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Union of India - Section

Section 7 in The Haj Committee Act, 1959

7. Term of office.

The term of office of the members of the Committee (other than the ex officio members and members filling casual vacancies) shall be not less than three years, commencing on the day following the publication of the list of members under sub- section (2) of section 5, and ending on the date of the publication of the list of members of the next Committee.