Section 2(40) in Mizoram Cooperative Societies Act, 2006
(40)"Office Bearer" means a person elected or appointed by a co-operative to any office of such co-operative according to its by-laws; and includes a chairman, vice-chairman, president, vice-president, managing director, manager, secretary, treasurer, member of the committee, and any other person elected or appointed under this Act the rules or the by-laws, to give directions in regard to the business of such co-operative.
