(1)In this Act, unless there is anything repugnant in the subject or context-(a)"Committee" means the Shri Jagannath Temple Managing Committee constituted under this Act;(a-1) "Nijoga" means an association of Sevaks recognised as such by the Committee;(b)"Prescribed" means prescribed by the rules made under this Act;(c)"Raja of Puri" means the person on whom rests for the time being the obligation of discharging the duties of a Sevak in respect of the Gajapati Maharaj Seva as recorded in the Record of Rights;(d)"Record of Rights" means the Record of Rights prepared under the Puri Shri Jagannath Temple (Administration) Act (XIV of 1952);(d-1) "Sevak" means any person who is recorded as such in the record of rights or is recognised by a competent authority as a Sevak or his substitute or has acquired the rights of a Sevak by means of any recognised mode of transfer and includes a person appointed to perform any niti or Seva under Clause (i) of Sub-section (2) of Section 21;(e)"Temple Fund" shall mean the Shri Jagannath Temple Fund constituted under Section 28;(f)"Year" means financial year;(g)the words and expressions defined in the Puri Shri Jagannath Temple (Administration) Act, 1952 (Orissa Act XIV of 1952) and used in this Act shall have the same meaning in this Act.(2)For the removal of doubts it is hereby declared that any reference to the word 'Temple' in either of the enactments aforesaid may, if the subject or context so permits, be construed as a reference also to the deity, if any, installed in such temple.Chapter-II The Committee
