Section 2 in THE NATIONAL COMMISSION FOR MINORITY EDUCATIONAL INSTITUTIONS (AMENDMENT) ACT, 2006
2. Amendment of section 2.- In section 2 of the National Commission for Minority Educational Institutions Act, 2004 (2 of 2005 ) (hereinafter referred to as the principal Act),-(i) in clause (a), the word" Scheduled" shall be omitted;
(ii)after clause (a), the following clause shall be inserted, namely:-' (aa)" appropriate Government" means,-(i)in relation to an educational institution recognised for conducting its programmes of studies under any Act of Parliament, the Central Government; and(ii)in relation to any other educational institution recognised for conducting its programmes of studies under any State Act, a State Government in whose jurisdiction such institution is established;'; (iii) after clause (c), the following clause shall be inserted, namely:-' (ca)" Competent authority" means the authority appointed by the appropriate Government to grant no objection certificate for the establishment of any educational institution of their choice by the minorities;';(iv)after clause (d), the following clause shall be inserted, namely:-' (da)" educational rights of minorities" means the rights of minorities to establish and administer educational institutions of their choice;';(v)clause (j) shall be omitted.
