Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 22 in The Haj Committee Act, 2002

22. Reconstitution of a State Committee.-

(1)The State Government shall take or cause to be taken all necessary steps for the reconstitution of a new State Committee at least four months before the expiry of the term of the State Committee.
(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.