Section 2 in The Maharashtra Devdasi System (Abolition) Act, 2005
2. Definitions.
- In this Act, unless the context requires otherwise,-(a)"Control Board" means the Devdasi Practice Control and Eradication Board established under section 5;(b)"dedication" means the performance of any act or ceremony by whatever name called, by which a woman is dedicated, voluntarily or otherwise, to the service of a Hindu deity, idol, object of worship, temple or religious institution as Devdasi or Jogtin or by any other name;(c)"Devdasi" means a woman dedicated to a Hindu deity, idol, object of worship, temple or religious institution, named as Devdasi, Jogtin or by any other name;(d)"Devdasi Prevention Officer" means an officer appointed under section 10;(e)"District Committee" means a District Devdasi Practice Control Committee or Committees constituted under section 8;(f)"Government" means the Government of Maharashtra;(g)"prescribed" means prescribed by rules made under this Act;(h)"temple" means a place by whatever name called dedicated to or used as a place of religious worship; and(i)"women" means a female human being of any age.
