Section 2 in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Board" means the Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board constituted under section 4 of this Act;(b)"endowment" means all property, movable or immovable, belonging to, or given or endowed for the maintenance, improvement, additions to, or worship in the Shrine or for the performance of any service or charity, connected therewith and includes the idols installed therein, the premises of the Shrine and gifts of property made to anyone within the precincts of the Shrine and lands and buildings attached, or appurtenant thereto;(c)"Government" means the Government of the State of Punjab in the Department of Tourism and Cultural Affairs;(d)"math" means a math as understood under Hindu Law;(e)"member" means a member of the Board constituted under section 4 of this Act and includes Chairman, Vice-Chairman and Member- Secretary;(f)"prescribed" means prescribed by rules made under this Act;(g)"pujari" means pujaris and includes such other person who performs or conducts puja or other rituals;(h)"Shrine" means the Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine, all temples, math and idols within the premises of the Shrine and buildings attached or appurtenant to it, established with a religious object for a public purpose and includes, -(i)all properties movable, immovable, belonging to or given or endowed for worship in, maintenance or improvement of, additions to, or temple, for the performance of any service or charity connected therewith; and(ii)the idols installed in the temple, clothes, ornaments and things for decoration, etc.;(i)"Shrine fund" means and includes all sums received by or on behalf of or for the time being held for the benefit of the Shrine, and also includes all the endowments which have been or may hereafter be made for the benefit of the Shrine or any other deity thereof in the name of any person, or for the convenience, comfort or benefit of the pilgrims thereto, as well as offerings (valuable security and jewellery) made to any of the deities comprised in the Shrine; and(j)"temple" means a place, by whatever designation known, used as a place of public religious worship, and dedicated to, or for the benefit of, or used as of right by any section of the community thereof as a place of public religious worship.
