Manipur act 002 of 2019 : The Manipur International University Act, 2018

Date: 23 Jan 2019

Department

Law and Legislative Affairs Department

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N. :-f

. GAZETTE

EXTRAORDINARY

PUBLISHED BY AUTHORITY

No. 458 Imphal, Thursday, February 14, 2019 (Magha 25, 1940)

GOVERNMENT OF MANIPUR

SECRETARIAT: LAW &' LEGISLATIVE AFFAIRS DEPARTMENT

NOTIFICATION

Imphal, 14th February, 2019 No. 2/58/2018-Le'g/L: The following Act ofthe Legislature, Manipur whichareceived assent of the Governor ofManipur on January 23, 2019 is hereby published in the Ofﬁcial Gazette:

, iNUNGSILlITO'MBVI ATHOKPAM,

Secretary (Law), Government of Manipur.

' THE MANIPUR INTERNATIONALUNIVERSITYACI', 2018 (MANIPUR ACT No.2 OF 2019)

to establish, create and incorporate a ﬁdI-ﬂedged qualily teaching, training, researching and qﬁiliatz'ng multi model University and an international Institution which is to be called as "Manipur International University" in the State of Manipur fbr pursuit of intellectual, philosophical, historical, spiritual, scientiﬁc, proﬁssional and vocational studies at all subjects and at all levels and for matters connected therewith or incidental thereto in the State of ' Manipur. .

WHEREAS, it is desirable to establish a University to provide quality training and education for the encouragement of higher education, vocational studies, ' skill development, and research in the State of Manipur. AND WHEREAS, it is deemed necessary to establish an International Institution in Manipur to impart quality education to the masses as Manipur International University by this Act, to provide education and training at ' all levels in all subjects. The University shall be established through a unique public-pxjvate pammship model without exerting any economic burden on the State or public;

~ AND WHEREAS, the Government of "India clearly mentions and upholds in the cahStitution"t11e"1ight to education as one of the ftmdamental rights guaranteed to every citizen barn'in this la'nd,theUnive1-sity béliev'es in the constitution and aims at boosting? and reviving the _ spirit of education; ' Hence, thewUniv'ersity intends to countertthe menace Ofcommetcialization of education and for the same reason, believes that merely securing certiﬁcates does not contribute to student's overall growth and employable skills; moral values, management skills, holistic approach, modem education111 a traditional manner ' are essential; ' ~

AND WHEREAS, Article 26 of the Universal Declaration ofHuman Rights Of the Unitecl Nations also mandates and upholds that everyone [has the right to education. It also V proposes that the higher education shall be eqttally accessible to all 011 the basis ofmerit;

AND WHEREAS, it is an ardent desire of the planners to steer towards a more job-oriented education whieh promotes the supply of manpower commensurate with the needs of the society, improvement of the standards, to assess the contribution of the teaching fratemity and so on The objective of enforcing a few of its specific recommendations, it will be to effeet~-icertain'st1'uctural alterations, in the direction of.' improvement in the functioning of Universities and the education system; ANDWHEREAS, the 'prOposing body approached the Government of Manipur! after noticingthe progressive and positive attitude of the Manipur Government and the people and the Government of Manipuzj reciprocated positively to support this mission and this unique project ' which shall serve as a role inodel for the rest of the world and mark as a milestone to the Free Education Movement and contribute towards the de-commercialization of education;

AND WHEREAS, the Government ofManipur has agreed to execute a dedicated Act for the eStablishment of this unique model University in the Stateof Manipur which shall "be Without any burden 011 the public eXchequer, while ' the responsibility for administration ' and ' management shall be 011 its Governing Board, its

Deﬁnitions. '

ChmcellorandxtsFoundex-thhtbebm'dmtommntamu smoothly and eftbetively;

ANDlWHEREAS, the University shall be a non-proﬁt, self-ﬁnancing institution having an litmus administration withﬁillpbwem, which shall seek amt from its donors, volunteers, scholms,W11nd from other sources but shah be self-Govaning, self ﬁnancing, fully autonomous and mumble to the Governing Board of the Uhiveisity.I-Ioweve1; the

. Governing Board ofthe University shall be aecotmtable to the State ofManipur;

AND WHEREAS, it is" expedient to thh and

incorporate a quality teaching, training, researching and afﬁliating multi-model UniverSity and an international Institution for pursuit of intellectual, philosophical, historical, spiritual, professional and vocational studies at all subjects and in all levels and for matters connected therewith or incidentalthereto1n the State ofManipur. V BE itenactédby the Legislatuie of Manip'm'111 the Sixty- ninth Year ofthe Republic ofIndia as follows- V l.(1) This Act may be called the Manipur hitemational University Act, 2018.

(2) It extendsto thewhole of theState ofManipur;

(3) It shall come into force and shall haVe a permanent value from the day of its publication in «the Official Gazette of Government ofManipur

(4) It is applicable to the "Manipur International UniverSity" whichIS established and incorporated by this » Act and any matter relating and/or incidental thereb-

2. In this Act, and111 all Statutes, Ordinances,tulesand regulations made her¢unde111111ess the context otherwise requires:- ,,

(11) "Academic Council" means the Academic C0un¢il of the University; 1

I (b) "Agenda Matters" means 111 the matters and business

. to be designatedin the Statutes or in the Ordinances (each.of which can be eithet included1n the Agenda or be taken up for discussion and decision at a meeting ofthe Governing Board 01' the Academic Shon title.

extent and

commencement.

Councileoemy of the Committees; as the casemay be, only subject to the prior written approval of the Chancellor, consenting to. the passhag of such matters and business at such ameeting; .

(e) "Central Govemme "means Gevemmentoflndia;

(d) "College" and "School"'means; respectively, a College and- the Schooi maintained orafﬁliated or recognized by the University; -

(e) "Employee" means any person appointed by the 1: University and includes teachersand other staff of the University;

(1): "Faculty" means P1ofessors, Additional Professors, Associate Professors, AsSistant Professors and such other persons as may be appointed for imparting ' education, teaching and instruction or . conducting ' research in the University or. in? any College or Instimtion maintained by the University and also meansa person ' giving instructions / teaching on behalf of the University, in the teaching department/ SchoOl of the University, constitiient or afﬁliated college / school / institute, and includes a Principal, Reader, Lecturer, Demonstrator, Director, Teacher, and. such member of staff0f 11" University Library and all those who may be declared and designated as Faculty by the Academic Council ef the University or - by the Chancellor oftheUniversity;

(g) "Founder", "Additional Founder" and "Co-Founder"

" mean, respectively, the Founder, Additional Founder - and Co-Founder of the Universityas appointed under this Act; '

(h) "Governing Board" meansthe Governing Board of the University;

(i) "Hall" meansa unit ofresidence or of corporate life for ' the students of the University, or of-a College or an institution, maintained bythe~Uniyersity; '

(i) "Institution" meansah wademic institution, not being a'College, maintained or afﬁliated or recognized by the University; ' '

(k) "Manipur" means the Indian State of Manipur and all the areas undertheadministrative central of State Government ofManipur unless speciﬁed otherWise;

(l) 'Dfﬁeer" 'meam any "person appointed by the University and includes all theadministrativestaff of theUniversity; ' » ' » 1 -

(m) "Ordinance" means Manipur International Uhiversity

6 1

Ordinance, 2018, an Ordinance as promulgated by the ' Hon'ble Govemor of the State in exercise"of the

. powers conferred to him by clause (1)0fA1'tiele 213 (n)

ofthe Constitution ofIndia; .

"President'ﬁ - "Honorary Chairman/s", "11mm ",

"Brand Ambassadorls" "Foundet", "Additional Founder", ' "Co-Founder", "Chancelloﬁ', V "P10- Chancellor", "Vice£hmceﬂof', "Registrar" and = "General Counsel's'imean, respectively, the President, a (0)

Honorary Chairman/s, Panon/s, Brand Ambassador/s, Founder, Additional Founder, Co-Founder, Chancellor, Pro-Chaneellor, . Vice-Chaneelldr, Registrar and General Commel ofthe University. v

"Proposing ' body" meam "Manipur alptemationa'l University Management Authority" 3 registered public Icharitable/educational trust and a special. purpose vehicle eStablished for the-purpose ofestablishing, , promoting and supporting an Intemational University

. in the State ofMampur _ (P)

(11)

"Regulations"means the Regulations made by any authority of the University under this Act for the time being1nforce;

t'RTI Act, 2005" means the Rightto11110111111101: Act,

. 2005; (r)

(S)

(U)

"Rules" means the Rules made by theChancellor of the University under, this Act forthe time being in force;

"State" or "State Government" or "Govei-nment"

means the State of Manipur or the Government of Manipur, unless speciﬁed otherwise;

"Statutes" and»"01dinanoes"'mean, respectively, the Statutes and the Ordinances of the University made under this Act for the time being1n forceexcept as stated otherwise; ,

"Student" means Studentofthe University91 a person enrolledintheunimityfertakingaeourseofsmdy for a degree, diploma .or other academic distinction duly instituted by the eniversity, including a research degree;

(Central Act

22 of2005).

- (v) "UGC Act" means the University Grants Commission (Central Act 3 Act, l9;56

(w) "UniversityGrants Cemnii3sion" or"UGC" means the University Grants Commission(UGO) established under section 4 of the University Grants Commission Act, 1956; - =

of 1956)

(Central Act 3

of 1956)

Establishment and

Incorporation ofManipur International University.

"(x) "University" Lameans 11m "Mam'pur; Wow University" established and incorporated by this Act.

3. (I) There shall be established and incorporated a

"UniVersity by the name and style of "Manipur Ihtemational 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 ofManipur , I (2) Themain campus,headquarters and admmistrative ' "Campusof the University shall be,"in the Stateof Manipiir and shall not be shifted outside the State Whatsoever.

(3) The University shall establish a minimum of seven campuses Of the University offering quality education1n differem streams across the State of Manipur' and there shall have at least one campus which shall offer free/ near- free/ ﬁee-ship/ subsidized ed11cation.>~ 4

(4) The University may establish,aﬂiliate, recognize or maintain campus, off-campus,admhlist1ative campus, constituent college, training centre, regio11al centre, school, college, study centre, learning cenﬁ'e,res'ea1ch stations. extension centres, ﬁnishing schools anywherein the State of 1143de and elsewhere/anywhere111 India as it may deem ﬁt;

ProVid'ed that the Universi1y may, with the approval of Governing Board, establish siich ce11'tres anywhere outside ofIndia or overseas as may be permissibleunder relevant laws ofthe land '

(5) The University shall be a body corporate and body politic by the name and style as "Manipur Idternational University" and shall have perpetual succession and a:

common seal with the power to acquire; alienate, assign, bequest, demise, deviSe, gift, grant, hold, ,bypothecate, lease,.mortgage, rent,::se'lh or 1:0 takemnd dispose of any property, movable and imniovable, - including Rust 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, anddto do all: things and acts nmsary for the purpose of its constitution and may'sue'orbe sued byits corporate name as aforesaid. It shall also have the power -toassu1nearmorialbearings

Declaration of Manipur

International University as International University of Excellence. University shall be self~

ﬁnancing.

(6) The ﬁrst Chancelldr", the ﬁrst VicerChanceHOr, the first Registrar and the ﬁrst members of the Goveming Board and the Academic Council, and all petsons who may hereafter become such ofﬁcers or members, so long as they continue to hold such oﬁice or. inembership, shall constitute theUmversity

(7) The University established andincorporated_bythis Act shallbe 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 advaneement and dissemmation ef knowledgeand wisdomin such subjects and branches as ._ theUniversitymay deem fit.

(8) The University shall prov1dequality edueation for the talented, neecly and undemrivileged students 5011: across the globe.

(9) The University shallbeafally empoWered/ authorized/ fulI-ﬂedged aeerediting, afﬁliating, educating, degree g1anting, teaching, training, researching, examining, certifying and recognizing body subjeet to observance of relevant guidelines of the UGC.

(10) No institution aﬂiliatedto or ﬁaintained by any other _ University'111 the State of Manipur shall be aﬂiliated with the University for any purpose, except with the prior approval of the concerned University or the State Government01both asthe case maybe.

41(1) It1s hereby declared that the institution l010wn from now as the Manipur International University shall be an

"International University ofExcellence? and "Institution of State Importance".

(2) By the virtue of this Act, the Univers11y is hereby declared and is eligible to call itselfas "An Autonomous _ Public International University of State Importance and Exeellenoe?' 01 in parts as it maydeem ﬁt. 1 5.0) The University shall be a self-ﬁnaneing Universtty and hereby dedicated tothe Nation andtothe service of the mankind. ,_ a

(2) The University shall befullyautonomousand self- - governing. The management and administration of the University shallcompletely lay01' rest with theGoverning Board. .1-

(3) The Government ofManipnr;stallﬁnes;shat! notbe

9 ,

considered responsible in regardvto anyadw or ﬁnancial orother commitmentsrelawd to the University or to" any of its subordinate bodies owned totally or partially by it.'

(4) The University shall notmake a demand- for any grant- in—aid' or any othet ﬁnancial assistanee: from the State Govemment or .anygother bodyeecorporation owned or controlledby the State Government. \ '

Provided that voluntary donation ofany kind from anybody including the State shall be accepted and acceptable by the University;

Provided ﬁ1rther that the State, at its discretion, may providevﬁnancial or. any other support throughgrants~01 otherwise; for research, development and other activities for which other State Government" organizations are provided with ﬁnancial assistance-'or for any Specific research or prograins receiving » support fmm the Government; and for the beneﬁt of other Universities in the State whether subject to a change in State policy or otherwise; for the rural development and youth empowerment '01 for any other purpose which the State Government may think'ﬁt:

Provided also that the State, at its discretion, may also provide / grant! gift or assign free or subsidized land or any other movable ' or immovable property to" the University anywhere in the Sﬁte for the University or £01 building University theilities or for doing UniVersity activities including but not limited to research. agriculture and other purposes: ' '

Provided also thatthe Universitymay receive any kind of support, donation, deposit and property either movable or immovable from any source at its discretion and at its own terms and it shall be as allowedas per law ofthe land.

(5) The proposing body shall provide all the support for the establishment ofthe University with all such assistance which it may bem need. It shall also be responsible for raising the necessary ﬁnance towards the establiShment and maintenance ofthe University.

(6) The State shallhave no objection'to the University obtaining grants," soﬁ- loans 'ﬁ'em various funding Organizations, institutions and agencies including International and 9 bilateral {?agencies, for expansion, modernizatiOn of the facilities and augmenting the quality of education, training and research that15 carried out at the Universityand in its accredited, afﬁliated 0'1 recognized colleges, training histitutionsl facilitiesor centres provided

University shall have absolute autonomy.

University to be non-proﬁt.

that there. shall be no ﬁnmial obligation on the part of State Governmentandother reievant rulesand regulations of the Country are observed '

' (7) The University is permitted to purchase lands and ' imn'toveble properties within and outside the State for the development and advancement of the University and its purposes. The State Govamment prior ' approval shall

" however be obtained in respect of purchases within the

"State. ' 6.(1) Unless speciﬁed otherwise in any other law for the time being in force, the University shall have absolute and exclusive academic, administrative, ﬁnancial, managerial .. and Statutory autonomy and ﬁ'eedom, including the exercise of exclusive powers with respect to a) management and administration 01 the university; b) the fot111ulation and adoption of its academic policies and standards; c) formulation and collection of all kinds offees .etc; (1). therestablishmem of its standards for admission and ' graduation; e) the selection, appointment, suspension and .removal of its staﬁ', including, employing and employment of Faculty, Ofﬁcers, Teachersand other employees on such terms and conditions as may be prescribed by this Act,its Statutes, Ordinances,rules, and regulations.

(2) The management, administration, and control of the peoperty, revenues, businessand aﬁ'airs of the University are hereby vested with the Governing Board and the Chancellor.

7.(l) The University shall be non-proﬁt,for charity, and self-ﬁnaneing University with autonomous administration/ management with full powers, which shall seek support from its donors, volunteers, scholars, philanthropists and from other sources including but not limited to consultancy and research. .

(2) The University shall be self-Goveming, fully - autonomous,and it shall be accountable to theChancellor and to theGoveming Board ofthe University. .

(3) The University Shall be a not-for-profit legal entity and no. partofthe surplus, if any, in reyenpegftheeUniversity, ' after meeting all expenditure, in regard ,to its operations under this Act, shall be invested :h'or, any purpose other than for the growth and development of the University or achievement of its objectives or for eonducting research therein.

(4) The University shall stavetoraise funds for self- sufﬁciency, s_ustair'whilityA and future deyelopmentof the ,

Exemption.

Institute. ~ ' ' 8.(1) The donations, gifts, grantsor income received by, any income soume and properties of the University shall beexemptec!from my kind 0f tax as are petmissible! under relevant statutoryprovisions fromtime to time.

(2) The University shall be eli§151e to apny and may apply for all other tax exemptions (for example: tax exemption for the donations at the hands of the donor),

. necessary registrations, and permissions under any seetion of the Income-Tax Act, 1961 0: tin Foreign Contribution (Regulation Act), 2010 or any otherCentral 01StateActor with any authon'ty as may be tequired and as it maydeem necéSsary '

9.(1)Real property amt1s now or at any time vested111 the UA-iwpka; as not liable to be entered upon, used or taken byany authority or by any. person possessing the nght of taking lands compulsotily for any purposewhatsoever, and no power to expropriate real property he1'eaﬁer conferred extends to such real property unlessin the Act conferring the power it is made 111 expressed terms to apply to such real property.

(2) The University can receive any type'of land as a giﬁ or purchase the same from anybody, any person or any organization irrespective of caste, creed and religion or type oforganisation subject to the restrictions under section 158:of the Manipur Land Revenue and Land ReformsAct, 1960 on transfer of land by a person who is a memberofthe scheduled tribes.

(3) Any land ao'quired, pm'chased or received asa 3111 by the University shall be freefroth encroachment, 'any kind of enmbrahces, and free from all 811113 or appeals 01* proceeding of whatever nature. The Title of such land -» shall be deemed to be a free and elear title once 11is ' acquired by the University.

. (4) The University18 free to useanyland owned, sequired, pmchased or received asa3111 bytheUniversity for any bona ﬁdepurpose of the Univexsi-ty as the Govem1ng Boatdmaythinkﬁt. . a

10.0) UnleSs speeiﬁedsoﬂlerwise inany other law Whether public or private, no testrietionrhpon aceughﬂation shall_ apply withtespect to or111 anyway limit devises or bequests, whethe;of capital or incometo theUniversity 01 any departtneht or branch thereof, subjeet always.to the Central Act

No.43 of

1961

Central Act No.42 of2010 Exempt from expropriation. Central Act No. 33 of 1960

No restriction upon

accumulation.

21'} 1' Name of the University 12'

expressedterms ofany such devise or bequest. (2)Upon the establishment of the. University under this Act,the landand other movable and immovable properties acquired, created;arra113ed or built by'the University for the purpose oftheUn1yersity1n the State of Manipur shall vest in the Umversnty "

11.(1) Name of the University shall be "Manipu'r Internatidnal University" andit shall bem its name and a _ style, including its logo and concept, exclusive and the Power to

establish

Constituent

Colleges and to

have Affiliated

Colleges.

sole intellectual property of the University and no person, on'ganization, body or no one, = other than the University, shall have the rightto useor own or modify or régister the name Or concept of the University'111 any manner or in any styleunless authorized by the University.

(2) The Univetsity- shall have a separate logo and it shall be the sole intellectual profseny of the University and it shall host its logo in its website, papers, certiﬁcates and its entire official stationery along with the name of the University.

(3) The University is pentﬁtted to- use the State logo and emblem of the State1n its website, papers, eeﬂiﬁeates and any ofits stationery.

. 12.0) The University mayhave affiliated, constituent or rccosnized 601169138. ._resional centres- tuning centres. learning centres, academic centres, research centres, campuses, adjunct campuses,_ {off-campus centres, _ oﬁl shorecampuses, Vautonomousiieqlleges / instimtes, study centres, skill development centres, innovation centres"

creative centres, 'vocational training centres, learning centres, . institutions, eeltegesggsschools, My camps, research stations; extension eenaes; ﬁnishing schools at all levels and in' all subjects. This includes meagnition/ afﬁliation of institutions, colleges and schools et cetera ' located in or outside the State of Manipur including overseas, and admission to sueh Institutions; ceile'ges, and Schools et cetera under the'Uhivei'sityfdr'the purpose of conducting formal and"mfomial educanon/cerhﬁeation ' Whichshall also includebut not 1111111ed to professions! and Vocationai programsof the University subjé'ct to the

observance of the relevant laws of the country and National and State institutions governing such activities.

(2) The University shall have the right to afﬁliate any college or institution for any course and subject at all levels. The eligibility criteria for afﬁliation of such college! institution, the fees structure etc shall be as decided by the Governing Board and as per the Ordinances - and such rules and 'regulaticms of the ,. University 'as published from time to time. In the case of afﬁliation! recognition and association of a college gor institution with the University; the University shall have the right to. charge theappropriate fees from that college/ institution and from the students enrolling through the same as per, discretion of the University

l3.(l) The Jurisdiction of the University shall extend to the whole of State of Manipur and to such eentres atid institutions affiliated/ established/ maintained/Supported / recognized by the University within01' outside India.

(2) The University is allowed to Open eamp'us loft" campus ' / study centre of the University and to affiliate and to recognize any college or institution in any State of India subject to the permission and eXten'sion of jurisdiction of the University through notiﬁcation by the respective receiving State subjeet' to'obServa'nee of all relevant laws, ,1 rules and regulationsof e'ontt-olling' institutions in this regard.

14.The University and all the degrees, diplomas, certiﬁcates, courses, training, certiﬁcations. license, titles and any other academic distinctions orewards granted or conferred or offered or 011 anyqne by "the University through all modes at all subjects and at all levels shall be and shall automatically standand deemed to be fully recognized, authorized, accredited, registered and .. approved by the State and the State Government for all the purposes including for the purpose ofemployment for post and service with the State Gavetnment and shall also be recognized for the purpose 0f further education in other Universitiesand higher learning ihStitutions; they shall also be recognized by the Stateand State Government to thesame extent and in the same mantfer and they are treated atpat With the'eorfeispondingedegrees, diplomas, certiﬁcates, courses, training, certiﬁcations, licenses, titles Jurisdietion.

Recognition.

and any other academic distinctions or awards granted by any other 'Uni'versity/Bo'ard/Insﬁtute/BodyIOI-ganization incorporated under any enactment or'State subject to grant of recognition-by appropriate authorities such as UGC, AICTE etc.

15.(\1).The University §hall be opened to all Persons and shall} University open not discriminate against any person irrespective ofcaste, t0 31110185533

"creed, disability, . ethnicity, gender, piace of domicile, and weeds. political belieﬂafﬁliation/opinion; race, colour, natidnal origin, religion, sex, sexual orientation, citizenship status, ~ age, disability, genetic information or any other class or; categorization of imman beings and it shall not be lawful for the University to adopt or impose on any when, any ,test whatsoever of religious lpoliticai belief or any professibn in order to entitle him to be appointed as' a Teacher of the UniVersity or to hold any other ofﬁce ,. therein Or to be admitted as a student1n the University or to graduate there at 01' toenjoy or exercise any privilege thereof.

(2) Notwithstanding anything cohtained in clause (1) the University may make special provisions in the regulations for the employment or protection of educational interests of women, differently abied persons or of persons belonging to the weaker sections ofthe society or tribal and in particular of the Scheduled Castes and Scheduled Tribes and Other Backward Classes as may be directed by the Governing Board from time to time:

Provided that nothing in this section shall be deemed to prevent religious'insu'uctionbeing given in the manner prescribed by the Ordinances to' these who have consented to receive it, or, in the case of minors, whose parents or guardians havegiventheir consent theietb'inwriting:

Provided further that nothing in this section shall be deemed to prevent where'111 such special Cases or where such test is speeially prescribed by the Statbtes or_ in, respect of any particular. benefaction accepted by the University or whensuch test is made a condition meteor":

by any testamentaxy orother instrument creating such:

benefaction: s - - ,

Provided also that nothing in this section shall be deemed to require the University to admit students to any course of study larger in number than, or with academic or other qualiﬁeaticims 10wer than, those ptescnbed:

Provided also that nothing'1n thissection shall be deemed to prevent the University to make special provision for the _ spread of University education among classes and communities or personswhieh/who are from the classes of a religious minority or educationallyor economically ; backward:

Provicied also that nothing in this section shall: be deemed to prevent the University from making special provisions for admission to the students domiciled in the State. ,

16. Men and women shall be equally eligible for admission to and as students of the University and for appointment to any Authority, oﬁice or employment of or under the University.

17.(1) The Uniyersity 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 fortapplication, recognition and iistingby the UGC under section 2(1) andysection 22 or under any other section of theUGCAct. ' . ' " ' ' '

(2) The University is also hereby declared ﬁt and eligible to apply for the registration and reeognition with the UGC under section 12(b) and declared ﬁt to apply fer the central assistance as per approved pattern of assistance tinder vaﬁo'yg schemes of the Governmeitt of India from timetto - time;

(3) Being a State University established under aState Act shall have the full right of conferringor grdnting degrees and it shall be competent and eligible to award degrees as speciﬁed by University Gxants Cominission under section 22 of the UGC Act. However, the University shall award degrees only withinthe framework of section 22 of the UGC Act. The University shall adhere to the approved nomenclature of degree(s) andeusme the observanoe of the minimum standards ofinstruction- beforethe award of degree(s) as speciﬁed from time to time by the UGC; If the University wishesto await! a degree other thanthe one Eligibility and

Equality.

University

Grants

Commission

and other

matters. '

Autonomous Organization. Establishment ofFree

Campus.

~speciﬁe¢ibytheUGCthenitshalibe1equiredtotakedue ptior pennission from the UGC.

(4) The University shall lave the powers lid is eligible to offer and grant all the degreea/oourses at all subjects and at all levels as speciﬁetfby the University Grants ' Commission under: section '22 of UGC Act. All the ' degrees, diplomas, certiﬁcates, and titles duly awarded ' /granted by the University as pa rule slnll automatically be entitled to be recognized for all the me" including for employment in all the government and private seryi'ce. ' (5') The University shall work within the rules .and regulations made by the UGC under the UGC Act and shall take pennission/exeeption ﬁom 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 respeotive national professional councils and apex bodies.

(7) The UnivetSity shall fumish such reports,retur11s, statements and any other information as may be required by the State Gavemment, University Grants CommisSion ' and other statutory/ ape}; bodies/ authorities from time to time. '

(8) The University shall appoint an adequate number Of qualiﬁed teaehers 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 tlmn as prescribeu'by' the relevant Regulatory Bodies.

18.The University shall be deemed to be ah Autonomous Organization under the adnnmstratxveeonuol of the State GoverhmentOfManipur '

19.0) The University shall establish a unique Free lntemat'ionatlUniversityCampus in the State in which all the-'courSes shall be taught free ofcost to the deserving and talented students withthiny percent of the'seats reserved for deserving but from .less' privileged,reconomicaliy / socially backward, " indigenous, T tribal . and rural backgroundsfrom the State of'Manipur.

Mien!

"aofthe

(2) The University shall also establish a unique walk in, study and get certified International Skill Training school in various parts of the State which shall be openedto all and the courses taught in thateentreshall be free of cost to the 7 students with twenty percent of the seats reserved for' students ﬁne: the State omehpur.

20.0) The University1s empoweted toestablish, create, accredit and to recognize constituent colleges/ eentres/ schools/ institutes and bodies underthemanagement and control ofthe University. ' , . 1

(2) The constituent colleges! centres/ sehools/ institutes and bodies shall be established and managed by the University as per their respective Ordinances. Name of 1 such Institutes shall be as per the decision of the Goveming Board.

(3) The University may also cellaboifate with esteemed houses, corporate bodies, embaSsies; consulates, diplomatic missions and organizations for" the establishment of specialized institutes/colleges and for the introduction of special courses after observing due process through the concerned Ministries, Agencies etc. as may be required.

21.0) The tWenty percehtage of the seats in all the regular courses conducted on the main campus ofthe 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 these 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 University1n association with the State.

1 (2) The UniversityShall make p'roV'isions for'resei'vation of non-teaehing, non-administrative pests of the University inside the State Of Manipur for persons domiciled in the State of Manipur to the extent of at least. fiﬂy percent of thetotal number of non-teaching/non-adxnixﬁstrative employees ofthe Universityinside the StateofManipur. '

22. The Univei'sity shall ihvestor make or bring a minimum invesanent of six"billion Indian, rupees either directly or indirectly in 01" to theState of Manipu'r within Special

Reservation in

the University

for persons

domiciled in the

State of

Manipnr.

Investment111 '

the State of .

Manipur by the

Special powers, privileges,

ﬁve years of passage of this Act. This shall be a moral obligation of the University towards the State and its development.

23.(1) Upon passage of this Act, the University shallsoon establish 11 Permanent Endowment Fund for the University with a minimum amountgﬁtwo crore' (twenty million) Indian rupees, by the way of ﬁxed deposit in a nationalizedv'bank and shall own or acquire or possess a minimum of 30 acres of "contiguous land anywhere in the State ofManipur either bought or 011 a longterm lease or -- on a permanent contract.

(2) A complianee report along with an afﬁdavit to this effect by the Chancellor duly attested before the First Class Judicial Magistrate shall be submitted to 'the State Government as soon as this mandatory requirement as __ mandated1n the sub section (1)1s fulﬁlled.

(3) The mandatory requirement as imposed under this section shall deem to be fulﬁlled by the University upon such submission asstated1n sub section (2).

(4) UponreceiVing the compliance report and afﬁdavit as statedin sub sectiOn (2), the State Government shall issue ' anotiﬁcation, of such compliance, stating the facts including the fact that University has ﬁdﬁlled its mandatory requirement as required by this section of this Act and by thus, allowing the. University to start its 11111."

ﬂedged operations and admit the students. The said, _ notiﬁcation shall be-published in the Ofﬁcial Gazette of the State

' ' (5)The University shall not admit any student to any ofits cqurse unless and until the above mandatory requirement as mandated under this section is fulﬁlled by the University However, there shall hot be any restrictiOn ' whatsoever on the University once the mandatory requirement has been fulﬁlled by the University as per this section

(6) The amount of Permanent Endowment Fund shall be invested and kept invested as mandated under sub section

(1) permanently or uhtil the dissolution of the University. However, the timely bank interest generated from it can be used for developmental activities ofthe Universityas may be decidedby the Goveming Board ofthe University 24.(1) The University shall be a fully autonomous and independent entity and shall have eomplete autonomy. ' conditions, and accreditation. approvat authority, permission, and exemptions. f" recognition from theState in each and every 88139"

University.

Mandatory

Requirement to

be fulﬁlled by

the University.

&University.

regarding the affairs related to education subject to observance of guidelines ofcompetentautherities.

(2) By Virtue ofthis Act,the University; shall be eligible - for pennission, ' rec6'gnition, aecreditatidn ' and

. auth6iization to award! eex'tifyf "66111111611 impart! recoghi'Ze any course thr6ugh' all modes and means including 661th 'oﬁ'acainpusl' afﬁliated centre! ~"pen'tnei-I regular/ distanee/ "correspondence! "external/ " onlinef credit equ'iv'alencyﬂ' leatriin'g aSsesSméntI'9-hon61'ary/ private et cetera both 'doinesti'cally' and internatibnally 111 all ﬁelds/ subjects and at all levels :ir'ieludirig but" limited to . secondary, senior secondary,~bachelors, masters; doctoral, post-doctoral, certiﬁcate, '1 diploma, licentiate, skill education, professienal and vocatlonal training. It shall ' also have thepowers 16 aWardvarious titles, Schelarships and distinctions mcludmg honorary dectOrates,

professorships, and fellOWShip6after observing prior consent and appgoval ﬁgm the various competent

authenhes

(3) It shall be an International University offering high- quality eduCation, teaching, training arid an intemati611al Institutiori for the "pursuit of intellectual, philes'ophieal, historical, spiritual, professi6naLand vocational studies at all subjects and at all levels and 161 matters connected therewith or ineidentalthereto.

(4) The University shallhav6 allthe authority and pemﬁssiOn to do everythmg legal as per 16w for the fulﬁlment of its powers and objectives and it shall be free to do so and it shall be fully empowered for the same by the S1616.

(5) Considering the fact that the University has been established 611 Speéial grounds With special ﬁliieetives alotxg with the unique 661166111,the University shall be a fully empowered establishment! body with full powers to accredit andrecognize , any 011161 Institution or organization, The University may ace1edit, recegrxizeand register any Institution 6rorganizatiOn at anypomt6fti1ne with the approval of Governing Beard.

.. (6) TheUmvers1tyshall also be a state level accrediting, 911061181113,regmtermg, recogmzmg and an assessment body

" nnedtxmahnn It shall also be aState recomzed credentml

A 20

evaluating, equalizingehgi recognizing agency,

(7) The University shall also strive towagds the development of the State including investmentpromotion, infrastructure development, literacy eampaign, poverty elevatiqn,providingof basic facilitiesin the ruralareas, providing all possible guidance to the Government and Government agencies whenever andwherever required (subject to the available resources), environmental protection and pteservation, promote employment; and skills of the people, promote/researchand preserve the State language and culture etceteta.

(8) The University may start research labOratoi-ies or stations to conduct extensive reseaich 611 buy subject and ' to appoint persons of high talent as Scientists, Senior Scientists or Fellows Or as Members. '

(9) The "salary, remuneration, and payment ofwagest6 the faculties and to the staff of the University Shall be 1 exclusively decided and revised by the Governing Board. , No other rule ofany law shall apply as far as the matter of paymentand wages at the University18 eoncemed '

(10) Notwithstanding anything containedmany other law for~ the time being in force, the University shall have powers to confer degrees, diplomas and grantcertiﬁcates and confer degrees and honorary degrees and other distinetions and titles, as approved by the Chancellor and the Governing Board .

(11) The University Shall have the power of obﬁferring 'aﬁ honorary degree of academic distinction upon any " perSon for his eminent attainment: and position subject to the approval of the Chancellor andGoveming Board.

(12) To enahle highereducation to reach the unreached, thetefritonal limit shall not he insisted upon in the matter e'ofdietance Iconespondenee lopen 9r online education _ mode oflearning whenever offered by the University wherevei' the relevant guidelinesallow todoso.

(13) TheUniversityis empowered to establish companies ' or incubatioh centres for gainfulappheatmns 0f knowledge and innovations or eitgag'e inpartnerships with such agencies or entities, whichshall undertake wseareh

21' and innovations. for value creation to translate the "Suns 3'

. of research to products and processes useful to society and. industry subject to observanee of' all necessary statutory andnon-statutory'pmvlsiens in this regard. "

(14) The Umversity by a nsoluﬁanm passed by the V Governing 13923may create different associations/ independent hodies/ eouncils/ committees/ boards/ bureaus -et eetera with such terms and conditions for such purposes it may deem ﬁt and all legal bodies created as such under this section shall be deemed to have been established by this Act provided the objectives of such initiatives is aligned to the promotion ofeducation'1n general. '

(15) Considering the need ofthe hour, sheer necessity and also for the overall development of the State,'1ts peeple 'and its backWard/tribal areas; the State hereby declares and also deSignates the University as its State Open ,Umvemity (SOU) with the dual mode education system subject to following ofthe relevant laws:11 thisregard.

(16) The University shall also be Correspotldenee Course ' = Institute (CCI) and shall operate in the eonVentional dual / mode education System

,(17) The Uniyersity shall also be a State .Agriculture University and shall be partner in growth and development of Agricultui'a] Research and EducatiOn under National Agricultural Research System eSpeeially in the State of Manipur and north eastern parts of India. ' '

(18) The University may start Satellite! Cable Television

. Chmmels, Radie/FM Channels, and Community Redio Stations or use online platfonns to impart edlication tothe 'masses with prior licenseseslap';mrovals from competent ' authorities.

_ (l 9) The University shall ha'' the powers to take and use the servicesof any person 91 any organization as Advisots ' or Consultants,paid or unpaid, honorary or on commission , hagis[t_may includeWW

employees/persons '

(20) The University shall have the poWer to appoint, provide support to eminenthalented people as scientist/ senior scientist] fellow/ seniox fellow .et ceteraas it may

. ~22 ' think ﬁt along With pewersi-tefg't'ant all such titles). ' (21') The Qyivetsity shall eonduct deep research and also oﬁ'et variousYburses enphausethxalastsixty four'lcinds cf Vidyas or Kalas) or 64 feline ofarts which is'bel'ieved ' ' tohave existed in ancient India in Vedie times including various fomts of dance, drama, stem. ﬁne arts et cetera. -' . _ g , f -': .

(22) The 'UniVers'ity may conduct extensive research surveys, training, and implement any sehetnes €91! the publie'and public Welfare anywhere in the State such as (including but not limited to) Free Wireless Internet, Free Food, Statev'ljbrary, Crating Greenery and Farest, mass agriculture,- literacy mission, distribution cf free plants. seeds and beaks, conducting health and awareness- campaigns on 'varlc'ous lssues,' conducting research and offering sa'stainable low cost housing et eeteta. Thiscan be" done and implemented with the cellaboration 'of ~ Various departments and agencies ofthe State. .

(23) The University 'may create unique platforms to promote the State, its culture, tourism-,~inve'stment and local talent-globa,lly. . : ' I ' '

- .(24) The University shall carry license and permission to conduct research on any subject and any such, tesearch 'eonducte'd in theUnlver'sity or by the'Universlty shall adtOmati'cally' 'be' an intellectual property or {the "University. 7 ' h _ f _ - 1 '

(25) The University shall carry [ieense and pen'nission to ' start all departments, schools of studies, andeolleges of 1 study atall subjects and at all levels.

(26), The 'Univefsity.'shall have the powers to 'pronde 1 instructiep'; through ' 'eorres'p'ehdence. courses}, distanceedueation" and.' it shall have the powers to '1 deel'arema, college, department, center or campus as an antononteus college, department, eenter-er campus," respectiyely .prOvitléd' the ' ghide'llneS' laid" dawn by [the appropriate authetities are fulﬁlled._ ' ' ' '

€27)Any college/ lnstitutionby whatever name it may be

' ' ' ' in me y e umvem y e treated ~as its constituent ,unit and shall have all theprivileges'of University. ' ' ' ,

(28) » .The' Chancellor, aﬁer ieo'nsu'l'tation "with [the

. Gayeming Beard. may emate' new Schools of 'Studles'on

23' any subjector any ﬁeld and may abolishor restrncture the existing Schools of Studies keeping. in view the contemporaty needs of the local,state; national and _ international level.

(29) The University shall also. bea State Research Institute with- a focus to promote, stimulate and strengthen quality research and advanced research activity'111 allsubjects.

(30) The University'13 etnpov'Vered to do selfecertification, which shall be exempted from obtaining any permission, ' appreval, license, certiﬁcate, no objection ccniﬂeate, , _ autherisatiOn or any other document from the State Government or any entity or autonomous bodycreated by the State GoVemntent or underany State Act or Central Act insofar as it is applieable to the State. . ,

(31) The University shall have the powers to provide for - the equivalence of degrees, diplomas and cettiﬁcates of the students completing their courses partially or in fall from any other University,- Board,Councilor any other competent authority.

(32) The University shall bean international legal personality and shall be an international organization, Sui generis. 5 .

(33) The University may provide for dual degree, diploma or certiﬁcate and simultaneous degree or"

diploma orcertiﬁcate provided such courses are approved by UGC and other competent authorities. .. - '

(34) Any person holding a duly issued valid photo _ identity' card of the University shall have thefreedom to enter, stay and move freely througheut the State unless speciﬁed otherwise from time to tiine by the Central and, StateGovernment. ' - '

(35) The University may establish, reeegnise or afﬁliate' '_ any number of campuses, centmcclleges pr institutions; _ '_1n51detheState" v . 7 i.

(36) The Stateor any Ministry or any Departmentor anv mum"""°ﬁ$ﬂit~'hc-B1twor'ﬂy-fuf—ns'

Expert Opinion or guidance onany matter The University subject to its resources may guideand advise them suitably. , v » 5

(37) The Univei'sity shallcommit itSelf to uphold highest

National

and International Aecreditation. National

and' International {.Toiiaburatiun and

matters.

_ other

standards of integrity and good govemance and to follow ' ethical practices in eonducting its activities.

(38) The University shall constantly try to take, maintain ' and update the membership of as manyas reputed online _ libraries. research papers and platforms 1 of online resdur'oes and make it availabie for the use of'it's students and faeulty

25.For the purposes of one 01 more of the objeete of the Unive1sity, it may in accordance with the guidelines and at the discretion ,of the Chancellor - (a) be a member of venture?-

. any company, organization, association. society, trust or A partnership; (b) form,manage or participate in the fomation of a company. association, trust 01 partnetship;

(e) enter into a joint venture or joint undertaking or Corporations

and

agreement or memorandum .of understanding with, . another person, persons, companies, organizations, institution or any University; (d) to do everything for the fulﬁlment of'1ts powersand objectives. -

26.(l)The University shall be eligible to seek, apply and accept. accreditation/ membership! recognitiOn/ registration/ award/ listmg/ rating et eetera, from any respective national _ and intemationai accreditation, -1eeognitio_n, auditing, controlling, listing, academic, professional bodies, associations, organizations and other institutions and various authorities for the beneﬁt of the University, its students, faehlty, staff and public in general.

(2) The Unive1sity 311311 coinplyandapply to ISO 900]- Quality Management System (QMS) and ISO 1400! - EnVironmehtal Management System (EMS) and shall always be an iSO Certiﬁed University from a repnted and recognised iSO auditing and certifying agency afﬁliated v to a reputed international agency/body which shall bea ' member or signatory of the lntematioiial Accreditation Forum (IAF).

27.(l) The University may collaborate, tie-upand have ' any kind of agreement or understanding, enter into '1aeulty or student exchangeprograms or credit sharin11g 01 eo-certiﬁcation or joint certiﬁcation including use of' .syllabus, text books, training material, -or 'use of the facility or use of «infmsu'uetuie et- eetera' with any indian or Foreign University/ Institute 01. Organization in"

whatevq' way it deems tit for the fulﬁlment of its joint

ebjeetives I

(2) The Chancellor may also appoiht qualified Indianor ' Foreign Nationals / Scientists/ Academicians as Emeritus/ Special] Research! Honomry/ Visiting! Meritorious/ Distinguished/ UniVersity/ Clinical/ Adjunct/ Teaching] Collegiate~ Professor or as (a Professor or with whatever ' name it may call it under special category with a rank and ' grade equivalent to that of indian or University Professbrs.' , Hewever all such posts 'and appointments under such special category sth! b"2:333:35 aim"voluntary All those - appointees appOinted under special cate'gOry shall not be entitled to any kind of salary except some customary 'priviieges including 'but not limited to travelling end housing allowances or honorarium as ailowed as per the terms and conditions ofappointment. '

(3) The University may recognize the educational degrees/diplomas of any native or foreign Universityor of an educational institution, and may grant or ﬁx the equivalency and standard of various degrees of the University with those degrees.

(_4) The University may appoint its rebresehtatiVes, resident! regie'nai Commissioners or its Ambassadors111 ' any region/ state or country for the purposes and objectives'1tmay deem ﬁt.

(5) The UniverSityis hereby deciar'ed ft and eiigibie to ' apply from time to time for the apprOpria'te membership category and it shaii have cooperation and active _ association / membership with the University Grants Commission (UGC), the Aasociation of Indian Universities (AIU), the Council of Beards of School._ Education in India (COBSB), et eeterd including an other such associations. councils, boards and related Chambers ' ofCo'mmerce and Industries. '

(6) The University shall co-operate, coordinate and tie-up

"with various national and in national educational bodies / organizations including upex professionai' bodies for :reating various course" quality content and educational Trdgrams-et-cetera;

(7) The University may sign cooperatiori agreement with all the Universities and other institutions in the State of Manipur which may include knowledge! information sharing, facility / infrastructure sharing, dual degree,

faculty/ student exchange et cetera.

(8) The University may start, acquire, venture, partner or own the Universitieso_r Specialized Institutions in other partsof India and theglobe subject to conforming to the mics and regulatiohs ofsuch plaee91' territory.

(9) The University shall partner, tie-up 01' enter into an agreement with Indian Institute of Managementfs (IIM's) ' and Indian institute of Technology's (llT's) 'for , development of , quality content and programs. The agreement may include knowledge/infomation sharing; facility or facultysharing. dual degree programs and) consultancy for developing a world-eiass School of Studies or anything mutually beneﬁcial.

(10) The University may acquire or own any TruSt, Society, nonvgovemmentai organization or entity registered under any enactment and the properties owned - by them anywhere'111 the-country for the attainment of'11s ' purposes and objectives. '

(l l) The University shall establishsecured international ' ' seed and safety Vault in the State of Manipur with such National and International eoiiaboration as may be _ required.

([2) The University shall he the founding member and host partner of the international Federationof Indian Universuies, the Inteﬁtational Free Universities Aiiiance, and the Federatioh ofInternational Universities.

(13) The University shall establish a world. class science observatory in the long term and shall offer short, term courses on astronomy and its related sciences in aesocmtion with the related professional bodies and shall ' obtain membership and guidance of the Astronomical Society of India and the international Astronomical Union.

(14) The University shall offer varietis academic titles (and professorships such as Distihguished Visiting Professor, Visiting ProfeSSOr, Emeritus Scientist, seniorr- Scientist, Junior Scientist, Emeritus Prefe ihtemational Fellow National Feiiow et cetera. This shall be a speeial imtiatiVe of the University to, attract distinguished academicians/persenaiities' for short term periOd toteach 0011181: in their area of expertise, foster ' muitieultura'iism, diversity, international exposure anti ' .

h Advisory 111—=11 of the ?Husity and 'rmatters.

academic excellence and also the development and evaluation of research, faculty development program/ seminar, conducting special course / expert workshops, developing grant projects. The University shallepublish a separate set ofmics and regulatioris for the sag:- ' 28.(1) There shall be a State Auvisory Council of the University._

(2) The State Advisory Council of the University shell be constituted by the Governing Board'1n consultation with I the State Government and it shall provide 111] the necessary guidance, assistance, and local support

. whenever required bythe University. ' 1 (3) It shall also eonsiSt of represeritati'ves from the State Government and eminent personalitiesincluding people ' from the State of Maniput.

. (4) it shai! frame rules and ctiteria for the selectioh 0+ local candidates for the admission and it shall also function as a selection committee for the selection of students from the State of Manipur under reserved. category.

(5) It shall serve as an advisory body tothe University which may advise and assist the University indiﬁerent asPeets as required from time to time.

(6) The Chancellormay briefthe State Advisory Council oftheUniVerSity on any matter concerning the University and seekguidance a11d opinion 011 various 111mm: _ (7), There. shall be an Internal Quality Assurance Cell (lQAC) 'of the UniverSity and an External Quality Assurance Cell (EQAC) of the University-The External Quality Assurance Cell (EQAC) of the University shall lwork directly under the directions and guidance of the State Advisory Council of the Un1ver31ty whiie the lhtemal Quality Assurance Cell (IQAC) of Uriiversity f shall report tothe Chancelle' .

- (8)The periodic reports submitted bythelute;mal Quality Assurance Cell (IQAC' of the University and Enema! Quuiity AssmancWWﬁmmhaﬁ

also be placed before the State Advisory Council bf the , University for its suggestions. ,

, (9') It may call foranyinfomiation related to the University and it shall be the duty of the University to

furnish all such information whieh isnvailahie with the University.

' (10) This shell also work as a chain linkege between the University and' the Govethment, for effective ' coordination,

(11) There shall 'be a'se'parate State Development Council which shall be chaired 'by the Chancellor 'of .the - . Univer'sity whichis to be constituted. by theGoveming

. Purposes and powers of the University. Board and it shall be dedicated to the public .'poliey, planning, promotion, research and development of_ the State ofManipur in total and it shall constantly work'and ' coordiriate with various state lcentral-Goyemments' and _ international agencies, organizations, {including companies or corporate entities for the promotion of the State of Manipur in total including its culture, heritage, tourism, language, human resource development; skill _ improvement and its inﬁastruemre development.

(12) There shall be an Intemationei Planning and

"Advisory Board of the University which is to be constituted by the Governing Board of the University for ' ,the promotion and ,prepaga'tion'ofth'e University, national - and international collaboration, scientiﬁc and academic excellence; assistance and expert guidance on various: matters, replication of _ University model and 'for the overall development of the University. It may consist of various eminent pefs'onaiities and- peoples from. various '.cultural backgrounds including eminent educatiOnalists/scientist et cetera and it may assist the Governing Boardand the Chancellor whenever required.' They shall also ' assist, - advise and indicate the lines on which thevUniVersity shall develop. - ' = - '

'( 13) ,The University shall always. Strive towards overall development. and premotion ef the State of 'Menipgrincluding extending complete support in all posSibieways and in 3H aspects including extending adViso'ry services, rural development,- infrastructure deVelepmeht,'promotion/ protection / preservation ofeulture/ianguage/tradition/ heritage of the State? tourism promotion;

cetera. 29.1115 purposes and powers of .the University shall be}the following, namely:- i) to disseminate and advanceknowledge by providing instructional and research

facilities in such branches of learning as it maydeem ﬁt; to make special provisions for integrated courses in humanities, social sciences, sqience and technology in its educational programs; to take appropriate measures for' promoting innovations in teaching-ienrning process and interdisciplinary studies and research; to educate and train manpower for the development of the eountry; to establish linkages with industries for the promotion of Science and technology; and to pay special attention to_ the improvement of the social and economic conditions and welfare of the people, their academic, cuituI-ai, creative and intellecthai development; ii) to provide quality education, training to the masses at all levels and in all subjects; iii) to promote, support, recoghize and accredit the concept of thee education and its movement;

. iv) to make provision for providing, upgrading and' promoting holistic and inclusive educatien and training and research in sIIch education as set out in the objeCts, and to create an enabling and conducive environment for thepursIIit of such education in close coopetation with - other experts, scholars and interested persOns in India and ' abroad; v) to provide instruction, teaching, training, and coaching in the ﬁeld of secondary, senior seeendary, higher, techhiea1,.professiohal education; and to make provisions for research, advancement and dissemination— 'of knoWledge. And to provide foI' InstructIon in such bIanehes of learning as the university may think ﬁt ihcluding but not limited to professiohal, vocational and technological studies; vi) to set up a consortium of international partners, institutions, Universities and . friendly ecuntries in furtherance of the objects of the University; vii) te generate and maintain resources through eensultaney services, continuing educatien programs, national and international collaborations and intellectual property rights; viii) to provide for instruction in such branches of learning as the University may,froth time to time, cietemline "Id to make previsions for

. research and _fOr the adva Icement and dissemination of knowledge; ix) to establish such speciai centers and ggciglized laboratqries and su__e_h ether uIIits for research and instruction as ate necessary for the furtherance ofits objects; It) toestablish reeognize and to support any such . University, institute, college or schoolas the University , may deem fit to achieveany OfIts objectives especially to promoteand popularize theconcept of free education and '

30' its movement; Xi)to plan and prescrihe courses of study and training for degrees, diplomas, certiﬁcates or for any other purpose; xii) to recognize, accredit, afﬁiiate, deI-ecOgn'Ize, disaﬁiiiate, start and support any University, any institute, any schoﬁi', any college,any organization, any certiﬁcation or any program of any kind for the fulﬁlment of the puiposes of the University; xiii) to inepeot colleges and institutions afﬁliated, recognized, accredited I ' or . seeking affiliation I

acereditation/recognition with the University; xiv) to prescribe and Update cohditions for the eourse of instruction/examinations and conduct examinations and to grant qualifying certiﬁcates to successful candidatesIn I all subject and at II" levels.- xv) to institute and to confer degrees, titles, dipiomas. certiﬁcates and other academic distinction of any type and also to confer honorary degrees, ad eundem degrees or other distinctions, honorary Professorships or other academic distinctionsIn the manner prescribed; xvi) to hold examinations, conduct coaching or training and to grant diplomas or certiﬁcates to, and confer degrees and other academic distinctions on, persons who have pursued a course or v training of study or conducted research in india and' anywhere in the world inciuiiing any of its centers; in the ' manner laid down by the Statutes. Ordinances Rules or regulations; xvii) to institute Professorships, Readershipa ' and Lectureships and other teaching and academic positions, required by the University and to appoint persons to such Chairs, Professorships, Readerships and ,Lectureships and other teaching and academic positions;

xviii) to appoint visiting professors, Emeritus professors, ' Research ProfeSSors, consultants, advisors, coordinators, I counsellors,sch01ars and with other persons who may contribute to the advancement ofthe objects of the University; xix) to recognize persons as professors, assoeiate professm's, or assistant professors or otherwise as teachers of the University; xx) to create administrative , and ether pests as the University may deem necessary from time to time and make appointments thereto; xxi) to ' n

faeulties, employees, inchiding their code of conduct;

xxii) to establish and maintain various centers of learning or training at all levels and across all subjects'In india or outside india, as may be determined from time to time;

xxiii) to admit institIItions situated within its jIIrisdiction

3i as the University institu,Jon; and to confer or to withdraw all or aIy of those privileges in accordance with such conditions as may be laid down, by its Statutes,' Ordinances, Rules or Regulations; xxiv) to establish University Main Campus and Headquarters in the State of Manipur, and to estabhsh,reecgnize or to have or to maintain campuses, training centers; regions! centers, academic centers; research centers, skill development 1' centers,» vocational training , centers; colleges, study centers, learning centei's, institutions, colieges, schools, _ OfY-Ca-mpus centeIts,ireseaI-ch stations, extension centers,. ﬁnishing schools either direet/indirect/virtuai/afﬁlieted ' mode anywhere in the State of Manipur 'andelsewhere m V > India or abroad as it may deem ﬁt: Provided that the

. . University may, with the app:svai 6f Governing"uoIir'd, establish such centers anywhere outside india'; xxv) to afﬁliate, recognize or coiiaborate With any other college, University, research, institution, industry association, ' prefessional association; Or to develop and run" speciﬁc educational research programs, vocational training, exchange programs arid any such programs'anywhere in India 017 abroad (outside India)' which the University may consider appropriate for students, faculty members; general public and others; 'xxvi) to recognize the' various courses and programs offered by the individuals; institutions, and organizations in variousstreams of - education offeréd in the muitimocieI methodology of 3 teaching; xxvii) to undertake vsurveys, 'studies, 'and consultancy for any organization in India 0r oVerseas; xxviii) to develop, register and license ail fenns of intellectual Property. rights. including inter alia patents, I trademark and service marks, ecpy rights; know-how ct eetera; xxix) to conceptualize, design, develop, produce, recognize, support, manufacture and to' "market variOiIs products, equipments, Iand machinery'ns part of the' research, development and. vocational training activities; 7

xxx) to eo-operate or colleborate or associate with any other University 0r authori , e? institution' of higher _ learning or anypther public or private body, having in view the LpromotiOn of purposes, and objects similar to ' tEosexof'tﬁe "University, in" such'TmaI'Yner as may be prescribed and for such purposes as may be determined _ \or agreed upon-bythe University, Xxxi) t6 detennirie standaxds «of admissions, including examination, evaluation or any other method 'of testing, to the V

University, and the institutions maiIItained by be admitted to the privileges of the Uniyetsity; xxxii) to create higher _ levels of intellectual_' abilities, to'promote self-esteem, personality development, and skill enhancement; xxxiii)' to develop, offer and to institute? I'vaI'iOus' vocational certiﬁcate and diploma courses, Personality Development "

Studies, Executive Development Programs,- Life Skill Educatiom Bridge courses for Technieai/non-teehnieal ' Students and various specialized training programs at all subject and at all levels; xxxiv) to institute. mainteinand- manage University, its colleges, laborato'ﬁes,' libraries; museumsr-and other institutions necessary to Carryout the objects of the ~UniVeI'sity; xXxv)' to afﬁliate colleges, institutes, centers and schools to the U'niVersity as afﬁliated" profeesiona'l or p'ost-graduate colleges under , conditions prescribed and to withdrew afﬁliation from such colleges and institutions; xxxvi) to approve colie'éés and schools providing courses of study forsadmissio'riito the examinations. ,for titles and ' diplomas and '57the secondary and senior _seeondary courses'ofthe University under conditions prescribed end 'to withdrew such approval; xvaii) to exercise such control over the ' students of the UniVersity-throﬁgh the colleges as .will secure their health. and wellbeingyxxxviii) to ,condI'Ict awareness campaigns on various" aspects/iSSIIes and actively partieipete'in such awareness campaigns; xxxix) to. launch any ecadenIic er» research programs, courses, the discipline of education, training deemed suitabierfor meeting the purposes and powers of the University;vxl)r to- ' create academic, administrative and support staff and any other' necessary posts; xii) to organize 'and conduct refresher (coursest orientation courses, workshops,' seminars and. other programs for industry executives, teeehere, developers 50f eoursewane', evaluator and other ~' {academic staﬁ';;xlii) toprovide rfertthe preparation of instructional materials, tinthIding ﬁimsﬁaudio visuai' communicatitm, CD, VCD,' DVD, ,online and other ' scam; xliii) to recognize examinations 'of'period's of study_(whether in full or in pan) of 'other'Universities, Institﬁtions, 'or other ' places 'of1 teamiwgmm examinations 0r periods of study in the University'and to withdraw such recognition atlany time; xiiv) tacteate Industry academiarrpaﬂﬁership by inviting industry. in the University; yxiv) to start, recognize, or to affiliate any - industry/ organization speciﬁc program in partnership

with any industry; xlvi) to ihstitute degrees, diplomas, certiﬁcates and other academic distinetions on the basis of examination, or any other mode of evaluation and - assessment as laid down by the Aeademie council; xivii) to offer all types of cOurses and traiIIing ateli levels and at all Subjects through'ali modeSof education including but) net limited to traditional, residential, distant, correspondence, open, online and virtual modes; xiviii) to demand and receive payment of any fees from students and all other fees including consultatIonfees and other charges where the expertise/ supportofthe University,It; assets or Sehoiai's has been sought by any Corporate, organization or institution et eettea. xlix) to establish, Hails aridto r'ee'ogIIize, guide, supervise and eontrol Halls not maintained by the University and other

accommodation for students, and to withdraw any such recognition; 1) to supervise and control the residenee and . discipline of the students of the University; Ii) to establish and maintain hostels, arid under prescribed . V conditions, to recognize hostels not so established or ' maintain, and to withdraw such recognition; Iii) to create .all such posts as are required for the University and

. appoint persons thereto; liii) to provide and to recognize, in the. manner prescribed, lectures, trainings and instructions for thepersons who are hot pursuing a course- of study in the University, and to grant diplomas,' certiﬁcates, andawards to them; iiv)to institute, and confer various awards, fellowships and including travelling fellowships, scholarships, medals and prizes in "

the manner. prescribed; Iv) to launch any aeademic or research programs, courses, the discipline of education, training deemed suitable for meeting the purposes. and powers of the Univeiisi'qy'; ivi) V to. create- agademw. administrative'and support staff'and any otheI; necessary posts; lvii) to organize and conduct refresher courses, orientation courses, workshops, seminars and other- programs for industry executives, teachers, developers of

. courseware, evaluator,o )l' academic "staff or to the , pubiic and the masses in general; lviii) to provide, publish support for- the preparation of instructionai WW, texts, iIIci -l L: . , ,

video cassettes, CD, VCD DVDand other soﬁware; lix) 'to innovate and impart edueation/traihing through any means of communication, such as' broadcasting, teie'casting, the internet, open and distant learning,»

correspondence courses; online, e-leaming, seminars, 00th programs or the combination of any two or more such means; ix) to reeOgnize examinations of periods of study (whetherin full or in part)_of other Universities, Institutions, or otherpiaees of learning as equivalent to examinations i'orgperiods of study'in the University and to 'withdraw Such recognition at' any timeif, iii) to create industry academia partnership by inviting industry in the University campus and other University I centers for mutual beneﬁts; 'lxii) to enter into, carry out, vary, or eaneei contracts, memorandum of understandings and agreements; lxiii) to Create, amend and cancel the rules and regulations to fulﬁl thepurposes and powers of the University; ixiv) to seek arid to give acereditation/ recognition] certiﬁeati'on fromlto respective national and international accreditation/ recognition bodies, other Academic Institutions, and authorities for the beneﬁt of the University, itsstudents, faculty and publicIn general; va) to ensure that the standard of the degrées, diplomas. certiﬁcates and other academic distinctiOns of a high ' standard; ixvi) to make amusements for promoting ' health and general Welfare of students and employees of the University; ixvii) to regulate and enforce diseipiine among the students and the employees, and to take such disciplinary measures in this regard as may be deemed by the University to be necessary; ixviii) to receive benefactions, donations and gins of any.kind and to acquire, hold; manage, lease, mongage and dispose of any property, moVabie or immovable, including trust and .

. endowment properties. for the purposes or objects' of the ' University or its constituent institutions. coileges, centers, and schools et cetera and to invest funds'In such ' manner as the"uoveming Board may deem tit; lxix) to. govern, maintain, administer, dispose of and, save as hereinafter proVided, to' invest all the property, money, assets. and rights of the University. to managethe . ' , business and all other affairs whatsOever of the University, and to enterinto engagements ahd to. accept obligations and iiabiiities without any restriction whatsoever, in the same manner in aii respectsas an individual 'may manage his own affairs: lxx) tosell, buy, exchange, lease, rent, grant or take on lease or rent, real or- personal property or portions thereof onbehalf of the University, and, to acquire any' eaSernent over any ' property? held by other persons or- to consent to any

easement whether public orprivate ovoi- any property Of the University; lxxi) to enter into, vary, carry out or cancel contracts on behalf ofthe University, to compound , or compromise any- action. suit or proceedings or any debt or claim. and to refer any matter to arbitration; ixxii) to raise, collect. subscribe and borrow with the approval of Governing board whether on a security of the property of the University, money for the purposes of the Uhiversity; ixxiii) to recognize for any purpose, eitherIII whole or in part,,any institution or members or students thereof on such terms and conditions as may, from time to time, be preacribed and'to'withdraw such recognition; ' body) to' provide for research and the advancement and dissemination of knowiedge; lxxv) to co-operate and - have an association,, understanding with other Universities, institutions, authorities or Govemments for promoting the purposes of, this Act; ixxvi) to pfovide

"Education for All" which includes formal and infortn'ai modes of instructions keepingIn view the literacy and the educational needs of deprived sections of the society by establishing informal educationai centers in and outside ,the State Of Manipur and overseas as 'to achieve maximum percentage of literacy and education at ieast up to the level of matriculation; lxxvii) to create, search, provide multiple opportunities, employment, talent. placement solutions et cetera for students and to one and all; lxxviii) to take and bring educations to the rurai and tribal parts and to provide education and training to deprived class; lxxix) to demand and receive any kind charges and fee including but not limited to consultancy, subscriptions, depo'sits, ﬁnes and such otherpayments, and to effect payment of any monetary obligation; lxxx) to take Such steps' as it thinks ﬁt- for the purpose of ' procuring and receiving coIm-ibutions to the funds of the Uniyersity to ,thher the objects of the University, and, . for this purpose, to raise money in aueh manner as it thinks fit; hood) to encourage sports, cultural extracurﬁcular and eo—euv 'Iular activities for students, staff and to the masses; ixxxii) to organize andto conduct. intercultural, intra-cuiturai, competitions including sp'07$," g"am'es"'et oetera jfor stuﬁe'ntsW'Tﬁ'TﬁE, masses; lxxxiii) to make provision for research and advisory services and for that purpose to enter into such arrangements with other institutions or bedies as it may deem necessary; Ixxxiv) to provide for the printing,

reproduction. and pubiioation-'or research and other Work which may be requireduby the 'Universityfixxxv) to I appoint bankers. and any other officers "or agents whom it may deem expedient to appoint, to-determine any matters relating to the selection and period. terms and conditions of appointment of such persons,- to determine" and cOntroi' all matters relating to the opening, use and ciosing of any such bank accounts as it thinks tit to have, and to cause proper books of account to be kept and audited for all sumsof money received and expendedby the University and for the assets and- iiabiiities of the University so that the books .give a' true and. fair view of the state Of the University's affairs, and explain its transactions; lxxxvi) to determine the teimsof service and general conditions relating to the employment of faculty, ofﬁcers or any other administrative, clerioai,'teohnioai and support staff, and .to establish, disestabiish, or otherwise make ' or discontinue financial provision for appointments to such posts; ixxxvii)'to determine the salary scalestand general ' - rates of payment for all categories of Faculty, Ofﬁcers , andother Staff appointed by the University and for other persons commissioned to give services to' the University; and' to appoint and employ such persons; pay their salaries, wages or fees, and, subject to the provisions of this Act, its Statutes, Ordinances, Ruies "and regulations, . , and to terminate their appointments; héxxviii) to' make provision, so far'as it thinks ﬁt, for schemes of insIIranoe, superannuation, pensions or retirement beneﬁts for persons in the employinentsof the University and the wives, widow\s, and dependents of such persons, to I Subscribe to.'benevolent and other such funds for the beneﬁt of such persons, and to make such payments as it thinks ﬁt to such persons; 'lxxxix) to make provision for research and advisory services and with these objeCts to enter into such arrangements with other institutions or with public/pri-vate bodies as may be thoughtydesirable; xc).to provideforrthe priming and publication of research and other works which may be issued'by thb University; , xoi) to appoint seientists/ senior scientists/ scholars, teachers for research; xci'i) to-provide teaching, researoh, development, consultancy'or other services for public OI private entities; xciii) to assist or engage in' the development'or promotion ofthe University's research or the application or use ofthe results of thatresearoh; xciv)3 to prepare, publish, distribute, market or to license the

use of literary OI artistic work, audio or audiovisual material or oemputer software; xcv) to commercially exploit a facility or resource of the University,including but not limited to, study, reSearch or knowledge developed by or belonging to the University, whetherV alone or with another entity: xovi3 to promote and conduct agriculturai/ horticultural wsearch activities and programs; 'xcvii) to start, establish, recognize and to ' support an alumni association of the University; xcviii) t o

pay special attention to the improvement Of social and commute welfare of the peep}; by developingsuitabie programs in all aspects of life; xeix) to promote interest in the life, literature,Ilanguagest and culture of Stateand the Natibn; e) to establish schools of studies and courses in discipiines reievant to the life, needs, and aspirations of the people and their geographioal and industrial ' profile; ci) to previde adequate facilities for the educational and professional advancement of sociaiiy, ' economically and educationally backward and under. privileged community from rural areas; eii) to create an opportunity for appropriate academic and professional educatiOn for men and women; oiii) to promote interest in phySioai efﬁciency and excellence in Sports, and social service among the youth; oiv). to associateOr admit any educational institution, college or schooi with or to the privileges of the University by .way of afﬁliation, , reoognition or approval; cv) to grant. withdrawor m"edify' either in whole or in part,afﬁliation, recognition. ' approval accreditation of any educational institution, college or School; ovi) to institute, initiate, start, fund,- recognize, promote and to manage any department/ bureau including but not limited to Printing and Publication Department, Information Bureau, Bureau at Student welfare and Suppo- EmploymentBureau et cetera within or outside theUniversity; ovii) to make V provision for- the various activities including but not limited to continuing education, adult education, Skill education," vooationai st! "es, extension servioes. 'Iextra mural teaching; sex eaucation and other, recognized

. education activity- 'Iphysicai education, National Cadet W Service Scheme, National Sports

-Organization,' the Bharat Scouts and Guides,indian Red Cross,military training 'and such other recognized ' activities, various spoI'ts and athletic activities et cetera; cviii) to make arrangementsfor training for competitive

38' * examination for recruitment to the services under the Unionand State Governments; eiX). to act as trustees or managers of any property, legacy,icndowinent; bequest or ' giﬁ for purpoSes of education or research or otherwiseIn furtherance of the work and welfare of theUniVersity, sand to invest any funds representing such property, ' legacygend0wment, bequest or gift, if not immediately required, On such security as the University may deem ﬁt; em to enter into contracts, establish trusts,raet asltrustee, soi'eiy or jointiy "wither; Silk." person. and emPIOy and act through agents; cxi) to appreve, honor. recognize é'id to " execute any agreement, instrument, document MenIerandum of Understanding, dbne or agreed by the University or by the Chanceiior'In any capacity; cxii) to erect, provide, equip and maintain libraries,- laboratories, ' lecture halls, halls of residence, refectories, sports} ' . grounds, playing ﬁelds; memorials; museums, observatories, and other buildings 01" things (whether'In Maniptir or elsewhere) necessary. or suitable or convenient for any of the objects of the University; oxiii) to hold public lectures, seminars, campaigns and to undertake publishing and bookseiling; cxiv) to research, ' "

recognize, suppom'proteet, preserve, promote, research and to recognize any / all subjects! fields 'at an levels including but not limited to ancient/ traditibnai/ orientai Indian System, Sciences" and Technologies, local State

. culture, Traditional medicai/treatment systems, healing therapies, Yoga et eetera and marten related theretoz-bxv) subject to any limitations or conditions imposed 'by statute,- to invest any amount of money appertainingto the University by way'ofe'ndowment, whether for general or special purposes, and such other moneys as may not be immediame required for current expenditure, in any Investment» or securities or in the purchase or improvement of land, with poWer from time to time to ' vary any such 'inyestrnentsrand to deposit any'moneys for the time being not invested with any bank' on deposit, savings. or cuI'I'ent account;- exvi) tb- make 'gifts for any charitable purpose or. to any charitable organization; cxvii) to take such Steps as it thinksﬁt for furthering the objects and interests of the University by making provision for teaching and research, for the printing and publication of _research and other workswhieh may be issued by the University," and for the welfare of the Faculty,' the staff and the students. of the University; such

Steps '0. include the provision and maintenance of grounds, recreation :facilities; buildings, premises, f'dmiture, equipment and other means inquired for carryingon the werk of the University and maintaining its efﬁciency and? well-being; cxyiii) to enter into agreements and other relationships withother institutions f or bodies, whether academic or otherwise, for such purpoSes as the Council may determine, including the ' embodiment within the University of anyother institution or body and the takingepver and. assumntioii- of the nropcrty. fights. §?iviieges and liabilities of such other institution or body; exix) to accept, recognize and certify any person who have or who have not receivei'i their . instruction at the university, or in any afﬁliated college or' . institution; who may be admitted as candidates for examination for standirig or for any degrees, honours, } Scholarships or certiﬁcates of proﬁcienCy authorized to be granted or conferred by the university on such conditions as the Chancellor may from time to time determine; cxx) to exercise such other powers accorded to it and to do all such other acts and things as may be 'necessary, incidental or conducive to the promotion of all or any of the purposes and p'o'wers of the University I I aforesaidor not but not inconsistent therewith; as may be requisite to further the purposes and objects of this A_ct; cxxi) to act and to execute all powers and objectives of"

the University given not only in this section but also' anywhere in this ACt or by Statutes, 0rdﬁnances, Ruies and Regthatioas made thereafter; cxxii) to do anything. and everything for the fulﬁlment of its Powers and .Objectives and for the matters and incidents related thereto; cxxiii) to pursue any other objective as may be approved by the GoverningBoard.

30.(i) TheChancellor shall have the powers to appoint anyone as the President ofthe University in Consultation with theGoveming Board. (2) He shall have the power to promote the University, ti" Free international EdIIeation for Free Movement, the Inportance ofFree Knowledge»

. Society, the State, its culture et cetera in every possible wa._y (3) He shall also lobby tor the establishment of more such Universities and institutes around the globe and he shall supervise, advise, guide and assist the University in all matters ooncemed and- related to the ' University. (4) He shall hold ofﬁce normally for three The President

of , the

.University and

his POWers.

duties, _ and

privileges.

years and eligible for- re-appointment unless tenninated/withdraWn or as speeiﬁ'ed by the Chancellor.. . (5)The President shall supervise: advise,I guide and assist the University'In all matters eoneerned and related to the University. (6) He Shall be permanent invitee to the Convocations and award functions of the University. (7) The President may be entitled to a ﬁxed honorarium and 'all such customary and standard privileges as may be ' fixed by'IIIe Chancellor (8)1'hePresident shall exercise such other powers and perform such other duties as may . be conferred onhim under the provisions of this Act, he Statutes, Ordinances et cetera or ' speeifieally given/granted by the Chaneemllor ' ' ' '

31.(l) There shall be General Counsel Of the university General , ' who shall be appointed by the Chancellor'InIeonSIIltationI Counsel of the with theGoverning Board I - I - . ., . University.

' (2) The General Cou'nsei shall be the Chief Legal Officer of the University. HeIs empowered to appoint other legal représentatives on a case to case basis as to asSiSt him or ' , to representhim Or the UniversityIn a wayhemay deem ﬁt. .

I (3) The General Counsel shall be assisted by the Senior and Junior Law Oﬁ'icer/s of the University. Senior and Junior LaIw OfﬁceIrI/s. shall be fuIllI-time salaried law ' I ofﬁcers oftheUniversity,

' (4) The General Co'unsel shall have the 'rIgIIIto

appoint/Ireplace Senior and Junior Law Ofﬁcer/s of the UniversityIn consultation with the Chancellor

' (5) There Shall be Ofﬁce of the General Counsel (QGC)I which shall be responsible for the eoordination and

management of all legal issues affecting the University including-incubation centres and anyother Undertakings or Subsidiaries of the universities. it shall advise the Governing Board, the Chancellor and the University''s academic and administrative units regarding a wide range ' of issues, including contracts, regulatory cot'hpliance, ' employment law intellectual property, student conduct a an

(6) The. goal ofthe Ofﬁce of the General Counsel (OGC) 'shall be to provide quality legal services promptiy and effectively and to assist in minimizing legal risks and costs efﬁciently,_ reliably and professionally while

-41 supporting the Ueiversity's Imisﬁons includirig teaching, Jeseareh, and schelarship

(7) The GenetaI Counsel shall not be eohsideredas an empIOyee of the University and Sh'ali not be debarred . from private ' legal practice. He is entitled to the honorarium and other monthly aIIowanees "and priyileges I as may be deeided by the Goveming Board. ' (8) The Chancellor may seek the legal advice ofthe General Counsel on all the importantIegal, ofﬁcial and- conﬁdential matters.

(9) All the cohtraets: which the University shall be pan',' to shall be attested bythe Ofﬁce of the General Counsel (OGC') ._

'00) The General Couhse'l shall exercise such other 1' ' powers and perform 'such other duties as may be conferred on him under the provisions of this Aet', its ' Statutes, Ordinances etc

32.(I) The Chancellor shall have the powers to appoint eminent [personalities in any ﬁeld or in their respective ﬁeld asthe Patron/s ot the University at his' discretion.

(2) The Patron/s shall hold ofﬁce for life unless tenninated/withdrawn by the ChaI'Ieellonr (3) The Patron/s shall be theAdvi'sots ofthe University:(4) They 'shall 'be- permanent inVitei'es to : the'~ Convocations. and award functions of the University and they shall assist, guide and suppert the University in every possible way. The Patron/s of'

the University.

their Powers,

duties, and

privileges.

(5) The Patron/s, at all times, shall be the honorary - ofﬁcer/s ofthe University and shallnot be entitled to any [kind of salary exeept the customary and Stahdatd privileges, support services asmay apply and as may be required for proper functioning. of_his_powers and duties as Patron/s or as may be 'd'eeidediby the Chancelior.(6) The Fatron/s shall exercise such other pewers ant! perform such other duties as may be conferred on him under ,theprovisions of th" Act, its Statutes, Ordinances , et eetera or speciﬁcally'gi enlgranted by the Chancellor 33.(I) The Chancellor shaII have the powers to appoint WdiitiesIII any 'ﬁe'i' I

fieldas the Brand Ambassador/s of the Universityeat his discretion. (2) .The Chancellor shall have the powers to- appoint any eminent personality as the Honorary Chairman of the University. (3).The Brand Ambassador/s The

and Honorar,

Chairman of the

University.

Powers, duties,

and privileges.

Brand . '

his 7 I

The Founder? of the University, his Powers, duties, _ and privileges.

and Honorary Chairman of the University shall and shall ' have the power to promote the University, the Fae International Education for Free Movement, the importance of Free Knowledge Society, the State. its culture e't eaten in_every possible way.(4) They shall assist guide,promoteand support the University in every possibleway. (5) They shall also lobby for the establishment of more such Free/ near-fnee Universities and institutes around the globe. (6) The Brand Ambassador/s shall hold office. for life' uniess 'terminated/withdrawn or as speciﬁed by the ChahceIIOr. ' (7) The Hoaerary'ChainnaIIls shall hold office for a ﬁxed term of three years and they are eligibie for re- appointment. (8) They shall be permaneht invitees to the Convocations and award functions of the University. (9) The Brand Ambassador/s anti honorary Chairman, at all times, shall be the honorary oﬁ'Ieer/s of the University and shall not be entitled to any kind of salary except the customary and stahdard privileges, support services as may apply andasmay be required for proper functioning of his powers and duties as Brand Ambassador/s or. honorary Chairman as may be decidedby the Chancellor .(10) The Brand Ambassador/s and Honorary ChaiI-Inan shall exercise such other powers and perfonn suchother duties as may be conferred on him under the provisions of this Act, its Statutes Ordinances et eeter'a or speciﬁcally gi'yen/grahted by the Chanceilor. 34.(l) The present Secretary of the proposing body who is an eminent national level social activist constitutional expert and the founder ofthe lntemationaiEducationfer ' Free Movement shall be the First Founder of the UniversityIn his individual capacity. : ' - (2) The Fouhder shall be the principal holder ofthe University as an individual and he shall be the Principal Chief Supervisor of the University.

' (3) The Founder shall be the ex-efﬁeio invitee to all the meetings of the University. Heshail aiso be the ex-oft'ici'o ' member ofall Boards, CoImeiIs and authorities of the University ' -

(4) The First Founder shall bethe ﬁrst Chanceller of the University

.(S)'_i'he Founder shall be the Chaneellor~in Charge. _whenever theChancelior pest remains vacant or

Chancellor is on apptoved long leaye, if any.

(6) He shall be the permanent invitee to the Convceations and award functions of the University."

(7) The Founder may require any' ofﬁcer of .the UniVersity to furnish him with the information and aii papers or copies thereof reIatir.g to any matter eo'neeming « the University at any point of time. The Fouhder may also request further consideration of the matter by the ' authorities or ofﬁcers concerned or place his views ' thereon before the Governing Board- for their due I considerationormaydo both

(8) The Founder and the AdditionalFounder,at ali times, shall be the honorary ofﬁcer/s ofthe University and man not be entitled to any kind of salary except the customary and standard priviieges, support services as may appIy

"and as [may be required for proper functioning of his v powers and duties as Founder / .Additionai Founder or as may be decided by the Governing Board.

(9) The Founder shall always be a State Shhjeet of the State for all purposes and state laws shall apply.

(10) The First Founder shall be Founder ofthe University in his individualswanky, fen life:athis pleasure. (l I) The Founder Shali have the right andpower to nominate/appoint Ichange/ replace any suitable person as the Founder / Co-Founder at his absolute wish, will, discretion and with such terms and conditions .at any point oftune -'

i ' (12) The First Founder shall appoint the next 'Founder

. and he shall continue as Founder ofthe university hhtil h'e appbintsthe next orie. '

(13) The present designated Member TrIIstee of the preposing body shall be the Additional Founder of the University and shall have" all such pewers, privileges, and honours as of the Founr'er'and 'sha'II have the fight and powerto nominate any nimble person as the Additional Feunder at his absolute wish, Will and discretieh; ' a '0 y '

#Wwﬂeeshaiiaise exe-e-Ieeeaeh—etlw-pﬁwlege-ws., I e. I ,- such other powers and perform such other duties as may , be conferredon him under the provisions of this Act its Statutes, Ordinances et cetera.

Ofﬁce" Of the 35.(1)The Chancellor; (2) The Vice-Chaneeiior;'(3)The

University The ' following shall be the 'ofﬁcers bf the

University.

The Chencellor. of V the

University, his Powers, duties,

. (2) He shall be 'I'nember ex-oﬂicio of the Governing^andprivileges. 44.}

, Register; (4) and such other'oﬂ'icers "as may be declared by the Statutes to be the Ofﬁcers ofthe University. 36.(1) The Chaneellor shall, byvirtue of his ofﬁce,- be the Acting and Executive Head of the UniVersity and shall presideat the Convecations and award funetions of the University. - '

Board, the Academic council and all sueh authprities of the University and shall be'entitiea to be present at and to address any meeting ofany authority .of the University.

"(3) The Chancellor shall be the Chief ExecutiIIe Authority,

Chief' Principe! Executive; Chief Administrative Ofﬁcer and Chief Academic Ofﬁcer of ' the University and shall exercise general supervision and I , control over the affairs of the university and give effect to all the decisions of all the authorities ofthe University.

(4) TheChancellor of the University shall be the Special Adviser to the StateIn an honorary capacity eSpecially on the matters of Education and Rural Development. He shall also be the Education and Cultural Ambassador of the StateIn an honOrary capacity.

(5) All powers relating to the proper maintenance of discipline in the University Shall stand vested with the Chancellor.

(6) All the authoritiesand ofﬁces of the University shall' be Subordinate to the Chaneeﬂor.-'IlIe ChancelloI shall be and shall have plenipotentiary powers ofthe University at all matters pertaining to the Uhiversity. However, he will report to the GaverniII-g Board.

' (7) The Chancellor shall be entitledto II ﬁxed monthly honorarium or a ﬁxed monthly salary and all such customary and standard privileges, support services as. may apply and as may be requiredfor preper functioning of his powers and duties as Chancellor or as may be decided by the Governing. Board. '

(8) Every proposal for the corit'erment of any honoI'ary degree shall be subject to the cohﬁrihation of the Chancellor and the Founder.

"(9) The Chancellot' may take action as he deems

necessary in any emergency which, in his opinion, calls for immediate action. He shallIII sueh a ease and as soon as may be thematter, repon his action to the ofﬁcer; authority or another body of theUniversity concerned who or which would Iordinariiy have deait with the matter. , I

I (10) The Chancellor shall give effect tothe ordersof the Governing "Board; and the Academic; Council anti all other authorities of the University. -

(l 1) It shall be the duty of the Chancellor to ensure that

. the provisionsof this Act, and the Statutes, Ordinances,

. Rules and Regulations and of any appropriate Instrument are duly observed and he shall have and may exercise all - such powers ashe may deem necessary for thepurpose ,

(12) The Chancellor may, by orderIn Wﬁtihg. annul any proceedings of any of the authorities of the University which is not in conformity with this Act and the Statutes, the Ordinances, the Regulations, the» Rules or any other . _ law for the time being in force: Provided that, before making any such order, the Chancellor shall call upon such authority to show cause why such an order should Inot be made and consider the cause if any, shown bysuch authority within areasonable time. -

(l3) The Chanceller shah have the power to sign, verify

. and enter into agreements, contracts, documents, instruments and Iauthenticate nicords on béhalf of the; University and shall exercise such powers and perform such dutiesas may be presc'ribed bythe Statutes. '

(14) In all suits and other legal proeeedings by or against the UIIiversity.the pleadings shall be signed and certified by the Chancellor and all processes in suits and proceedings shall be issued to, and Iserved en, the Chancellor. '

(l5) The Chahcellor shall have the right to appoint, suspend or dismiss any of the authorities of the University and to talc. measures for the interim _ administration of the University: Provided that before WMChancelinr shal! give an;

opportunity to such authority to show causewhy sechan action sh0uld not be taken. ' ,

(16) The Chaneellor- shall have the right to create, appoint, suspend, abolish or disIniss any / all the

employment, employees, staff, faculties of the University including but not limited to the ministerial, technical and inferior staff and to delegate,any of the worlds as per his discretion, He shall exercise supreme control over all the employees, staff, faculties ofthe Uniyersity. '

(17) The Chancellor shall have the right to create / appoint any post and to appoint anyone for the post which he may think ﬁt. He shall also be emmwered to outsource any service or the work of the University to any organization, agency orto any persOn/s. This may be done in consultation with the Goveming'Board.

(18) The ChaineelchII'I~ shall be responsible for the execution of policies and measures approved by the Governing Board in relation to the University and, subject to such policies, the direction, supervision, and Control of the university, including its administration; and for the maintenance of discipline within the University and any ofIts eenters.

(19) The Chaneellor shall- have powers to resolveany conﬂict in the manner he may think fit. in the event of there being a conﬂict inter-se between the functionary or functionaries or body or bodies and any other functionary or body of the University, then the'Issue shall be referred to the Chancellor and the decision'df the Chancellor in reSpect of sueh issue shall be ﬁnal and binding on the. University. '

(20) The Chaneeilor shall have the power tochange and to relocate the University IHeaquIarters and the AdministratiVeI Campus or the MainCampus of the University to any location or placein the State, subject to the approval of the Governing Board. He shall also have the powers to establish Main or additional Administrative Campus/ Research Campus at any location in or Outside Manipur, subject to the approval ofthe Governing Board, This is in addition to all such powers which may exist,

(21) The Chancellor shall,- if present, be entitled to attend any meeting of any Authority, body 'or Committee of the

III . .

(22) The Chancellormay, uptm the-reeommendations of the Governing Board, remove any person from the membership of the Govem-ing Board or Academic Council: Provided that before passing such resolution the

47' Governing Board shall provide the member eoneerned a - V fair hearing.

(23) The Chancellor shall also have the powers to(a) direct Officers, Faculty members, Teachers and other ' employees- of the University to takeupsuch assignments in connection With examination, edniimstration and such other activities in or for the University as he may consider necessary for the purposes ofthe University; (b) sanction by re-appropriation an amount not exceeding an amount prescribed by the Governing Board for an unforeseen item not provided for" in the budget and report it to the Governing Board at the next meeting; (0) create, re-designate and ﬁll cOntract. temporary posts inusuch a manner as may be prescribed bythe Statute; (d) make appointments of any employees of the University in such a manner as may be prescribed by the Statutes; (e) suspend, punish and remove, in accordance. with prescribed procedure, from service, the faculty, Ofﬁcers; Teachers and other employees of the University; (0 ' delegate, subject to such conditions as may be prescribed, any of his powers under this Act to an ofﬁcer of. the University; (g) appoint, . teachers, faculty, examiners or reviewers and paper setters for all examinations .of the ' University and reiated'schools, colleges, and institutions; »

(h) appOint foreign and 106a! referees for evaluation of ' candidates for faculty positions; and (i)exercise and _ perform. such other powers and ﬁunetions as may be prescribed by this Act, its StatutesOrdinances et cetera.

(24) The ChancellorIs empowered to appoint an inquiI-y_ ofﬁcer or officers for the purpose of inquiry into any matter which he Inay deem ﬁt for inquiry.The inquiry officer or oﬂicers, inquiring under this Act, shall be deemed to be a civil court for thepurposes of section 195 and Chapter 26 ofthe Code ofCriminal Procedure, 1-973. (Central . 'Act

no. 2 of 1974) '

(25) The Chanceller may delegate to the Viee-Chanceiior or Registrar or any othe' Ofﬁcer of the University with su'ch or any of his pom5 under this Act or the Statutes, as he may specify I.

(26) The Chancellor shall periodically submit a detailed' ' report of all his actions With reasOns (whenever necesSaI-y) for such actions to the Governing Board and shall place them before such meetings of the Governing Board for review. ' . 4 v

'(27)' Any matter which needs 7 to come before ' the Governing Board shall need the _-pre-approval of the Chancellor and Chancellor shaii give effect to all the ' decisions ofthe Governing Beard.

' (28) He shall hold ofﬂee normally for three years and ' eligible for re-appbintment and it will beas per the decision of the GoVe'rniIIg Board

(29) There shall be the Ofﬁce of the Chancellor (00C) which shall assist the ChancellorIn all matters.

(30) ln-ease it appears necessary to have a Pro- Chanceilor, then the Chancellor shali appoint such person as the Pro-Chancellor in'c'onsultation'with the Governing Board. In ease Of an a'ppointinent of a Pro- Chancellor , then (a) The Pro- Chancellor shall be permanent invitee' ' to the Convocations and award functions of' the' ~- University; (b) The Pro- Chancellor shall exercise sueh The ' Vice-

Chancelior of

the University, '

his: powers,

' duties, . and

privileges.

other privilege, such» ether powers and perform such other duties as may be conferred on him under the provisions . of this Act, its' Statutes, Ordinances et cetera or as speeit'icaliy given/granted by the Chancellor (3]) The Chancellor shall exercise such other privilege, _ such other powers and perform such other duties as may be conferredon him under the provisions of this Act, its Statutes, Ordinances et cetera. I

37.(l) The Vice- Chancellor shall be appointed by the . ChancellorIn consultation with the Governing Board and . in consideration of the recommendations of the selection committee constituted bythe Governing Board for that purpose. ~

(2) The Vice~Chaneelior of the University shall be a whole-time resident and salaried ofﬁcer of the University The terms andconditions ofthe service of the I Viee-Chancellor shall be such as may be prescribed by the Act, its Statutes, its Ordinances or as decided by the Chancellor - _ _ ~

(3) He shall be the Principal Academic Ofﬁcer and WWWq—W—rﬁmﬁai—mv

Chargeof all the academic activities of the University [He shall also be the Chairman of. the Academic Council ,ot the university

(4) The Vice-Chanceilor shai' be ahighly extierienced

l l

C 49.

person with such provenacademic credentials. ? (5) He shall hold ofﬁce normally for three years and eligible for re-appointment and it will be as per the decision of the Governing Board.

(6) There Shall be the O_ﬁ'Iee of the Viee-ChaVIIceiior (OOVC) which shall assisttheIee-Cnanceuor in all - matters;

(7) The Vice- Chancellor shall exercise such other. V privilege, such other powers and. perform Such other' .duties as may be cohferred on him uride:the provisions of this Act, its Statutes, Ordinances et cetera or speciﬁcaily given/grahtedby theChancellor. _ 38(i) The Registrar shall be appointed by the Chancellor 'in consultation with the Governing Board and consideration of the recommendations of the selectio:

committee constituted for that purpose.

(2) The Registrar shall be a whele—time resident and salaried offICer of the University The terms and conditions of the service 'of the Registrar shall be such as may be prescribed by the Act,- its Statutes. itsOrdinances or as decided by the Chancellor.

V' (3) The Registrar shallbesubordiIVIate ofthe Chancellor- and the Vice-Chaneeilor and he shall be the custodian of V . the properties of the University as the Governing Board ' *or the Chancellor shall commit to his charge. V

(4) The Registrar shall be responsible for the due cnetody ofthe records and the common seal of the University and shall be bound to place before the Chancellor, the Vice- Chancelloror any other authority, all such information The Registrar of V

the University,

his powers,

duties

privi leges.

and doeurhents as may be necessary tor the transaction of - 7

their business

(5) The Registrar shall beresponsible for the proper administration of th University and for ,close

. coordination and integrationof teaching, research, and. dissemination of knowledge.

[6) He shall be responsible forthe document; preservation, record, andarchives ofall records ',(7) He shall have the powers to conduct all the VofV'i'Icial and general c'orreSpondence within the University syStem, and

'50 its Authorities, colleges, Institutions etVceteraI

(8) He shall have the powers toV look after the general ~admi~nistration, maintenance, eleanliness,I and discipline , ' at the University, its centres andIII their premises.

(9) He shall be theChief State Public Information Ofﬁcer, Chief Welfare Ofﬁcer. Chief Protocol Ofﬁcer, Chief Public Relation Ofﬁcer and Chief Customer Relation Ofﬁcer ofthe University.

(10) He shall have the powers to issue all notices convening meetings onall/any authorities andcommittees:

of which he shall be the Secretary, to keep minutes of meetings cf all (such Authorities and Committees. However, no meeting! shall be conveyed without~the instructions ofthe Chaneellot or- the Governing Board. V (] 1-)'The Registrar shall amnge/superintend; conduct and take steps to evaluate all the examinations/ test held/ . conducted by the University, as directed'by. the Academic , Council, Governing Boarder by the Chancellor. V

(12) The Registrar shall have the powers to inspect: and recommen'dnew centres, edileges, institutions,schools of the University- and) also to recomend for the termination V of the same. HOWever, in any ease the decision of the

. Chahcellor shall bevt'inal and binding; '

(13) To manage, subject to the control ofthe Govemihg Board, the properties ofthe University. '

(14) To prepare and to present the Governing Board the '- annual report of the working of University, the annual statement of accounts and the budgets of the University V for next ﬁnancial year, Vand to maintain properly the action ofthe University. A V

(15') The Registrar of a UniVersity Vshaii, subject to the - sanction of the Chancellor and subject to the Rules and Regulations that may be frémedin this behalf,- control the ' ministerial,technical and inferior staff of the UniveIV'sity

"coheemed. V V. ( lI6I). The RegistrarI shall pI'IepareI and update the by authorities, bodies or committeesfrem time to time, and make them available to public, all: respeetiye - ' members of the authorities and officers of the University; '07) He shall be responsible for theVdiSQipliIIe .onII the

University in accordance with this Act, Statutes, Rules, and Regulations.

(18) He is also erhpoWeredt6 p'e'rf6rm anysuch other, Work as may fromtime to time be assigned to him by the ' Governing Board or by theChanCeli6r

(19) TheRegistrar shall be a highly exp6rieneed person with such proven academic eredentials

(20) The Registrar may delegate to any other Ofﬁce: of ' I the University with such or any or his poWers' under this Act or the Statutes,-as he may specify, with the approval - of the Chancellor

(21) There, shail be a p65t of Administrative Officer of l

. the University who shall report to the Registrar and to the Chamelior. The Administrative Ofﬁcer of the University shall exercise Such po'wets and duties as. may be given/granted to him by the Chaneeiioror by the Registrar from time to time.

(22) There shall be the .Ofﬁ'ee of the Registrar (O'oR) ' which shall assist the Registrar'In ail matters.

(23) The Registrar shall exercise such other privilege.' such other goviers and perform such other duties as maybe conferred on him wider the provisions of this ' A'ct, its Statutes, Ordir't'anees et eete'ra or those:

speciﬁcally given/granted by the Chancellor or the . Governing Board.

39.The manner of appointment, terms,and conditions of service at'.d poweIs and duties of the other ofﬁcers , . - 0f the University shall be such asmay be Speciﬁed by '_V Statutes.

'40.The following shaIi be '59 authorities of the. University, nameiy;- (1)The Governing Board;(2) The I Academic Council; (3) The Schools of Studies; (4) such other bodies or authorities as may be declared by the Statutes to be autho* hes orthe University. 41.") There shall be- 3 Governing Board of the 'U'ﬁWETSitTC'OTYS'iSﬁﬂg of theWWW"

members,*nameiy:- (a) the: Chancellor; (b) theiVice-r Chancellor; (c) the Registrar; (6) theF'ounder; (e) the Additional Founder; (i)- thc Co-Founder/s; (g) the- General Counsel; (h) five members nominated by the Authorities

Other Officers.

of,

the UnichjSity. .

Governing

Feunder. and as approved by the Chancellor; (i) one , member to be nominated by the proposing body and as apprbved by the Additional Founder; (j) two members, nominated by the Additional Founder and as approved by the Chancellor; (k) tWo member advisers frOm amongst the persons beii'Ig experieneed personalities in their respective ﬁeld, to be nominated by the Chancellor; (1) two female members; to be nominated by." 'the. Chancellor; (In) Two ex-officio members, ofﬁcers equivalent to the ~ rank of . -Deputy Secretary/Joint Director or above as may be nominated- by the Department of Higher and Technieai Education, "

" Government ofManipur;

(2) Each member ofthe Governing Board referi'ed to in clauses (h) to (l) of sub-section (1) shall hold office fer . ' a ﬁxed term of three years and eligibie for re-L appointment as per the discretion ofthe Chancellor. I

. (3) The Chancellor shall be the Chairperson of the , Governing Board. All the IIIeetings of the Goveming ' Board shall always be chaired by the Chancellor and in his absence by any one of the nominees of the Chancellor. 1f Chancellor has not nominated any person to Chair such ameeting, members present at the meeting) ' shall elect the Chairperson for that meeting only from among themseivesby a simple majority. ~

' (4) The Chancellor shall also have a veto power including absolute, amehdatory, package, reduction, suspension, and pocketwhich are discretionary by the Chancellor. '

(5) The Registrai' shall be the Member-Seeretary of the Governing Board.-

(6) The members of the Governing Board can also be 'eailed as Directors of the GovemihgBoard of the University.

(7) TheGovemihg Board shalt meetat leasttwiee in a.' year. ' . . ' " I I

(8) Subject to the provisions of this Act; the Statutes, the

. Ordinances, theRiﬂes and the Regulationsmadethere procedure (iI'Iclu'ding qubrum) for the conduct of its meetings and other relatedthings. 4

(9) The GoverhihgBoard shall have the powers to

53,

terminate any bf the ofﬁcer, faculty or the employees of , the University. by giving the prior- notice te such ofﬁcer, faculty or the employee. In all such cases, it shall provide a reasonable hearing opportunity to sueh ofﬁcer,faculty

. for the employee concerned. has and

hrs of the

Euning

IIponsibilities

K Governing

hd members.

- (10) The Chaneeiior of the Universityshall be appoihted. by the Governing Board exeept in the case of 1'rst Chancellor. ,

(11) The Governing Board 31''1Vbe the supreme , Authority ofthe University

42.(1) The Governing Boardshall be reSpoIIsiblefor all .- the pe1icies and directions of the University and ' management ofIts affairs.

' (2) 1he Governing Board Shall exercise such powersas may be prescribed by the Statutes

43(1) The basic responsibilities of. Governing Beard members shall be; (a) to act reasonably to ensure that the Governing Board carries out its functions and exercises its powers appropriately.-etfective1y and efﬁciently; (b) to act in good faith, honestly and for proper purposes consistent with the objects and interests ofthe University;

(c) to exercise reasonable skill; appropriate care and diligence; and to take' reasonable Steps to avoid all conﬂicts of "interest unless they are deelared in accordance with the Constitution and Governance of the- University under this Act) or its Statutes, its-Ordinances, rules and regulations made there under.

_ (2) A member of the Governing Board must not make improper use of his or her position as. a mem_berhon of information acquired because of his or her position as a member, to gain, directly orindirectly, an adVantage for the member or for anotherperson.

44(1) The Academic C Incil shall be the principal academic body ofthe Unversity and sha11,subject to the provisions of- this Act, the Statutes. and the Ordinanees . The Academic

Council, '

inw—Ilrc—eummf—and generaiWW6 " "

responsible for, the maintenance of standards oflearning, education, instruction, evaluation and eXamination within the University and shall exercise such other poWers and perform such other fuIiCI-ions as'may be c'onferre'ti or . 1'

.54

' imposed upon it by the Statutes. Constitution of

other

authorities.

(2) The Constitution of the Academic Council and the ' term of ofﬁeeof'Its membersincludihg its procedure and gether-fmatters. shall. be prescribed by the Statutes, 45.0) The University is ﬁrﬂy empowered to have Schogl-slof .Studies_in all subjects and is empowered to offer .all eoumes at, all levels \iheiuding School of' V

. Humanities and Social Sciences; Schoel of Sciences; School Of Educatibn; School of Continuing Educaﬁgn; , School of Engh'IecfliIg anti Teehnology; School of The Sch'ee

Studies.

Commerce and Management. Studies; School of Health I 56'6""; S°Lh°°| 9f Computer andinformation Sciences"; ' and suchother Schools as may be set~up by the Statutes.

(2) Each .sueh Schoolof Studies shall be chaired by a Dean and each department under the School of Studies shall have a Head ofthe Department.

(3) Every School of Studies shall have a Board of Studies. The constitution of Board of Studiesshall be'In accordance. with such conditions as may be laid down by

. its Statutes, Ordinances, Rulesor Regulations. 46.The Constitution, powers, and functions ofauthorities ' of the University or. such other authorities which may be declared by the Statutes to be authorities of the I : University shall be prescribed by the Statutes and it shall Statutes.

beIn themanner prescribed.

47.Subject to the provisionsof this Act, the Statutes may . provide for all or any of the foilowing matters, namely.:-

(a) the manner of appeimthent of the Chancellor, the emoluments and other conditions of his service and the powers and functions that may be exercised and perforrhed by him; (b) themanner of appointment of the, 'Viee-Chanoellor, the term of his appointment, the emoiuments and other conditions of his service and the powers and functions that may be exercised and performed by him; (c) the manner of appointment of the Registrar, and other ofﬁcers and terms and conditions of their serviceanti the powers and functions that may be authorities of the Universityg the terms of offiee of the members of such antherities and the powers and functions that may be exercised and performed by such , authorities; (e) the appointment. of teachers and other

Statutes made.

how

provident fund and the estabiiEL

employees of the University, their emoluments ' - and other

conditions of service: Provided that the , « terms and

Conditiens of teachers and employeesshall not be varied to their disadvantage; (t) the constitu50,, of apenSIon or

.IuI'Ient of tin insurance so «me for therbtm'ﬁ'it of theeﬁteuity and employees ofD. .1:

. I -. r") t the Universii'y, w he principles governing the seniority 'of service of the emphye?5 0f the Umversity; (h) the procedure for regulating III:' WC'IS 0f "'9 TEMPE 0f Arbitration; the procedure for the setiiement of disputes between'the employees or Students of the University, and 1 the University; (i) the eo-ordination and determination of . standardsIn theUniversity; 0) all other matters which by this Act are to be, or may be, provided {Ly the Statutes. '48.(l) The ﬁrStStatutes shall be made by the Governing Board, with the prior approval of the Chancellor, within twelve. months of the commencement of this Act. for the operation of the University (2) The Go'veming Board 7'may, from time to time, makenew or additiémal Statutes ' or may amend or repeal the Statutes referred to in sub?

section (1): Provided that the Governing Board shall not . I make, amend or'repeal any Statute affecting the Status. powers or constitution of any authority of the University until such authority has been given a reasonable opportunity to express its opinion in writing on the preposed changes arid any opihibn so expreSsed has been considered by the vaerning Board. (3) Every new _ Statute or addition to the Statutes Or any amendment or repeal thereof shall require the assent of the Chaheelior, who may assent thereto or withhold assent or remit to the Governing-Board for .reeonsideratien in the iight of the observations, if any, made by him. (4) A hew Statute or a Statute amending or repealing an existing Statute shall . not be valid unless it has been given assent by the. Chancellor. (5) Notwithstanding anything Contained in the foregoing sub-sections, the Chancellor may make new or additional Star*5 or amend or repeal the Statutes referred to in subsection (1).

49.") Subject to the provisions of ' thisw'IAci and the Statutes, the Ordinances may provide 'for all or any of the

"following matters, namely:,- (a) the admission ofstudents, the courses of study and the fees therefore, the qualiﬁcations pertaining to the award of degrees, dipiomas, certiﬁcates and other academic distinctions, the Ordinances.

conditions fer the. grant of feiiowshins and awards and ' the like; (b) the eohduct of examinations; ineiuding the terms and conditions of ofﬁce and appointment of examiners;(e)the conditions of resideIIce ofstudents and their general discipline; (d)the management of eoiieges, and institutiens maintained by the University; (42) the procedures for the settlement of disput.23 between the ' employees and the University, or between the students and the University; (9; the procedures for the settlement of disputes between the employees or students of a college or an institution and its governing board; (3) the ,

. procedure for any appeal by an aggrieved employee or a' student Of a college or. an institution; (h) maintenance of discipline among the students of the University, colleges, and institutions; (i)regulation of the conduct and duties of the employees of the University, colleges and institutions and regulation of the conduct of the students 'of the Univer'sity and of colleges and inStitutions; (j) the categories of misconduct for which action maybe taken ' under this Act or the Statutes or the Ordinances; and (k) any other matter which, by or under this Act or the- Statutes, is to be, or may be, provided for by the Ordinances. (i) any other matter which by this Act or the Statutes is to be,' or may be provided for by the Ordinances

(2) The ﬁrst Ordinances shall be made by. the Governing Beard with the previous approvai of the Chancellor and .the Ordinahces so made may be amended, repealed or added to at any time by the Governing Board, in the manner prescribed by the Statutes.

. , (3)NotWithstan'ding anything contained in the foregoing Regulations;

Power to make

rules.

The Un-iv'ersi ty

subsections, the Chancellor may make new or additional ' Ordinances or amend or repeal the Ordinances referred to in sub—section (2).

50. The authorities of the University may make regulations consistent with this Act, theStatutes and the ' Ordinances for theconduct oftheirown bu§iness and that of the committees if any, appointed by them and not providec'

51. The Chancellor may, by netiﬁe'ation in the Ofﬁcial .Gazette, make ruies for carrying outthe purposes of this . Act. .

52. (I) The Uniyei'sity 'shan establish afhnd'to be called

as the, University Fund. 2 :(2) The following shall form part of, or be. paid" into, the University Fund, namely; - a). all contributions or grants made ineludin'g any centribution or grant made by any Government or any of its agenciesor:any authority; b) all incomes or m_oneys from trusts, beqaests, donations, _ endowments, subventions and other grants made by anyone including private individuals or institutions or - organizations; 0) the- income received _. by the University from any fees or ehargeseoﬁuitancy et cetera; d) any or ' all .the income generated by any er varieus activities of the University; e) all such Sums of men:ey Or other property, real or personal, as may be acquired, purchased ' or received by,' or transferred to',.the University,_ Whether by "way ef' gift. devise, bequest, purchaseor otherwise howsoever; i), all Such sums of money or other property, real or personal as ma, accrue,to in University in the exercisercf its powers or the performance of its functien:

under this Act; g) all such sums of money or other property, real or personal, as may accrue to, or be It received by, the University by Way of'fees, grants, subsidies, centribtitions, donations, Subscriptions, rents, ' inteIest 0r r'oyaities from any Government", any authority, any organization or from any person; h) the ameunts borrowed by the University; and i) any amounts received from anyother source '

(3) The Uniyersity Fund shall, atthe discretion of the Governing Board be kept in a Scheduled Bank as deﬁned in the Reserve Bank of india Act 1934 or in a corresponding new bankeenstituted under theBanking Companies (Aequitionr and transfer of Undertakings). Act, . I 1970, and the Banking Companies -(Acquition-- and Transfer of Undertakings) Act. 1980, or may be inVested in' such securities authorized by the indian Trusts ,Act,' .

1882

.(4) The University Fund may beexpended for such ' pIII'pose ofthe Universit .ndVIn such manner, as may be . approved by the Governing Board. The Fund may also be 'emgloyed for'any of the purposes GT theI-University In the manner prescribed or as,= the Chancellor may find suitable ' for the fulﬁlment of its purposes and 'objeetives. _ '

(5) The Fund and'aeeounts shall be operated by an ofﬁcer _ 'of the University who has bech duly autherized, appmyed

Annuai Report. Annual

, Accounts. by the Governing Board.

. 4 (6)Where, under the terms ofany written histrunr Ient, any right, title or interest in reaI or personal 'property is _ :e'xpressed to be diSPOSCdI granted 0" 0°"(eyed to the ' .,.University, the Saidinetrmnent shall, Vsubjeyct to law, have effectas .a disposition. grant or conveyance of Such prbperty to the University and she"Vest such' propertyin fhn University to the extent of the right, title or interestNIH ther'ein exp:'ssed tobeso disposed;granted or conveyed , (7) The Universil." shat! also ha'Ve a fluid "Etied the Pen.anem Endowment Fund which it shag investand- _' keepmyested in seenritic'ssis"'1""'4 or guaranteedby the.

. Central Government or by any State vaemment Allocation, maintenance and usage of such fund shall be 3 as per the diseretion of the Governing Board arid as per the Statutes.

- (8) The University may have such other {ends as mi".ybe ' 4 presetibed by the Statutes.

fr (9) The propeity of the University shall be payabie "Io, vested in, held, managed and controlled by the - Chancellor, under this Act. However, the Goyeming Board shat! gape.1'25: and exercise supreme authority over" and above the Chancellor as and when required. 53.(l) The Annual Report of the University shall be prepared under the direction of the Governing Board 'and shall be submitted to the Governing BOard for its approval. I

(2) The Governing Board shall ebnsider theAnnual ReportIn its meeting and may approve the same with or without modiﬁcation '

(3) A copy of the Annual report I.-"I'Iiy approved by the 1 Governing Board shaii 'be sent to the State Government - on or before December 31 following close of the ﬁnancial year in March 31 each year for information. 54.(1) The Annual Accounts and Balance Sheet of the Uniyersity shall bepreparedby the intemai Auditor or Cmet Accounts Utticer ot the UniverSItyunder the direction Of the Governing Beard and all the funds 1' accrning toor received by the Uniyersity from whatever source and all amount disbursed orpaid shah be entered ',in the aceounts maintained by the University.

(2) The Annual Accounts of the University shall beaudited ever year by 'a Chartered Accountant, who is amember or a- fellow of i the Institute of Chartered Accountants of India", to'be appointedby the GoyemingBoard on mutually'agreeab'ie terins, every year. "

(3)All eases'of irregular, illegal or improper expenditure or of failure to recover moneys or otherproperty 'due tothe University or ofany loss or waste of moneyor etherproperty thereof Caused by neglect Or misebnduet of theofﬁcers and authorities ofthe University shall be reported by the Chartered Accountant; in his Audit rem»:w whichhas to be submitted to the Goyem'ing'Boatd._}-I_e shail also,. report on any other matterlrelating to the 'ac'coII'iitsrvpf'the . University as may bereqmredbytheﬁeyerhing Board.

(4) The Governing , Beard shall forthWith: remedy '_an'y ,defect or '1 irregularity pointed out by the auditor andreports the 'actio'n taken, to the Chancellor. ' (5). A cbpyof the, Annual Aceo'unts and the BalanceSheet together with the audit repott sheii'-be submitted to the, Governing Board on or. before ' Novemberﬂ'30''fbllowing the close of the'ﬁnancial year on March. 31 eachyéar.' _ . . p _ '

(6) The Annual Accoums, the-Belanee Sheet, and the»Audit Report. shall be considered by the 'Geveming Boardat its meeting and'the Governing Board 'shall ferward the, 'same to the State Government along with its observation thereon on or before December 31 each year. ' - 55.The Registrar, on' behalfrot'rthe, University and with. Budget;prior consultation and approval of the Founder and the Chancellor, shall prepare, in such form and at, such timeeech year as may be prescribed, a' budget in respect of the ' financial year next ensuing showing the estimatedreceipts and eXpenditure, and copies thereof shall , beIbrwarded to the State Government after getting dueapproval ftom- ihe G'eS/err'iwg Board and the Chancellor; 56.(l) The Uniyersity shall enter into 8 Written contract Conditions of of service with every employee of the University $"ch 0fim'mgumbasis'ijconditions of the cohtraet Shall not be inconsistent .with -the proVisi'ons of this Act, . the. Statutes; and the

Ordinances. (2),A copy of the centres! referred to in sub-

' sectioniil) shaﬂ be lodged with-'the Universityvand a copy

Procedure ' of appeal and arbitration ' in disciplinary 4 cases " agai 1131 students.

60 .,

thereof shall also be tarnished to the employee coneemed

57.(1) Any dispute arising out of a contract of employment referred to in the previous of this Act between the University and the employee shall be - referred to a Tribunal of ArbitratiOn Which'shali soier consist of the General Counsel of the University or the .sole member as may be nominated by the General Counsel

(2) Every such reference shall be deemed to bea

. submission to arbitration on the terms of this section Tribunal

Arbitration.

Within themeaning of the Law of Arbitration as in foree, ' ' and allthe provisions ofthat Law. 1

'(3) The procedure for regelating the work of the Tribunal 'i I of Ai'bitration shall be such as may be prescribedby the Statutes.

(4) The decisionof the Tribunal of Arbitration shall be ' ﬁnal and binding on the parties, and no suit shall lie1n any civil eeurt in respect of any matter decided by the ' Tribunal

58.0) Any student orlean'didate for an examinationWhose name has been removed ﬁ'om thelrolls, Ofthe University by the orders or reselution'of the Chancellor, or byany other committee, as the case may be andWho has beendebarred . from appearing at the exammations of the University for .more than one- year, may, within ten daysof the date of receipt of such orders or copy of such resolution by him, . , appeal to the Govemihg Board and the Governing Board may conﬁrm, modify or reverSe the decision of ' the

. Chancellor or the Committee, as the case may be

(2) Any disputearising 011t' of anydiseiplinary action I ' taken by the University against a_student shall, at the Right to Appeal.

request of such student, be I referred to a Tribunal of ' Arbitration and the provisions ofsub-sections (I), (2), (3) and (4) of the previous section'shall, as faras may be, apply to a reference made under this sub-seetion ' 59.Every employee or student of the University or of a bcnooz or centre or college or 111m

maintained by theUniversity 'or admitted to its privileges shall. notwithstanding anything containedfin' this Act; have a right 'to appeal within such time as may be presefibe'd, by the Stahztes, to theChancellOr against the

decision Of

any

officer or authority of ^the

University

or^of the

Principal

or me

management

of any Faculty,

School, Collegt ^orCentre^or^anInstitutiort,^as^the^case

may^be,

and

thereupon

the Chancellor -may confirm, modifyqr reverse the

ttecision

appealed against

and his decision

shal! ^be

finaI^and

binding. of,

60.(1) ^Allcasual vacancies

among ^themembers

(other than ex-offlclo

members)

of· any authority

or another body ^of^a

University

shalt ^be

filled; ^as^soon ·

conveniently may^be, ^by ^the

persons ^or

body ^who r

appointed,

elected^or

co-opted ^the

member whose

place has become

vacant, ^·

and the person appointed,

elected or co-opted, ^to^acasual

vacancy, shall ^be^amember^of ^such

. ,authority

l,oeyforJhe

residue-of.the

term for

whichib.e

person?ta?

tills,

woult:1-'have-? a

member,

(2) ^A

person^who ^is^a

member ^of^an

Authority ^of^a University ^as ^a

representative ^ofanother ^body

whether^of the

University Qt,, outside,

shall retain^his^seat^on^the Univ?ty Authority, ^so ^long ^as

h.e

;ontinues ^to^be member of

the

body by whlch ^hewas

appointed

or elected and thereafter

till^hissuccessor is

duly appointed. 61.No

Faculty,

Officer or

Employee

University

shall be offered. nor shall he

accept any remuneration

for

any work ⁱⁿ^the

University.save ^as

may^be

provided ^forⁱⁿ^the Statutes.

62.Notwithstanding anything

contained ·

in the Indian Evidence

Act,

1872 orⁱⁿany other

law

fo'r ^the

time

being in

force, ?

copy^ofany receipt,

application,

notice, order, proceeding or resolution^ofany authority ^orcommittee ^of'. the

University ^orother documentsⁱⁿ

possession ^of^the University ^or

any entry ⁱⁿany register

duly

maintained by ^the

University, ^ifcertified.

by ^theChancellor^or

any person/officer

authorlzed

by ^him,

shall:^be ^··

received^as prima facie evidence ^of^such

receipt, applleatlon,

notice, order,

proceeding,

resolution^ordocument

·O! ^the existence of

the entry ⁱ^.. ^the

and-shall

be admitted as evidence

th( matters and

translation

therein recorded

where^the

original

thereof

would. ^if

produced, have been

admissible ⁱⁿ

evidet1Qe.^•

63. The

production ^ofa verified copy^ofa

Statute, Ordinances,

Rules^or

Regulations ^andorders

of the University ^orresolution of^the

Governing· Board under the common seal

of the

University along

with

signature Remuneration of

Faculty, Officers, ^and Employees. ^· Mode ^of

proof of

University record

Judicial

notice of

Statute, Ordinances, Rules ^or

Authentication

Spon19red schemes. Transfer

of the Chancellor or.

Officer/ person a11tborized

him shall ^bea sufficient· evidence

its

making ^·

,?'1' authe?ticity ^of

University Statutes,

Ordinan?!.

Rules or Reiutations ^madeunder ^this

¥i: ^-in

all courts

and tribunals;

??d

before

?11persons

acti?gJlldiclally. M. AU orders and decisions of

th?

Univer'sity shall be

authenticated by

the

s?gnatun,. of the

·Chancellor or

any ^·

of orders . and othe.r offi?r of

the

University

authorized

the

other Chancellor ⁱⁿthis behaitand all other

instruments issued

instruments^of ·

the

University. by

the

University

shaU be

authenticated

the

signatu.!'?

of the

Chancellor or

any

other

officer of.

the

University authorized in

like.manner in

this behalf. 65.(l.)

Any

notice ·

or document

required,by<>r

for

the

Service

of. pwposes

ofthe

A.ct, ^the

Statutes, ^the

Ordinances,

Rules

Notices^and and'

Regulations,

to be

given

or sent to

anybody

Documents, authority ^·

includiag

.to , ^· ^·

fawtty

student of

the ^· University, ^,or^amember^of

any

Board I

Committee may be

given

to him

personally

may besent to hiin

by post, to his last

postal address- of which

the

Registrar

has cognizance. (2)

Where a noticc,.orother

document is sent"

by.post, pursuant

to sub-section

(1).-service thereof

shall ·

deemed to have been

properly.

efl'ected

by pioperiy, _;dd?Siiii

. and posting

a letter

containing the

notice· or other

document,

and

shall be

deemed to have

been effected at the time at

which the

letter would be

delivered in

the

ordinary course

of post. 66.Notwithstandinganything

this

Act,

whenever

the University receives

funds from any Government, ·any authority ^or

aily endowment any other

agency

including industry·

.sponsoringa research

scheme, a

consultancy assignment,

teaching program

a chaired professorship ^or^a

scholarship.

et cetera to be executed or endowed^at^the

University; (a)

the

amount teceived shall

kept. by

the

University separately

from the fund of the ^· University ^and

utilized

only

for the purpose of the scheme; ^and

(b)

the staff

required

execute the same shall be

recruhed in

accordance with the terms

and conditions ·

stipulated

by ^· ^the

sponsoring -

erganizatiorJbody o; individual:

.Provided·- ma:t

any money remaining

unutilized under

clause.

(a)

shall

be transferred to the

endowme,nt fund

of the

University created

u11dcr this.Act. of

67.

(I)

The

University may take the

ccntro],: ownership

Terms and conditions of faculty ^and employees. ?ed

validity ^of appoii;!?nts. Power

of the Stat"

Government to obtai!"

infonnation and to cause

inspection. libraries,laboratories and

equipment.and of

any

College .orlnstitution maintained

the

University

admitted to its

privileges;

and aJso ofthe

examfoations,teaching

and other work

conducted or

done

the

University.

70.

Notwithstanding.anything

coii:!i??

in any other law ·

instrument

having

the

force of

law

for the

time

?inc in.

fore',

'the

appointments made to

any

post

the University ^· ⁱⁿ

accordance with the ^·

Statutes and Regulations shall

deemed to be

valid and

in accordance with law. 71.(1) ^TheState

Government shall have

the power

to eause m,

·inspcet;on

the

University,

its

buildings,

..,

and/or

l'l1??nt

·of any other

college; institution,llllitutiQns to

o.t?anJzat:i,on,sehoe], trust or

society on· such tenns

and6e

Univ??r,.

?nditions as it may deem

proper .. (2{The

Universitymay adopt any college, institution, ,school or

village

et cetera. or 'to

start-any

such

adoption programme with^the

approval

of the

Governing

Board

68.(J) ^The

Universitymay institute for

the benefit of University faculty, officers·,teachers,

staff

ond any of the servants of

the

University

in such

man? ?s

pension; g.?t'.!:ty, in:u,iuite,^andprovident fund as it may deem

fit in

such

,manner and

subject

such conditions as

may

be prescribed .by

Ordinances.;

(2) ^The

University may

also

make

provisions

for the benefit of

students in

such matters as· insurance et

cetera as it may deem

fit in such manner and

subject

.to.

such conditions as

may be

prescribed

Ordinances; ^·

(3)

Where the

University has

.so instituted. a

provident fund under

sub-section (1),

the

Government may declare that

the

provisions

the

Provident: Fund

Act,

925

shall appl)' ^to^such ^fundas of the

Un1v?;:;:!y were a local authority ^and ^the

fund a Government

provident

fund. (4).^The.

University may invest

the

prov?t

fund

amount in

suchmanner as it may d?nnjlle

as determined

by the

Ooveming Board: ^· ·

69.The te:tms and conditions

service

(including contract

service)

and the

redressaJ of

grievances

relating

thereto,.of

faculty, o(teachers,

officers and

employec,s of. the

University

·sh•II

be such as

may be

prescribed

the Regulations, ^· Pasion,

Gratuity,

illlurance and Provident Fund. (Central Act XIX of

1925)

Penalties.

,(?)

Notwithstanding anything

contained Ir.

this Act or

any other law for the

time

beh1g in. force,

the

St? -m.ay by order in

writing

call

for any infonnation ^·

from the

University ^on

any

matter

relating

affairs of

the.· Universityand ^the

-t.llliversity shall,

s?h

infonnation is available

with it;

furnish the State .. with

such

information within a reasonable

period.

(3) ^The.

University

shall have

the

right.

to make such appeal ^I

representations. to the

State

Government,as and when ^itmay consider

necessaey? ^· 7l.Notwithstanding anything.

contained in

the

University

Grant

of Grants Commission

Act, 1956 orin any othor law

for the Degrees. ume.··.boingⁱ

force.

.the

-1:Jniv??l?lhcl,power

pt .degrees and.other-academio

disiinctiom·antf:titles under this Act.

73.The

Academic Council .may, ·by a

special

resohrtion Withdrawal of passed

by ^a

majority ^ofnot less than

two-thirds of the

Degrees. meD1berspresent

and

voting.

withdraw any -degree, title or

academic distinction

conferred on,

any certificate or diploma granted to,

including

honorary degree .of academic ^·

d,istinction granted to.

oo.gferred upon,

a student or an eminent person

any person by

the ·

University

for

good

and

suff1eient cause: Provided that ·

11o:·wdt.? ^·

shall

1'c-l)IISSed

until a notice in writing ^has ^been

given

that person

calling Upon

him to show cause

within^such^timeas

may be.

specified

In' the notice

why

such

resolution

should not be

passed

and

until his

objections,

if any and any evidence he may produce

in support ^of

them, ^havebeen

consi?ered

the

Academic Council. 74.(l)

Whoever

indulges

indulged in the

forgery or impersonation. or fraud or

unauthorized

·duplicatidn

of any document of the.

University

anybody

authority connected

with

the

University

or as

any persori,officer, faculty, staff, .teacher

without such

authority

to do so or ^· unless

authorized I

without

any

pennission by

the Chancellor shall be a

cognizable

offence- and shall .on conviction• ^be

punishable with a

minimum

tine of rupees ten

million which may ?nd to

rupees hundred

miUjon or with an

imprisonment

for a term of six

rn.onths

which may extend^to

five years

or with both.

(2)

Whoever

contravenes the

provisionsofthis Act or the

Statutes, ^the

Ordinances, Rules, ^and

Regulations ^made there under or

any· examination

matters or in matters relating ^toaward^of

degrees

or^.in

giving

marks·

cards without

such

authority

to do so

or unless

authorized ^I without any permission by

the Chancellor shall be a cognizable

offe1tce ^andshall^on

convfction^be

punishable with a minimum ^fine^of

rupees

ten million which may extend to

rupees hundred

million or with an imprisonment ^for^a'^term^of^sixmonths which may extend '

to five years

or with both.

(3) Notwithstanding anything

containedⁱⁿ^this^Act.^orⁱⁿ any other

law,

for the

time

being

force, ^no

person ^or> ^:

institution other ^than^the

University,

shall

confer, grant

or issue or hold himself or itself^outas entitled^to

confer, '

grant ^orissue any degree,

.dlploma^orcertificate

which^is identical with or is.a colorable itr.ttation of any degree,

diploma ^or·certificate

conferred,

granted ^orissued

by ^the University; ^'

(4)

Contravention^of^the

provisions ^of

sub-section

(3),

shall be a

cognizable

offense and

shall on conviction be punishable ^with^aminlnruui^fin€^ofrupees ^tenmilJion which may

extend to

rupees hundred million or with an imprisonment ^for^a^term^of^sixmonths which may extend to five years ^orwith both.

(5)

Where^anoffence

under·^thissection^has^been committed

a·

company,

the

company

as well as

every person in

charge

of, ^and

responsible^to,the

company'

for the conduct

its

business at the time of the

commission of the

offence

shall be

deemed to be

guilty

of the offence and shall be

liable

to be

proceeded against

and

punished

accordingly;

(6)

Notwithstanding anything·

contained ⁱⁿ

this.

section, where an offence under this

section

has been committed by a,

company and. ^it^is

proved ^that^the

offence. ^hasbeen committed

with

the consent or

connivanceof,' or that the commission of the offence is

attributable

any Aeglect on the

part of, any Part _, Director, Manager,

Secretary -y· .mother cffic.:cr

:Sthe co.upany,

such

Partne,,

Dii"t:aAor, Manager Secretarf ^oranourer officer ^·

shall^also^be deemed to^be

guilty

of ^thatoffence ^andshall^beHable to be

proceeded.

against

and

punished ^·

accordingly. E"planation.-

...

For

,the purposrs 'Of)his

section?-

(a)

"Company"

means

any body corporate and

includes ^a

Flaws ⁱⁿ constitution A?thorities.

firm or other association ^ofindividual?;

and

(b)"Director"

in relation^to^afi'rm is a

partner

in the finn:

Provided that

nothing

contained. ^in: ^this

section. shall· renderany such

ps;.n

liable^to^anypunish.ment ^if ^he proves

that· the

ofr'?se ·

?- comrnitt,?

without his knowledge ^Qr:lhat ^he

·exercjsed ^.^an ^due

·diligence^.^to prevent ^the

commission

of ^suchoff?.

(7)A penalty under ^thissection

m.ay ^be

imposec!

·wli:hout prejudice ^to^the

penalty specified ⁱⁿ^anyGther State^or Central ^Act.

75.(1) ^No

person ·

shall be

qualified ^for

election ^or^Dis- member ... as ^amember ^ofany^ofthe authorities of ^thequalification. University. ^if, ^on^the^date^ofnomination^or

e!?t,on, ^· ^be is-

{Gl) ^iJ!ur.;cund

!mild;

(b) .^an

?pplicant ^to^be adjudicated

insolvent^or^anundischarged

insolvent;^(c) sentenced

a criminal court^to

impriS(!!)mentf" ".

::O"j offence

involving moral

turpitude.

(2) ^In^the^case

of.dispute_ ^ordoubt, ^the

Chancellor

shall determine

_.whether^a

person^i?

.4isqu.,?lified Unt!4!!'

S!lb- section

(l)and ^his

decision

shall ^befinal^and

binding. Constitution ^of

76.All the

authorities

of the

University

shaH have the cormriittees.

power

appoint

committees

/ ^·

sub-committees

and to ·

delegate ^to·.them^such ^oftheir powers ^as

.·they ^deem ^fit; such committees

shall,

unless there

be^some

special ·

provision. ⁱⁿ^this^Act^to^the

contrary,

consist^of ^such members

the

authority

concerned and ^of^suchother persons, if^any, ^as^the

authority ⁱⁿeach^case ^maythink

flt. the

77. Where there

is a flaw in

the constitution

of an of

Authority

Committee, ·as constituted

this

Act,

the

Statutes, ^the

Ordinances, ^the

Rules^or^the

Regulations ^on account of the

abclltion

of^a

specified

office

under Government or because an

organization, i'1?tituticm ^or another

body

outside the

University ^hasbeen dissolved or has

ceased^to

function, or

because^.ofsome other

similar reason, ^such

flaw

shallbe

removed ⁱⁿ^such

manner^as^the

Governing

Board or the

Chancellor may direct. ·

•<' Fac.h

78.(

AiI. the

documents/ certlflcate/

letter

Issued, ?-tP?u10bf+liaa-T11 c:...r,,.e?i vne'!Mdhom1-ilm1e-+i.dr++b^....y-it-hir^...e+u-i..rntimve""'l'l:!'Si"'t)"'"'?shh-l. alri+-l.,..eomnm:smtlmcamtc'Jll""1'.tOl"M'. b1111e -i:ar- Record.

Public Record. · ·

. ·-.

(2).^A

Citizen ^ofIndia

snail ^have^theright ^to

?ppJy ^for^the· ^· duplicate copies ^orcertified ^true

copies ^ofany document/ certificate/ letter issued

the

University by remitting

such fees

and

by applying

in· such

'ct

fixed as

per its Statutes and Ordinances or as fixed by

the

Chancellor.

(3)

Each.

document^I··

certificate/

.. letter

issued.

the University ^?i·^its

behalf^or

by anyone

".'Ziatlng to

ate U. ^•.^. ^?·, ^. ^I,..mver-?!t"i

en cmcun

r;apae-.,?

-t?.an

carry

U.njque 11?rttitioation Number

which shall

verified. sealod. certified,

copied,

scanned,

stored/

archived.

num?,, and

signed

digitally_

sjgned.e?er by

the

Chauoelloror by ^theCertification cum Verifi?ion Offic?!'1; to

be ^, appointed

by!!!: ??d.D?eiio:r.specificaJ.Jy.forthe purpose. The

rules

regarding ^thesame. shall

be as

per the

Rules.'.?. and

Regulations

made

the Chancel-for. ^'.:·

(4) ^The

University may

create^a

unique system for immediate verification of

authenticity

any

documents/ certificates I letters

issued

the

University through ,its Official Website

with

the

help

Unique

Identification Number

already

allotted^toeaeh-deeement. "This

may ^:be the

unique system

to .be

started

the

University

as^to avoid or

nullify

forgery

documents as wen as

ea?-,;, verificatio.n^of

ere. dential?^by ^??concern??- How.e?er '11,ttc,,,...

one can ever demand this

facHtty as ^a

nght as. this

ih,alt ^· only be^a

facility ^to

he.Jp-the general

pu.bJic^and

oth{r···^oor .^" any of the

Officials^..^tocheck the

authenticity of?· ^·

•

• "'I- .. ,.,. ..

,.\ documents. ^·^· ^\ ^·^· t ^::

(5)

However, ^the

Uriiversity·shali

follow^a

separate sef.of ·.

•

.,. '._·

_·_.·· ,,!-':.^.^.1•. Rules arid

Regulations

for ^thedocuments

intended.

for

t:)1e internal

circulation or.

general ·

offieiaVadministrative

for academic communlcenon/s

between Officers/ Staff arid ^· Faculty ^of

theUnlverslty.

(6) The

provisions

cfth? ^RTI ^Act,²⁰⁰⁵shallappiy to.the University,as^if^it

were a

public author;tf

?s. 4?finedⁱⁿ clause

(h)-ofsection

2 of

theR'Fl

Act? 2005 .

. (7)

The

University shallcompulsorlly

place

the-publlc gpmain every information in. relation^to^the

University '¥.

• •

..,,,

which.

would^be^ofinterest^to

stu

IPld

other

stake .,?

. .

•

. .

. •:

, ^·

holders ^·

inter

alia

.cludlng,

-the courses

,<>lfered,

the ffllmber of seats under different qµotas,

fees.

and i

other

•

: ·.

_·:·

. .

i\. ?\ii __

.·

·, _-· ._':_^_^__^. ^.^_,^_^__

_ _

' ?harges,

facilities^an ^4. _

amt;ttjties.

off«ed,

fopVllY ⁱⁿ

place a.Hdsuch

other

relevant

irifo,matfon. _

,,:...

· ,Ii•' ^. ^·''.

··, ^,,^·\ i?;'Theremay be a· UniyetsityGazette which-:shaJ:1 6e·an University Q{flqfal Internal Newsletter'of^the

University

and

it shall

Gazette. be

published

ft?m

tlm? ·to .time

by the University.,

·The ··:··.

•

··: '1,i

Liability ^with respect ^to ^acts of

students.

UJ1iversity

Gazette's

mission

shall ^be^tobuild^asense^of campus ^·

community by communicatin,g

lnformation relevant ^andvital to

faculty/

officers and staff and^to advance the

University's

overall

strength ^and

messages. It. shall be for purpose of internal

records of the University,

Univer!dt"lafohiv?i ^and^to

keep ^theOffic.etsl Faculty ^and

Staff'

updated ^with ^theactivities^.of ^the ^· University. ^The

University

Gazette

mar·

contain ·

the

recent information

regarding

StaMes, Ordinances, Rules, Regulatfom:,

resolutions, ·

appointments,

orders, administrative

decisions,

academic

matters; pub!icetfon of student

results, details of

certificates

issued,

details^of the awards

won/

given,

new centers, new·

programs, research papers^and

?verything

which^the

Chancellor may deem

fit· to

publish.

However,

there shall

separate editorial board ^forthe

University

Gazette which shall be constituted and

supervised

b)'

the

Chancellor

or the person nominated

him, SO.Neither the

'University

'nor

the Chancellor nor the Founder nor the

Governing

Board nor the Academic Council, nor

any member ^of ^the

Governing

Board or Academic ^·

Council or

any other

committee,

nor

-any appointee,

faculty,

officer^or

employee ^of ^the

Un.iversity; is

liable. by

reason of

any

act or omission of

them, or

any of

them,

respect ^ofany activity ^of

students ^· ^or^on account of any

act or omission

of any student or

students, while ^.notunder^thedirection· ^of ^the

University or any officer or

employee

thereof. Ban of certain

81.(

Drinking, smoking,

using, selling, storing, serving, things ⁱⁿ^the ^·

consuming, keepingor

usage of any product

thing University ^and

containing

alcohol or tobacco or

any narcotic

drugs

or its centers. ^·

psychotropic

substance in any

manner is

banned in

the University, ^its

campuses, ^or

any^of

its

centers,

11ffiliated er associated

colleges,

schools et cetera

except

for the purpose ^of

education, awareness

campaigns, research ^or cleaning with·prior

written

pennission ^of^theChancellor. '

' . '

(2)

Any.

kind^of

ragging ⁱⁿ^die.

University Campus Qr. in· its

affiliated/

recognised

institutions is

totally banned and proh:bited ^&RdanyoRc fuuRd

deiRghlbettingra,ting

$t,aH be

suitablypunished .as

per

Rules

and Regulationsof the University.

· ·

(3)

llle

U?i,versity shall

setup

?. C<>mltlittee.on

Sexual

Harassrt1ent^ofWomenat

Workplace as-per .t?e,

Sexual

(Central ^Act

of20l3) Transitory Powers. Transitory provisions.

Harassment of Women ^at

Workplace (Prevention, Proh;ibition and. Redressal)· ^Act.²⁰¹³ ^andshall ^make subsequent

rules

regarding ^thesame.

(4)

Any ^kind ^of

political activity

either

by ^thestudents^or by ^the.employees

inside ^the

Unive?campus ^orany ^of its

rel,ted

institutions either

dir?tly ^orindirectly ^is totally·

banned ^or

prohibiu,d ^and

University

shall ^make strict

Rules ^and

Regulations against ^thesame.

82. Where any

authority

the University

is ^not constituted, ^theChancellor ^with^the

approval ^of

Ute Founder may discharge ^all^or^anyof ^thefunctions ^of such ^·

authority ^and^for^that

purpose, ^heshalVmay exercise^any ·

power ^of ^such

authority ^till^such

authority ^isconstituted. 83.(l) ^All

Statutes, Ordinances ^and·

Regulations. ^made under this ^Actshall

in^sofar^asthey ^are^notinconsistent with ^'the

provision ^of^this

Act, ^bedeemed ^to^have^been made under

this ^Actand shall ,oondnuc ^to·?^,inforce until

they

are superseded ^ormodified

the Statutes, Ordinances,

Rules^or

?egulations^made

under^this ^Act.

(2) ^All ^·

notices^and

orders, ^made^orissued ^by^any ·.

authority

under

this

Act shall

in so far as

they

are not inconsistent

\Vith^the

provisions^of^this ^Act. ^bedeemed ^to have been

mad? ^orissued

the

'corresponding

authority ·

under thi.?^Act^andshall continue ^tobe in force until

they are superseded or modified

.Ypder this

Act.

(3) ^A

person ^who.holds^anyofficeⁱⁿ ^the

University by ·

virtue of

his

holding any other office of

the

University^or, otherwise shall hold ^suchoffice^aslong ^as^he

holds ^the other office

and then:after till

his.

successor

duly nominated,

appointed^orelected. 84.The

Governing·

Board

shall ^have^the

authority ^todeal Resicius,

with any

matter

pertaining ^to^theUniversity and ^notprovisicl&

specifically

dealt ^with ⁱⁿ^this^Ac" ^thedecision ^of the

Gov.eming :Board

on all such

matter

sh?,

subject

to revision

by ^theChancellor,

final and

shall notJ>e

liable to be

chatleqged

in .. y court ^ortribunal.

SS.

Subject ^to

provisions

this

Act,

its Statutes. its

Ordinances,·

Rules^and

ltegu

ations, ^eover,ting

Boin1 may, by

resolution,

constitute^such

Standing ComJDillr:a or

appoint Ad-hoc Committees

of such persons and ,.

suctf

purposes ^and

?ith

such·'·powers,^as^theGovea

• a Board may think ^fit^forexercising ^anypower

•

discharging any function^of ^the

University

.inquiring into, ^and

reporting

advising .upon,

any matter

relating to

the

University. 86.(1) Any

Faculty, ·Officer,

Teachet or other

employees

Tripartite of the

University

shall, as the

ChanceUor may direct,

Mobility. ^· serve in ·,a

Oovcmmeilt

department

tJr an. educational or research

.institution on

deputation

at the

disposal

of the University ⁱⁿ ^.(he

public

interest: Provided ·that

the terms anC,

conditions

offered^to ^him

shall^not

less.

favourable than

those admissible to him in the

University

and

that full

benefit of his

service

shall . be

allowed to him.

(2) ^· ^The

University may appoint persons working ⁱⁿany other

University

academic

institution or involved in research of

significance

. any industry

any practitioner ^as

adjunct, guest ^or

visiting

teachel' ^of^the

University

on such

terms

and for such

duratio11 as

the

University may- ,decide in

consultation with

the other University ^or

institution. Acts and

87. No Act of the

University

any of its

Boards, Proceedings ^not

Councils,

Authorities or

any other

body

set

up under

this to be invalidated

Act or the

Statutes.

Ordinances, Rules,

and

Regulations by

vacancies, made

thereafter.

and

under this

Act,

shall

be invalid merely by reason^of^-

(a) any vacancy in, or. defect in the constitution' thereof; or

(b) any defect in the

election nomination or

appointment

of a

person acting

as a member

thereof;

its

.procedure

not affecting ^the

meritsof'the case. Decisions ^of

88? Where any question

arises

respecting

the powers

of questions ^as^to

the

GoverningBoard,

Academic

Council,'any committee, powers. ^·

any officer or Staff of

F?ulty'

of the

Ulliverslty,

the question shal] ^be

settled ^·

by ^the

Chancellor ^andhis decision shall be

fmal

and

binding. . Interpretation.

89.( 1)

In the event of a conflict of

opinion

.with

regards

to ^- the

implementation

the

Statute,

Ordinances, Rules,

and ' .

Regulations,. ^the

provisiens ^of^theAct

shall

prevail;

the decision of the

Chancellor of the

University

on interpretation

shall.

.final ^and

binding.

(2)

If any queS1:iou ^a1^ises11s^to

.wbethc:r any

per?on ha.s

been

duly electedor

appointed as,

or is

entitled

to be a

member

of .any authority or

1µ1otl'ler

body

the

Uq.iversity,

the matter

sh?ll.be.r?ferred to^the

Chancellor

?hpse

decision shall. ^be

final

a.nd binding.

under^al^I

circumstances ..

Power ^to

depute other persons. Removal ^of persons

involving ⁱⁿ^the imniQJlll.

.. - ..

'i:Ji' ·?

JMJV1tle!I. Pro?isions

pertaining to Agenda

Matters.

90.No

Agenda

Matter

shalJ be

either

included in

the ·

Agenda

for or taken· up for discussion

and dec,ded in

the meeting ^of ^the

GO\'.enting

Board or the

Acad?rnic Council or

any Committees without

obtaining

the

prior written

approval

of the . Chancellor.

In the event of breach. ^theChancellor

shall^beentitled^at^all^time^to immediately ^take

remedial

action

• by

reversing ^all^·^. decisio?s

taken ^byany functionary or, functionaries ^or body .or bodies^of. ^the

Uo.iversity ⁱⁿbreach ^of ^the provisions ^of ^the^Act^and

consequent upon^the

pursuit ^of such a remedial

action

au.

such

action.s

taken

the functionary ^orfunctionaries

or body or bodies of. the Universjty ⁱⁿbreach^of ^the

provisions of^the ^Actshall^be deemed to ^·^be

null

and

void, ^ab

initio ^and

consequently the status

quo

.ante

shall

pre¥ait

respecitQf ^thernatter or decision. ⁱⁿbreach.

91.

Notwithstanding anything

contained

in any provision of

·this

Act,

.the

Fo_undcr;,..,••· ^the,ChafloellQ:r?on^the commencement of this

Act, or^at

an.y^time

thereafter, appoint, ^on

deputation or. otherwise, any person ⁱⁿ ^the vacancy of^anofficer

I staff^orfaculty

of the

University for

such

period

and with ^suchterms^and

condition.s as^he may deem necessary.

92. The

Governing

Board with the due

approval ^or recommendation of the Chancellor. may

remove

any person ^not

being ^anofficer ^.of ^the

University ^from membership ^of

any· authority ^or

body ^or ^anyemployee ^of the

Unlversity

on the

ground

that such person ^or'the employee·or^the

faculty ^has.

been· convicted· ^of^anoffence involving

moral·turpitude ^or^for

taking·^part ⁱⁿsubversive activities or for

indulging in any

actor,^actsunbecoming to the

prestige

·and

reputation

of the

Universlty:

Provided that no such ^·

person

employee

shall ^be removed under this section

provided

he ^hasbeen afforded a reasonable

opportunity

.the

Governing

Board to show cause as to

why ^he

should ^not^be^so·removed al\d such cause^has

beer: l)nsidered. ^·

93.

Any

member

oiner than the ex-officio

m?mbe1 of the Resignatiur. Goveming•Board, ^orthe'Academic Board^or ^anyother ^from ^the authority^.of ^the

University ^or ^Any

Officer^orstaff

University. (whether

salaried^or.otherwise) ^· ^of ^the

University^may .resign

fro.m

his., .. offi? ^by·..^J.letter .. addressed ^to^the Chancellor along ^witha clear reason^for^such

reslgnation

Alumni ?1,?t>t\?'\\'t>b 'ti?

the

University.

and the

resignation shall take effect

only

from.^the^date^on which the

same is

approved

and

accepted

by ^·,the Chancellor.

94.( 1)

There 'shall^.^be^anAlumni Association ^of^the University.

(2) ^The

subscription ^for

membership ^of^the

Alumni Association ofthe

University ^and ^its

constitution

shall^be as

prescelbed

the Ordinances. 9S. All acts^andorders

duly ^and ⁱⁿ

good

faith ^done^or ·

Indemnity

and commencement. of the

Act. Removal di fflculties the·

passed ^by ^the

University ^or ^any^of^its

authorities, ^its faculty,

bodies,

directors,

members^orofficers

shall^be fin?l ^and^nosuit,

prosecution ^orother

legal

proceedings shall lie

against,

and no damages

shall be claimed from any director, officer,

faculty,

member^or

employee

and

other

authorities^of^the

University ⁱⁿ

respect ^of

anything which

in .

good

-faith

done or

purported to. ^have ^been ^· ?-- -or·mtended-10 ^be ^donein

pursuance ·.(jf-any

or the provisions ^of^this ^Act, ^the

Statutes, ^the

Ordinances, ^the Rules,

Bye-laws, Regulations ^or

any orders ^madethere under.

96.The Chancellor shall

have the power

to take any at

action necessary

to remove

any difficulty

that may arise in first

giving

effect. to the

provisions

of this Act.

. .

protection ^of action taken in good

faith. Dissolution ^·

of the

University.

97.(1)

The Governing

Board^of^the

Universiiy,.with

prior approval ^of^the.state·

Government, ^the

Proposing body, the

Chancellor

and

the Founder, may dissolve

the University by ·

giving ^al'lotice^to^the

effect ⁱⁿ^the prescribed

manner^to^theState^and^the

faculty, ^the employees ^and^thestudents^of ^the

University ^at ^·

least

three

years in

advance:

Provided

that

dissolution

the

University

shall ^have effect

only

after the

last

batches of the

students

the tegular

courses·^have

completed ·

their ^·

COW"SCS^and

they

. .

have

been awarded

degrees, diplomas

or awards,

as the case

may be. -

(2)

In case of a

dissolution, the

movable ai)d immQYable properties

shall ^be

disposed

ofby ^the

Q?eming

J,3(:)8rdⁱⁿ due

consultation

with the

Founder

and

tho,

Cllancellor.

(3) ^In^the

unlikelyevent^of

dissolutioftofthe·University, it shall not be the

responsibility of

the State Government ' .

to run, finance and

support

the

University. Statutes, Ordinances, Rules, ^and Regulations ^to be

published

in the Official Gazette.

98.Every Statutes, Ordinances,

Rules or

Regulations made

under this Act

shall be

published rn the

Official Gazette of the

State and the

Official of the Universrty, Delegation ^of

99.(1)

The

University may delegate

such as Powers. it may deem

expedient

any

of its

authorities or

tQ any of

his

officers,

an.d may,

any rirne,

withdra,v at its discretion any

power

delegated.

(2)

Subject to the

provisions.

of this Act

and the

Statutes, any officer or

authority

the

University may delegate his or its pow.ers

any

other officer or

or person under his or its

respective

control and

subject

to the

condition that overall

responsibility

for exercise of

the powers

delegated

shall continue to vest in the officer or

authority delegating

such powers. Savings 100.

Anything

done or

any

action taken under the

Ordinance Manipur

International

University Ordinance,

2018 shall No. I

of2018 be

deemed to

have. been done or taken

under the corresponding provisions

of this Act. Printed at the

Directorate of

Printing

Stationery,

Government

ofManipur/255-C/14-0?-?19.

Manipur act 002 of 2019 : The Manipur International University Act, 2018

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