Section 2 in The Charitable Endowments (Madhya Pradesh) Rules, 1957
2. Interpretation.
- In these rules,-(a)"the Act" means the Charitable Endowments Act, 1890;(b)"Treasurer" means the Treasurer of Charitable Endowments for the State of Madhya Pradesh for the time being appointed under sub-section (1) of Section 3 of the Act and includes such other officer as the Treasurer may appoint to discharge any of the functions assigned to him under these rules;(c)"Form" means a form appended to these rules.
