Section 3 in The National Commission For Minority Educational Institutions Act, 2004
3. Constitution of National Commission for Minority Educational Institutions
(1)The Central Government shall, by notification in the Official Gazette, constitute a body to be known as the National Commission for Minority Educational Institutions to exercise the powers conferred on, and to perform the functions assigned to, it under this Act.(2)The Commission shall consist of a Chairperson and [three members] [Substitution for the words 'two members' by Act 20 of 2010 (w.e.f. 16.8.2010) ] to be nominated by the Central Government.
