Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 11 in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006

11. Time within which hearing under rule 10 should be concluded

.-Every appeal shall be heard under rule 10 as expeditiously as possible and endeavour shall be made to conclude such hearing within sixty days from the date on which the memorandum of appeal is filed.