Section 3 in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988
3. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means the Shri Mata Vaishno Devi Shrine Board constituted under this Act;(b)"Endowment" means all property, moveable or immovable, belonging to, or given or endowed for the maintenance, improvement, additions to, or worship in the Shrine or for the performance of any service or charity connected therewith and includes the idols installed therein, the premises of the Shrine and gifts of property made to anyone within the precincts of the Shrine and lands and buildings attached or appurtenant thereto, beginning from Katra up to the holy cave and the adjoining hillocks currently under the management of the Dharmarth Trust or property belonging to Baridar or Association within the area specified in the preamble of this Act;(c)"Shrine Fund" means the endowment and includes all sums received by or on behalf of, or for the time being held for the benefit of the Shrine, and also includes all the endowments which have been or may hereafter be made for the benefit of the Shrine or any other deity there of in the name of any person, or for the convenience, comfort or benefit of the pilgrims thereto, as well as offerings made to any of the deities comprised in the Shrine;(d)"The Shrine" means the Shrine of Shri Mata Vaishno Devi Shrine and includes the Shrine, holy cave and other temples within premises specified in the preamble of this Act;(e)"Prescribed" means prescribed by bye-laws made under this Act.
