Section 2 in The Sri Aurobindo Memorial Act, 1972.
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"prescribed" means prescribed by rules made under this Act;(b)"Sri Aurobindo Bhavan" means the house at 8, Shakespeare Sarani, Calcutta, more fully described in the First Schedule to this Act;(c)"society" means the Sri Aurobindo Samiti of West Bengal, constituted under section 3 of this Act;(d)"trustees of Sri Aurobindo Ashram" means the trustees of Sri Aurobindo Ashram at Pondicherry appointed by the Indenture, dated 1st May, 1955, registered as No. 1824 of 1955, in Book No. 1, Volume 486, pages 340 to 347 at the Sub-registry office Vanur, Cuddalore registration district, Madras, being supplemental to the Deed of Declaration of Trust, dated 1st May, 1955. registered as No. 1823 of 1955, in Book No. 1, volume 402, pages 273 to 287 at the sub-registry office Vanur, Cuddalore registration district, Madras;(e)"working committee" means the working committee constituted under section 11 of this Act.
