(1)The Executive Officer shall issue notice of meetings of the Committee to the members. He shall record the proceedings of all meetings of the Committee.(2)The Executive Officer shall conduct all correspondence affecting pilgrims the Committee.(3)[ The Executive Officer shall, subject to the provisions of rule 14-, exercise powers as the Committee may direct.] [Substituted by S.O. 4407, dated 22nd August, 1975.](4)(a)The Executive Officer shall from time to time prepare and bring before Committee a schedule setting forth:-(i)the designations and grades of other employees of the committee who, in opinion, should be maintained; and(ii)the salaries, fees and allowances, which in his opinion, should be paid each of such employees.(b)The Committee may, subject to the approval of the Central Government, sand such schedule or make such modifications as it deems proper:Provided that no new office aggregate emoluments of which exceed Rs. 100 mensem shall be created without the previous sanction of the Central Government.
