Section 2 in The U.P. Sahkari Gram Vikas Banks Act, 1964
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context -(a)"Board" means the Board of Directors of the [Uttar Pradesh Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994 for the words 'Uttar Pradesh Rajya Sahkari Krishi Evam Gramya Vikas Bank'.];(b)"Bye-laws" means the bye-laws registered under the Co-operative Societies Act, for the time being in force in Uttar Pradesh and includes a registered amendment of the bye-laws;(c)"[Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994. (w.e.f. 9-6-1994)] or [Sahkari Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994. (w.e.f. 9-6-1994)]" means a co-operative society registered under the Co-operative Societies Act for the time being in force in Uttar Pradesh admitted as a member of the [Uttar Pradesh Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994 for the words 'Uttar Pradesh Rajya Sahkari Krishi Evam Gramya Vikas Bank'.] and having as its main object the advancement of loans to its members on the mortgage of or charge on immovable property [or on hypothecation of movable property] [Inserted by U.P. Act 16 of 1989, vide Section 5.] or against unconditional guarantee of the State Government [generally for agricultural and rural development including construction of dwelling houses in rural areas] [Substituted by U.P. Act 16 of 1989, vide Section 5.];(d)"Managing Committee" means the governing body of a [Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994. (w.e.f. 9-6-1994)] to which the management of its affairs is entrusted;(e)"Officer" includes a chairman, secretary, treasurer, member of the Board or the managing committee or other person empowered under the rules or the bye-laws to give directions in regard to the business of the [Uttar Pradesh Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994. (w.e.f. 9-6-1994)] or a [Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994. (w.e.f. 9-6-1994)];(f)"Prescribed" means prescribed by rules made under this Act;(g)"Rules "means the rules made under this Act;(h)"Registrar" means the person appointed by the State Government to be Registrar of Co-operative Societies for the State of Uttar Pradesh under the provisions of the Co-operative Societies Act for the time being in force in Uttar Pradesh;(i)"Regulation" means the regulations framed by the Board under this Act;(j)[Uttar Pradesh Sahkari Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994 for the words 'Uttar Pradesh Rajya Sahkari Krishi Evam Gramya Vikas Bank'.] means a co-operative society registered under the Co-operative Societies Act for the time being in force in Uttar Pradesh with its area of operation covering the whole of Uttar Pradesh and carrying on the business as a [Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994.] and facilitating [the operation of its members] [Substituted by U.P. Act No. 27 of 1978.];(k)"State Government" means the Government of Uttar Pradesh;(l)"Trustee" means the Trustee referred to in Section 4 of this Act.
