Section 2 in Jharkhand Co-operative Societies Act, 2008
2. Definitions.
- In this Act, unless there is anything repugnant to the subject or context -a. "bye-laws" means the registered bye-laws for the time being in force and includes a registered amendment of the bye-laws;b. "Co-operative Federation" means a registered co-operative society the main object of which is to co-ordinate and facilitate the activities of other registered societies and to foster the growth of the co-operative movement;c. "Co-operative Year" means a year beginning from the1st of April and ending on the 31st of Marchd. "Financing bank" means Nationalised Commercial Bank, State Cooperative Bank, a District Co-operative Bank, a Land Development Bank, a Regional Rural Bank or any other commercial bank as notified by the State Government, the objects of which include the creation of funds out of which money is to be lent to the co-operative societies or other institutions or both;e. "liquidator" means a person or persons appointed by the Registrar under sub-section (1) of Section 44 to wind up the affairs of a registered society;f. "managing committee" means the committee of management or other body to whom the management of the affairs of a registered society is entrusted;g. "Person" means and includes an individual, a primary co-operative society, a central co-operative society, Self Help Group, Farmers" club, Joint Liability group or any other similar group recognised by the Government of India, Reserve Bank of India, National Bank and State Government,h. "Member" means a person joining in the application for the registration of a society and a person admitted to membership after registration in accordance with the Rules and bye-laws of such society.i. "Multi-purpose Co-operative Society" means a primary co-operative society formed for providing more than one type of service to its members.j. "nominal or associate member" means a member who possesses such privileges or rights of a member of a society, and who is subject only to such liabilities of a member as may be specified by the bye-laws;k. "Officer" means and includes chairman, secretary, treasurer, member of managing committee or any other person empowered by or under this Act, or the Rules or the bye-laws of registered society to give direction in regard to the business of the Society;l. "Office-bearer of a managing committee" means and includes the Chairman, the Vice-Chairman, the Secretary, the Joint Secretary, the Treasurer or any such functionary by whatever name he may be designated;m. "primary co-operative society" means a society of which no member is a registered co-operative society;n. "Primary agricultural credit society" means a co-operative society, the primary object of which is to render assistance, financial or otherwise, to farmers, rural artisans and agricultural labourers and includes farmers service society and multipurpose co-operative society;o. "Large Area Multi Purpose Society" means a primary agricultural credit society operating in a scheduled area:p. "Registered society" means a society registered or deemed to be registered under this Act;q. "Self Supporting Society" means a registered or deemed to be registered society the bye laws of which do not contain a provision for acceptance of equity from the State Government.r. "Registrar" means a person appointed to perform the duties of Registrar of Co-operative Societies under this Act;s. "Affiliating society" means a registered Society of which another registered society is a member and " Affiliated society" means a registered Co-operative Society which is a member of an " affiliating society".t. "The Co-operative Tribunal" means the Co-operative Tribunal constituted under section 47B (2) (a) of this Act.u. "The Co-operative Forum" means the Co-operative Forum constituted under section 47B (2) (b) of the Act.v. "State Co-operative Election Authority" means an authority appointed by the State Government to conduct the elections of registered societies under this Actw. "Union" means a central socity at the District level, the main object of which is to co-ordinate and facilitates the activities of other registered societies and to foster the growth of the co-operative movement at the district level.x. "Family" means and includes husband, wife, their dependent sons and unmarried daughters, as unit.y. "Short Term Co-operative Credit Structure" includes the State Cooperative Bank, Central Co-operative Banks and Primary Agricultural Credit Societies.z. "National Bank" means the National Bank for Agriculture and Rural Development established under section 3 of National Bank for Agriculture and Rural Development Act, 1981 (Act 61 of 1981)aa. "Reserve Bank" means "Reserve Bank of India" established under section 3 of the Reserve Bank of India Act, 1934 (Act 2 of 34).bb. "Panchayat" means the gram panchayat notified as per section...........of the Jharkhand Panchayat Raj Act,.......... , and the amendments made therein, if any, from time to time.cc. "co-operative society" means a society registered under this Act, the bye laws of which contain a provision for acceptance of equity from the "State Government".dd. "Registered society" means and includes a registered co-operative society with government participation in share capital and self supporting co-operative society.ee. "sections" referred to in this ' Act' means sections of this Act.
