Section 2 in Karnataka Co-Operative Societies Act, 1959
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)[ "Apex Society" means a federal society whose area of operation extends to the whole of the State; [Clause (a) and (a1) Inserted by Act 25 of 1998 w.e.f. 15.8.1998 by notification. Text of the notification is at the end of the Act.](a1)[ "Assisted Society" means a co-operative society which has received the Government assistance in the form of share capital or loan or grant or guarantee for repayment of loan or interest]](a2)[] [Re-numbered by Act 25 of 1998 w.e.f. 15.8.1998.] "bye-laws" means the bye-laws registered or deemed to be registered under this Act and for the time being in force and includes a registered amendment of the bye-laws;(a3)[ "Chief Executive" means any employee of a co-operative society by whatever designation called and includes an official of the State Government, an employee of any other institution or co-operative society who discharges the functions of a Chief Executive under the Act, rules or the bye-laws;] [Inserted by Act 25 of 1998 w.e.f. 15.8.1998.][[(a4)] [Inserted by Act 3 of 1980 w.e.f. 11.8.1977 & substituted by Act 25 of 1998 w.e.f. 15.8.1998.] Director of Co-operative Audit' [means a person appointed to perform] [Substituted by Act 24 of 2001 w.e.f. 05.09.2001] of the Director of Co-operative Audit under this Act and includes an Additional Director of Co-operative Audit, a Joint Director of Co-operative Audit, a Deputy Director of Co-operative Audit, and an Assistant Director of Co-operative Audit appointed to assist the Director of Co-operative Audit when exercising all or any of the powers of the Director of Co-operative Audit.](b)"committee" means the governing body of a co-operative society, by whatever name called, to which the management of the affairs of the society is entrusted;(b1)[ "Co-operative Bank" means a Co-operative Society which is doing the business of banking. [Inserted by Act 39 of 1975 w.e.f. 23.9.1975 by notification. Text of the notification is at the end of Act. Again substituted by Act 25 of 1998 w.e.f. 15.8.1998.]Explanation.-For the purpose of this clause "banking" shall have the meaning assigned to it in section 5 of the Banking Regulation Act, 1949 (Central Act 10 of 1949).](c)"co-operative society" means a society registered or deemed to be registered under this Act;(d)"co-operative society with limited liability" means a co-operative society in which the liability of its members, for the debts of the society in the event of its being wound up, is limited by its bye-laws,-(i)to the amount, if any, unpaid on the shares respectively held by them; or(ii)to such amount as they may, respectively, undertake to contribute to the assets of the society;(d1)[ "Co-operative Year or year" means the year commencing from the first day of April;] [Inserted by Act 5 of 1984 w.e.f. 9.1.1984 & substituted by Act 25 of 1998 w.e.f. 15.8.1998.][d-2) Co-operative means a Co-operative registered under the Karnataka Souharda Sahakari Act, 1997 (Karnataka Act 17 of 2000) and includes the Union Co-operative and the Federal Co-operative] [Inserted by Act 13 of 2004 w.e.f. 22.03.2004 by notification. Text of the notification is at the end of the Act.].(e)"co-operative society with unlimited liability" means a co-operative society, the members of which are, in the event of its being wound up, jointly and severally liable for and in respect of all its obligations and to contribute to any deficit in the assets of the society;(e1)[ "credit agency" means a credit agency as defined in the Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974 [and includes any other body or corporation or financial institution which gives financial assistance to a co-operative society and has been notified by the State Government from time to time] [Inserted by Act 2 of 1975 w.e.f. 17.7.1975 by notification. Text of the notification is at the end of the Act.];][[(e2)] [Inserted by Act 39 of 1975 w.e.f. 23.9.1975.] "Deposit Insurance Corporation" means the Deposit Insurance Corporation established under section 3 of the Deposit Insurance Corporation Act, 1961 (Central Act 47 of 1961);(e3)[ "employee" means a salaried employee of a co-operative society and includes an official of the State Government or any employee of any other institution or co-operative society who for the time being is working in a co-operative society; [Inserted by Act 25 of 1998 w.e.f. 15.08.1998.](e4)"federal society" means a co-operative society, the membership of which is not open to individuals:Provided that nothing in this clause shall apply to admission of individuals as nominal members;](e5)[] [Re-numbered by Act 25 of 1998 w.e.f. 15.8.1998.] "Financing Bank" means a co-operative society, the main object of which is to make advances in cash or in kind to other co-operative societies;](f)"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;(g)[ 'office bearer', means the President, Vice-President, Chairperson, Vice-Chairperson, Liquidator, Administrator, Special Officer and includes a member of the committee or any other person not being an employee empowered to exercise any power or perform any function in regard to the business of a co-operative society and to give directions in regard to policies affecting the business of the society;] [Substituted by Act 25 of 1998 w.e.f. 15.8.1998.](h)"prescribed" means prescribed by rules made under this Act;(h1)[ "primary society" means a co-operative society whose membership is not open to another co-operative society;] [Inserted by Act 25 of 1998 w.e.f. 15.8.1998.](i)[ "Registrar" means a person appointed to perform the functions of the Registrar of Co-operative Societies under this Act, and includes an Additional Registrar of Co-operative Societies, a Joint Registrar of Co-operative Societies, a Deputy Registrar of Co-operative Societies and an Assistant Registrar of Co-operative Societies appointed to assist the Registrar when exercising all or any of the powers of the Registrar;] [Substituted by Act 40 of 1964 w.e.f. 26.6.1965 by notification. Text of the notification is at the end of the Act.][(i-1) "Reserve Bank" means the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934 (Central Act 2 of 1934)] [Inserted by Act 39 of 1975 w.e.f. 23.9.1975.](j)"rules" means the rules made under this Act,[(j-1) `Scheduled Castes and Scheduled Tribes' means the Scheduled Castes and Scheduled Tribes specified in respect of the State of Karnataka in the Constitution (Scheduled Castes) Order, 1950 and the Constitution (Scheduled Tribes) Order, 1950 for the time being in force; [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.](j2)"secondary society" means a co-operative society whose membership is also open to another co-operative society;(j3)"State Representative' means any person appointed as State representative under section 2A;](k)[ "Tribunal" means the tribunal constituted under the Karnataka Appellate Tribunal Act, 1976 (Karnataka Act 10 of 1976] [Substituted by Act 40 of 1964 w.e.f. 26.6.1965 and again Substituted by Act 24 of 2001 w.e.f. 05.09.2001.](l)references to any enactment or provision of law not in force in any Area of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] shall be construed as references to the corresponding enactment or provision of law, if any, in force in that Area.[Chapter IA] [Chapter IA inserted by Act 40 of 1964 w.e.f. 26.6.1965.] Authorities and Appellate Tribunal.
