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Union of India - Section

Section 14 in The Haj Committee Rules, 1963

14. [ Executive Officer to be under the control of the central government. [Substituted by S.O. 4407, dated 22nd August, 1975]

- The Executive Officer appointed under sub-section (1) of Section 12-shall be responsible to the Central Government and shall be under its administrative control. He shall, however, carry out the directions given by the Committee in the day to day performance of his duties.]