Section 2(e) in Puducherry Hindu Religious Institutions Act, 1972
(e)"math" means a Hindu religious institution with properties attached thereto and presided over by a person, the succession to whose office devolves in accordance with the direction of the founder of the institution or is regulated by usage and -(i)whose duty it is to engage himself in imparting religious instruction or rendering spiritual service; or(ii)who exercises or claims to exercise spiritual headship over a body of disciples, and includes places of religious worship or instruction which are appurtenant to the institution;
