Section 8(3) in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2012
(3)The State Government may take necessary action against a private university awarding a first degree and or post-graduate degree or diploma, which are not specified by the UGC, and inform the public in general through a public notification. A private university continuing such programme(s) and awarding unspecified degree(s) shall be liable for penalty under Section 24 of the UGC Act, 1956.
