- In this Act unless there is anything repugnant in the subject or context,-(1)"Assessor" means a person appointed as assessor under section 7;(2)"Assistant Charity Commissioner" means an Assistant Charity Commissioner appointed under section 5;(3)"Charity Commissioner" means the Charity Commissioner appointed under section 3;(4)"Court" means in the Greater Bombay, the City Civil Court and elsewhere, the District Court;(5)"Deputy Charity Commissioner" means the Deputy Charity Commissioner appointed under section 5;(6)"Hindu" includes Jain, Buddhist and Sikh;(7)"Inspector" means an Inspector appointed under section 6;(7A)[ "instrument of trust" means the instrument by which trust is created by the author of the trust and includes a scheme framed by a competent authority;] [These clauses were inserted by Bombay 6 of 1960, Section 4.](7B)[ "Joint Charity Commissioner" means a Joint Charity Commissioner appointed under section 3A.] [These clauses were inserted by Bombay 6 of 1960, section 4.](8)"manager" means any person (other than a trustee) who for the time being either alone or in association with some other person or persons administers the trust property of any public trust and includes-(a)in the case of a math, the head of such math;(b)in the case of a wakf, a mutawalli of such wakf;(c)In case of society registered under the Societies Registration Act, 1860 (XXI of 1860), its governing body, if the property of the society is not vested in a trustee;(9)"math" means an institution for the promotion of the Hindu religion presided over by a person whose duty it is to engage himself in imparting religious instructions or rendering spiritual service to a body of disciples or who exercises or claims to exercise headship over such a body and includes places of religious worship or instruction which are appurtenant to the institution;(10)"person having interest" [mcludes] [Substituted for the word 'means' by Bombay 28 of 1953, Section 2.]-(a)in the case of a temple, person who is entitled to attend at or is in the habit of attending the performance of worship or service in the temple, or who is entitled to partake or is in that habit of partaking in the distribution of gifts thereof,(b)in the case of a math, a disciple of the math or a person of the religious persuasion to which the math belongs,(c)in the case of a wakf, a person who is entitled to receive any pecuniary or other benefit from the wakf and includes a person who has right to worship or to perform any religious rite in a mosque, idgah, imambara, dargah, maqbara or other religious institution connected with the wakf or to participate in any religious or charitable institution under the wakf,(d)in the case of the society registered under the Societies Registration Act, 1860 (XXI of 1860), any number of such society, and(e)in the case of any other public trusts, any beneficiary;(11)"prescribed" means prescribed by rules;(12)"public securities" means-(a)securities of the Central Government or any State Government;(b)stocks, debentures or shares in Railway or other companies, the interest or dividend on which has been guaranteed by the Central or any State Government;(c)debentures or other securities for money issued by or on behalf of any local authority in exercise of the powers conferred by an act of the Central or State Legislature;(d)a security expressly authorised by an order which the State Government makes in this behalf;(13)"Public trust" means an express or constructive trust for either a public religious or charitable purpose or both and includes a temple, a math, a wakf, [a dharmada] [Inserted by Bombay 14 of 1951, Section 2.] or any other religious or charitable endowment and a society formed either for a religious or charitable purpose or for both and registered under the Societies Registration Act, 1860 (XXI of 1860);(14)"region" or "sub-region" means the areas designated as such and for which a Public Trusts Registration Office has been established under this Act;(15)"rules" means rules made under this Act;[***] [Deleted by Bombay 39 of 1951, section 2, First Schedule.](17)"temple" means a place by whatever designation known and used as a place of public religious worship and dedicated to or for the benefit of or used as of right by the Hindu community or any section thereof as a place of public religious worship;(18)"Trustee" means a person in whom either alone or in association with other persons, the trust property is vested and includes a manager;(19)"Wakf" means a permanent dedication by a person professing Islam of any moveable or immoveable property for any purpose recognised by Islamic law as pious, religious or charitable and includes a wakf by user but does not include a wakf such as is described in Section 3 of the Mussalman Wakf Validating Act, 1913 under which any benefit is for the time being claimable for himself by the person by whom the wakf was created or any member of his family or descendants: (II of 1982).(20)Words and expressions used but not defined in this Act and defined in the Indian Trusts Act, 1882, shall have the meanings assigned to them in that Act.
