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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttarakhand - Subsection

Section 5(1) in Uttaranchal State Haj Committee Rules, 2002

(1)The Committee will have its meeting from time to time as when fixed by the Chairman and such meetings shall be held at least twice in a year and one such meeting shall be held prior to commencement of Haj Yatra or Haj Season and other such meeting shall be held after the conclusion of the Haj Yatra and Haj Season. The date of such meeting shall be fixed by the Secretary in consultation with the Chairman. The agenda, place and date of the such meeting shall be determined by the Secretary and notify this at least fifteen day prior the such date.