Section 2 in Sikkim Co-Operative Societies Act, 1955
2. Definitions.
- In this Act, unless, there is anything repugnant in the subject or context:(a)"Arbitrator" means a person appointed under the provisions of this Act to decide any dispute referred to him;(b)"Auditor" means a person appointed under the provisions of this Act to audit the accounts of a registered society;(c)"Bye-law" refers to the registered bye-laws for the time being in force and includes a registered amendment of bye-laws;(d)"Co-operative Demand Certificate" means a certificate as defined, in section 83;(e)"Co-operative Society" means a society registered or deemed to be registered under this Act;(f)"Co-operative Year" means the period beginning from the 1st April or the date of commencement of the business or the date of registration and ending on the 31st March for the purpose of drawing up the balance sheets of registered societies;(g)"Dispute" means any matter capable of being the subject of civil litigation and includes claim in respect of amount payable to or by a cooperative society whether such claim be admitted or not;(h)"Employee" means a person not being an office-bearer employed by a registered society on a salary or similar form of remuneration;(i)"General Assembly" means the supreme body of a registered society as defined in section 31.(j)"Managing Committee" means the body to which the, management of the affairs or a registered society is directly entrusted and does not include the Administrative council.(k)"Member" means a person admitted to the membership after registration in accordance with the, bye-laws and rules of the Society includes a promoter;(l)"Office Bearer" means a member duly elected by the appropriate body of a registered society, accordance to its bye-laws, to any office such as Chairman, Vice Chairman, Secretary, Director and Treasurer; provided that any officer appointed by the Sikkim Durbar to hold charge of any office of a registered society shall be deemed to be an office bearer unless specifically stated to the contrary.(m)"Prescribed" means prescribed by rules.(n)"Promoter" means any eligible persons or registered society signing the application for registration of society.(o)"Registered Society" means a Co-operative Society 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"
