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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(5)(e) in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2012

(e)Education Department, Government of Meghalaya on detailed examination of the information made available as well as the representations and grievances received by it from the students as well as concerned public relating to the deficiencies of the proposed programme(s) not conforming to various Government regulations, shall inform the concerned university about any shortcomings in respect of conformity to relevant regulations, for rectification. The university shall offer the programme(s) only after necessary rectification;