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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(2) in Uttaranchal State Haj Committee Rules, 2002

(2)The Membership to the State Haj Committee will be Honorary.-All the members of the Committee will be Honorary and they will discharge their functions without having any stipend or honorarium from the Committee. When the member of the Committee is called upon the participate in any meeting of the Committee, he will be entitled to Travelling Allowance from the State Government as per prevailing rules. Non-Government member may draw Travelling Allowance etc. form the funds of the Committee on the prior approved rate as prescribed from time to time by the State Government.