Section 2(d) in Kerala Cooperative Societies Act, 1969
(d)[ "central society" means a society having jurisdiction over one more Revenue Districts but not the whole of the State as its area of op eration, and having as its members only other societies and declared as such by the Registrar or the Government;] [Substituted by Kerala Act No. 19 of 1987.](da)[ "chief executive" means any employee of a co-operative society by whatever designation called and includes an officer of the State Government or an employee of any other institution or co-operative society, who discharges the functions of a chief executive under the Act, the Rules or the Bye-laws;] [Inserted by Kerala Act No. 8 of 2013.]
