Section 2 — Definitions.

In this Act, unless the context otherwise requires,-- (a) "bye-laws" means the bye-laws made under section 45; (b) "Chief Executive Officer or the Executive Officer" means the Chief Executive Officer of the Committee or the Executive Officer of the State Committee appointed under sub-section (1) of section 16 or sub-section (1) of section 29, as the case may be; (c) "Committee" means the Haj Committee of India constituted under section 3; (d) "member" means a member of the Haj Committee of India nominated under section 4 or of a State Haj Committee nominated under section 18, as the case may be, and includes the Chairperson and a Vice-Chairperson; (e) "notification" means a notification published in the Gazette of India or the Official Gazette of a State, as the case may be; (f) "pilgrim" means a Muslim proceeding to, or returning from, Haj; (g) "prescribed" means prescribed by rules made under section 44 by the Central Government or, as the case may be, under section 47 by the State Government; (h) "State Committee" means a State Haj Committee constituted under section 18 and includes Joint State Committee; (i) "State Government", in relation to a Union territory, means the Administrator of that Union territory appointed by the President under article 239 of the Constitution.

Official Hindi (PDF) ↗

‹ Prev All sections Next ›

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.