Section 2 in The Bihar Co-operative Societies Act, 1935
2. Definitions.
- In this Act, unless there is anything repugnant in 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 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;(bb)[ 'Co-operative Year' means a year beginning with the [1st April] [Inserted by Act 39 of 1982.] and ending on the [31st March] [Substituted by Act 5 of 1989.];(c)[ 'financing bank' means the State Bank of India, a nationalised Commercial Bank, a State Co-operative Bank, a Co-operative Bank, a Land Development Bank, a Regional Rural Bank or any other bank to be 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;] [Substituted by Act 39 of 1982.](d)'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;(e)'managing committee' means the committee of management or other body to whom the management of the affairs of a registered society is entrusted;(f)'member' includes 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 the bye-laws of such society;(ff)[ 'Multi-purpose Co-operative Society' is a primary society formed for providing more than one type of service to its members and includes a society registered as a Cane-growers' Co-operative Society;] [Inserted by Act 21 of 1976.](fff)[ '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;] [Inserted by Act 39 of 1982.](g)"Officer" includes a Chairman, Secretary, Treasurer, member of a 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;(gg)[ '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;] [Inserted by Act 21 of 1976.](ggg)[ 'primary society' is a society of which no member is a registered society;] [Inserted by Act 39 of 1982.](gggg)[ '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;] [Inserted by Act 39 of 1982.](h)'registered society' means a society registered or deemed to be registered under this Act;(i)'Registrar' means a person appointed to perform the duties of Registrar of Co-operative Societies under this Act;(j)'rules' means rules under this Act.
