Section 12(3) in The National Commission For Minority Educational Institutions Act, 2004
(3)[ Every proceeding before the Commission shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228, and for the purposes of section 196, of the Indian Penal Code (45 of 1860) and the Commission shall be deemed to be a civil Court for the purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973 (2 of 1974).] [Inserted by Act 18 of 2006, Section 5 (w.e.f. 23.1.2006).][12-A. Appeal against orders of the competent authority [Inserted by Act 18 of 2006, Section 6 (w.e.f. 23.1.2006).]
