Section 28 in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006
28. Certified copy of orders to be sent to the competent authority whose order was appealed from
.-A copy of the order, certified by the Secretary, or [any other officer of the Commission duly authorized by the Secretary in this behalf] [Substituted for the words "such officer as the Chairperson appoints in this behalf" by Notification No. GSR 109 (E) dated 23.2.2012 (w.e.f. 14.9.2006)], shall be sent to the competent authority which passed the order appealed from.
