Section 2 in Himachal Pradesh Co-Operative Societies Act, 1968
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(1)"Bye-law" means a bye-law registered or deemed to have been registered under this Act; and includes a registered amendment of the bye-law;[(1-a) "Collector" means the Collector of a district and includes a Deputy Commissioner and any other officer specially appointed by the State Government to perform the functions of the Collector under this Act:] [Inserted by H. P. Act No. 15 of 1972, Sec. 2.](2)"Committee" means the governing body of a Co-operative society, by whatever name called, to which the management of the affairs of the co-operative society is entrusted;(3)"Co-operative society" means a society registered or deemed to be registered under this Act;(4)"Co-operative society with un-limited liability" means a Cooperative society the liability of whose members is unlimited for the purpose of contributing jointly and severally to any deficiency in the assets of the society in the event of its being wound up;(5)"Co-operative society with limited liability" means a Co-operative society having the liability of its members limited by its bye-laws to the amount, if any, unpaid on the shares respectively held by them or to such amount as they may, respectively, thereby, undertake to contribute to the assets of the society in the event of its being wound up;(6)[ "Co-operative year" shall mean the year commencing on 1st day of April;] [Substituted vide Act No. 19 of 2006.][ (6-A) "Deposit Insurance Corporation" means the Deposit Insurance and Credit Guarantee Corporation established under section 3 of the Deposit Insurance and Credit Guarantee Corporation Act, 1961 (47 of 1961] [Added vide H.P. Act No. 13 of 1981.];](7)"dispute" means any matter capable of being the subject of civil litigation and includes a claim in respect of any sum payable to or by a Co-operative society whether such claim be admitted or not;(8)"family" means husband, wife and un-married sons and daughters;(9)"Federal society" means a society not less than three-fourth of members of which are societies;(10)"member" means a person joining in the application for the registration of a Co-operative society and a person admitted to membership after such registration in accordance with this Act, the rules and the bye-laws, and includes a nominal and an associate member;(11)"Officer" means the President, Vice-President, Chairman, Vice- Chairman, Secretary, Assistant Secretary, Manager, Member of a Committee, Treasurer, Liquidator, Administrator and includes any other person empowered under the rules or the bye-laws to give directions in regard to the business of a co-operative society;(12)"Registrar" means Registrar of Co-operative Societies appointed under section 3, and includes any person appointed to assist the Registrar on whom all or any of the powers or duties of the Registrar have been or has been conferred or imposed, under this Act;[(12-A) "Reserve Bank" means the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934 (2 of 1934);] [Added vide H. P. Act No. 13 of 1981.](13)"Rules" means rules made or deemed to be made under this Act;(14)"prescribed" means prescribed by rules made under this Act;(15)"Society" or "Registered society" means a Co-operative society registered or deemed to be registered under this Act;(16)"State Government" or "Government" unless expressed otherwise, means the Government of Himachal Pradesh;(17)[ "State" means the State of Himachal Pradesh] [Substituted vide Act No. 19 of 2006.];(18)"Official Gazette" means the Rajpatra, Himachal Pradesh; and(19)"Financial bank" means a Co-operative society the objects of which include the creation of funds to be lent to other cooperative societies.
