Section 9(4) in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2019
(4)No private university established by an Act of a State Legislature other than the Meghalaya State Legislature shall be allowed to open any off-campus centre, study centre, Regional centre and other similar centres by whatever name called in the State of Meghalaya without the prior approval of the State Government of Meghalaya to whom they may apply for such permission on payment of a prescribed fee of Rupees ten thousand only:Provided that any such University already having an off-campus centre etc., in Meghalaya prior to the coming into force of this Act, shall immediately apply to the State Government for ex-post facto permission.
