(1) These rules may be called the National Commission for Minority Educational Institutions (Procedure for Appeal) Rules, 2006.

(2) They shall come into force on the date of their publication in the Official Gazette.

In these rules, unless the context otherwise requires,

(a) Act means the National Commission for Minority Educational Institutions Act, 2004 (2 of 2005);

(b) appeal means an appeal made to the Commission under sub-section (1) of Section 12-A or under sub-section (1) of Section 12-B of the Act;

(c) Appellant means a person making an appeal to the Commission under sub-section (1) of Section 12-A or under sub-section (1) of Section 12-B of the Act;

(d) Chairperson means the Chairperson of the Commission nominated by the Central Government under sub-section (2) of Section 3 of the Act;

(e) competent authority means an authority appointed by the appropriate Government to grant No Objection Certificate for the establishment of any educational institution of their choice by the minorities or to grant minority status certificate to any minority educational institution;

(f) Form means a form appended to these rules;

(g) Pleader has the same meaning assigned to it in clause (xv) of Section 2 of the Code of Civil Procedure, 1908 (5 of 1908);

(h) Secretary means the Secretary of the Commission;

(i) the words and expressions used herein but not defined in the Act shall have the same meaning respectively assigned to them in the Act.

(1) The proceedings of the Commission shall be conducted in English or Hindi.

(2) No appeal, reference, application, representation, document or other matters shall be accepted by the Commission unless the same is accompanied by a true copy of translation thereof in English or Hindi.

(1) A memorandum of appeal shall be presented in the Form annexed to these rules by the appellant either in person, or by a pleader authorized by him for such purpose to the Secretary or shall be sent by registered post addressed to the Secretary.

(2) An appeal sent by post under sub-rule (1) shall be deemed to have been presented to the Secretary on the day on which it is received in the office of the Secretary.

(3) The memorandum of appeal under sub-rule (1) shall be presented in four complete sets in a paper book form along with an empty file size envelope bearing full address of the respondent and where the number of respondents is more than one, as many 2[extra copies] of the appeal in a paper book form as there are respondents together with unused file size envelopes bearing full address of each respondent to be furnished by the appellant.

(1) The Secretary shall endorse on every memorandum of appeal the date on which it is presented under Rule 4 or deemed to have been presented under that rule and shall sign the endorsement.

(2) If, on scrutiny, the memorandum of appeal is found to be in order, it shall be duly registered in a book of appeal and such book shall be called the register of appeal.

(3) If the memorandum of appeal on scrutiny is found to be defective, and the defect noticed is formal in nature, the Secretary may allow the appellant such time to rectify the defect as he may deem fit.

(4) If the appellant fails to rectify the defect within the time allowed under sub-rule 3[(3)], the Secretary may, by order and for reasons to be recorded in writing, decline to register such memorandum of appeal and inform the appellant accordingly.

(5) An appeal against the order of the Secretary under sub-rule 4[(4)] shall be made, within fifteen days from the date of making of such order, to the Chairperson, whose decision shall be final.

Every memorandum of appeal filed under Rule 4 shall set forth, concisely and under distinct heads, the grounds of such appeal, without any argument or narrative, and such grounds shall be numbered, consecutively. Every appeal shall be typed in double space on one side on 5[thick] paper of good quality.

(1) Every memorandum of appeal shall be in quadruplicate and shall be accompanied by four copies of the order, under appeal, attested by a notary or the pleader.

(1) Where the memorandum of appeal is not submitted in the manner prescribed above, it may be rejected, or be returned to the appellant for the purposes of being amended within a time to be fixed by the Commission or be amended then and there.

(2) Where the Commission rejects any memorandum it shall record the reasons for such rejection.

(3) Where a memorandum of appeal is amended, the Chairperson, or such officer, as he appoints in this behalf, shall sign or initial the amendment.

(1) Where an appeal is filed after the expiry of the period of limitation specified therefor, it shall be accompanied by an application supported by an affidavit setting forth the facts on which the appellant relies to satisfy the Commission that he had sufficient cause for not filing the appeal within such period.

(2) If the Commission sees no reason to reject the application, a notice thereof shall be issued to the respondent and the matter shall be finally decided by the Commission before it proceeds to deal with the appeal under Rule 10.

(1) The Commission after fixing a day for hearing the appellant or his pleader and hearing him accordingly if he appears on that day may dismiss the appeal.

(2) If on the day fixed or any other day to which hearing may be adjourned, the appellant does not appear when the appeal is called on for hearing, the Commission may make an order that the appeal be dismissed.

(3) Where the Commission dismisses an appeal under sub-rule (1), it shall deliver an order recording in brief the grounds for doing so.

Every appeal shall be heard under Rule 10 as expeditiously as possible and endeavour shall be made to conclude such hearing within sixty days from the date on which the memorandum of appeal is filed.

(1) Unless the Commission dismisses the appeal under Rule 10, it shall fix a date for hearing the appeal.

(2) Such day shall be fixed with reference to the current business of the Commission.

(1) Notice of the day fixed under Rule 12 shall be affixed in the office of the Commission, and a like notice shall be sent by the Commission to the competent authority from whose order the appeal is preferred, and shall be served on the respondent or on his pleader, and all the provisions applicable to such summons, and to proceedings with reference to the service thereof prescribed by the Code of Civil Procedure, shall apply to the service of such notice.

(2) Instead of sending the notice to the competent authority from whose order the appeal is preferred, the Commission may itself cause the notice to be served on the respondent or on his pleader under the provisions above referred to.

(3) The notice to be served on the respondent shall be accompanied by a copy of the memorandum of appeal.

(4) Notwithstanding anything to the contrary contained in sub-rule (1), it shall not be necessary to serve notice of any proceeding incidental to an appeal on any respondent other than a person impleaded for the first time in the Commission, unless he has appeared and filed an address for the service in the office of the competent authority, or has appeared in the appeal.

(5) Nothing in sub-rule (4) shall bar the respondent referred to in the appeal from defending it.

(1) On the day fixed, or on any other day to which the hearing may be adjourned, the appellant shall be heard in support of the appeal.

(2) The Commission shall then, if it does not dismiss the appeal at once, hear the respondent against the appeal, and in such case the appellant shall be entitled to reply.

(1) Where on the day fixed, or on any other day to which the hearing may be adjourned, the appellant does not appear when the appeal is called on for hearing the Commission may make an order that the appeal be dismissed.

Explanation. Nothing in this sub-rule shall be construed as empowering the Commission to dismiss the appeal on the merits.

(2) Hearing of appeals ex parte. Where, on the day fixed for hearing or any other date to which the hearing may be adjourned, the appellant appears and the respondent does not appear, the appeal shall be heard ex parte.

Where an appeal is dismissed under Rule 15, the appellant may apply to the Commission for the re-admission of the 6[appeal] and, where it is proved that he was prevented by any sufficient cause from appearing when the appeal was called on for hearing, the Commission shall re-admit the appeal on such terms as to costs or otherwise as it thinks fit.

(1) Where it appears to the Commission at the hearing that any person who was a party to the proceedings before the competent authority from whose order the appeal is preferred, but who has not been made a party to the appeal, is interested in the result of the appeal, the Commission may adjourn the hearing to a future day to be fixed by the Commission and direct that such person be made a respondent.

(2) No respondent shall be added under this rule, after the expiry of the period of limitation for appeal, unless the Commission, for reasons to be recorded, allows that to be done, on such terms as to costs as it thinks fit.

Where the appeal is heard ex parte and order is pronounced against the respondent, he may apply to the Commission to re-hear the appeal; and, if he satisfies the Commission that the notice was not duly served, or that he was prevented by sufficient cause from appearing when the appeal was called on for hearing, the Commission shall re-hear the appeal on such terms as to costs or otherwise as it thinks fit to impose upon him.

(1) Any respondent, though he may not have appealed from any part of the order, may not only support the order but may also state that the finding against him by the competent authority in respect of any issue ought to have been in his favour; and may also take any cross-objection to the order which he could have taken by way of appeal provided he has filed such objection in the Commission within one month from the date of service on him or his pleader of notice of the day fixed for hearing the appeal, or within such further time as the Commission may see fit to allow.

Explanation. A respondent aggrieved by a finding of the competent authority in the order on which the order appealed against is based may, under this rule, file cross-objection in respect of the order insofar as it is based on that finding.

(2) Such cross-objection shall be in the form of a memorandum, and the provisions of Rule 6, so far as they relate to the form and contents of the memorandum of appeal, shall apply thereto.

(3) Where, in any case, in which any respondent has under this rule filed a memorandum of objection, the original appeal is withdrawn or is dismissed for default, the objection so filed may nevertheless be heard and determined after such notice to the other parties as the Commission thinks fit.

Where the evidence upon the record is sufficient to decide the appeal, the Commission may finally decide the appeal.

(1) The parties to the appeal shall not be entitled to produce additional evidence, either oral or documentary, in the Commission. But if

(a) the competent authority from whose order the appeal is preferred has refused to admit evidence which ought to have been admitted, or

(b) the party seeking to produce additional evidence, establishes that notwithstanding the exercise of due diligence, such evidence was not within his knowledge or could not, after the exercise of due diligence, be produced by him at the time when the order appealed against was passed, or

(c) the Commission requires any document to be produced or any witness to be examined to enable it to pronounce order, or for any other substantial cause,

the Commission may allow such evidence or document to be produced, or witness to be examined.

(2) Wherever additional evidence is allowed to be produced by the Commission, the Commission shall record the reason for its admission.

Such document may be produced or such witness examined or such evidence adduced before the Commission.

The Commission, after hearing the parties or their pleaders and referring to any part of the proceedings, whether on appeal or in the competent authority from whose order the appeal is preferred, to which reference may be considered necessary, shall pronounce order, either at once or on some future day of which notice shall be given to the parties or their pleaders.

Any member of the Commission dissenting from the order of the Commission shall state in writing the decision or order which he thinks should be passed on the appeal, and he may state his reasons for the same.

The Commission may if sufficient cause is shown at any stage of proceedings grant time to the parties or any of them, and adjourn the hearing of the appeal.

(i) Every order of the Commission shall be in writing and shall be signed by the Presiding Officer who pronounced the order.

Certified copies of the orders shall be furnished to the parties on the application to the Commission.

A copy of the order, certified by the Secretary, or 7[any other officer of the Commission duly authorized by the Secretary in this behalf], shall be sent to the competent authority which passed the order appealed from.

(1) Any person who is a party in an appeal or a pleader authorized by such person may make an application for inspecting the records of such appeal to the Secretary and the Secretary may allow the inspection of the record by such person or the pleader, as the case may be.

(2) Any person or a pleader authorized by such person may make an application to the Secretary for obtaining a certified copy of any order of the Commission and the Secretary shall order furnishing of a certified copy of such order to such person or the pleader, as the case may be.

(3) Every certified copy of the order of the Commission shall be prepared in the office of the Commission and shall be authenticated by the Secretary or any officer authorized by him in this behalf.

The Commission may make such orders or give such directions as may be necessary or expedient to give effect to its orders or prevent abuse of its process or to secure the ends of justice.

(1) Except on Saturdays, Sundays and other public holidays, the office of the Commission shall, subject to any other order, made by the Chairperson, remain open daily from 9:30 a.m. to 6:00 p.m. but no work, unless of an urgent nature, shall be entertained after 4:30 p.m. on any working day.

The sitting hours of the Commission shall ordinarily be from 10:30 a.m. to 1:30 p.m. and 2:30 p.m. to 5:00 p.m. subject to any general or special order made by the Chairperson of the Commission.

Where the last day for doing any official act falls on a day on which the office of the Commission is closed, and by reason thereof, such an act cannot be done on that day, it may be done on the next opening day.

(1) The Secretary shall have the custody of the records of the Commission and shall exercise such other powers as may be assigned to him by the Chairperson.

(2) The official seal of the Commission shall be kept in the custody of the Secretary.

(3) Subject to any general or special direction by the Chairperson, the seal of the Commission shall not be affixed on any order, notice or other process, save under the authority in writing of the Secretary.

The official seal and emblem of the Commission shall be as in Form No. 5.

(See Rule 4)

For use of Commission's office

Date of filing

Date of receipt by post

Registration No. .

Signature

Secretary

IN THE NATIONAL COMMISSION FOR MINORITY EDUCATIONAL INSTITUTIONS

. Appellant

. Respondent(s)

Details of appeal:

1. (a) Name and address of the Institution

(b) Name and address of the President/Secretary of the Trust/Society

2. Whether the appellant institution's claim is based on religious or linguistic minority?

3. Whether the appellant institution has been established or administered by:

(a) Religious minority, or

(b) Linguistic minority

4. Particulars of the respondent(s) including address for service of notice

5. Particulars of the order under appeal:

(i) Order Number

(ii) Date of the order

(iii) Name of the authority, whose order has been challenged in the appeal

6. Limitation. The appellant further declares that the appeal is within the limitation prescribed under the Act

7. Facts of the case and orders passed by the competent authority. The facts of the case are given below:

(Give herein a concise statement of facts and grounds of appeal against the order passed by the competent authority)

8. Matter not pending with any other Commission, etc. The appellant further declares that the matter regarding which this appeal has been made is not pending before any Commission of law or any other authority or any other Tribunal

8[9. Relief sought. In view of the facts mentioned in paragraph seven above, the appellant prays for the following reliefs.]

9[10.] Details of index. An index in duplicate containing the details of the documents to be relied upon is enclosed

10[11.] List of enclosures:

I, . (name in full in block letters) son/daughter/wife of Shri do hereby verify that the contents of Paras 1 to 12 are true to my personal knowledge and belief and that I have not suppressed any material facts

Signature of the Appellant

Place

Date .

[See Rule 13(1)]

(Title)

To

..

..

You are hereby directed to take notice that the appellant (Name of the appellant) has preferred an appeal to this Commission from the order passed by you therein on the .. day of .20 ..

You are requested to send with all practicable dispatch all material papers in the proceeding on or before the day of .. 20 .

Dated the Day of .. 20

Secretary

(See Rule 13)

(Title)

Appeal from the order dated the .. day of . 20 . passed by . (name of the competent authority)

To

. Respondent

Take notice that an appeal from the order of . (Name of the competent authority) in this case has been presented by the appellant and registered in this Commission, and that the day of 20 , has been fixed by this Commission for the hearing of this appeal.

If no appearance is made on your behalf by yourself, your pleader, or by someone by law authorized to act for you in this appeal, it will be heard and decided in your absence.

Given under my hand and the seal of the Commission, this . day of . 20 ..

Secretary

[See Rule 17]

(Title)

To

..

..

Whereas the appellant, named above, has preferred an appeal to this Commission 11[from] the order passed against him in the proceedings before . (Name of the competent authority) and it appears to this Commission that you are interested in the result of the said appeal.

This is to give you notice that this Commission has directed you to be made a respondent in the said appeal and has adjourned the hearing thereof till the .. day of .. 20 , at 10:30 A.M. If no appearance is made on you behalf on the said day and at the said hour, the appeal will be heard and decided in your absence.

Given under my hand and the seal of the Commission, this day of . 20 .

Secretary

[See Rule 35]

Specimen Seal of the Commission

1. Ministry of Human Resource Development (Deptt. of Secondary Education), Noti. No. G.S.R. 553(E), dated September 14, 2006 and published in the Gazette of India, Extra., Part II, Section 3(i), dated 14th September, 2006, pp. 13-26, No. 433

2. Subs. by G.S.R. 273(E), dt. 26- 3-2007 (w.e.f. 5-4-2007).

3. Subs. for (4) by G.S.R. 273(E), dt. 26-3-2007 (w.e.f. 5-4-2007).

4. Subs. for (5) by G.S.R. 273(E), dt. 26-3-2007 (w.e.f. 5-4-2007).

5. Subs. for these by G.S.R. 273(E), dt. 26-3-2007 (w.e.f. 5-4-2007).

6. Subs. for appealed by G.S.R. 273(E), dt. 26-3-2007 (w.e.f. 5-4-2007).

7. Subs. for such officer as the Chairperson appoints in this behalf by G.S.R. 109(E), dt. 23-2-2012 (w.e.f. 28-2-2012).

8. Subs. by G.S.R. 273(E), dt. 26-3-2007 (w.e.f. 5-4-2007).

9. Renumbered for [11] by G.S.R. 273(E), dt. 26-3-2007 (w.e.f. 5-4-2007).

10. Renumbered for [12] by G.S.R. 273(E), dt. 26-3-2007 (w.e.f. 5-4-2007).

11. Subs. for form by G.S.R. 273(E), dt. 26-3-2007 (w.e.f. 5-4-2007).