Section 2(g) in West Bengal State Higher Educational Institutions (Reservation in Admission) Act, 2013
(g)"Minority Educational Institution" means an institution established and administered by any minority, whether based on religion or language who enjoys the privileges incorporated under clause (1) of article 30 of the Constitution of India and also the institutions declared as such by an Act or Notification of the Central or the State Government or declared as such by National Commission for Minority Educational Institutions, constituted under the National Commission for Minority Educational Institutions Act, 2004;
