Ministry of Human Resource Development renamed as Ministry of Education.
In exercise of the powers conferred by clause (3) of Article 77 of the Constitution, the President makes the following rules further to amend the Government of India (Allocation of Business) Rules, 1961, namely:-
The Government of India (Allocation of Business) Three Hundred and Fifty-Sixth Amendment Rules, 2020.
In the Government of India (Allocation of Business) Rules, 1961 in THE FIRST SCHEDULE, for the heading
18. Ministry of Human Resource Development (Manav Sansadhan Vikas Mantralaya), the heading Ministry of Education (Shiksha Mantralaya) shall be substituted.
in THE SECOND SCHEDULE–
(i) under the heading ―MINISTRY OF EXTERNAL AFFAIRS (VIDESH MANTRALAYA), in the entry 48, for the words ―Ministry of Human Resource Development, the words ―Ministry of Education shall be substituted;
(ii) for the heading ―MINISTRY OF HUMAN RESOURCE DEVELOPMENT (MANAV SANSADHAN VIKAS MANTRALAYA), the heading ―MINISTRY OF EDUCATION (SHIKSHA MANTRALAYA) shall be substituted.
Read the Notification here: NOTIFICATION
Cabinet Secretariat
[Notification dt. 14-08-2020]
Respected Sir , I did my PGDM dual in distance learning mode in the year 2005-06 from Indian Institute of Modern Management (IIMM/BIMM) Pune.
Now I had applied for Valuation course from IBBI which requires that –
Establish whether IIMM/BIMM is established and recognized by Law in India.”
I Am following up with the Institute (IIMM/BIMM) for last 3 months but not getting an evidence that IIMM /BIMM was established and recognized by Law in India in 2005-06.They are saying that it was autonomos.
Pls help.