Section 2(4) in The Orissa Self-Help Co-operatives Act, 2001
(4)"chief executive" means that individual, in paid or honorary capacity, who is appointed through election or selection or nomination by the board of a Co-operative from among members, directors of others, in accordance with the articles of association, who shall sue or be sued on behalf of the Co-operative, and shall perform such functions, and have such responsibilities and powers as are specified in the articles of association, and assigned by the board;
