National Commission for Minority Educational Institutions (Amendment) Act, 20101
| [Act 20 of 2010] | [16th August, 2010] |
2[Repealed by Act 4 of 2018, S. 3 and Sch. II]
An Act further to amend the National Commission for Minority Educational Institutions Act, 2004
Be it enacted by Parliament in the Sixty-first Year of the Republic of India as follows-
1 Received the assent of the President on August 16, 2010 and published in the Gazette of India, Extra., Part II, Section 1, dated 16th August, 2010, pp. 1-2, No. 35
2 Repealed by Act 4 of 2018, S. 3 and Sch. II, dated 8-1-2018.
1. Short title and commencement.-(1) This Act may be called the National Commission for Minority Educational Institutions (Amendment) Act, 2010.
(2) It shall come into force on such date1, as the Central Government may, by notification in the Official Gazette, appoint.
1 1-9-2010
2. Amendment of Section 2.-In Section 2 of the National Commission for Minority Educational Institutions Act, 2004 (2 of 2005) (hereinafter referred to as the principal Act),-
(i) clause (b) shall be omitted;
(ii) for clause (g), the following clause shall be substituted, namely-
‘(g) "Minority Educational Institution" means a college or an educational institution established and administered by a minority or minorities;’.
3. Amendment of Section 3.-In Section 3 of the principal Act, in sub-section (2), for the words "two member", the words "three members" shall be substituted.
4. Amendment of Section 10.-In Section 10 of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely-
"(1) Subject to the provisions contained in any other law for the time being in force, any person, who desires to establish a Minority Educational Institution may apply to the competent authority for the grant of no objection certificate for the said purpose.".
5. Amendment of Section 12-B.-In Section 12-B of the principal Act, in sub-section (4), the words "and in consultation with the State Government" shall be omitted.