- 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
