Section 4 in The National Commission For Minority Educational Institutions Act, 2004
4. Qualifications for appointment as Chairperson or other Member
(1)a person shall not be qualified for appointment as the Chairperson unless he,(a)is a member of a minority community; and(b)has been a Judge of a High Court.(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.
