Section 2(g) in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2012
(g)"Private university" means university duly established through a State Act by a sponsoring body viz. a Society registered under the Meghalaya Registration of Societies Act, 1983 or any other corresponding law for the time being in force in a State or a Public Trust or a Company registered under Section 25 of the Companies Act, 1956;
