Ministry:
Human Resource Development
- The National Commission for Minority Educational Institutions (Amendment) Bill, 2009 was introduced in the Lok Sabha on February 17, 2009.
- The Bill amends the National Commission for Minority Educational Institutions Act. The Commission advises the central and state government on issues related to minority institutions.
- The Principal Act defines minority educational institutions as a college or institution established and maintained by individuals from a minority community. The Bill substitutes the words “established or maintained” with “established and administered”.
- The Principal Act specifies that any person who wishes to establish a minority educational institution may apply to the competent authority for a no objection certificate. In this Bill, the certificate shall be granted subject to the provisions contained in any other law.
- The Commission has the power to grant minority status, reject applications, and address appeals. After receiving an appeal, the Principal Act requires the Commission to consult with the state government to make a final decision. The Bill removes this requirement when deciding appeals.
- The National Commission for Minority Educational Institutions shall include a chairperson and two members appointed by the central government. The Bill increases the number of members to three.
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