Section 2 in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)"Advisory Council" means the Shree Sai Baba Sansthan Advisory Council constituted under section 18;(b)"appointed day" means the day appointed by the State Government under sub-section (2) of section 1;(c)"Bhakta Mandal" means the Shree Sai Baba Bhakta Mandal referred and recognised under section 19;(d)"Committee" means the Shree Sai Baba Sansthan Management Committee constituted under section 5;(e)"Executive Officer" means the Executive Officer of the Committee;(f)"Management Fund" means the Management Fund constituted under section 22;(g)"member" means a member of the Committee and includes the Chairman and Vice-Chairman of the Committee;(h)"prescribed" means prescribed by rules made by the State Government under this Act;(i)"regulations" means regulations made by the Committee under this Act;(j)"Sansthan" means Shree Shirdi Sai Baba Sansthan belonging to the Shirdi Sai Baba Temple Trust and popularly known as the Shree Shirdi Sai Baba Sansthan Trust of Shirdi;(k)"Sansthan Trust" or "Trust" means the Shri Sai Baba Sansthan Trust (Shirdi) constituted under section 3;(k1)"Scrutiny Committee", means the Scrutiny Committee constituted under the proviso to sub-section (2) of section 21;(l)"Trust Fund" means the fund of the Sansthan Trust constituted under section 20;(m)words or expressions used in this Act, but not defined, shall have the meanings, respectively assigned to them in the Bombay Public Trusts Act, 1950.
