Section 2 in The Puri Shri Jagannath Temple (Administration) Act, 1952
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context -(a)"endowment" means all property belonging to or given or endowed for the support of the Temple or given or endowed for the performance of any service including the service of offerings to the deity or charity connected therewith and intrudes the institution concerned and also the premises thereof, but does not include gifts or property made as personal gifts to the Sevak or Pujari or other employee of the Temple;Explanation - Any gift, Inam or Maufi or Shebait or jagir, granted to a Sevak, Pujari or other employee of the Temple or to any other person for the performance of any service including the service of offerings to the deity or charity in or connected with the Temple shall not be deemed to be a personal gift to the said Sevak, Pujari or other employee but shall be deemed to be an endowment;(b)"prescribed" means prescribed by rules made under this Act;(c)"specific endowment" means any property or money endowed for the performance of any specific service or charity in the Temple; and(d)"temple" means the temple of Lord Jagannath at Puri, other temples within its premises, all their appurtenant and subordinate shrines, other sacred places and tanks and any additions which may be made thereto after the commencement of this Act.
