Section 6 in Uttaranchal State Haj Committee Rules, 2002
6. Funds.
(1)A fund will be raised under the name and style "State Government Haj Fund" and it will include the following ;(a)amount received from Haj Committee (India);(b)funds allotted by the State Government; and(c)any funds received through the non-Government sources such as donation or subscriptions.Note.-The Committee can also collect donations/subscriptions through non-Government sources to meet out its expenses.(2)The above funds will be deposited in the approved bank in the name of the Secretary who will also be its drawing officer, but he will not be empowered to spend more than Rs. 500/- without the approval of the Committee. But the Chairman with the approval of the Committee, which may be sought in the next meeting, may approve the expenditure of amount upto Rs. 2,000 in urgent matters.
