Section 5(e) in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2019
(e)the Education Department, Government of Meghalaya on detailed examination of the information made available as well as representation and grievances, if any, received by it from the students as well as concerned public relating to the deficiencies of the proposed programme(s) not conforming to various regulations and directions of the UGC and other Statutory Councils shall inform the concerned University about any such shortcomings in respect of conformity to relevant regulations for rectification. The University shall offer the programme(s) only after such rectification;
