Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 22] [Entire Act] Union of India - Subsection Section 22(2) in The Haj Committee Act, 2002 (2)An outgoing member shall be eligible for re- nomination of the State Committee for not more than two terms: Provided that fifty per cent of the nominees may be re- nominated for a second term in such manner as may be prescribed.
