- In this Act, unless the context otherwise requires,-(a)"Board" means Shri Sanwaliaji Temple Board constituted under this Act;(b)"Endowment" means all property, movable or immovable belonging to or given or endowed in any name for the maintenance, improvement, addition or support of the temple or for the performance of worship in the temple, or any service or charity connected therewith or for the benefit, convenience or comfort of the pilgrims visiting the temple and includes-(i)the idols installed in the temple.(ii)the premises of the temple.(iii)all lands 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 placed for any religious, pious or charitable purposes under the Board or purchased from out of endowments or income accruing from such endowments and all offerings and bhents made for and received on behalf of the temple, and(iv)the properties, movable or immovable, held by the Board of Trustees of shri Sanwaliaji Trust including funds constituted and managed by the Board of Trustees;(c)"Chief Executive Officer" means the Chief Executive Officer of the Temple appointed under this Act;(d)"Prescribed" means prescribed by rules made under this Act;(e)"Temple" means the temple of Shri Sanwaliaji, Mandphia, District Chittorgarh;(f)"Shri Sanwaliaji Trust" means the trust known by this name under the deed of trust registered under the Rajasthan Public Trust Act, 1959 on 19-06-1986 by the Devasthan Department;(g)'Temple Fund" means the endowments and includes all sums, offerings, bhents and any other gift or contribution made for the benefit of the Shrine and also includes all the endowments which have been or may hereafter be made for the benefit of the Shrine as seva puja and for the purposes subservient to the purposes mentioned in the deed of Shri Sanwaliaji Trust; and(h)"Seva Puja" means all kinds of service, worship, rites and rituals as performed traditionally in the temple.
