Section 2 in The Assam Co-operative Societies Act, 1949
2. Definitions.
- In this Act, unless there is anything repugnant in the subject of context-(a)"Administrative Council" means a body intermediary between a Managing Body and the General Assembly of registered society :(b)"Affiliating Society" means the registered society of which a particular society is a member and "Affiliated Society" means the particular society which is a member of the affiliating society;(c)"Arbitrator" means a person appointed under the provisions of this Act to decide any dispute referred to him;(d)"Audit Officer" means a person appointed under the provisions of this Act to audit the accounts of a registered society;(e)"By-law" refers to the registered bye-laws for the time being in force and includes a registered amendment of bye-laws;(f)"Co-operative Year" means the period beginning and ending on such dates as may be fixed by the Registrar for the purpose of drawing up the balance sheets of registered societies;(g)"Co-operative Demand Certificate" means a certificate as defined in Section 83;(h)"Employee" means a person not being an office-bearer, employed by a registered society on a salary or similar form of remuneration other than advance patronage dividend or payment for goods sold to or through such society;(i)"General Assembly" means the supreme body of a registered society as defined in Section 31;(j)"Managing Body" means the body to which the management of the affairs of a registered society is directly entrusted and does not include the Administrative Council;(k)"Member" means a person admitted to membership after registration in accordance with the bye-laws and rules of the society and includes a promoter;(l)"Office-bearer" means a member duly elected by the appropriate body of a registered society, according to its bye-laws to any office of such society, including the office of President, Chairman, Vice-President, Vice-Chairman, Secretary, Managing Director and Treasurer : provided that any officer appointed by Government to hold charge of any office of a registered society shall be deemed to be an office-bearer unless specifically stated to be contrary;(m)"Prescribed" means prescribed by rules;(n)"Promoter" means any eligible person or registered society signing the application of a society;(o)"Registered Society" means a co-operative society registered or deemed to have been registered under this Act and includes a society formed after amalgamation of such two or more societies or by division of such an existing society :(p)"Registrar" means a person appointed to perform the duties of a Registrar of Co-operative Societies under this Act:(q)"Rules" means rules made under this Act;(r)"Signature" includes the thumb-impression of an illiterate person;(s)"Bank" means-(i)A Banking Company as defined in the Banking Regulation Act, 1949.(ii)The State Bank of India constituted under the State Bank of India Act, 1955.(iii)A subsidiary Banks as defined in the State Bank of India (Subsidiary Banks) Act, 1959.(iv)A corresponding new Bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970;(v)The Agricultural Refinance Corporation constituted under the Agricultural Refinance Corporation Act, 1963.(iv)Agricultural Finance Corporation Limited, a company incorporated under the Indian Companies Act, 1956; and(t)A "Financing Bank" means a bank as defined in Clause (s) of Section 2 of this Act or a Co-operative Bank providing working capital to a registered Co-operative Society.
