinances, Rules and Regulations made thereafter,(cxxii)to do anything and everything for the fulfillment of its Powers and Objectives and for the matters and incidents related thereto;(cxxiii)to pursue any other objective as may be approved by the Governing Board.
