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The National Commission for Minority Educational Institutions Act, 2004

[Act No. 2 of 2005]

[6th January, 2005.]

Contents
Title National Commission for Minority Educational Institutions Act, 2004
Sections Particulars
Chapter I Preliminary
1. Short title, extent and commencement
2. Definitions
Chapter II The National Commission for Minority Educational Institutions
3. Constitution of National Commission for Minority Educational Institutions
4. Qualifications for appointment as Chairperson or other member
5. Term of office and conditions of service of Chairperson and Members
6. Officers and other employees of Commission
7. Salaries and allowances to be paid out of grants
8. Vacancies, etc., not to invalidate proceedings of Commission
9. Procedure to be regulated by Commission
Chapter III Rights of a Minority Educational Institution
10. Right to establish a Minority Educational Institution
10A. Right of a Minority Educational Institution to seek affiliation
Chapter IV Functions and Powers of Commission
11. Functions of Commission
12. Powers of Commission
12A. Appeal against orders of the Competent authority
12B. Power of Commission to decide on the minority status of an educational institution
12C. Power to cancel
12D. Power of Commission to investigate matters relating to deprivation of educational rights of minorities
12E. Power of Commission to call for information, etc.
12F. Bar of jurisdiction
13. Financial and administrative powers of Chairperson
Chapter V Finance, Accounts and Audit
14. Grants by Central Government
15. Accounts and audit
16. Annual report
17. Annual report and audit report to be laid before Parliament
Chapter VI Miscellaneous
18. [Power to amend Schedule.] Omitted by the National Commission for Minority Educational Institutions (Amendment) Act, 2006 (18 of 2006), s. 7 (w.e.f. 23-1-2006).
19. Chairperson, Members, Secretary, employees, etc., of Commission to be public servants
20. Directions by Central Government
21. Protection of action taken in good faith
22. Act to have overriding effect
23. Returns or information
24. Power to make rules
25. Power to remove difficulties
26. Repeal and saving
The Schedule Omitted by the National Commission for Minority Educational Institutions (Amendment) Act, 2006 (18 of 2006), s.9 (w.e.f. 23-1-2006).


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