Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com National Commission for Minority Educational Institutions (Annual Report) Rules, 2005 CONTENTS 1. Short title and commencement. 2. Definitions. 3. Form, manner and the time of furnishing of Annual Report. National Commission for Minority Educational Institutions (Annual Report) Rules, 2005 In exercise of the powers conferred by sub-sec. (1) read with clause (d) of sub-sec. (2) of Sec. 24 of the National Commission for Minority Educational Institutions Act, 2004 (2 of 2005), the Central Government hereby makes the following rules, namely :- 1. Short title and commencement. :- (1) These rules may be called the National Commission for Minority Educational Institutions (Annual Report) Rules, 2005. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions. :- In these rules, unless the context otherwise requires,- (a) "Act" means the National Commission for Minority Educational Institutions Act, 2004 (2 of 2005); (b) "Commission" means the National Commission for Minority Educational Institutions constituted under Sec. 3 of the Act; (c) All other words and expressions used in these rules but not defined, and defined in the Act shall have the same meanings respectively assigned to them in the Act. 3. Form, manner and the time of furnishing of Annual Report. :- (1) The Commission shall furnish to the Central Government the Annual Report in regard to any proposed or existing programme for the promotion and the development of the minority educational institutions giving a true and full account of its activities in the form set out in the appendix to these rules. (2) The Annual report to the previous financial year referred to in sub-rule (I) shall be submitted by the Commission to the Central Government within a period of three calendar months after the close of each financial year.