Section 2(1) in The Delhi Co-operative Societies Rules, 2007
(1)In these rules, unless the context otherwise requires-(a)"Act" means the Delhi Co-operative Societies Act 2003 (Delhi Act 3 of 2004);(b)"borrowed capital" means the total loans, deposits and other borrowings of a cooperative society including the debentures subscribed and paid up;(c)"decree" means any decree of a civil court and includes any decision, award or order referred to in section 105 of the Act;(d)"Decree-holder" means any person in whose favour a decree has been passed;(e)"Defaulter" means any co-operative society, member or other person committing default in payment of loan installment, land money, construction money or annual subscription payable as provided in the bye-laws of co-operative society for which due notice for payment has been served on the member/cooperative society or an award has been passed for recovery of such sum;(f)"Defunct Co-operative Society" means a co-operative society which has not carried on business for three consecutive years or its accounts have not been got audited since three or more years;(g)"First degree blood relation" means father, mother, brother, sister, son, daughter or spouse;(h)"Form" means a form appended to these rules;(i)"General body Meeting" means a meeting of the general body;(j)"Government dues" include:-(i)Audit fee leviable for audit under section 60;(ii)Cost of inspection and enquiry leviable under section 64;(iii)Loans, share capital, subsidy and grant-in-aid refundable under the terms of any agreement executed between the co-operative society and the President of India;(iv)Arbitration fee etc;(v)Any amount spent or to be spent by the government on conducting elections of a committee, process fee and diet charges for civil arrest, imprisonment and civil confinement of the defaulters and contribution;(vi)Any other demand raised or dues payable to the Government;(k)"Judgment-debtor" means any co-operative society against which or any person against whom a decree has been passed;(l)"Maxim Credit Limit" means the extent to which a co-operative society may receive deposits, loans and advances from non-members;(m)"Model bye-laws" means a set of bye-laws approved and proposed by the Registrar for general adoption by a class of co-operative society;(n)"Near Relative" means daughter-in-law, son-in-law, grandfather or grandmother;(o)"Net Profit" has the same meaning as defined in Accounting Standard, prescribed by the Institute of Chartered Accountants of India;(p)"Official Gazette" means the Delhi Gazette;(q)"Owned Capital" means the paid-up share capital, reserve fund, any other reserve which has been created out of profits and undistributed and unappropriated profits, if any;(r)"Paid up Share Capital" means such portion of the subscribed share capital as is actually paid-up in cash and/or credited as paid-up;(s)"Person" include an individual, competent to contract under Indian Contract Act 1872 and Government, a Co-operative Society, a Firm, a Joint Stock Company, a Self Help Group as defined by NABARD/RBI or any other body corporate constituted under any law for the time being in force;(t)"Promoter" means person or persons who take(s) part in the process of the organisation and promotion of a co-operative society and signs the application for registration;(u)"Schedule" means the schedule appended to these rules;(v)"Section" means the section of the Act;(w)"Share" means share in the capital of the co-operative society;(x)"Working Capital" includes such portion of the reserved fund, other reserves appropriated out of profits, paid-up share capital, loans and deposits received by a co-operative society and debentures issued by a co-operative society as have not been locked up in building and other fixed assets;(y)Words and expressions used but not defined in these rules and defined in the Act, shall have the meanings assigned to them in the Act.
