Section 9 in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2012
9. Constitution of Meghalaya Higher Education Council.
(1)There shall be a Higher Education Council to be called the 'Meghalaya Higher Education Council' for the purpose of assisting the Government on the matters of policy relating to development of higher education and maintaining of standards in higher education in the State of Meghalaya. Further terms of reference shall be specified in the rules.(2)The Council shall be constituted by the Government and shall consist of a Chairman, Secretary and ten other members to be nominated by the Government.(3)The Meghalaya Higher Education Council constituted under sub-section (2) shall include(a). An eminent educationist of repute as Chairman or an eminent person with vast administrative experience.(b). Director of Higher and Technical Education as Member Secretary.(c). Ten other members to be nominated from among the following:-(i)Educationists of repute;(ii)Heads of Colleges;(iii)Chair persons of governing bodies of colleges;(iv)An eminent social activist in the field of education etc.(4)The Council shall regulate its own procedure.(5)The terms of office of every member of the Council and traveling and other allowances payable to a member of the Council shall be as may be prescribed under rules.
