Section 3(8) in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2019
(8)The State Government reserves the right to allow or disallow any proposal for change of sponsorship of Private Universities keeping in view (i) the effect of the proposed change on the academic and employment prospects of the students of the University, (ii) the advantages and disadvantages of dissolution of the University as compared to change of sponsorship, (iii) the possible reflection of dissolution or change of sponsorship on the image and reputation of the State in the field of education and (iv) possible disruption of programmes of studies and inconvenience to the students.
