The Manipur International University Act, 2018

  
 
    
 
u“,
“1‘s,._
1‘ $1M"   ¢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. 2/5 8/2018-Le'g/L: The following Act of the Legislature, Manipur whichareceived assent of
the Governor of Manipur on January 23, 2019 is hereby published in the Official Gazette:
, iNUNGSILlITO‘MBVI ATHOKPAM,
Secretary (Law), Government of Manipur.
‘ THE MANIPUR INTERNATIONAL UNIVERSITYACI‘, 2018
(MANIPUR ACT No.2 OF 2019)
AN
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;
3
~ 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 of merit;
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 State of 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. '
4
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 of the University shall be aecotmtable to
the State of Manipur;
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 incidental thereto1n the State of Manipur.
V BE it enactéd by the Legislatuie of Manip‘m'111 the Sixty-
ninth Year of the Republic ofIndia as follows- V
l. (1) This Act may be called the Manipur hitemational
University Act, 2018.
(2) It extends to thewhole of theState of Manipur;
(3) It shall come into force and shall haVe a permanent
value from the day of its publication in «the Official
Gazette of Government of Manipur
(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
of the Governing Board 01' the Academic
Shon title.
extent and
commencement.
5
Councileoemy of the Committees; as the case may 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 staff 0f 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 of theUniversity;
(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” means a unit of residence 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 under theadministrative central of State
Government of Manipur unless specified otherWise;
(l) ‘Dffieer” 'meam any “person appointed by the
University and includes all theadministrative staff 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 of India; .
“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
being1n force;
t‘RTI Act, 2005” means the Right to11110111111101: Act,
. 2005;
(r)
(S)
(0
(U)
“Rules” means the Rules made by the Chancellor 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 force except 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 of 2005).
- (v) "UGC Act" means the University Grants Commission (Central Act 3
Act, l9;56
(w) "University Grants 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
of Manipur
International
University.
7
"(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 of Manipur ,
I (2) Themain campus,headquarters and admmistrative
' “Campus of the University shall be,”in the State of 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
of India or overseas as may be permissibleunder relevant
laws of the 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.
8
(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 shall be 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
knowledge and wisdomin such subjects and branches as
._ the University may 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 afliliated to 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
Government01 both asthe case maybe.
41(1) It1s hereby declared that the institution l010wn from
now as the Manipur International University shall be an
“International University of Excellence? 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 befullyautonomous and self-
- governing. The management and administration of the
University shall completely lay 01' 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 bodyee corporation owned or
controlledby the State Government. \ '
Provided that voluntary donation of any 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 that the 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 of the 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
University and in its accredited, affiliated 0’1 recognized
colleges, training histitutionsl facilitiesor centres provided
University shall
have absolute
autonomy.
University to
be non-profit.
10
that there. shall be no finmial obligation on the part of
State Governmentandother reievant rules and 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 of fees
.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, business and 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 of the University. .
(3) The University Shall be a not-for-profit legal entity and
no. partof the surplus, if any, in reyenpegf theeUniversity, '
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 deyelopment of the ,
Exemption.
11
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 statutory provisions 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 other Central 01 StateAct or
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 member of the
scheduled tribes.
(3) Any land ao‘quired, pm‘chased or received as a 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 with tespect to or111 any way 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 of 2010
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 use or 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 may have 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'sity fdr‘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
13
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 the appropriate 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 regulations of 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 of employment for post
and service with the State Gavetnment and shall also be
recognized for the purpose 0f further education in other
Universities and higher learning ihStitutions; they shall
also be recognized by the State and 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.
14
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 - - ,
15
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 conferring or 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 within the 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
of Free
Campus.
16
~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 adnnmstratxve eonuol of the State
Goverhment Of Manipur ‘
19.0) The University shall establish a unique Free
lntemat’ionatlUniversityCampus in the State in which all
the-‘courSes shall be taught free of cost 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!
“aof the
17
(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 under themanagement and
control of the 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 University inside the Stateof Manipur. '
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,
18
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 shall soon
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) Upon receiVing 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 decided by the Goveming Board of the 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.
 
19
regarding the affairs related to education subject to
observance of guidelines of competent autherities.
(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 all the 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 anypomt6f ti1ne
with the approval of Governing Beard.
.. (6) The Umvers1tyshall 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 of wagest6 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,
the tefritonal 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 to doso.
(13) The Universityis empowered to establish companies
' or incubatioh centres for gainfulappheatmns 0f
knowledge and innovations or eitgag‘e in partnerships with
such agencies or entities, which shall 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 nsolufianmapassed 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 of education'1n general. '
(15) Considering the need of the 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 of the 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 to the
‘masses with prior licensesseslap';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 include WW
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 alsoofi‘et variousYburses enphausethxalastsixty four‘lcindscf 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! thepublie‘and public Welfare anywhere in the State such as(including but not limited to) Free Wireless Internet, FreeFood, Statev‘ljbrary, Crating Greenery and Farest, massagriculture,- literacy mission, distribution cf free plants.seeds and beaks, conducting health and awareness-campaigns on 'varlc'ous lssues,’ conducting research andoffering sa‘stainable low cost housing et eeteta. Thiscanbe“ done and implemented with the cellaboration 'of~ Various departments and agencies ofthe State. .
(23) The University 'may create unique platforms topromote the State, its culture, tourism-,~inve‘stment andlocal talent-globa,lly. . : ' I ' ’
- .(24) The University shall carry license and permission toconduct research on any subject and any such, tesearch’eonducte‘d in theUnlver‘sity or by the'Universlty shalladtOmati'cally‘ 'be' an intellectual property or {the "University. 7 ' h _ f _ - 1 ‘
(25) The University shall carry [ieense and pen'nission to 'start all de

Excerpt shown. Open the full act in Lexace.

‹ Prev All Manipur acts Next ›