Section 5(4) in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006
(4)If the appellant fails to rectify the defect within the time allowed under sub-rule [(3)] [ Substituted by G.S.R. 273(E), dated 26.3.2007, for the brackets and figure " (4)" (w.e.f. 5.4.2007).], the Secretary may, by order and for reasons to be recorded in writing, decline to register such memorandum of appeal and inform the appellant accordingly.
