20. The Objects to which Haj Fund shall be applied.
(1)The moneys credited to the Haj Fund shall be applied in payment of all sums, charges and costs necessary for the purposes specified in Sees. 9 and 16 of the Act inclusive of-(i)the salaries, joining time allowances and other allowances of the Executive Officer and of other employees of the Committee and of any other employee whose services may, at the request of the Committee be placed at their disposal by the Central Government;(ii)the contributions to provident funds, pensions, gratuities, leave and compassionate allowances payable under the provisions of the Act or the rules made there under;(iii)any other sum which may be legally payable by the Committee;(iv)payment of travelling allowance and daily allowance to members of the Committee not resident in Bombay at rates admissible to Grade I officers of the Government of India; and(v)payment of subsidy to any Haj Committee established in any State of India which shall not be more than one-third of the amount collected as registration fee of pilgrim passes of the pilgrims belonging to the State concerned.
