Acts › The Haj Committee Act, 2002The Haj Committee Act, 2002 52 sections.
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Open in Lexace · Ask the AI Section 1 — Short title and commencement. Section 2 — Definitions. Section 3 — Constitution and incorporation of Haj Committee of India. Section 4 — Composition of Committee. Section 5 — Notification of members. Section 6 — Term of office. Section 7 — Chairperson and Vice-Chairpersons. Section 8 — Reconstitution of Committee. Section 9 — Duties of Committee. Section 10 — Meetings of Committee. Section 11 — Appointment of Standing Committees and sub-committees. Section 12 — Disqualification for being nominated, or for continuing, as a member of Committee. Section 13 — Resignation of Chairperson, Vice-Chairperson and members. Section 14 — Removal of Chairperson, Vice-Chairperson and members. Section 15 — Filling of a casual vacancy. Section 16 — Chief Executive Officer and other employees. Section 17 — Establishment and incorporation of State Haj Committee. Section 18 — Composition of State Committee. Section 19 — Notification of members. Section 20 — Term of office. Section 21 — Chairperson. Section 22 — Reconstitution of a State Committee. Section 23 — Disqualification for being nominated, or for continuing, as a member of the Committee. Section 24 — Resignation of Chairperson and members. Section 25 — Removal of Chairperson and members. Section 26 — Filling of a casual vacancy. Section 27 — Duties of State Committee. Section 28 — Meetings of State Committee. Section 29 — Executive Officer and other employees of State Committee. Section 30 — Central Haj Fund. Section 31 — Application of Central Haj Fund. Section 32 — State Haj Fund. Section 33 — Application of State Haj Fund. Section 34 — Accounts and audit. Section 35 — Powers of Committee to issue Pilgrim Passes and levy fees. Section 36 — Supersession of Committee. Section 37 — Membership of Committee or State Committee not to constitute office of profit. Section 38 — Vacancies, etc., not to invalidate proceedings of Committee. Section 39 — Officers and employees of Committee to be public servants. Section 40 — Indemnity. Section 41 — Power to amend Schedule. Section 42 — Redressal of grievances. Section 43 — Vesting of properties and other rights, etc., in Committees. Section 44 — Power to make rules. Section 45 — Power to make bye-laws. Section 46 — Power to delegate. Section 47 — Power to make rules by State Governments. Section 48 — Provisions as to employees of the existing Committee before the commencement of this Act. Section 49 — Protection of action taken in good faith. Section 50 — Power to remove difficulties. Section 51 — Power to give directions. Section 52 — Repeal. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.