Section 2(18) in The Tamil Nadu Co-Operative Societies Act, 1983
(18)[ "office bearer" means a president or a vice-president of the board by whatever name called such as chairperson or vice-chairperson and includes any other person to be elected by the board of any registered society as may be specified in the rules or the by-laws;] [Substituted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.]
