Section 2 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"appointed day" means the date specified in the notification issued under sub-section (2) of section 1;(2)"Devasthan Management Committee" means the Devasthan Management Committee, Western Maharashtra Kolhapur established under sections 56E, 56F and 56I of the Maharashtra Public Trusts Act (XXIX of 1950);(3)"Committee" or "Management Committee" means the Management Committee appointed under section 8;(4)"District Court" means the District Court at Kolhapur;(5)"Executive Officer" means the Executive Officer of the Committee appointed under section 21 ;(6)"Member" means a member of the Committee, and includes any office - bearers thereof whether called as, the Chairman, Vice-Chairman and Treasurer or by any other designation;(7)"Management Fund" means the management fund constituted under section 30 ;(8)"prescribed" means prescribed by rules made by the State Government under this Act ;(9)"public Trust" means a public trust registered under the provisions of the Maharashtra Public Trusts Act (XXIX of 1950);(10)"regulations" means the regulations made by the Committee under section 52 ;(11)"rules" means the rules made under this Act;(12)"Shripujak" , in relation to severs or services performed in the Temple, means the persons known as pujari or service providers, by whatever name or designation known or called and traditionally performing and rendering any or all kinds of religious services in the Shree Karveer Niwasini Mahalaxmi (Ambabai) Temple on the date of commencement of this Act ;(13)"Temple" means the Shree Karveer Niwasini Mahalaxmi (Ambabai) Temple at Kolhapur;(14)"Trust" means the public trust as constituted under sub-section (1) of section 3;(15)"Trust Fund" means the fund of the Temple Trust or religious institution constituted under section 28;(16)"year" means the financial year; and(17)words and expressions used in this Act but not defined shall have the meanings respectively assigned to them in the Maharashtra Public Trusts Act (XXIX of 1950).
