It shall be the duty of shipping masters-(a)to superintend and facilitate the engagement and discharge of seamen in the manner provided in this Act;(b)to provide means for securing the presence on board at the proper times of the seamen who are so engaged;(c)to facilitate the making of apprenticeship to the sea service;(d)to hear and decide disputes under section 132 between a master, owner or agent of a ship and any of the crew of the ship;(dd)[ to transmit the complaint of any dispute of a foreign seaman of a vessel, registered in a country other than India, in Indian territorial waters, with the master, owner or agent, to the competent authority of the country of registration and a copy of such complaint shall be forwarded to the Director General, International Labour Organisation Office;](e)to perform such other duties relating to seamen, apprentices and merchant ships as are for the time being committed to them by or under this Act.
