In this Part, unless the context otherwise requires,--(a)"authorised person" means a person referred to as such in article 243ZQ;(b)"board" means the board of directors or the governing body of a co-operative society, by whatever name called, to which the direction and control of the management of the affairs of a society is entrusted to;(c)"co-operative society" means a society registered or deemed to be registered under any law relating to co-operative societies for the time being in force in any Stale;(d)"multi-State co-operative society" means a society with objects not confined to one State and registered or deemed to be registered under any law for the time being in force relating to such co-operatives;(e)"officer bearer" means a President, Vice-President, Chairperson, Vice-Chairperson, Secretary or Treasurer of a co-operative society and includes any other person to be elected by the board of any co-operative society;(f)"Registrar" means the Central Registrar appointed by the Central Government in relation to the multi-State co-operative societies and the Registrar for co-operative societies appointed by the State Government under the law made by the Legislature of a State in relation to co-operative societies;(g)"State Act" means any law made by the Legislature of a State;(h)"State level co-operative society" means a co-operative society having its. area of operation extending to the whole of a State and defined as such in any law made by the Legislature of a State[Editorial comment-The Constitution (Ninety-seventh Amendment) Act, 2011,defines different terms associated with co-operative societies, namely multi-state co-operative society and state-level co-operative society.Also Refer]
