The Haj Committee Act, 2002
[Act No. 35 of 2002]
[11th June, 2002.]
| Contents: |
| Title |
The Haj Committee Act, 2002 |
| Sections: |
Particulars: |
| 1. |
Short title and commencement |
| 2. |
Definitions |
| 3. |
Constitution and incorporation of Haj Committee of India |
| 4. |
Composition of Committee |
| 5. |
Notification of members |
| 6. |
Term of office |
| 7. |
Chairperson and Vice-Chairpersons |
| 8. |
Reconstitution of Committee |
| 9. |
Duties of Committee |
| 10. |
Meetings of Committee |
| 11. |
Appointment of Standing and sub-committees |
| 12. |
Disqualification for being nominated, or for continuing, as a member of Committee |
| 13. |
Resignation of Chairperson, Vice-Chairperson and members |
| 14. |
Removal of Chairperson, Vice-Chairperson and members |
| 15. |
Filling of a casual vacancy |
| 16. |
Chief Executive Officer and other employees |
| 17. |
Establishment and incorporation of State Haj Committee |
| 18. |
Composition of State Committee |
| 19. |
Notification of members |
| 20. |
Term of office |
| 21. |
Chairperson |
| 22. |
Reconstitution of a State Committee |
| 23. |
Disqualification for being nominated, or for continuing, as a member of the Committee |
| 24. |
Resignation of Chairperson and members |
| 25. |
Removal of Chairperson and members |
| 26. |
Filling of a casual vacancy |
| 27. |
Duties of State Committee |
| 28. |
Meetings of State Committee |
| 29. |
Executive Officer and employees of State Committee |
| 30. |
Central Haj Fund |
| 31. |
Application of Central Haj Fund |
| 32. |
State Haj Fund |
| 33. |
Application of State Haj Fund |
| 34. |
Accounts and audit |
| 35. |
Powers of Committee to issue Pilgrim Passes and levy fees |
| 36. |
Supersession of Committee |
| 37. |
Membership of Committee or State Committee not to constitute office of profit |
| 38. |
Vacancies, etc., not to invalidate proceedings of Committee |
| 39. |
Officers and employees of Committee to be public servants |
| 40. |
Indemnity |
| 41. |
Power to amend Schedule |
| 42. |
Redressal of grievances |
| 43. |
Vesting of properties and other rights, etc., in Committees |
| 44. |
Power to make rules |
| 45. |
Power to make bye-laws |
| 46. |
Power to delegate |
| 47. |
Power to make rules by State Governments |
| 48. |
Provisions as to employees of the existing Committee before the commencement of this Act |
| 49. |
Protection of action taken in good faith |
| 50. |
Power to remove difficulties |
| 51. |
Power to give directions |
| 52. |
Repeal |
| Schedule I |
Table 1 |
