Section 2(8) in The Bombay Public Trusts Act, 1950
(8)"manager" means any person (other than a trustee) who for the time being either alone or in association with some other person or persons administers the trust property of any public trust and includes-(a)in the case of a math, the head of such math;(b)in the case of a wakf, a mutawalli of such wakf;(c)In case of society registered under the Societies Registration Act, 1860 (XXI of 1860), its governing body, if the property of the society is not vested in a trustee;
