Section 10(3) in THE NATIONAL COMMISSION FOR MINORITY EDUCATIONAL INSTITUTIONS (AMENDMENT) ACT, 2006
(3)Where within a period of ninety days from the receipt of the application under sub- section (1) for the grant of no objection certificate,-(a) the Competent authority does not grant such certificate; or(b)where an application has been rejected and the same has not been communicated to the person who has applied for the grant of such certificate, it shall be deemed that the Competent authority has granted a no objection certificate to the applicant.
