Section 2(31) in The West Bengal Co-Operative Societies Act, 1983
(31)"officer" includes a Chairman, Vice-Chairman, secretary, joint secretary, assistant secretary, managing director, manager, deputy manager, assistant manager, treasurer, director of a board, auditor elected, if any, from amongst members and any other person empowered under the rules or the by-laws to give direction relating to the affairs of a co-operative society, and also includes a Government officer deputed by the State Government or the Registrar under section 28 or an administrator appointed by the State Government or the Registrar under section 30[or a special officer appointed under clause (c) of section 31] [Words, figures, brackets and letter inserted by West Bengal Act 21 of 1990.] to manage the affairs of a co-operative society ;
