In this Act, unless the context otherwise requires,-(a)"bye-laws" means the bye-laws made under section 45;(b)"Chief Executive Officer or the Executive Officer" means the Chief Executive Officer of the Committee or the Executive Officer of the State Committee appointed under sub- section (1) of section 16 or sub- section (1) of section 29, as the case may be(c)"Committee" means the Haj Committee of India constituted under section 3;(d)"member" means a member of the Haj Committee of India nominated under section 4 or of a State Haj Committee nominated under section 18, as the case may be, and includes the Chairperson and a Vice- Chairperson;(e)"notification" means a notification published in the Gazette of India or the Official Gazette of a State, as the case may be;(f)"pilgrim" means a Muslim proceeding to, or returning from, Haj;(g)"prescribed" means prescribed by rules made under section 44 by the Central Government or, as the case may be, under section 47 by the State Government;(h)"State Committee" means a State Haj Committee constituted under section 18 and includes Joint State Committee;(i)"State Government", in relation to a Union territory, means the Administrator of that Union territory appointed by the President under article 239 of the Constitution.
