Section 10(4) in The National Commission For Minority Educational Institutions Act, 2004
(4)The applicant shall, on the grant of a no objection certificate or where the competent authority has deemed to have granted the no objection certificate, be entitled to commence and proceed with the establishment of a Minority Educational Institution in accordance with the rules and regulations, as the case may be, laid down by or under any law for the time being in force.Explanation. For the purposes of this section,(a)applicant means any person who makes an application under sub-section (1) for establishment of a Minority Educational Institution;(b)no objection certificate means a certificate stating therein, that the competent authority has no objection for the establishment of a Minority Educational Institution.
