Section 2(19) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(19)"Manager" means any person who for the time being either alone or in association with some other person or persons, administers the property of any Hindu Religious Institution or Charitable Endowment and includes:-(a)in the case of a Society registered or deemed to be registered under the Karnataka Societies Registration Act, 1960, and whose property is not vested in a trustee, its governing body;(b)in the case of an association not for profit registered under the Companies Act, 1956, the Board of Directors of such association.
