Section 2 in Rajasthan Co-operative Societies Act, 1965
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"bye-laws" means the bye-laws registered or deemed to be registered under this Act and for the time being in force and includes the registered amendments of such bye-laws;(aa)[ "Chief Executive Officer" means an individual who, subject to the superintendence, control and direction of the Committee is entrusted with the management of the whole or substantially the whole of the affairs of a society and includes any other person occupying the position of a Chief Executive Officer by whatever name called;] [Inserted by Rajasthan Act No. 2 of 1991 [27-3-91]](aaa)[ "Executive Officer" means an officer who, subject to the superintendence, control and directions of the Committee, is appointed under section 35-B to assist the Chief Executive Officer in the management of the affairs of a society.] [Inserted by Rajasthan Act No. 14 of 1991 [24-9-91]](b)"Collector" means the Collector of a district, appointed under section 20 of the Rajasthan Land Revenue Act, 1956;(c)"committee" means the governing body of a co-operative society, by whatever name called, to which the management of the affairs of the society is entrusted;(d)"co-operative society" or "society" means society registered or deemed to be registered under this Act;(e)"co-operative society with limited liability" means a cooperative society, in which the liability of its members for the debts of the society in the event of its being wound up is limited by its bye-laws,-(i)to the amount, if any, unpaid on the shares respectively held by them, and(ii)to such amount, not less than five times the amount of the share capital subscribed by the members, which they may respectively undertake to contribute to the assets of the society;(f)"co-operative society with unlimited liability" means a cooperative society the members of which are in the event of its being wound up, jointly and severally liable for and in respect of its obligations and to contribute to any deficit in the as sets of the society;(g)"financing bank" means a co-operative society, the main object of which is to lend money to other societies and includes a Land Development Bank;(h)"Government" means the Government of the State of Rajasthan;(i)"member" means a person joining in the application for the registration of a co-operative society and a person admitted to membership after such registration in accordance with this Act, the rules and the bye-laws and includes a nominal and an associate member;(j)"officer" means the President, Vice-President, Chairman, Vice-Chairman. Secretary, Manager, Liquidator, Administrator or a member of a committee and includes any other person empowered under the rules and the bye-laws to give directions in regard to the business of a co-operative society;(k)"prescribed" means prescribed by rules made under this Act;(l)"Registrar" means a person appointed to perform the functions of the Registrar of co-operative societies under this Act. and includes any person appointed to assist the Registrar when exercising all or any of the powers of the Registrar;(m)"Revenue Appellate Authority" means the officer appointed or designated as such authority under section 20A of the Rajasthan Land Revenue Act, 1956;(n)"Tribunal" means the Tribunal constituted under section 123;(nn)[ "weaker sections" means such landless agricultural labourers, rural artisans, marginal farmers, small farmers and other economically and socially backward or neglected persons as the State Government may, by order published in the Official Gazette, specify, having regard to the size of their holding, income and the various zones into which the State is divided for the purpose of determining the ceiling limits under the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Rajasthan Act 11 of 1973); and] [Inserted by Rajasthan Act No. 17 of 1976](o)"year" means such period of twelve months as may be prescribed for keeping the accounts of a co-operative society.
