Section 2 in U.P. Primary Agricultural Co-Operative Credit Societies Centralised Service Rules, 1976
2. Definitions.
- In these rules unless there is anything repugnant on the object or the context: -(a)'Authority' means the State Cadre Authority for Primary Agricultural Co-operative Societies;(b)'Bank' means the District/Central Co-operative Bank as defined in clause (n) and (j) of Rule of the Uttar Pradesh Co-operative Societies Rules, 1968;(c)'Centralised Service' means the service which includes the posts mentioned in rule 3;(d)'District Committee' means the District Administrative Committee constituted under sub-rule (4) of rule 6;(e)'Employee' means a person in the whole-time service of the Primary Agricultural Co-operative Credit Societies and working on the posts include in the Centralised Service;(f)' Member' means a person appointed or absorbed on a post included in the Centralised Service;(ff)[ 'Managing Director' means the Managing Director of the Farmers Service Co-operative Society registered or deemed to be registered under the Uttar Pradesh Co-operative Societies Act, 1965; [Inserted by Notification No. 1636/XII-C-1-84-7(10)-1976, dated 8th, June, 1984.](fff)'Region' means the region comprising the districts under the jurisdiction of a Regional Deputy Registrar, Co- operative Societies;](g)'Regional Committee' means the Regional Administrative Committee constituted under rule 6 (3) ;(h)'Rules' means the Uttar Pradesh Primary Agricultural Co-operative Credit Societies Centralised Service Rules, 1976;(i)'Society' means the Primary Agricultural Co-operative Credit Societies registered or deemed to be registered under the Uttar Pradesh Co-operative Societies Act, 1965; and(j)'State Cadre Authority' means the Committee constituted under sub-rule (2) of rule 7.The words and expressions used in these Rules and not defined herein, but defined in the Uttar Pradesh Co-operative Societies Act, 1965 and the Rules framed thereunder shall have the meanings assigned to them in that Act and the Rules.
