Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com National Commission for Minority Educational Institutions (Financial and Administrative Powers) Rules, 2005 CONTENTS 1. Short title and commencement. 2. Definitions. 3. Powers of the Chairperson. SCHEDULE 1 :- SCHEDULE 1 National Commission for Minority Educational Institutions (Financial and Administrative Powers) Rules, 2005 National Commission for Minority Educational Institutions (Financial and Administrative Powers) Rules, 2005 1. Short title and commencement. :- (1) The rules may be called the National Commission for Minority Educational Institutions (Financial and Administrative Powers) 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) "Chairperson" means the Chairperson of the Commission; (c) words and expressions used herein and not defined in these rules, but defined in the Act shall have the meanings respectively assigned to them in the Act. 3. Powers of the Chairperson. :- T h e Chairperson shall have the powers in respect of matters specified in the Schedule to these rules: Provided that the exercise of financial powers shall be subject to any procedural or other instructions or rules issued by the Central Government from time to time. SCHEDULE 1 SCHEDULE 1 (See Rule 3) SCHEDULE 1 (See Rule 3) 1. Appointments and promotions against vacancies in respect of sanctioned posts. 2. Grants of leave. 3. Establishment matters generally. 4. Contingent expenditure within the amount allotted for this purpose in the sanctioned grant each financial year. 5. Re-appropriation from one sub-head to another. 6. Write off of losses and deficiencies in stores under intimation to the Central Government. 7. Disposal of worn out articles. 8. Hiring of vehicles for official use. 9. Sanction of advances and its recoveries for the proper functioning of the Commission. 10. Hiring of accommodation for official use with the permission of the Central Government.