Section 10(2) in The National Commission For Minority Educational Institutions Act, 2004
(2)The competent authority shall,(a)on perusal of documents, affidavits or other evidence, if any; and(b)after giving an opportunity of being heard to the applicant,decide every application filed under sub-section (1) as expeditiously as possible and grant or reject the application, as the case may be:Provided that where an application is rejected, the competent authority shall communicate the same to the applicant.
