3. Definitions.

In this Act, unless the context otherwise requires,

(a) "Board" means the Board established under section 4;

(b) "Chairman" means the Chairman of the Board;

(c) "Fund" means the fund referred to in section 19;

(d) "member" means a member of the Board and includes the Chairman;

(e) "museum" means the Salar Jung Museum together with the Salar Jung Library, declared to be an institution of national importance under this Act;

(f) "prescribed" means prescribed by rules made under this Act;

(g) "State Government" means the Government of Andhra Pradesh.