Section 2(c) in The National Commission For Minority Educational Institutions Act, 2004
(c)Commission means the National Commission for Minority Educational Institutions constituted under section 3;(ca)[ Competent authority means the authority appointed by the appropriate Government to grant no objection certificate for the establishment of any educational institution of their choice by the minorities;] [Inserted by Act 18 of 2006, Section 2 (w.e.f. 23.1.2006).]
