In this Act, unless the context otherwise requires,—(a)“ appointed day ” means the day on which this Act, is deemed to have come into force;(b)“ Committee ” means the Committee for management of the Temple Trust as constituted under this Act;(c)“ Executive Officer ” means the Executive Officer of the Committee;(d)“ Management Fund ” means the Management Fund of the Committee constituted under this Act;(e)“ member ” means a member of the Committee, and includes the Chairman and the treasurer of the Committee;(f)“ Official Trustee ” means the Official Trustee for the State of Maharashtra appointed under the Official Trustees Act, 1913 ;(g)“ prescribed ” means prescribed by rules made by the State Government under this Act;(h)“regulations” means regulations made by the Committee under this Act;(i)“Temple” means the Temple of Ganpati and other deities belonging to the Temple Trust and popularly known as Shree Siddhi Vinayak Temple at Prabhadevi in Bombay;(j)“Temple Trust” or “Trust” means the Trust of the Temple as constituted under this Act ;(k)“Trust Fund” means the Fund of the Temple Trust constituted under this Act.
