- In this Act,unless the subject or context otherwise requires-(i)"Board" means the Nathdwara Temple Board established and constituted under this Act,(ii)"Endowment" means all property, movable or immovable belonging to or given or endowed in any name for the maintenance or support of the temple or for the performance of any service or charity connected therewith or for the benefit, convenience or comfort of the pilgrims visiting the temple, and includes-(a)the idols installed in the temple,(b)the premises of the temple,(c)all jagirs, muafis and other properties, movable or immovable, wherever situate and all income derived from any source whatsoever, and standing in any name, dedicated to the temple or place for any religious, pious or charitable purposes under the Board or purchased from out of the temple funds, and all offerings and bhents made for and received on behalf of the temple,but shall not include any property belonging to the Goswami personally although the same or income thereof might hitherto have been utilised in part or in whole in the service of the temple:(iii)"Goswami" means the occupant for the time being of the gaddi of Shri Tilkayatji Maharaj of Nathdwara:(iv)"person having interest" means a person who is entitled to attend at the performance of worship or service in the temple and includes the Board and the Chief Executive Officer:(v)"prescribed" means prescribed by rules made under this Act:(vi)"Chief Executive Officer" means the Chief Executive Officer of the temple appointed under this Act:(vii)"specific endowment" means any property, endowment or money invested for the performance of any particular service or of any particular charity connected with the temple:(viii)"temple" means the temple of Shri Shrinathji at Nathdwara [Rajsamand District] [Substituted by Rajasthan Act 9 of 1992 [13-12-1991].] and includes the temple of Shri Navnitpriyaji and Shri Madan Mohanlalji together with all additions thereto or all alterations thereof which may be made from time to time after the commencement of this Act.
