Section 2(z) in Punjab Self-Supporting Co-operative Societies Act, 2006
(z)"prescribed" means prescribed by rules;(za)"Registrar" means a person referred to in sub-section (1) of section 3;(zb)"representative" means a member of the Board nominated by a self-supporting co-operative society to represent its interest in any other organisation or institution of which such society is a member;(zc)"rules" means the rules made under this Act;(zd)"Schedule" means a Schedule appended to this Act;(ze)"Scheduled Bank" shall have the same meaning as assigned to it in the Reserve Bank of India Act, 1934 (Act 2 of 1934);(zf)"section" means a section of this Act;(zg)"self-supporting co-operative society" means a self-supporting co-operative society registered under this Act;(zh)"self-supporting co-operative society with limited liabilities" means the self-supporting co-operative society in which the liability of its members for its debts in the event of its being wound up, is limited by its bye-laws to such an extent as they may undertake to contribute to the assets of such society;(zi)"self-supporting co-operative society with unlimited liabilities" means the self-supporting co-operative society, the members of which are in the event of its being wound up, jointly or severally liable for and in respect of its obligations and to contribute to any deficit in the assets of the society;(zj)"service" means such facilities as are provided by the self-supporting co-operative society to its members to meet its objectives;(zk)"special resolution" means a resolution of the general body or delegate general body passed by two-third majority of the members present and voting in the meeting;(zl)"State" means the State of Punjab;(zm)"sub-committee" means a sub-committee constituted by the Board as per bye-laws(zn)"surplus" means the net excess of income over expenditure, arrived at, at the end of a Financial year after the payment of dividend, if any, on share capital and before payment of surplus refund, allocation of reserves and other funds; and(zo)"surplus refund" means the refund from the surplus given to or credited to the accounts of the members, in proportion to their use of the services of the self-supporting co-operative society in accordance with the bye-laws and resolution of the general body.
