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CALCUTTA BURIAL BOARDS ACT, 1889
CALCUTTA BURIAL BOARDS ACT, 1889
4 of 1889
11th September, 1889
An Act to provide for the appointment of a Muhammadan Burial Board in Calcutta, and to make better provision for the interment of persons other than Christians or Muhammadans. WHEREAS it is expedient to make better provision for the superintendence, management or control of Muhammadan burial-grounds, and for the interment of persons other than Christians or Muhammadans, in Calcutta as denned in [the Calcutta Municipal Act, 1923It is hereby enacted as follows
Section 1 .
Rep. by Act 1 of 1903.
Section 2 Definition of "public Muhammadan burial-ground"
In this Act "public Muhammadan burial-ground" includes those Muhammadan burial-grounds enumerated in the First Schedule, and any others in which Muhammadans generally of any particular sect are in the habit of burying their dead.
Section 3 State Government may appoint a Burial Board
The 22. Words subs, by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order. 1950. [State Government] may, by a notification published in the 33. Words subs, for the words "Calcutta Gazette" by the Government of India (Adaptation of Indian Laws) Order, 1937. [Official Gazette], appoint a Muhammadan Burial Board for Calcutta.
Section 4 Constitution of Board
(1) The Board shall be constituted as follows: the 44. Words subs, for the word "Chairman" by Ben. Act 1 of 1939. [ Executive Officer] for the time being of the Corporation of Calcutta; the Health Officer for the time being of Calcutta ; an officer of the Public Works Department appointed by the 22. Words subs, by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order. 1950. [State Government] ; and not less than six, or more than nine, other members, who shall be 55.Words subs, by the Government of India [Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950. [State Government],
(2) The 55.Words subs, by the Government of India [Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950. [State Government] may, from time to time, relieve any member of the Board appointed by it of his functions as such member.
Section 5 Executive Officer of Calcutta Corporation to be ex-offtcio Chairman of Board
The 5a5a. Words subs, for the word "Chairman" by Ben. Act 1 of 1939. [Executive Officer] of the Corporation of Calcutta shall ex-offtcio be Chairman of the Board.
Section 6 Superintendence, management or control of public Muham-madan burial-grounds enumerated in the First Schedule to be exercised by Board
The superintendence, management or control of the public Muhammadan burial-grounds enumerated in the First Schedule shall, subject to the provisions of this Act, be exercised by the Board :
Provided that the Muhammadan Burial Board shall not exercise control over such portion of any public Muhammadan burial ground as the 55.Words subs, by the Government of India [Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950. [State Government] may declare to have been hitherto set apart for the burial of persons other than Muhammadans.
Section 7 State Government may place other public Muhammadan burial- grounds under superintendence, management or control of Board
The 55.Words subs, by the Government of India [Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950. [State Government] may, by an order published in the 66. Words subs, for the words "Calcutta Gazette" by the Government of India (Adaptation of Indian Laws) Order, 1937. [Official Gazette], from time to time place any other public Muhammadan burial-ground in Calcutta or its vicinity under the superintendence, management or control of the Board.
Section 8 Provision for making over private burial-grounds to charge of Board
(1) The superintendence, management or control of any Muhammadan burial-ground situate in, or in the vicinity of, Calcutta may, with the sanction of the 55.Words subs, by the Government of India [Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950. [State Government], be transferred by the owner or custodian thereof to the Board upon such terms as may be arranged between the Board and such owner or custodian.
(2) And such burial-ground shall thereupon be managed in all respects as a public Muhammadan burial-ground subject to the provisions of this Act.
Section 9 Power in Board to create new burial-grounds or extend those already in existence by purchase of land
The Board may, with the sanction of the 55.Words subs, by the Government of India [Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950. [State Government], purchase any land in, or in the vicinity of, Calcutta, whether previously used as a burial-ground or not, with the object of extending any public burial-ground under its charge or of forming a new public burial-ground.
Section 10 Power to withdraw burial-grounds from superintendence, management or control of Board
The 55.Words subs, by the Government of India [Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950. [State Government] may, 77. Words "in his discretion" om. by the Government of India (Adaptation Laws) Order. 1937. * at any time, withdraw any burial-ground from the super intendence, management or control of the Board.
Section 11 Board to receive and account for fees and grants
The Board shall receive all fees and other monies paid or given in respect of the use of such burial-grounds, the digging of graves the erection monuments therein and such grants as the 88. Words subs, by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950. [State Government] may, from time to time, place at their disposal ; and shall pay thereout all charges and expenses incurred by them in the management and superintendence of the same, and shall submit accounts of such receipts and expenditure once in every year to the 88. Words subs, by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950. [State Government] in such from and manner as the 88. Words subs, by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950. [State Government] may direct.
Section 12 Board may appoint subordinate establishment
The Board may, from time to time, appoint all such overseers, clerks, subordinate officers and servants as they shall think necessary and power to assist in carrying out the purposes of this Act ; and may, from time to time, remove any of such persons and appoint others in their place.
Section 13 Power to make rules
(1) The Board may, with the sanction of the 88. Words subs, by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950. [State Government], from time to time make such rules consistent with the purposes of this Act, as they think necessary for any of the following purposes ; that is to say
(a) for regulating the times when the Board shall meet, and the procedure to be observed at their meetings;
(b) for the preservation, repair, and when necessary the removal, of existing monuments, and for regulating the dimensions of new monuments in any burial-grounds under their charge;
(c) for regulating the scale and mode of payment of fees, charges and other dues in respect of interments in any burial-ground, and for the expenditure of the same;
(d) for directing the manner in which, and the persons by whom, all works within any such burial-ground shall be executed; and
(e) for otherwise carrying out the purposes of this Act.
(2) And may, from time to time, with the sanction aforesaid, vary, alter or revoke any such rules so made.
(3) All rules so made, and variations, alterations or revocations of rules, shall be published in the 99. Words subs, for the words "Calcutta Gazette" by the Government of India (Adaptation of Indian Laws) Order. 1937. [Official Gazette].
Section 14 Appointment of Burial Board for any community
1010. Secs. 14 to 19 subs, by Ben. Act 1 of 1913.
(1) The 88. Words subs, by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950. [State Government] may, by notification in the 99. Words subs, for the words "Calcutta Gazette" by the Government of India (Adaptation of Indian Laws) Order. 1937. [Official Gazette], appoint a Burial Board for Calcutta, for any community other than the Christian and Muhammadan communities.
(2) Every such Board shall consist of
(a) the 1111. Words subs, for the word "Chairman" by Ben. Act 1 of 1939. [Executive Officer] of the Corporation of Calcutta,
(b) the Health Officer of the Corporation of Calcutta,
(c) an officer of the Public Works Department to be nominated from time to time by the 11a11a. Words subs, by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order. 1950. [State Government], and
(d) not less than three nor more than six members representing the community concerned, to be nominated from time time by the 11a11a. Words subs, by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order. 1950. [State Government],
(3) The 1111. Words subs, for the word "Chairman" by Ben. Act 1 of 1939. [Executive Officer] of the Corporation of Calcutta shall be the Chairman of every such Board.
Section 15 Removal of nominated members of Boards appointed under section 14
The 11a11a. Words subs, by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order. 1950. [State Government] may, by notification in the 11b11b. Words subs, for the words "Calcutta Gazette" by the Government of India (Adaptation of Indian Laws) Order, 1937. [Official Gazette], declare that any nominated member of any Burial Board appointed under section 14 shall cease to be a member if he has, without the leave of the Chairman of the Board, been absent from, or is unable to attend, the meetings of the Board for any period exceeding six consecutive months.
Section 16 Filling of casual vacancies
If any nominated member of any such Board be permitted by the Chairman of the Board to absent himself from meetings of the Board for any period exceeding three months, or dies, or resigns his membership, or ceases to be a member in pursuance of a notification published under section 15, the vacancy shall be filled by a fresh nomination under section 14.
Section 17 Term of office of nominated members
(1) The term of office of the first members nominated to any such Board shall commence on such day as may be appointed by the 11a11a. Words subs, by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order. 1950. [State Government].
(2) Subject to the provisions of section 4, sub-section (2), and section 15, the term of office of members nominated to any such Board shall be as follows ;
(a) a member nominated in pursuance of section 16 in the place of a member who has been permitted to absent himself from meetings of the Board the period of the absence of the latter member; and
(b) other members five years.
(3) Any nominated member shall be eligible for re-nomination at the end of his term of office.
Section 18 Transfer of burial-grounds
The 11a11a. Words subs, by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order. 1950. [State Government] may place under the superintendence, management or control of the Burial Board appointed for any community under section 14
(a) any portion of a public Muhammadan burial-ground which is excluded from the control of the Muhammadan Burial Board by the proviso to section 6, and which is used for the interment of persons belonging to such community, and
(b) any other public burial-ground, or portion thereof, which is used, or is intended to be used, for the interment of persons belonging to such community.
Section 19 Application of sections 4(2) and 8 to 13 to Boards appointed under section 14
1313. Secs. 14 to 19 subs, by Ben. Act 1 of 1913. Section 4, sub-section (2), and sections 8 to 13 shall apply, mutatis mutandis, to all Burial Boards appointed under section 14 and to burial-grounds under the superintendence, management or control of such Boards as well as to the Muhammadan Burial Board and Muhammadan burial-grounds.
SCHEDULE 1 SCHEDULE
SCHEDULE(See section 6.) SCHEDULE 1.
(See section 6.)
SCHEDULE OF PUBLIC MUHAMMADAN BURIAL-GROUNDS PLACED UNDER SUPERINTENDENCE, MANAGEMENT, OR CONTROL OF BOARD.
(1) Chopdar Bagan burial-ground, No. 54, Upper Circular Road, and Nos. 26 and 27, Manicktollah. Area of public portion, 3 bighas 12cottahs, 3 chitacks, more or less.
(2) Meah Bagan burial-ground, Nos. 52 and 53, Manicktollah. Area of public portion, 3 bighas, 1 cottah, 1 chitacks, more or less.
(3) Khodadad's burial-ground, No. 15, Moonsheepara Lane, Area, 4 bighas, 18 cottahs, 1 chitacks, more or less.
(4) Rahim-ud-deen Moonshee's burial-ground, No. 20, Canal Road, West. Area, 5 bighas, 16 cottahs, 1 chitacks, more or less.
(5) Gobra Gorasthan, No. 1, Gobra Road, Area, 6 bighas, more or less.
(6) Talbagan burial-ground, No. 6, Tiljullah 1st Lane. Area, 10 bighas, 11 cottahs, more or less.
(7) Talbagan Khoyratee Gorasthan, No. 7, Tiljullah 1st Lane. Area, more or less, 1 bigha, 3 cottahs.
(8) New Kasiabagan burial-ground, Tiljullah 1st Lane. Area of Muhammadan
portion, 12 bighas, more or less.
(9) Sola-anna Kobrastan, No. 70, Ekbalapore Road. Area, 17 bighas, 18 cottahs, more or less.
(10) Moonshee Ahmud Beggke Kobrastan, Halsu Toloa, Ramnugger Lane, Area, 4 bighas, more or less.
SCHEDULE 2
SCHEDULE SECOND 2
Rep. by the Calcutta Burial Boards (Amendment) Act, 1913 (Ben. Act 1 of 1913).
