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

State of Meghalaya - Subsection

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

(a)a private university shall fulfill the minimum criteria in terms of programmes, faculty, infrastructural facilities, financial viability as laid down from time to time by the UGC and other concerned statutory bodies to which it applies such as the All India Council for Technical Education (AICTE), the Bar Council of India (BCI), the Distance Education Council (DEC), the Dental Council of India (DCI), the Indian Nursing Council (INC), the Medical Council of India (MCI), the National Council for Teacher Education (NCTE), the Pharmacy Council of India (PCI), etc;