Section 2 in The Chhattisgarh Co-operative Societies Rules, 1962
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Chhattisgarh Co-operative Societies Act, 1960 (17 of 1961);(b)[ "Bonus" means the payment admissible to an employee under the provisions of the Payment of Bonus Act, 1965 (No. 21 of 1965);] [Substituted by notification No. F-5-3-91-XV-1, dated 18-4-91.](c)[ "Co-operative Year" means the year ending on the 31st March every year;] [Substituted by notification No. F-5-4-88-XV-1, dated 28-6-88.](cc)[ "Certified copy" means a copy of any entry in the books of the society together with a certificate written at the foot of such copy that it is a true copy of such entry, that such entry is contained in one of the ordinary books of the society and was made in the usual and ordinary course of business and that such book is still in the custody of the SOciety such certificate being dated and subscribed by the officers (mentioned in Rule 24 from (a) to (d) with his name and official title) as defined in the Act;] [Inserted by notification No. F-5-4-88-XV-1, dated 28-6-88.](ccc)[ "Chairman" means the Chairman of the Chhattisgarh State Co-operative Tribunal;] [Inserted by notification No. F-3135-1157-99-XV-1, dated 14-10-99.](d)"Decree" means any order, decision or award referred to in Section 85;(e)"Decree-holder" means any society or any person (including the State Government) holding a decree;(f)[ "Dividend" means the amount paid out of the profits of a society to a member in proportion to value of the shares held by him;] [Substituted by notification No. F-5-4-88-XV-1, dated 28-6-88.](g)"Form" means a form appended to these rules;(gg)[ "Government" means the Government of Chhattisgarh;] [Inserted by notification No. F-3135-1157-99-XV-1, dated 14-10-99.](h)"Judgement-debtor" means any society against which or any person against whom a decree has been obtained;(hh)[ "Member" means the member of the Chhattisgarh State Cooperative Tribunal;] [Inserted by notification No. F-3135-1157-99-XV-1, dated 14-10-99.](i)"President" means the President or Chairman of a society;(j)"Recovery Officer" means any person empowered to exercise the powers of the Registrar under Section 85;(k)[ "Sale Officer" means a person empowered by the Registrar by general or special order, to attach and sell or attach and transfer the property of Judgement-debtors, or to execute any decree by attachment and sale or attachment and transfer of property;] [Substituted by notification No. 269-4858-XV-70, dated 13-1-71.](kk)[ "Schedule" means a schedule appended to these rules;] [Inserted by M.P. Rajpatra Part 4(c), dated 26-7-1963.](l)"Section" means a Section of the Act;(m)"Vice-President" means the Vice-President or Vice Chairman of a society;(n)[ The words and expressions used in these rules and not defined, shall have the meaning respectively assigned to them in the Act.] [Inserted by notification dated 11-10-68.]
