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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(4) in The Haj Committee Rules, 1963

(4)
(a)The Executive Officer shall from time to time prepare and bring before Committee a schedule setting forth:-
(i)the designations and grades of other employees of the committee who, in opinion, should be maintained; and
(ii)the salaries, fees and allowances, which in his opinion, should be paid each of such employees.
(b)The Committee may, subject to the approval of the Central Government, sand such schedule or make such modifications as it deems proper:
Provided that no new office aggregate emoluments of which exceed Rs. 100 mensem shall be created without the previous sanction of the Central Government.