(1)The Committee shall consist of the following members, namely:--(a)the Collector of Customs, Bombay, ex officio;(b)the Chairman, Port Trust, Bombay, ex officio;(c)the Principal Officer, Mercantile Marine Department, Bombay, ex officio;(d)the Commissioner of Police for Greater Bombay, ex officio;(e)the Municipal Commissioner, Greater Bombay, ex officio;(f)the Port Health Officer, Bombay, ex officio;(g)two members to be nominated by the Central Government;(h)three members of Parliament of whom two are to be nominated by the Speaker of the House of the People from among its members and one by the Chairman of the Council of States from among its members;(i)one member to represent the State Government of [Subs. by the Bombay Reorganisation (Adaptation of Laws on Union Subjects) Order, 1961, for" Bombay" (w. e. f. 1- 5- 1960 )] Maharashtra] to be nominated by that Government;(j)two members of the [Subs. by the Bombay Reorganisation (Adaptation of Laws on Union Subjects) Order, 1961, for" Bombay" (w. e. f. 1- 5- 1960 )] Maharashtra] State Legislative Assembly to be nominated by the Speaker of that Assembly;(k)two members of the Municipal Corporation of Greater Bombay to be nominated by the [ Subs., ibid., for" State Government of Bombay" (w. e. f. 1- 5- 1960 )] State Government of Maharashtra] on the recommendation of the Muslim members of the Municipal Corporation of Greater Bombay;(l)three members, of whom two shall be Shia Muslims, to be co- opted by all the members of the Committee to represent such interests as, in their opinion, are directly and actively interested in the welfare of the pilgrims.
