(1)The Central Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:--(a)the manner of nomination and co- option of members of the Committee;(b)the disqualifications for being chosen as, or for being, members of the Committee;(c)the manner in which doubts and disputes relating to co- option of members may be determined;(d)the filling up of casual vacancies in the office of the Chairman and other members of the Committee;(e)the removal of the Chairman and other members of the Committee and their resignation from office;(f)the term of office of the Chairman and his powers and duties;(g)the duties which may be entrusted to the Committee;(h)the powers and duties of the Executive Officer and the conditions of service of the Executive Officer and other employees of the Committee;(i)the custody of the Haj Fund and the investment of balances therein;(j)the objects for which the Haj Fund may be applied;(k)the limit of expenditure which may be incurred by the Committee without sanction of the Central Government;(l)the accounts to be kept by the Committee and the audit of such accounts;(m)the preparation, submission and approval of the budget of the Committee;(n)the returns, statements and reports to be submitted by the Committee;(o)any other matter which is to be, or may be, prescribed.(3)Every rule made under this section shall be laid as soon as may be after it is made before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or [Subs. by Act 4 of 1986, s. 2 and Sch., for certain words (w. e. f. 15- 5- 1986 )] in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid] both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
