Section 1(2) in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2019
(2)It shall apply to -(a)all Private Universities established by or incorporated under a State Act passed by any State Legislature or Union Territory in India;(b)operating in Meghalaya including those set up in collaboration with Foreign University/Universities;(c)offering courses in the formal or non-formal; and(d)in the distance education mode.
