2. Definitions.

In this Act, unless the context otherwise requires,

(a) "bye-laws" means the bye-laws made under section 45;

(b) "Chief Executive Officer or the Executive Officer' means the Chief Executive Officer of the Committee or the Executive Officer of the State Committee appointed under sub-section (1) of section 16 or sub-section (1) of section 29, as the case may be;

(c) "Committee" means the Haj Committee of India constituted under section 3;

(d) "member" means a member of the Haj Committee of India nominated under section 4 or of a State Haj Committee nominated under section 18, as the case may be, and includes the Chairperson and a Vice-Chairperson;

(e) "notification" means a notification published in the Gazette of India or the Official Gazette of a State, as the case may be;

(f) "pilgrim" means a Muslim proceeding to, or returning from, Haj;

(g) "prescribed" means prescribed by rules made under section 44 by the Central Government or, as the case may be, under section 47 by the State Government;

(h) "State Committee" means a State Haj Committee constituted under section 18 and includes Joint State Committee;

(i) "State Government", in relation to a Union territory, means the Administrator of that Union territory appointed by the President under article 239 of the Constitution.

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