Section 9(6) in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2019
(6)The State Government may take appropriate action against an off-campus centre, study centre, regional centre, and other similar centres by whatever name called of any private university set up on the strength of an Act passed by State Legislature other than the State Legislature of Meghalaya, if such centre is found not to have fulfilled the conditions prescribed in this Act including direction for the closure of such centre.
