Section 2 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
2. Definition.
- In these bye-laws unless there is anything repugnant in the subject or context-(a)'The Act' means the U.P. Co-operative Societies Act, 1965 (Act No. 11 of 1966), as in force in the Stale of U.P. for the lime being and as amended from time to time.(b)'Advisory Board' means the body formed under bye-laws No.38.(c)'Board or Board of Directors' means the Committee of Management of the Federation, constituted as per provision of these bye-laws.(d)'Chairman' means the Chairman of the Federation.(e)'Commodities' mean milk, milk products, cattle feed, raw or processed agri-products, dairy and food packing materials and all other stores and equipments, required for production, procurement and processing of milk and marketing of milk and milk products.(f)'Federation' means Pradeshik Co-operative Dairy Federation Ltd., Lucknow.(g)'General Meeting' means meetings of the General Body including ordinary and special general meeting,(h)'The Milk Act' means the Uttar Pradesh Milk Act, 1976 (Act No.7 of 1976) as in force in the State of U.P. for the time being and as amended from time to time,(i)'The Milk Rules' means the rules framed by the U.P. Government under the U.P Milk Act, 1976.(j)'Member Society' means a Milk Co-operative Society holding shares in the Federation.(k)'Member' means a member mentioned in bye-laws No.5(l)'Managing Director' means Managing Director of the Federation appointed by Government,(m)'Milk Commissioner' means the Milk Commissioner appointed as such by the State Government and includes Milk Commissioner appointed under Section 7 of the Milk Act.(n)'Milk Union' means a Central Co-operative Society registered as Milk Producers co-operative Union under the U.P. Co- operative Societies Act, 1965.(o)'Near Relation' means a relation as defined in the rules.(p)'Programming Committee' means the committee as constituted under bye-laws No.4.(q)'Registrar' means the person for the time being appointed as Registrar of Co-operative Societies under sub-section (1) of Section 3 and includes any person appointed under sub-section (2) of that section and exercising all or any of the powers of the Registrar i e. Milk Commissioner.(r)'Regulations' means Regulations framed under Sections 121 and 122 of the Act.(s)'Rules' means U.P. Co-operative Society Rules, 1968.(t)'Unit' Fat and SNF in dairy produce will be expressed in terms of unit.
