Section 41 in Manipur International University Act, 2018
41. Governing Board.
(1)There shall be a Governing Board of the University consisting of the following persons as its members, namely:-(a)the Chancellor;(b)the Vice-Chancellor;(c)the Registrar;(d)the Founder;(e)the Additional Founder;(f)the Co-Founder/s;(g)the General Counsel;(h)five members nominated by the Founder and as approved by the Chancellor;(i)one member to be nominated by the proposing body and as approved by the Additional Founder;(j)two members nominated by the Additional Founder and as approved by the Chancellor;(k)two Member advisers from amongst the persons being experienced personalities in their respective field, to be nominated by the Chancellor;(l)two female members, to be nominated by the Chancellor;(m)Two ex-officio members, officers equivalent to the rank of Deputy Secretary/Joint Director or above as may be nominated by the Department of Higher and Technical Education, Government of Manipur,(2)Each member of the Governing Board referred to in clauses (h) to (l) of sub-section (1) shall hold office for a fixed term of three years and eligible for reappointment as per the discretion of the Chancellor.(3)The Chancellor shall be the Chairperson of the Governing Board. All the meetings of the Governing Board shall always be chaired by the Chancellor and in his, absence by any one of the nominees of the Chancellor. If Chancellor has not nominated any person to Chair such a meeting, members present at the meeting shall elect the Chairperson for that meeting only from among themselves by a simple majority.(4)The Chancellor shall also have a veto power including absolute, amendatory, package, reduction, suspension, and pocket which are discretionary by the Chancellor.(5)The Registrar shall be the Member-Secretary of the Governing Board.(6)The members of the Governing Board can also be called as Directors of the Governing Board of the University.(7)The Governing Board shall meet at least twice in a year.(8)Subject to the provisions of this Act; the Statutes, the Ordinances, the Rules and the Regulations made there Under, the Governing Board may regulate its own procedure (including quorum) for the conduct of its meetings and other related things.(9)The Governing Board shall have the powers to terminate any of the officer, faculty or the employees of the University by giving the prior notice to such officer, faculty or the employee. In all such cases, it shall provide a reasonable hearing opportunity to such officers faculty or the employee concerned.(10)The Chancellor of the University shall be appointed by the Governing Board except in the case of first Chancellor.(11)The Governing Board shall be the Supreme Authority of the University.
