Section 2 in Jammu and Kashmir Co-operative Societies Rules, 2001
2. Definition
- In these Rules unless the context otherwise requires:(a)The "Act" means the Jammu and Kashmir Co-operative Societies Act, 1989 (Act No. X of 1989).(b)"Decree" means any order, decision or award referred to in sections, 72 and 153 of the Act.(c)"Decree holder" means any person holding a decree as defined in clause (b).(d)"Defaulter" means any Co-operative Society against which or any person against whom a decree as defined in clause (b) has been obtained.(e)"Additional Registrar" means a person or persons not below the rank of Joint Registrar to be appointed by the Government.(f)"Person" includes the State Government and a Co-operative Society.(g)"Recovery officer" means an officer empowered by the Registrar by general or special order to attach and sell the property of defaulters or to execute any decree by attachment and sale of property.(h)"Owned funds" means the total paid up share capital and reserve fund and other funds created out of profits and undistributed profits minus accumulated losses.(i)"Paid up share capital" means such portion of the subscribed share capital which is actually paid up.(j)"Section" means a section of the Act.(k)"Share capital" means subscribed share capital.(l)"Working capital" means the total of owned capital plus the borrowed capital.(m)Other words and expressions used in these rules but not defined shall have the same meaning as assigned to them in the Act.(n)"Schedule" means a form or forms appended to these Rules.(o)"Agricultural Society" means a Co-operative Society whose aims and objects are (I) To promote agriculture (II) Activities allied to agriculture.(p)"Non-agricultural Society" means a Co-operative Society other than those defined in clause "(o)".
