Section 2(g) in The U.P. Recognised Basic Schools (Junior High Schools) (Recruitment And Conditions Of Service Of Teachers) Rules, 1978
(g)[ "Minority institution" means an institution established and administered by a minority, referred to in clause (1) of Article 30 of the Constitution.] [Inserted by Notification No. 3227/XV-6-10(8)79 - UPA-34-1972-Rule-1978-AM(1)-1981, dated 31.5.1984 (w.e.f. 13.6.1984).]
