Section 19 — Chairperson, Members, Secretary, employees, etc., of Commission to be public servants.

The National Commission for Minority Educational Institutes Act, 2004
The Chairperson, Members, Secretary, officers and other employees of the Commission shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).

Official Hindi (PDF) ↗

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