Section 2 in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the date specified in the notification issued under subsection (2) of section 1;(b)"Committee" or "Management Committee" means the Management Committee constituted under section 5;(c)"Devasthan" means devasthan of Lord Shani at Shingnapur, Ahmednagar;(d)"Devasthan Trust" means the Public Trust in respect of Shree Shanaishwar Devasthan, Taluka Newasa, District Ahmednagar, as re-constituted under this Act;(e)"erstwhile trust" means the public Trust registered under the Public Trusts Act, with registration No. A/587, referred to in sub-section (1) of section 3;(f)"Executive Officer" means the Executive officer of the Committee appointed under section 18;(g)"Management Fund" means the management fund of the Committee constituted under section 27;(h)"Member" means a member of the Committee, and includes any office-bearer thereof whether called as, the Chairman, Vice-Chairman and Treasurer or by any other designation;(i)"prescribed" means prescribed by rules made by the State Government under this Act;(j)"Public Trusts Act" means the Maharashtra Public Trusts Act or any other law relating to Trusts, for the time being in force;(k)"Trust" means the Devasthan Trust as constituted under sub-section (1) of section 3;(l)"Trust Fund" means the Fund of the Devasthan Trust constituted under section 25;(m)"Regulations" means the regulations made by the Committee under section 47;(n)"rules" means the rules made under this Act;(o)"Temple" means the Shanaishwar Temple at village Shinganapur, Taluka Newasa, District Ahmednagar;(p)"year" means the financial year; and(q)words and expressions used in this Act, but not defined, shall have the meanings, respectively assigned to them in the Public Trusts Act.
