Section 2 in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006
2. Definitions
.-In these rules, unless the context otherwise requires,-(a)"Act" means the National Commission for Minority Educational Institutions Act, 2004 (2 of 2005);(b)"appeal" means an appeal made to the Commission under sub-section (1) of section 12-A or under sub-section (1) of section 12-B of the Act;(c)"Appellant" means a person making an appeal to the Commission under sub-section (1) of section 12-A or under sub-section (1) of section 12-B of the Act;(d)"Chairperson" means the Chairperson of the Commission nominated by the Central Government under sub-section (2) of section 3 of the Act;(e)"competent authority" means an authority appointed by the appropriate Government to grant no objection certificate for the establishment of any educational institution of their choice by the minorities or to grant minority status certificate to any minority educational institution;(f)"Form" means a form appended to these rules;(g)"Pleader" has the same meaning assigned to it in clause (xv) of section 2 of the Code of Civil Procedure, 1908 (5 of 1908);(h)"Secretary" means the Secretary of the Commission;(i)the words and expressions used herein but not defined in the Act shall have the same meaning respectively assigned to them in the Act.
