Section 2 in The National Commission for Minority Educational Institutions (Annual Statement of Accounts) 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)"Audit Officer" means the Comptroller and Auditor-General of India or any person appointed by him in connection with the audit of the accounts of the Commission;(c)"Chairman" means the Chairman of the National Commission for Minority Educational Institutions;(d)"Commission" means the National Commission for Minority Educational Institutions constituted under section 3;(e)"Form" means a form appended to these rules;(f)"Secretary" means the Officer appointed by the Central Government under sub-section (1) of section 6;(g)"Section" means a section of the Act;(h)Words and expressions used but not defined in these rules and defined in the Act shall have the meaning respectively assigned to them in the Act.
