Section 2 in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985
2. Definition.
- In these rules, unless the context otherwise requires,-(i)"Act" means the Multi-State Co-operative Societies Act) 1984 (51 of 1984)-;(ii)"authorised officer" means an officer authorised by the Central Government for the purposes of section 95-;(iii)"decree" means any decree of a civil court and includes any decision or order referred to in Section 85-;(iv)"decree-holder" means any person holding a decree as defined in clause (iii);(v)"defaulter" means any multi-State co-operative society, any cooperative society, member or any other person committing default;(vi)"Form" means a Form appended to these rules;(vii)"general meeting" means a meeting of the general body including a representative general body referred to in Section 29-;(viii)"judgment-debtor" means any multi-State co-operative society against which or any person against whom a decree has been obtained;(ix)"Recovery Officer" means any person authorised to exercise the powers of the Central Registrar under section 85-;(x)"Sale Officer" means a person authorised by the Central Registrar, by general or special order, to attach and sell the property of judgment- debtor or to execute any decree by attachment and sale of property;(xi)"section" means a section of the Act;(xii)words and expressions defined in the Act and used but not defined in these rules shall have the meaning respectively assigned to them in the Act.
