Section 2 in The National Commission For Minority Educational Institutions Act, 2004
2. Definitions
In this Act, unless the context otherwise requires,(a)affiliation together with its grammatical variations, includes, in relation to a college, recognition of such college by, association of such college with, and admission of such college to the privileges of, a [*] [The word "Scheduled" omitted by Act 18 of 2006, Section 2 (w.e.f. 23.1.2006).] University;(aa)[ appropriate Government means, [Inserted by Act 18 of 2006, Section 2 (w.e.f. 23.1.2006).](i)in relation to an educational institution recognised for conducting its programmes of studies under any Act of Parliament, the Central Government; and(ii)in relation to any other educational institution recognised for conducting its programmes of studies under any State Act, a State Government in whose jurisdiction such institution is established;][* * *] [Clause (b) omitted by Act 18 of 2010 (w.e.f. 16.8.2010) ](c)Commission means the National Commission for Minority Educational Institutions constituted under section 3;(ca)[ Competent authority means the authority appointed by the appropriate Government to grant no objection certificate for the establishment of any educational institution of their choice by the minorities;] [Inserted by Act 18 of 2006, Section 2 (w.e.f. 23.1.2006).](d)degree means any such degree as may, with previous approval of the Central Government, be specified in this behalf by the University Grants Commission, by notification in the Official Gazette;(da)[ educational rights of minorities means the rights of minorities to establish and administer educational institutions of their choice;] [Inserted by Act 18 of 2006, Section 2 (w.e.f. 23.1.2006).](e)Member means a member of the Commission and includes the Chairperson;(f)minority, for the purpose of this Act, means a community notified as such by the Central Government;(g)[ "Minority Educational Institution" means a college or an educational institution established and administered by a minority or minorities] [Substitution of clause (g) by Act 20 of 2010 (w.e.f. 16.8.2010) ](h)prescribed means prescribed by rules made under this Act;(i)qualification means a degree or any other qualification awarded by a University;[* * *] [Clause (j) omitted by Act 18 of 2006, Section 2 (w.e.f. 23.1.2006).](k)technical education has the meaning assigned to it in clause (g) of section 2 of the All India Council for Technical Education Act, 1987 (52 of 1987);(l)University means a University defined under clause (f) of section 2 of the University Grants Commission Act, 1956 (3 of 1956), and includes an institution deemed to be a University under section 3 of that Act, or an institution specifically empowered by an Act of Parliament to confer or grant degrees.
