Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(d) in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006 (d)"Chairperson" means the Chairperson of the Commission nominated by the Central Government under sub-section (2) of section 3 of the Act;
