Section 3(6) in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2019
(6)On receipt of such application, Government shall cause necessary inquiry into the (a) Financial Capacity (b) antecedent (c) record, (d) reputation, (e) credentials and (f) experience of the proposed sponsor as an education service provider especially in the field of higher education so as to ensure that only capable and competent sponsors are allowed to operate in the State.
