Section 2 in Tamil Nadu Co-operative Societies Rules, 1988
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983);(b)"decree" means any decree, decision, award, order or certificate obtained or passed under the Act and includes a decree or order of a Civil Court;(c)"decree-holder" means any society or any person or the Government in whose favour a decree has been passed;(d)"default" means in respect of a loan, failure on the part of any member or person to repay to the society concerned the loan or any instalment thereof or any other amount due to the society within the time fixed for repayment or to keep any other obligation for the fulfilment of which a time limit has been specified in the bye-laws and in respect of an advance or credit purchase, failure to repay the advance or sum due under credit purchase within the time limit fixed for repayment and where no such time limit is fixed within thirty days from the date of advance or credit purchase;(dd)[ "Election Commission" means the Tamil Nadu State Co-operative Societies Election Commission;] [Inserted by SRO A-1(a)/ 2013., G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (CJ1), dated 31.1.2013, w.e.f. 31.1.2013.](e)"federal society" means an apex society to which central or primary societies of similar class or category are affiliated or a central society to which primary societies of similar class or category are affiliated;(ea)[ "financial year" means the period commencing on the 1st day of April of any year and ending with the 31st day of March of the succeeding year;] [Inserted by SRO A-1(a)/ 2013., G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (CJ1), dated 31.1.2013, w.e.f. 31.1.2013.](f)"Form" means a Form set out in Schedule I;(g)"general body" or "a meeting of the general body" means in relation to a society which has provided for the constitution of a representative general body under clause (b) of sub-section (1) of section 32, such representative general body in respect of the powers exercisable by the representative general body or a meeting thereof;(h)"judgement-debtor" means the society against which or the person against whom a decree has been obtained;(i)"Sale Officer" means the Registrar or a Government servant or an officer subordinate to the Registrar authorised or empowered by the Registrar to distraint and sell the produce of any land or to attach and sell the property of any judgement debtor under the Act or these rules;(j)"Schedule" means a Schedule appended to these rules;(k)"section" means a section of the Act;(l)"society" means a registered society;(m)[ "Working capital" means such portion of the reserve fund and other reserves created from out of net profits, paid up share capital, borrowings and deposits received by a society and debentures issued by a society as have not been invested in buildings and other fixed assets and as have not been eroded by way of accumulated loss.] [Substituted by G. O. Ms. No. 253, Co-operation, Food and Consumers Protection (CJ1), dated the 28th August 2003.]
