Section 21 in Manipur International University Act, 2018
21. Special Reservation in the University for persons domiciled in the State of Manipur.
(1)The twenty percentage of the seats in all the regular courses conducted on the main campus of the University in the State shall compulsorily be reserved exclusively for the students domiciled in the State of Manipur or State Subjects or legal residents of State of Manipur or those belonging to the State origin including the indigenous population of Manipur origin at all times. The policy for reservation of such seats shall be developed by the University in association with the State.(2)The University shall make provisions for reservation of non-teaching, non-administrative posts of the University inside the State of Manipur for persons domiciled in the State of Manipur to the extent of at least fifty percent of the total number of non-teaching/non-administrative employees of the University inside the State of Manipur.
