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). |
