Section 6(3) in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2019
(3)When the formalities as per the relevant Act have been complied with, the sponsor shall procure land and have proper infrastructure including teaching staff as per the norms of the UGC or any other authority as the case may be without which they shall not start the University except with the specific permission given by the State Government.
