Section 23 in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006
23. Order when and where pronounced
.-The Commission, after hearing the parties or their pleaders and referring to any part of the proceedings, whether on appeal or in the competent authority from whose order the appeal is preferred, to which reference may be considered necessary, shall pronounce order, either at once or on some future day of which notice shall be given to the parties or their pleaders.
