Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Himachal Pradesh - Section

Section 2 in Himachal Pradesh Societies Registration Act, 2006

2. Definitions.

- In this Act, unless the context otherwise requires, -
(a)"Collector" shall mean the Chief-Officer-in-Charge of the revenue administration of a district and shall include a Deputy Commissioner;
(b)"family" means husband, wife and their unmarried sons and daughters;
(c)"financial year" shall mean year commencing on the first day of April;
(d)"general body" means all the member of the Society;
(e)"general meeting" means meeting of the General body of a Society and includes special general meeting;
(f)"Governing body" means the Governing body elected under section 15 of this Act and entrusted for the time being with the management of a Society under its regulation;
(g)"Government" or "State Government" means the Government of Himachal Pradesh;
(h)"member of the Society" means a person who has been admitted in the Society according to the regulations thereof, continues for the time being to be a member of the Society and,
(i)having paid subscription,
(ii)having signed the roll or list of members,
(iii)having not resigned, in accordance with the regulations of the Society;
(i)"prescribed" means prescribed by rules made under this Act;
(j)"Registrar" means the Registrar of Co-operative Societies appointed under sub-section (1) of section 3 and includes Additional, Joint, Deputy and Assistant Registrars of Societies, appointed under sub-section(2) of the said section when exercising or performing all or any of the powers or duties of the Registrar;
(k)"regulations" or "bye-laws" means registered regulations or bye-laws of a Society for the time being in force;
(l)"Society" means a Society registered under section 6 of this Act; and
(m)"State Aided Society" means a Society which receives or has received aid, grant or loan or has received land, building or both on concessional rates and other facilities from the Central Government or the State Government or any Statutory body or any other agency located in India or abroad.
Chapter - II Registrar and Other Officers of Societies