Section 2(1) in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967
(1)In these rules unless the subject or context otherwise requires-(a)"Act" means the Uttar Pradesh Shri Badrinath and Shri Kedarnath Temples Act, 1939 (U.P. Act No. XVI of 1939) as amended from time to time;(b)"Assembly" means the Uttar Pradesh Legislative Assembly;(c)"Council" means the Uttar Pradesh Legislative Council;(d)"State Government" means the Government of Uttar Pradesh;(e)"His Highness" means His Highness the Maharaja of Tehri;(f)"President" means the President of the Committee nominated under clause (g) of sub-section (1) of section 5 of the Act;(g)"Member" means the member elected or nominated, as the case may be, under section 5 of the Act to the Committee constituted under sub-section (3) of the said section of the Act;(h)"Mukhya Karyadhikari" means the Mukhya Karyadhikari of the Committee appointed under section 14 of the said Act;
