Section 10 in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2012
10. Constitution of Regulatory Board.
(1)The State Government shall constitute a Regulatory Board a consisting of Chairman and three members to be nominated by the State Government from eminent educationists of repute or eminent persons with vast administrative experience to be specified under the rules. The term of reference of the Board shall be specified under the rules;(2)The Regulatory Board shall be convened from time to time and the Headquarters shall be in Shillong.(3)The non official members nominated by the State Government of this section shall be entitled to such honorarium, travelling allowance and daily allowance as may be prescribed.
