(1) This Act may be called the Port Haj Committee Act, 1932.

(2) It extends in the first instance 2[to the territories which immediately before the 1st November, 1956, were comprised in the States of Bombay and West Bengal], but the Central Government may, by notification in the Official Gazette, extend it to 3[any other maritime State or part of a maritime State or part of a maritime State not being territories which, immediately before the 1st November, 1956, were comprised in a Part B State].

(3) This section shall come into force at once, and the remaining provisions of this Act shall come into force in any State 4[or part or a State] to which the Act extends on such date5 as the Central Government may, by notification in the Official Gazette, appoint in this behalf.

In this Act, unless there is anything repugnant in the subject or context,

(a) a pilgrim means a Muslim proceeding on or returning from pilgrimage to the Hedjaz; and

(b) a pilgrim ship means a ship conveying or about to convey pilgrims from or to any port in 6[the territories which, immediately before the 1st November, 1956, were comprised in a Part A State or a Part C State] to or from any port in the Red Sea other than Suez.

7[There shall continue to be a committee called the Port Haj Committee of Calcutta and a committee called the Port Haj Committee of Bombay.]

(1) The Port Haj Committee of Calcutta shall consist of nineteen members as follows:

(a) seven members to be nominated by the 8[Central Government], of whom not more than five shall be officials;

9(b) two members to be elected by the elected Muslim Councillors and elected Muslim Aldermen of the Corporation of Calcutta;

(c) six members to be elected by an electorate consisting of

(i) the elected Muslim members of 10[the 11[West Bengal Legislative Assembly]],

(ii) the Muslim members of 12[Parliament], elected 13[for, or for any part of West Bengal], and

(iii) the elected Muslim members of the 14[West Bengal Medical Council]; and

(d) four members to be co-opted by the elected members of the Committee.

(2) The Port Haj Committee of Bombay shall consist of nineteen members as follow:

(a) seven members to be nominated by the 15[Central Government], of whom not more that five shall be officials;

(b) two members to be elected by the elected Muslim members of the Municipal Corporation of the City of Bombay;

(c) six members to be elected by an electorate consisting of

(i) the elected Muslim members of 16[the 17[Houses] of the Bombay Legislature],

(ii) the Muslim members of 18[19[* * *] 20[Parliament]], elected 21[for, or for any part of,] Bombay, and

(iii) the elected Muslim members of the Bombay Medical Council; and

(d) four members to be co-opted by the elected members of the Committee.

22[* * *]

(4) An elected members of a Port Haj Committee need not be a member of the electorate which elects him.

(5) A member of a Port Haj Committee nominated by 23[the Central Government] may be nominated by virtue of office.

24[The Central Government may, after previous publication, make rules altering the composition of a Port Haj Committee.]

(1) When any port, other than Calcutta 25[or Bombay], situated in any State to which this Act extends, is appointed to be a port for pilgrim traffic in pursuance of sub-section (1) of Section 150 of the Indian Merchant Shipping Act, 1923 (21 of 1923), the Central Government may, subject to the condition of previous publication make rules providing for the composition of a Port Haj Committee for such port, and shall cause the Committee to be constituted accordingly.

(2) The provisions of this Act shall apply to such Committee when constituted.

(1) The election and co-option of members of Port Haj Committees shall be conducted in accordance with rules to be made in this behalf by the 26[Central Government].

(2) As soon as may be after the election and co-option of members of a Port Haj Committee, 27[Central Government] shall make the nominations permitted by Section 4, and shall publish in the Official Gazette a list of the names of all members nominated, elected and co-opted:

Provided that the failure of anybody to elect or to co-opt a member shall not prevent the 28[Central Government] from making nominations or from publishing the list of members as provided in this sub-section:

Provided further that the list of members of a new Committee shall not be published before the expiry of three years from the date of the publication of the list of members of the Committee which it is replacing.

(1) Where a member of a Port Haj Committee is nominated by virtue of his office, the person for the time being holding the office shall be a member until the 29[Central Government] otherwise directs.

(2) The term of office of other members (except 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 7, and ending on the date of the publication of the list of members of the next Committee.

(1) At such time as the 30[Central Government] may deem to be expedient before or after the expiry of the period of three years after the publication of the list of members of a Committee under sub-section (2) of section 7, the 31[Central Government] shall take or cause to be taken all necessary steps for the election, co-option and nomination of members of the new Committee.

(2) No person shall be ineligible for election, co-option or nomination to a Port Haj Committee on the ground that he is or has been a member of a Port Haj Committee.

The 32[Central Government] may make rules

(a) prescribing the disqualifications which shall disqualify any person from being elected, co-opted or nominated as member of a Port Haj Committee;

(b) providing for the decision of doubts and disputes relating to the election and co-option of members;

(c) regulating the resignation of members;

(d) prescribing the reasons for which members may be removed, and providing for their removal;

(e) regulating the filling of casual vacancies and the term of office of members filling casual vacancies; and

(f) providing for any other matter which the 33[Central Government] may deem to be expedient for the proper constitution of Port Haj Committees.

(1) After the publication of the list of members of a Port Haj Committee under sub-section (2) of Section 7, the 34[Central Government] shall direct the Committee to elect one of its members to be Chairman with a time to be specified in such direction.

(2) If within the time so specified the Committee fails to elect a Chairman, the 35[Central Government] may appoint a member of the Committee to be Chairman of the Committee.

(3) An elected Chairman shall not take up his office until his election has been approved by the 36[Central Government].

(4) A Port Haj Committee may elect from amongst its members not more than two members to be Vice-Chairmen.

(5) The appointment or election of Chairmen and Vice-Chairmen shall be notified in the Official Gazette.

The 37[Central Government] may make rules

(a) prescribing the term of office of Chairmen;

(b) prescribing the powers and duties of Chairmen;

(c) regulating the resignation of Chairmen;

(d) prescribing the reasons for which Chairmen and Vice-Chairmen may be removed, and providing for their removal; and

(e) regulating the filling of casual vacancies in the office of Chairman and the term of office of persons filling such vacancies.

A Port Haj Committee may, with the previous sanction of the 38[Central Government], make by-laws

(a) prescribing the term of office of Vice-Chairman;

(b) prescribing the powers and duties of Vice-Chairmen, and also the powers and duties of the Chairman in so far as they have not been prescribed by rules under Section 12;

(c) regulating the resignation of Vice-Chairmen; and

(d) regulating the filling of casual vacancies in the office of Vice-Chairman, and the term of office of persons filling such vacancies.

(1) Until the expiry of a period of four years from the date of the publication of the list of members of a Port Haj Committee on its first constitution, the 39[Central Government] shall, in consultation with the Committee, appoint, for each Port Haj Committee, a person to be Executive Officer, who shall also be Secretary to the Committee and shall also in like manner appoint such other officers and servants as it may consider necessary for the efficient discharge of the duties of the Committee.

(2) The 40[Central Government] may make rules

(a) regulating the relations between a Port Haj Committee and its Executive Officers;

(b) regulating the subordination of the other officers and servants of a Port Haj Committee to the Committee and to the Executive Officer;

(c) determining the conditions of service of an Executive Officer and other officers and servants;

(d) prescribing the powers and duties of the Executive Officer in so far as they are not prescribed by this Act; and

(e) prescribing the powers and duties of the other officers and servants of a Port Haj Committee.

(3) Rules made under sub-section (2) may authorise a Port Haj Committee to make by-laws providing for any of the matters specified in that sub-section in so far as such matters are not provided for the rules.

(1) Within the period of four years referred to in sub-section (1) of Section 14 the 41[Central Government] may, and on the expiry of that period the 42[Central Government] shall, by notification in the Official Gazette, authorise a Port Haj Committee to appoint its Executive Officer, and to appoint such other officers and servants as the Committee may deem to be necessary for the efficient discharge of its duties.

(2) Such authorisation may impose such restrictions and conditions as the 43[Central Government] may think fit.

(3) A Port Haj Committee so authorised may make by-laws providing for any of the matters specified in sub-section (2) of section 14, and may cancel any rule made under that sub-section in so far as it applies to such Committee and its officers and servants.

The pay and allowances and expenses lawfully incurred in respect of an Executive Officer or other or servant appointed by the 44[Central Government] under Section 14 shall be paid by the Central Government, and the pay, allowances and expenses lawfully incurred in respect of an Executive Officer or other officer or servant appointed by a Committee under Section 15 shall be paid by the Committee out of the funds at its disposal.

(1) A Port Haj Committee shall meet at least once in every month during the four months before the Haj Day and during the two months after the Haj Day, and at least once in each three months during the rest of the year.

(2) The number of members required to make a quorum at any meeting shall be six.

(3) All matters shall be decided by a majority of the members present, and in the event of an equality of votes the Chairman or other person presiding shall have a casting vote.

(4) A Port Haj Committee may make by-laws

(a) regulating the convening of its meetings;

(b) regulating the conduct of business at its meetings;

(c) prescribing the registers and records which shall be maintained;

(d) providing for the publication of its proceedings and of any other matters of interest to pilgrims; and

(e) providing for any other matter which the Committee may deem necessary for the regulation of its meetings and its business:

Provided that the 45[Central Government] may, at any time before the first meeting of a Committee after the commencement of this Act, frame instructions for the Committee on all or any of the matters specified in this sub-section, and such instructions shall be deemed to be by-laws made by the Committee under this sub-section until they are superseded by by-laws so made.

(5) Anything done or any proceeding taken by a Port Haj Committee shall not be questioned on the ground of any vacancy in the Committee, or on account of any defect or irregularity not affecting the merits of the case.

(1) The duties of a Port Haj Committee shall be

(a) to collect and disseminate information useful to pilgrims;

(b) to advise and assist pilgrims during their stay at the port while proceeding to or returning from their stay at the port, while proceeding to or returning from the Hedjaz, in all matters including vaccination, inoculation, medical inspection and issue of passes and passports, and to cooperate with the local authorities concerned in such matters;

(c) to give relief to indigent pilgrims;

(d) to negotiate and co-operate with railways and shipping companies for the purpose of securing travelling facilities for pilgrims;

(e) to find suitable Muslims for employment by shipping companies on pilgrim ships;

(f) to bring the grievances of pilgrims and any irregularities or omissions on the part of a master or owner of a pilgrim ship in the carrying out of the provisions of the Indian Merchant Shipping Act, 1923 (21 of 1923), to the notice of the authorities concerned, and to suggest remedies;

(g) to authorise whenever practicable an individual pilgrim or a committee or pilgrims on board a pilgrim ship to represent to the grievances of the pilgrims to the master or owner of the ship; and

(h) such other duties in connection with the pilgrim traffic as may be entrusted to it by 46[the Central Government]

(2) 47[The Central Government] shall afford all reasonable assistance to the Port Haj Committee in the discharge of the duties imposed by this section.

(1) Each Port Haj Committee shall appoint one or more sub-committees composed of two of its members, whose duties shall be the inspection of pilgrim ships.

(2) Any such sub-committee when inspecting a pilgrim ship shall be accompanied by the certifying officer appointed for the port under Section 151 of the Indian Merchant Shipping Act, 1923 (12 of 1923), or by the surveyor of the ship or other person deputed by the certifying officer.

(3) The Executive Officer of a Port Haj Committee or a sub-committee appointed under sub-section (1) may enter and inspect any pilgrim ship advertised or offering to sail from or which has returned to the port for which the Committee is constituted.

(4) A master or any officer of a pilgrim ship who fails to render every reasonable facility for such inspection shall be punishable with fine which may extend to five hundred rupees.

(5) No Magistrate other than a Presidency Magistrate or Magistrate of the first class shall take cognizance of an offence punishable under sub-section (4), and such Magistrate shall take cognizance of such offence only on written complaint by the Chairman of the Port Haj Committee concerned.

In each port in which there is a Port Haj Committee there shall be created a fund, to be called the Haj Fund of the port concerned, and there shall be placed to the credit thereof the following sums, in so far as they arise or have arisen in the port concerned, namely:

(a) the interest on all deposits made by pilgrims under clause (b) of Section 208-A of the Indian Merchant Shipping Act, 1923 (21 of 1923);

(b) sums realised from the sale of the effects of deceased pilgrims and sums of money left by deceased pilgrims, which are unclaimed and have 48[lapsed to the 49[Government]];

(c) any fees which may be levied for the issue of visitors' passes to friends and relations of pilgrims who desire to go on board a pilgrim ship;

(d) the amount not standing to the credit of the fund known as the Indigent Pilgrims' Fund: provided that such amount shall be applied by the Committee solely for the relief of indigent pilgrims;

(e) any sums received by the Haj Fund from private sources; and

(f) any sums 50[allotted by the Central or any State Government] to the Haj Fund.

A Haj Fund of a port shall, subject to rules made under Section 22, be under the control and management of the Port Haj Committee for that port, and shall be applicable to the payment of charges and expenses incidental to the objects specified in Section 18, and of any other object specified by rules made under clause (c) of Section 22.

51[The Central Government may] make rules

(a) providing for the custody of Haj Funds;

(b) regulating the investment of balances of Haj Funds;

(c) prescribing the objects to which Haj Funds shall be applicable, in addition to those prescribed in Section 18;

(d) fixing the limits of expenditure which may be incurred by a Committee without sanction, and providing for the grant of sanction for expenditure exceeding those limits;

(e) regulating the preparation, submission and approval of the budgets of Committees;

(f) prescribing the accounts to be kept by Committees, and providing for the publication thereof;

(g) prescribing the returns, statements and reports to be submitted by Committees; and

(h) generally providing for the control of Committees in respect of financial matters.

(1) Rules made by the 52[Central Government], under this Act shall be made by notification in the Official Gazette and shall be subject to the condition of previous publication.

(2) By-laws made by a Port Haj Committee shall be submitted to the 53[Central Government], and shall not take effect until they have been confirmed by the 54[Central Government].

(3) By-laws which have been confirmed by the 55[Central Government] shall be published in the Official Gazette.

[Repealed by the Repealing Act, 1938 (1 of 1938), Section 2 and Schedule.]

1. Extended to Shahda, Nandurbar and Taloda Talukas of the West Khandesh District; the Dohand Taluka and the Jhalod Mahal of the Pench Mahal District of the State of Bombay by Act 20 of 1954, Schedule II.

2. The words to the Presidencies of Bombay and Bengal successively are ended by the A.O. 1948 and the Adaptation of Laws (No. 3) Order, 1956 to read as above.

3. Substituted by the A.O. 1948 and the Adaptation of Laws (No. 3) Order, 1956, for any other maritime State other than a Part B State .

4. Inserted by the A.O. 1948 and the Adaptation of Laws (No. 3) Order, 1956.

5. Sections 2 to 24 of this Act were brought into force in the former Province of Bombay on 25-9-1938, see Gazette on India, 1933, Part I, p. 984; and in the former Province of West Bengal on 30-11-1933, see Gazette on India, 1933, Part I, p. 1182.

6. Substituted by the Adaptation of Laws (No. 3) Order, 1956, for a Part A State or a Part C State .

7. Substituted by the A.O 1948 for the original section.

8. Substituted by the A. O. 1937 for L.G. .

9. This clause shall be deemed to be repealed so long as West Bengal Act 8 of 1948 remains in force. See Notification No. F-8-148 Haji, dated 30-4-1948, Gazette of India, 1948, Part I, p. 503.

10. Substituted by the A.O. 1937 for the Bengal Legislative Assembly .

11. Substituted by the A.O. 1948 for Chambers of the Bengal Legislature .

12. Substituted by the A.O. 1950 for the Central Government Legislature .

13. The words by constituencies in the Presidency of Bengal successively substituted by the A.O. 1937 and A.O. 1948 to read as above.

14. Substituted by the A.O. 1948 for Bengal Medical Council .

15. Substituted by the A. O. 1937 for L.G. .

16. Substituted by the A.O. 1937 for the Bombay Legislative Council .

17. Substituted by the A.O. 1950 for Chambers .

18. Substituted by the A.O. 1937 for the Council of State and of the Legislative Assembly .

19. The words the Chambers of omitted by the A.O. 1948.

20. Substituted by the A.O. 1950 for the Central Legislature .

21. Substituted by the A.O. 1937 for by constituencies in the Presidency of .

22. Sub-section (3) omitted by the A.O. 1948.

23. Substituted by the A.O. 1937 for a L.G. .

24. Substituted by the A.O. 1937 for the original section.

25. Substituted by the A.O. 1948 for Bombay or Karachi .

26. Substituted by the A.O. 1937 for L.G. .

27. Substituted by the A.O. 1937 for L.G. .

28. Substituted by the A.O. 1937 for L.G. .

29. Substituted by the A.O. 1937 for L.G. .

30. Substituted by the A.O. 1937 for L.G. .

31. Substituted by the A.O. 1937 for L.G. .

32. Substituted by the A.O. 1937 for L.G. .

33. Substituted by the A.O. 1937 for L.G. .

34. Substituted by the A.O. 1937 for L.G. .

35. Substituted by the A.O. 1937 for L.G. .

36. Substituted by the A.O. 1937 for L.G. .

37. Substituted by the A.O. 1937 for L.G. .

38. Substituted by the A.O. 1937 for L.G. .

39. Substituted by the A. O. 1937 for L.G. .

40. Substituted by the A. O. 1937 for L.G. .

41. Substituted by the A. O. 1937 for L.G. .

42. Substituted by the A. O. 1937 for L.G. .

43. Substituted by the A.O. 1937 for L.G. .

44. Substituted by the A.O. 1937 for L.G. .

45. Substituted by the A.O. 1937 for L.G. .

46. Substituted by the A.O. 1937 for Govt. .

47. Substituted by the A.O. 1937, The L.G. .

48. Substituted by the A.O. 1937 for lapsed to Govt. .

49. Substituted by the A.O. 1950, for Crown .

50. Substituted by the A.O. 1950, for allotted by Govt. .

51. Substituted by the A.O. 1937 for The L.G. may, subject to the control of the G. G. in C. .

52. Substituted by the A.O. 1937, for L.G. .

53. Substituted by the A.O. 1937, for L.G. .

54. Substituted by the A.O. 1937, for L.G. .

55. Substituted by the A.O. 1937, for L.G. .