Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Manipur - Subsection

Section 24(2) in Manipur International University Act, 2018

(2)By virtue of this Act, the University, shall be eligible for permission, recognition, accreditation and authorization to award/ certify/ conduct/ impart/ recognize any course through all modes and means including campus/ off-campus/ affiliated center/ partner/ regular/ distance/ -correspondence/ external/ online/ credit equivalency/ learning assessment/ honorary/ private etcetera both domestically and internationally in all fields/ subjects and at all levels including but limited to secondary, senior secondary, bachelors, masters, doctoral, post-doctoral, certificate, diploma, licentiate, skill education, professional and vocational training. It shall also have the powers to award various titles, scholarships and distinctions including' honorary doctorates, professorships, and fellowship after observing prior consent and approval from the various competent authorities.