Section 5(2) in J&K State Haj Committee Rules, 2013
(2)The Vice-Chairman shall he a full time paid Officer of the Committee in case the Chairman of the Committee is Chief Minister of the State or any Cabinet Member. However, the Vice-Chairperson shall not draw less than that he was drawing as a member of any other Committee or an officer in the Government as the case may be :Provided that the members of the Parliament or Legislative Council/ Assembly or Local Bodies, who are members of the Committee shall be entitled to the aforesaid allowances at the rates respectively admissible to them under the rules of Parliament/Legislature/Local Bodies, as the case may be. Provided further that the proposed travel abroad by the Chairpersons or any Member of the Committee is duly approved by the Central Government in the Ministry of External Affairs in advance :Provided also that in connection with the assignment abroad not more than two members of the Committee including Chairperson shall travel abroad at the same time.
