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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The National Commission For Minority Educational Institutions Act, 2004

(2)A person shall not be qualified for appointment as a Member unless he,
(a)is a member of a minority community; and
(b)is a person of eminence, ability and integrity.