- In this Act, unless the context otherwise requires,-(a)"Administrator" means the Administrator appointed under section 14;(b)"Commissioner" means an officer not below the rank of Secretary to Government, who professes the Hindu Religion and believes in Temple worship, appointed by the Government, by notification in the Gazette, to be the Commissioner for the purposes of this Act;(c)"Committee" means the Guruvayoor Devaswom Managing Committee constituted under section 3;(d)"Court" means the District Court having jurisdiction over the area in which the Temple is situated;(e)"Devaswom" means the Temple , and includes its properties and endowments and the subordinate Temples attached to it;(f)"person having interest in the Temple" means a person who is entitled to attend at, or is in the habit of attending, the performance of worship or service in the Temple or who is entitled to partake, or is in the habit of partaking, in the benefit of the distribution of gifts thereat;(g)"prescribed" means prescribed by rules made under this Act;(h)the expressions "Scheduled Castes" and "Scheduled Tribes" shall have the meanings respectively assigned to them in the Constitution of India;(i)"Temple" means the Sree Krishna Temple at Guruvayoor.
