Section 2(a) in The National Commission For Minority Educational Institutions Act, 2004
(a)affiliation together with its grammatical variations, includes, in relation to a college, recognition of such college by, association of such college with, and admission of such college to the privileges of, a [*] [The word "Scheduled" omitted by Act 18 of 2006, Section 2 (w.e.f. 23.1.2006).] University;(aa)[ appropriate Government means, [Inserted by Act 18 of 2006, Section 2 (w.e.f. 23.1.2006).](i)in relation to an educational institution recognised for conducting its programmes of studies under any Act of Parliament, the Central Government; and(ii)in relation to any other educational institution recognised for conducting its programmes of studies under any State Act, a State Government in whose jurisdiction such institution is established;]
