Section 2 in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
2. Definitions.
- In these Rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959);(b)"Appointing Authority" means the authority who is vested with the power to appoint an officer or servant;(c)"Officer" or ",servant" includes a person who holds an office to which an inam granted, confirmed or recognised by the Government, is attached or who is remunerated in kind or in cash;(d)"Outdoor servant" means a servant other than a Ulthurai servant;(e)"Ulthurai servant" means a servant whose duties relate mainly to the performance or rendering assistance in the performance of pujas, rituals or other services to the deity, the recitation of mantras, vedas, prabandas, devarams and similar invocations and the performance of duties connected with such performance or recitation.
