Section 3 in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
3. Definitions.
- In this Act, unless the context otherwise requires :-(a)"Administrator" means the Administrator of the Mandir appointed under sub-section (1) of Section 16.(b)"Appointed date" means the date appointed under sub-section (2) of Section 1;(c)"Chairman" means the Chairman of the Committee;(d)"Collector" means the Collector of Satna District;(e)"Committee" means the "Maa Sharda Devi Mandir" Managing Committee constituted under this Act;(f)"Court" means the Court of the District Judge, Satna;(g)"Endowment" means all property, movable or immovable belonging to or given or endowed in any name whatsoever for the maintenance or improvement of, or additions to, or worship in, or support of the Mandir or for the performance of any service or charity connected therewith or for the benefit, convenience or comfort, of the pilgrims visiting the Mandir and includes-(i)the idols installed in the Mandir;(ii)the premises of the Mandir;(iii)all gifts of property, movable or immovable wherever situated and all income derived from any source, whatsoever and standing in any name dedicated to the Mandir or places for any religious, pious or charitable purposes under the Committee or any movable or immovable property purchased from, out of the Mandir Kosh and all offerings including "Chadhotry" made to and received for and on behalf of the Mandir;(h)"licensee" means a person who is granted a licence under this Act;(i)"Mandir" means the Temple of Maa Sharda Devi of Village Arkendi, Tehsil Maihar, Distt. Satna, land included in survey No. 99, 100, 101, 102 and 103 of survey of year 1944-45, together with temples, buildings and other structures situated therein and all appurtenant and subordinate temples mentioned in the schedule and any authorised additions which may be made thereto after the commencement of this Act;(j)"Panda" means any person who is authorised to guide and assist pilgrims in offering worship or in any other matter connected therewith;(k)"Pujari" means any person who is authorised to perform worship, puja-archana, or other rituals or services connected therewith;(l)"Sevak" means a person who is authorised to assist the "Pujari" in due performance of his functions and especially in keeping the "Gruha Kaksha" of the Maa Sharda Deity clean and well guarded.(m)"Commissioner" means the Commissioner, Rewa Division.
