Section 9(5) in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2019
(5)The State Government shall not grant permission to any such Private University to set up any such centre as specified at sub-section (4) of Section 9 above unless , -(a)the concerned University has been in existence for not less than a period of five years;(b)it has developed its main campus; and(c)it has obtained UGC's prior: approval to set up such centre in the State of Meghalaya. The State Government reserves the right to reject any such application keeping in mind the academic welfare of the students of the State.
