Section 2(20) in The Maharashtra Co-Operative Societies Act, 1960
(20)"officer" means a person" elected or appointed by a society to any office of such society according to its bye-laws; and includes [any office bearer such as a chairperson, vice-chairperson, president, vice-president, managing director, manager, secretary, treasurer, member of the committee and any other person, by whatever name called,] [These words were substituted for the words 'a chairman, vice-chairman, president, vice-president, managing director, manager, secretary, treasurer, member of the committee and any other person' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 2(g), (w.e.f. 14-2-2013).] elected or appointed under this Act, the rules or the bye-laws, to give directions in regard to the business of such society;[(20-A) "Official Assignee" means a person or body of persons appointed by Registrar under sub-section (2) of section 21A;] [Clause (20-A) was inserted by Maharashtra 20 of 1986, Section 2(g).];
