Section 5 in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006
5. Presentation and scrutiny of the memorandum of appeal
.-(1) The Secretary shall endorse on every memorandum of appeal the date on which it is presented under rule 4 or deemed to have been presented under that rule and shall sign the endorsement.(2)If, on scrutiny, the memorandum of appeal is found to be in order, it shall be duly registered in a book of appeal and such book shall be called the register of appeal.(3)If the memorandum of appeal on scrutiny is found to be defective, and the defect noticed is formal in nature, the Secretary may allow the appellant such time to rectify the defect as he may deem fit.(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.(5)An appeal against the order of the Secretary under sub-rule [(4)] [ Substituted by G.S.R. 273(E), dated 26.3.2007, for the brackets and figure " (5)" (w.e.f. 5.4.2007).] shall be made, within fifteen days from the date of making of such order, to the Chairperson, whose decision shall be final.
