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 1] [Section 4] [Entire Act] Union of India - Subsection Section 4(1) in The National Commission For Minority Educational Institutions Act, 2004 (1)a person shall not be qualified for appointment as the Chairperson unless he,(a)is a member of a minority community; and(b)has been a Judge of a High Court.
