Section 5(5) in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006
(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.
