(1) The Committee may, by notification, make bye-laws consistent with the provisions of the Act and the rules made thereunder in respect of the following matters, namely:-- (i) powers and duties of the Vice-Chairpersons under sub-section (4) of section 7; (ii) providing for the publication of the proceedings of the Committee and any matter of interests to pilgrims under clause (viii) of sub-section (1) of section 9; (iii) laying down the rules of procedure for transaction of business at meeting of the Committee under sub-section (5) of section 10; (iv) powers and functions of the Standing Committee and determination of number of members and other persons in sub-committees under section 11; (v) providing for any other matter which the Committee deems necessary for giving effect to the provisions of this Act. (2) Bye-laws made by the Committee under this section shall be submitted to the Central Government and shall not take effect until they have been confirmed by the Central Government. (3) Bye-laws which have been confirmed by the Central Government shall be published in the Official Gazette.Open in Lexace · Ask the AI about this section
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