Section 24(2)(a) in The National Commission For Minority Educational Institutions Act, 2004
(a)the salaries and allowances payable to, and the other terms and conditions of the service of, the Chairperson and Members under sub-section (5) of section 5 and of the Secretary, officers and other employees under sub-section (2) of section 6;(aa)[ the forms in which appeal under sub-section (3) of section 12-A and sub-section (3) of section 12-B shall be made;] [Inserted by Act 18 of 2006, Section 8 (w.e.f. 23.1.2006).]