Section 2 in The U.P. Co-Operative Processing Units and Cold Storage Centralised Service Rules, 1981
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Uttar Pradesh Co-operative Societies Act, 1965 (U.P. Act XI of 1966) ;(b)"Agro-Service Centre" means a unit established for the production, servicing, repairs and maintenance of agricultural implements by a Society;(c)"Apex Society" means a State-level Co-operative Society defined as such in the Act;(d)"Authority" means the Cadre Authority constituted in accordance with sub-rule (1) of rule 4;(e)"Bank" means a Centre /District Co-operative Bank as defined in the Uttar Pradesh Co-operative Societies Rules. 1968;(f)"Cold Storage" means a refrigerated godown licenced under the Uttar Pradesh Regulation of Cold Storage Act, 1976 and managed by a Society;(g)"Committee" means the Administrative Committees constituted in accordance with sub-rule (2) of rule 4;(h)"Federation" means the Uttar Pradesh Co-operative Processing and Cold Storage Federation Ltd., Lucknow;(i)"Fund" means the Centralised Service Fund created in accordance with sub-rule (4) of rule 12;(j)"Government" means the Government of Uttar Pradesh;(k)"Manager" means a Manger of a Cold Storage, Processing Unit or Agro-Service Centre;(l)"Member" means a person appointed to the Service by absorption, promotion or direct recruitment in accordance with these rules;(m)"Processing Unit" means a unit established for the processing of agricultural produce and managed by a Society;(n)"Registrar" means a person appointed as Registrar of Cooperative Societies of the State of Uttar Pradesh under subsection (1) of section 3 of the Act;(o)"Secretary" means the Chief Executive Officer, by whatever name called, of a Society;(p)"Service" means the Co-operative Processing Units and Cold Storages Centralised Service created under rule 3; and(q)"Society" means a Co-operative Society other than an apex society which is managing a Cold Storage or a Processing Unit or an Agro-Service Centre.
