Section 59 in Manipur International University Act, 2018
59. Right to Appeal.
- Every employee or student of the University or of a School or center or college or institution or school maintained by the University or admitted to its privileges shall, notwithstanding anything contained In this Act, have a right to appeal within such time as may be prescribed by the Statutes, to the Chancellor against the decision of any officer or authority of the University or of the Principal or the management of any Faculty, School, Cone& or Center or an Institution, as the case may be, and thereupon the Chancellor -may confirm, modify or reverse the decision appealed against and his decision shall be final and binding.
