Section 29 in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006
29. Inspection of records and certified copies of orders
.-(1) Any person who is a party in an appeal or a pleader authorised by such person may make an application for inspecting the records of such appeal to the Secretary and the Secretary may allow the inspection of the record by such person or the pleader, as the case may be.(2)Any person or a pleader authorised by such person may make an application to the Secretary for obtaining a certified copy of any order of the Commission and the Secretary shall order furnishing of a certified copy of such order to such person or the pleader, as the case may be.(3)Every certified copy of the order of the Commission shall be prepared in the office of the Commission and shall be authenticated by the Secretary or any officer authorised by him in this behalf.
