Section 2 in The Puri Shri Jagannath Temple (Administration) Rules, 1952
2. Definitions.
(1)In these rules unless there is anything repugnant in the subject or context -(i)"Act" means the Puri Shri Jagannath Temple (Administration) Act, 1952;(ii)"Special Officer" means the officer appointed under Section 3 of the Act.All other words and expressions used in these rules shall have the same meaning as are assigned to them in the Act.(2)No person other than a member of the Orissa Judicial Service, Class I, shall be appointed as the Special Officer under the Act and the officer so appointed shall receive such special pay in addition to his pay in the service as notified by the State Government.(3)The officer or officers to be appointed under Sub-section (1) of Section 3 of the Act to assist the Special Officer shall be a member of the Subordinate Judicial Service, Class I, or Class II, as the case may be, of the State Government and he shall receive such special pay in addition to his pay in the service as may be notified by the State Government.
