Section 2(e) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(e)"Officer" includes a chairman, secretary, treasurer, member of the Board or the managing committee or other person empowered under the rules or the bye-laws to give directions in regard to the business of the [Uttar Pradesh Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994. (w.e.f. 9-6-1994)] or a [Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994. (w.e.f. 9-6-1994)];
