(1)Committee may appoint such officers and other employees as it deems necessary in accordance with the procedure of recruitment sanctioned by the Government.(2)The Committee may engage such other employees on casual basis during Haj Season, as it deems necessary in accordance with the procedure of recruitment sanctioned by the Government.(3)All the Officers and other employees of the Committee appointed under sub-section (4) of section 29 shall be responsible to the Executive Officer and shall act according to his instructions.(4)Service rules applicable to the employees of the Government shall mutatis mutandis apply to employees of the Committee.
