National Commission for Minority Educational Institutions (Amendment) Act, 2010

(1) This Act may be called the National Commission for Minority Educational Institutions (Amendment) Act, 2010.

(2) It shall come into force on such date  as the Central Government may, by notification in the Official Gazette, appoint.

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;

In section 3 of the principal Act, in sub-section (2), for the words "two members", the words "three members" shall be substituted.

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.

In section 12B of the principal Act, in sub-section (4), the words "and in consultation with the State Government" shall be omitted.