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Union of India - Section

Section 16 in The Haj Committee Act, 1959

16. Application of the Haj Fund.

The Haj Fund shall, subject to any rules that may be made under this Act, be under the control and management of the Committee, and shall be applied to the following purposes, namely:--
(a)pay and allowances of the Executive Officer and other employees of the Committee;
(b)payment of charges and expenses incidental to the objects specified in section 9;
(c)any other object specified in the rules made under section 17.