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[Cites 0, Cited by 2] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1) in The Haj Committee Act, 2002

(1)After the publication of the names of members of the State Committee under section 19, the State Government shall convene within forty- five days the first meeting of the State Committee at which the State Committee shall elect a Chairperson from amongst its members:Provided that an ex officio member shall not take part in the election of the Chairperson.