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 0] [Section 7] [Entire Act] Union of India - Subsection Section 7(2) in The Haj Committee Act, 2002 (2)If the Committee fails to elect the Chairperson or the Vice- Chairpersons the Central Government may appoint a member of the Committee to be the Chairperson thereof or Vice- Chairpersons, as the case may be.
