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Union of India - Section

Section 12 in The Haj Committee Act, 1959

12. Executive officer and other employees.

(1)The Central Government shall, in consultation with the Committee, appoint a person to be the Executive Officer thereof who shall also be the Secretary to the Committee.
(2)The Committee shall, subject to the approval of the Central Government, appoint such other employees as it may consider necessary for the efficient discharge of its duties under this Act.