Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Meghalaya - Subsection

Section 10(1) in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2012

(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;