Section 17 in Manipur International University Act, 2018
17. University Grants Commission and other matters.
(1)The University being a University established under a State Act, it shall also be deemed to be established under section 2(f) of the UGC Act and shall be eligible to apply for application, recognition and , listing by the UGC under section 2(f) and section 22 or under any other section of the UGC Act.(2)The University is also hereby declared fit and eligible to apply for the registration and recognition with the UGC under section 12(b) and declared fit to apply for the central assistance as per approved pattern of assistance under various schemes of the Government of India from time, to time.(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.(4)The University shall have the powers and is eligible to offer and grant all the degrees/courses at all subjects and at all levels as specified' by the University Grants Commission under section 22 of UGC Act. All the degrees, diplomas, certificates, and titles duly awarded /granted by the University as per rule shall automatically be entitled to be recognized for all the purposes including for employment in all the government and private service.(5)The University shall work within the rules and regulations made by the UGC under the UGC Act and shall take permission/exception from the UGC whenever necessary/ required.(6)Any Professional Institute or colleges established by the University or affiliated to it shall work in conformity with the rules and regulations as framed by the respective national professional councils and apex bodies.(7)The University shall furnish such reports, returns, statements and any other information as may be required by the State Government, University Grants Commission and other statutory/ apex bodies/ authorities from time to time.(8)The University shall appoint an adequate number of qualified teachers and officers in the University for maintaining the academic standards specified and shall ensure that the qualifications of such teachers or officers of the University shall not be lower than as prescribe by the relevant Regulatory Bodies.
