Section 2 in West Bengal Co-operative Societies Rules, 2011
2. Definitions.
(1) In these rules, unless there is anything repugnant in the subject or context(a)the 'Act' means, the West Bengal Co-operative Societies Act, 2006(West Bengal Act 40 of 2006);(b)'Additional Registrar of Co-operative Societies', 'Joint Registrar of Co-operative Societies', 'Deputy Registrar of Co-operative Societies', 'Assistant Registrar of Co-operative Societies' and 'Co-operative Development Officer' mean, respectively, persons appointed by those designations by the State Government to assist the Registrar of Co-operative Societies;(c)'Additional Director of Co-operative Audit', 'Deputy Director of Co-operative Audit', Assistant Director of Co-operative Audit' and 'Senior Auditor of Co-operative Audit' mean, respectively, persons appointed by those designations by the State Government to assist the Director of Co-operative Audit;(d)'Applicant' or 'Chief Promoter' shall mean the first signatory in the application for registration;(e)'Collector' means in case of Kolkata, the Collector of Kolkata and in a district, the Collector of the district in charge of revenue administration;(f)'Distrainer' means a person who is empowered by the Registrar to distrain and sell the produce of mortgaged land including the standing crops thereon, in accordance with the provision of section 120;(g)'Form' means a form appended to these rules;(h)'Member' includes delegates of members' referred to section 28 of the Act and Joint Liability Group (JLG);(i)'Manager' includes an officer as defined in clause (47) of section 4;(j)'Section' means a section of the Act;(k)'Family' referred to in clause (a) of sub-section (2) of section 93 shall include adult son and adult daughter irrespective of marital status in addition to the members of the family as defined under 'Explanation' of sub-section (3) of section 16;(l)'Forum of Arbitrators' shall be constituted as per section 104;(m)'Area of operation' as mentioned under sub-section (5) of section 134C means any area where a society covered under Co-operative Credit Structure Entity may raise deposit, make investment, issue loans and advances to members and nominal members and also carry on different types of business as permitted by its bye-laws.(2)[ Words and expressions used in these rules but not defined shall have the meanings respectively assigned to them in the Act.] [[Substituted by Serial No. (1) of the Notification No, 3857-Co-op/H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013, earlier which was as follows :(2)Words and expressions used in these rules but not defined in the Act shall have the same meaning as are respectively assigned to them in the Act.]]
