SC: CIRP Need Not Be Set Aside Solely for Fraudulent Filing of Section 9 Plea  ||  Supreme Court: Compromise Decree Passed Without Impleading Necessary Party is Void  ||  SC: Cheque Dishonour Notice Valid if Sent to Drawer’s Address and Received by Family  ||  J&K&L HC: Minority During Attestation Cannot Justify Decades-Long Delay in Challenging Mutation  ||  Bombay HC: WhatsApp Circulation of Objectionable Photos Can Attract SC/ST Act  ||  J&K&L HC: Cardiac Arrest From Stress of Long-Distance Driving is Compensable  ||  Delhi HC: Accused Cannot Delay Trial and Then Rely on Delay to Seek Bail  ||  Calcutta HC: Insurer Must Compensate Child’s Accidental Death Despite Driver’s Fake Licence  ||  Bombay HC Tells X to Take Down Defamatory Post Targeting Serum Institute, CEO Adar Poonawalla  ||  Delhi High Court Restores Arbitral Award in DMRC’s Favour Passed by Employee-Arbitrator    

Haj Subsidy to be discontinue from Financial Year 2018-19- (Press Information Bureau) (14 Mar 2018)

MANU/PIBU/0472/2018

Civil

The Central Government has decided to discontinue the Haj subsidy from the year 2018-2019. The amount of Haj subsidy provided by the Government of India reflects in the budget of Ministry of Civil Aviation (MoCA), which is the nodal Ministry responsible for making air travel arrangements for Haj pilgrims identified by the Haj Committee of India (HCoI). Budgetary provision of Rs. 200 crore for the Haj subsidy has been made in the Budget Estimates for 2017-2018.

The welfare schemes meant for minorities are implemented by Ministry of Minority Affairs from the budget allocated to the Ministry. An additional allocation of Rs.505 Crore has been made for the Ministry of Minority Affairs for the year 2018-2019. It has been decided to allocate bulk of the additional funding for educational empowerment of Minority communities.

Tags : HAJ   SUBSIDY   DISCONTINUATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved