Section 1 in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2019
1. Short title, Application and Commencement.
(1)This Act may be called the Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2019.(2)It shall apply to -(a)all Private Universities established by or incorporated under a State Act passed by any State Legislature or Union Territory in India;(b)operating in Meghalaya including those set up in collaboration with Foreign University/Universities;(c)offering courses in the formal or non-formal; and(d)in the distance education mode.(3)It shall come into force with effect from the date of notification.
