(1)The Committee may make bye- laws not inconsistent with this Act or the rules made thereunder--(a)prescribing the manner of election of the Vice- Chairmen;(b)prescribing the term of office and the powers and duties of the Vice- Chairmen;(c)regulating the removal or resignation of a Vice- Chairman and the filling up of casual vacancies in the office of Vice- Chairman;(d)regulating the convening of the meetings of the Committee and the conduct of business thereat;(e)prescribing the registers and records to be maintained;(f)providing for the publication of its proceedings and any matter of interest to pilgrims; and(g)providing for any other matter which the Committee deems necessary for giving effect to the provisions of this Act.
