Section 8(1) in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2012
(1)After inspection and assessment of a private university providing first degree and/or post graduate degree/diploma courses, the Education Department, Government of Meghalaya may communicate to the private university any deficiency and non- conformity with the relevant Government regulations and give it reasonable opportunity to rectify the same. If the State Government, is satisfied that the private university has, even after getting an opportunity to do so, failed to comply with the provisions of any of the Regulations, it may pass an order prohibiting the private university from offering any course for the award of the first degree and, or the post-graduate degree or diploma, as the case may be, till the deficiency is rectified.
