14. Haj Fund. The Committee shall have its own Fund to be called the Haj Fund, and there shall be placed to the credit thereof the following sums, namely:--
(a)the interest on all deposits made by pilgrims under clause (b) of section 208A of the Indian Merchant Shipping Act, 1923 (21 of 1923 );(b)the fees charged for the registration of pilgrim passes in pursuance of any rule made under section 213 of the Indian Merchant Shipping Act, 1923 (21 of 1923 );(c)the sums realised from the sale of the effects of deceased pilgrims and sums of money left by deceased pilgrims, which are unclaimed and have lapsed to the Government;(d)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;(e)the amount standing at the commencement of this Act 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;(f)any sums received by the Haj Fund from private sources; and(g)any sums allotted by the Central Government or any State Government to the Haj Fund.
