(1)The Committee may, by notification, make bye- laws consistent with the provisions of the Act and the rules made thereunder in respect of the following matters, namely:-(i)powers and duties of the Vice- Chairpersons under sub- section (4) of section 7;(ii)providing for the publication of the proceedings of the Committee and any matter of interests to pilgrims under clause (viii) of sub- section (1) of section 9;(iii)laying down the rules of procedure for transaction of business at meeting of the Committee under sub- section (5) of section 10;(iv)powers and functions of the Standing Committee and determination of number of members and other persons in sub- committees under section 11.(v)providing for any other matter which the Committee deems necessary for giving effect to the provisions of this Act.(2)Bye- laws made by the Committee under this section shall be submitted to the Central Government and shall not take effect until they have been confirmed by the Central Government.(3)Bye- laws which have been confirmed by the Central Government shall be published in the Official Gazette.
