The National Commission for Minorities Act, 1992
[Act No. 19 of 1992]
[17th May, 1992.]
Contents | |
Sections | Particulars |
Title | The National Commission for Minorities Act, 1992 |
Chapter I | Preliminary |
1. | Short title, extent and commencement |
2. | Definitions |
Chapter II | The National Commission for Minorities |
3. | Constitution of the National Commission for Minorities |
4. | Term of office and conditions of service of Chairperson and Members |
5. | Officers and other employees of the Commission |
6. | Salaries and allowances to be paid out of grants |
7. | Vacancies, etc., not to invalidate proceedings of the Commission |
8. | Procedure to be regulated by the Commission |
Chapter III | Functions of The Commission |
9. | Functions of The Commission |
Chapter IV | Finance, Accounts and Audit |
10. | Grants by the Central Government |
11. | Accounts and audit |
12. | Annual report |
13. | Annual report and audit report to be laid before Parliament |
Chapter V | Miscellaneous |
14. | Chairperson, Members and staff of the Commission to be public servants |
15. | Power to make rules |
16. | Power to remove difficulties |