Section 2(g) in The Orissa Co-operative Societies Act, 1962
(g)[ "Officer" means any officer of a Society who is appointed under this Act, Rules or the Bye-laws of a Society, and competent to give directions in regard to the business of the Society : [Substituted by Orissa Act 28 of 1991, Section 2(viii),(ix) dated 31.12.1991, w.e.f. 11.9.1992.]
