(1)The State Government may, by notification published in the Official Gazette, establish the Himachal Pradesh Private Educational Institutions Regulatory Commission for the purpose of providing a regulatory mechanism in the State and for working as an interface between the State Government and the Central Regulatory Bodies for the purpose of ensuring appropriate standards of admission, teaching, examination, research, extension programmes and protection of the interest of the students of the Private Educational Institutions.(2)The Commission shall be a body corporate having perpetual succession and a common seal and shall sue and be sued by the said name.(3)The headquarters of the Commission shall be at such place as may be notified by the State Government.
