(1)The Committee may make bye- laws not inconsistent with this Act or the rules made thereunder--(a)prescribing the manner of election of the Vice- Chairmen;(b)prescribing the term of office and the powers and duties of the Vice- Chairmen;(c)regulating the removal or resignation of a Vice- Chairman and the filling up of casual vacancies in the office of Vice- Chairman;(d)regulating the convening of the meetings of the Committee and the conduct of business thereat;(e)prescribing the registers and records to be maintained;(f)providing for the publication of its proceedings and any matter of interest to pilgrims; and(g)providing for any other matter which the Committee deems necessary for giving effect to the provisions of this Act.(2)Bye- laws made by the Committee under this section shall be submitted to the Central Government and shall not take effect until they have been confirmed by the Central Government.(3)Bye- laws which have been confirmed by the Central Government shall be published in the Official Gazette.(4)[Every bye- law 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 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 bye- law or both Houses agree that the bye- law should not be made, the bye- law 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 bye- law; Ins. by Act 4 of 1986, s. 2 and Sch. (w. e. f. 15- 5- 1986 )]
