Section 3 in Uttaranchal State Haj Committee Rules, 2002
3. Tenure.
(1)Under sub-rule (2) the tenure of the Committee will be three years which may be extended from time to time by the State Government but in any case it can exceed six month in all.(2)Notwithstanding anything contained in sub-rule (1) above, if the State Government in of the opinion that object or aim of these rules cannot be fulfilled properly it may dissolve the Committee and constitute another fresh Committee in its place.
