(1)In these Rules, unless there is anything repugnant in the subject or context:-(a)"Act" means the Nathdwara Temple Act, 1959 (Rajasthan Act 13 of 1959):(b)" Officers and Servants of the Board" means officers and servants appointed by the Board or by any person authorised by the Board in this behalf and includes all employees of the temple other than the Chief Executive Officer and the Sevawalas.(c)"Official year", or "financial year" means the year according the Gujarat Samwat Commencing on Kartik Sudi first and ending with Ashwin Vad 30:(d)"Sampradaya" means the Pushti Margiya Vallabhi Sampraday;(e)"Section" means the Section of the Act;(f)"Seva" includes all kinds of service performed in respect of the idols of the temple or other objections of worship installed therein:(g)"Sevawalas" means the Mukhias and Bhiteriyas and such other persons as may be declared Sevawalas by the State Government under the second proviso to Section 21:(h)"Temple fund" means the Nathdwara Temple fund administered by the Nathdwara Temple Board and consisting of all moneys received as offerings, Bhent; or any other gifts or contributions made by the public for the maintenance or support of the or for the performance of any service or charity connected therewith and all income derived from the moveable and immovable properties of the temple;(i)"Temple Jewellary" means gold, silver, precious stones ornaments and other Jewellary of the idols;(j)"Works" means any works relating to construction, repairs, additions and alterations, conservation or renovation of the Temple premises or any other buildings and structures or any works relating to agriculture or irrigation in the possession or under the administration of the Board at Nathdwara or any place outside Nathdwara and includes the works executed with the donation made by a devotee or executed by a devotee himself, with the approval of the Board or any other officer authorised by the Board in this behalf.(2)Words & expressions used in the rules, but not defined herein, shall have the meaning respectively assigned to them in the Act.(3)Unless the context otherwise requires, the Rajasthan General Clauses Act 1955 (Rajasthan Act 8 of 1955) shall apply for the interpretation of these rules as it applies to the interpretation of a Rajasthan Act.
