30. Right of minorities to establish and administer educational
institutions.—
(1) All minorities, whether based on religion or language, shall
have the right to establish and administer educational institutions of their
choice.
16 THE CONSTITUTION OF INDIA
(Part III.—Fundamental Rights)
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[(1A) In making any law providing for the compulsory acquisition of
any property of an educational institution established and administered by a
minority, referred to in clause
(1), the State shall ensure that the amount fixed
by or determined under such law for the acquisition of such property is such as
would not restrict or abrogate the right guaranteed under that clause.]
(2) The State shall not, in granting aid to educational institutions,
discriminate against any educational institution on the ground that it is under
the management of a minority, whether based on religion or language.
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* * * *
31. [Compulsory acquisition of property.].—Omitted by the Constitution
(Forty-fourth Amendment) Act, 1978, s. 6 (w.e.f. 20-6-1979).
3
[Saving of Certain Laws]
4
