(1)The Executive officer shall execute the decisions of the Committee and carry out its directions relating to implementation of such decisions in the day to day performance of his duties.(2)The Executive Officer shall, subject to the provisions of these rules perform such other functions as the Committee may, with the approval of the Government, direct.(3)The Executive Officer shall directly be responsible to the Committee for the work done by the officials of the Committee.(4)Subject to the provisions of the Act and these rules, the Executive officer shall-(a)be the ex officio Secretary' of the Committee and discharge all the duties and exercise all the powers specifically imposed or conferred on the Executive officer by or under the Act and these rules ;(b)be responsible for (i) issuing the notices of the meetings of the Committee to its members ; (ii) recording the minutes of the meeting of the Committee ; (iii) conducting all correspondence between the pilgrims and the Committee ; the Government and the Committee and other authorities/ agencies ;(c)attend the meetings of the Committee and may take part in the discussions purely in an advisory capacity, but shall have no right to move any resolution or to vote ;(d)control the officials working under the Committee ;(e)carry into effect the decision of the Committee ;(f)perform such other functions as may be entrusted to him by the Committee ;(g)be drawing and disbursing officer of State Haj Committee Employees and members and other officers of the Committee :Provided that in case of any difference of opinion between the Executive Officer and the Committee, he shall bring the matter to the notice of the State Government, whose decision thereon shall be final.
