Section 3 in Manipur International University Act, 2018
3. Establishment and Incorporation of Manipur International University.
(1)There shall be established and incorporated a University by the name and style of "Manipur International University", as an 'autonomous body corporate which shall enjoy full legal competence to pursue its activities and objectives, financial, academic and administrative independence and autonomy to discharge its business in the State of Manipur.(2)The main campus, headquarters and administrative campus of the University shall-be in the State of Manipur and shall not be shifted outside the State whatsoever.(3)The University shall establish a minimum of seven campuses of the University offering quality education in different streams across the State of Manipur and there shall have at least one campus which shall offer free/ near-free/ free-ship/ subsidized education.(4)The University may establish, affiliate, recognize or maintain campus, off-campus, administrative campus, constituent college, training center, regional center, school, college, study center, learning center , research stations, extension centers, finishing schools anywhere in the State of Manipur and elsewhere/ anywhere in India as it may deem fit;Provided that the University may, with the approval of Governing Board, establish such centers anywhere outside of India or overseas as may be permissible under relevant laws of the land.(5)The University shall be a body corporate and body politic by the name and style as "Manipur International University" and shall have perpetual succession and a common seal with the power to acquire, alienate, assign, bequest, demise, devise, gift, grant, hold, hypothecate, lease, mortgage, rent, sell, or to take and dispose of any property, movable and immovable, including trust property and endowments, which may be or may have become or deemed to be vested in or acquired by the University for 'the purpose of the University and to contract, and to do all things and acts necessary for the purpose of its constitution and may sue or be sued by its corporate name as aforesaid. It shall also have the power to assume armorial bearings.(6)The first Chancellor, the first Vice-Chancellor, the first Registrar and the first members of the Governing Board and the Academic Council, and all persons who may hereafter become such officers or members, so long as they continue to hold such office or membership, shall constitute the University.(7)The University established and incorporated by this Act shall be deemed to have been established, created and incorporated for the purpose, among others, of making provisions for imparting quality education and training,,for research and for the advancement and dissemination of knowledge and wisdom in such subjects and branches as the University may deem fit.(8)The University shall provide quality education for the talented, needy and underprivileged students from across the globe.(9)The University shall be a fully empowered/ authorized/ full-fledged accrediting, affiliating, educating, degree granting, teaching, training, researching, examining, certifying and recognizing body subject to observance of relevant guidelines of the UGC.(10)No institution affiliated to or maintained by any other University in the State of Manipur shall be affiliated with the University for any purpose, except with the prior approval of the concerned University or the State Government or both as the case may be.
