Section 2 in Jharkhand Co-operative Societies Rules, 2008
2. Definitions.
(1)In these rules unless there is anything repugnant in the context.(i)'The Act' means the Jharkhand Co-operative societies Act. 2008.(ii)"borrowed capital" means the total of loans, deposits and other borrowings;(iii)'owned capital' means the total of paid up share capital, reserve and other funds created out of profits;(iv)'working capital' means the total of "borrowed capital" and owned capital";(v)'form' means a form included in the Schedule to these rules;(vi)'State Level Society' means -(a)a society whose area of operation covers the whole of Jharkhand and whose members are individuals only, or(b)any other society declared as State level Society by the Registrar of Cooperative Societies;(c)a Co-operative Society which is declared as a Central Society by the Registrar of Co-operative Societies;(vii)'Candidate' means a voter eligible to seek election -(a)as Delegate, and / or(b)Member of the Managing Committee, and / or(c)As an office - bearer of a Co-operative society including a self supporting society.(viii)'Delegate' means delegate of members or delegate of a society, as the context requires,(ix)'Delegate of Members' means an individual elected in accordance with these Rules in the Preliminary Meeting of a Co-operative Society including a self supporting society to participate in the General Meeting of the Society;(x)'Delegate of Society' means an individual elected in accordance with these rules in the General Meeting of a Co-operative Society / self supporting society to represent it in another Co-operative Society / self supporting society of which such society is a member;(xi)'Election' means election, in accordance with these Rules, for -(a)Delegate,(b)Members of the managing Committee, and/ or,(c)Office-bearers of a Co-operative Society / self supporting society;(xii)'Polling Officer' means a person appointed by the Election Officer to assist him in conducting election at any polling station;(xiii)'Voter' means a person entitled under these Rules to vote for the election of a Delegate/Delegates, the members of the managing Committee and the Office-bearers thereof and whose name occurs in the final voter list;(xiv)'Voters list' means -(a)in the case of elections in a society in which members of the society directly participate in its General Meeting, the list of such members;(b)in other cases, the list of delegates of individual members, if any, for the Preliminary Meeting; and(c)the list of delegates for the General Meeting, as published by the State Co-operative Election Authority;(xv)'Preliminary meeting' means a meeting held in accordance with these Rules to elect delegates or members;(xvi)'Chief Executive' means an Officer of the society, who has ultimate control over day-to-day management of the society;(xvii)'District Officer' means Collector/Deputy Commissioner of a district;(xviii)'Deputy Development Commissioner' means Deputy Development Commissioner of a District;(xix)'Sub-Divisional Officer' means the Officer notified as such by the State Government;(xx)'Organizer' means a person who organizes a society for registration;(xxi)'Promoter' means an individual or group of persons who take steps for passage or formation of a self supporting co-operative society.(xxii)'Agricultural Marketing Society' means a society the core object of which is the marketing of agricultural produce and the supply of implements and other requisites for agricultural production of which not less than 3/4th . Of the members are agriculturalists or societies formed by agriculturalists.(xxiii)'Consumer Societies' means societies the core object of which is the procurement, processing and distribution of consumer goods to or the performance of other services for its members as also other customers.(xxiv)'Co-operative Bank' means a society registered under this Act and doing the business of banking as defined in Clause (b) of Section 5 of the Banking Regulation Act, 1949.(xxv)'Credit Society' means a society the core object of which is to encourage thrift among its members and lend money to its members.(xxvi)'Farmers' Service Society' means a society in which, with the core object of increasing agricultural production, employment and income and better utilization of resources, land is brought together and jointly cultivated by all the members, such land, (a) being owned by or leased to the members (or some of them) or (b) coming in possession of the society in nay other manner whatsoever.(xxvii)'General Society' means a society not falling in any of the classes of societies defined by other clauses of this Rule.(xxviii)'Housing Society' means a society the core object of which is to provide members with dwelling houses or facilitating them in having their dwelling houses constructed.(xxix)'Fishermen society' means a society the core object of which is to obtain fishing rights, increase fish production, providing imputs for fish production, marketing of fish, generate employment and income for its members.(xxx)'Weavers Society' mans a society the core object of which is to promote weaving by providing infrastructure, necessary imputs for weaving and marketing of products, generate employment and income for its members.(xxxi)'Labour Society' means a society the core object of which is to organize labourers and to find suitable and profitable employment for them by obtaining contract of execution of public or private work.(xxxii)'Election Officer' means an officer appointed by the State Co-operative Election Authority to assist him in conducting the election of the society and shall include Alternate Election Officer,(xxxiii)'general body' means (i) in relation to a primary society all the members of that society, (ii) in relation to a Central society delegates of all the member societies, and if the bye laws so provide, individual members, (iii) in relation to a union the delegates of all member societies, (iv) in relation to the federation, the delegates of all the member unions, federations and societies.(xxxiv)'general meeting' means a meeting of the general body of a society registered under this Act.(2)Words and expressions used but not defined in these rules but defined in the Act, shall have the same meaning as assigned to them in the Act.
