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 6] [Entire Act] Union of India - Subsection Section 6(3) in The Haj Committee Rules, 1963 (3)The Central Government may remove a member whose activities are found undesirable in the interest of pilgrim affairs from his membership on the Committee, after giving him an opportunity to be heard.
