Section 2 in Sivagiri Mutt (Emergency Provisions) Act, 1997
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)'Administrator' means the Administrator appointed under section 5;(b)'appointed day' means the 9th day of October, 1997.(c)'Council' means the Advisory Council constituted under sub section (1) of section 6;(d)'prescribed' means prescribed by rules made under this Act;(e)'scheme' means the scheme of the Trust as settled by the High Court of Kerala in A. S. No. 14 of 1956 (K);(f)'Tribunal' means the Tribunal appoint under section 9;(h)'Trust' means the 'Sree Narayana Dharma Sanghom Trust' formulated under the scheme and includes Sivagiri Mutt and all other properties of the said Trust.
