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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1) in The Haj Committee Act, 2002

(1)The Committee shall appoint two Standing Committees, each headed by a Vice- Chairperson of the Committee, to deal with matters relating to finance and Haj arrangements, from amongst its member consisting of such number of members and with such powers and functions as may be determined by bye- laws made in this behalf by the Committee:Provided that the Chairperson shall preside over the meeting of the Standing Committee in case he attends the meeting.