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 1] [Section 21] [Entire Act] Union of India - Subsection Section 21(4) in The Haj Committee Act, 2002 (4)The term of office of the Chairperson shall be three years and no person shall hold the office of the Chairperson for more than two consecutive terms.
