Section 2 in The Multi-State Co-Operative Societies Rules, 2002
2. Definitions.
- In these rules, unless the context otherwise requires,-(i)"Act" means the Multi-State Co-operative Societies Act, 2002 (39 of 2002);(ii)"authorised officer" means an officer authorised by the Central Government for the purpose of section 103 of the Act;(iii)"decree" means any decree of a Civil Court and includes any decision or order referred to in section 94 of the Act;(iv)"decree holder" means any person holding a decree as defined in clause (iii);(v)"defaulter" means any multi-State co-operative society, any co-operative society, member or any other person committing default;(vi)"Form" means a Form appended to these rules;(vii)"general meeting" means a meeting of the general body including a representative general body referred to in the first proviso to sub-section (1) of section 38;(viii)"judgment-debtor" means any multi-State co-operative society against which or any person against whom a decree has been obtained;(ix)"recovery officer" means any person authorised to execute the powers of the Central Registrar under section 94;(x)"Sale Officer" means a person authorised by the Central Registrar by a general or special order, to attach and sale the property of judgment-debtor or to execute any decree by attachment or sale of property;(xi)"section" means a section of the Act;(xii)"Schedule" means Schedule appended to these rules;(xiii)Words and expressions defined in the Act and used but not defined in these rules shall have the meanings respectively assigned to them in the Act.
