Section 2 in The Shri Jagannath Temple Prasikhyana Regulations, 2003
2. Definitions.
(1)In these regulations, unless the context otherwise requires-(a)"Act" means Shri Jagannath Temple Act, 1954 (Orissa Act 11 of 1955);(b)"Mandali" means Srimandir Prasikhyana Upadestha Mandali constituted under these regulations;(c)"Prasikhyana" means training programme imparted to the employees of Temple Office, the sevaks of the temple and others connected with hospitality of the pilgrims; and(d)"Temple" means Shri Jagannath Temple.(2)Words and expressions used but not defined herein shall have the same meaning as have been respectively assigned to them in the Act and the Rules made thereunder.
