Section 2 in The Goa Co-operative Societies Act, 2001
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)'agricultural marketing society' means a society,-(a)the object of which is the marketing of agricultural produce and the supply of implements and other requisites for agricultural production; and(b)not less than three-fourths of the members of which are agriculturists, or societies formed by agriculturists;(2)'agricultural service co-operative society' means an agricultural co-operative society, the primary object of which is to render assistance, financial or otherwise, to farmers, rural artisans and agricultural labourers;(2a)[ 'apex co-operative bank' means a federal co-operative bank having jurisdiction over the whole of the State of Goa and recognized as such by the State Government for the purpose;] [Inserted by Amendment Act, 2004 (Goa Act 22 of 2004) published in Official Gazette, Sr. I, No. 23 dated 3rd September, 2004 inserted in the Act, 2001.](3)'apex society' means a society, the area of operation of which extends to the whole of the State of Goa, and the main object of which is to promote the principal objects of the societies affiliated to it as members and provide for the facilities and services to them and which has been classified as an apex society by the Registrar;(4)'area of operation' means the area from which the membership is drawn or specified in the bye-laws;(5)'auditor' means a person appointed by the Registrar or by a society, to audit the accounts of the society;(6)'board of directors' means the governing body or the committee of management of a society, by whatever name called, in which the management of the affairs of a society is vested;(7)'bye-laws' means bye-laws prescribed under the Rules and registered under this Act and include registered amendments of such bye-laws;(8)'central bank' means a co-operative bank, the object of which includes the creation of funds to be loaned to other societies but does not include the urban co-operative bank;(9)'chief executive' with whatever designation called, means an individual, who, subject to the superintendence, control and direction of the board of directors, has been entrusted by the board, with the management of the affairs of the society;(10)'co-operative farming society' means a co-operative society the principal object of which is to organise cultivation of lands held by it or by its members, jointly or otherwise, with a view to increasing agricultural production and employment by proper utilisation of land, labour and other resources;(11)'consumers co-operative society' means a co-operative society the primary object of which is the procurement and distribution of goods to, or the performance of other services for its members as also other customers;(12)'co-operative tribunal' means the Goa Co-operative Tribunal constituted under section 114 of this Act;(13)'co-operative housing society' means a society as defined in section 102 of this Act;(14)'co-operative bank' means a society registered under this Act and doing the business of banking as defined in clause (b) of section 5 of the Banking Regulation Act, 1949 (Central Act X of 1949);(15)'co-operative credit society' means a co-operative society the primary object of which is to create funds for lending money to its members;(16)'co-operative authority' means the authority constituted under section 84 of this Act to decide disputes referred to it under any of the provisions of this Act;(17)'co-operative year' means a year or period ending on the thirty-first day of March;(18)'director' means a member of the board of directors;(19)'dividend' means the amount paid, out of the profits of a society, to a member in proportion to the shares held by him;(20)'federal society' means a society,-(a)not less than five members of which are themselves societies, and(b)in which the voting rights are so regulated that the members which are societies have not less than four-fifths of the total number of votes in the general meetings of such society;(21)'general body' in relation to a primary society, means all the members of the primary society and in relation to a federal society and apex society, means all the delegates of the member societies and includes a representative general body constituted under section 69 of this Act;(22)'general meeting' means a meeting of the general body of a society;(22a)[ 'general society' means a society not falling in any of the class of societies as defined in section 2 of the Act;] [Inserted by Amendment Act, 2004 (Goa Act 22 of 2004) published in Official Gazette, Sr. I No. 23 dated 3rd September, 2004 inserted in the Act, 2001.];(23)'Government' means the Government of Goa;(24)'industrial co-operative society' means a co-operative society, the object of which includes manufacture, processing and marketing of goods by or with the help of its members and providing supplies and services to them;(25)'joint member' means a member who holds jointly a share of a society with another but whose name does not stand first in the share certificate;(26)'lift irrigation society' means a society, the object of which is to provide water supply by motive power or otherwise to its members for agriculture, horticulture and other purposes;(27)'Liquidator' means a person appointed as liquidator under section 93 of the Act;(28)'member' means an individual or entities mentioned in section 21 joining in the application for the registration of a co-operative society which is subsequently registered, or duly admitted to membership of a society after registration and includes a joint member;(29)'multi State society' means a co-operative society which is registered or deemed to be registered under the [Multi State Co-operative Societies Act, 2002 (Central Act 39 of 2002)] [For the words, figures and brackets 'Multi State Co-operative Societies Act, 1984 (Central Act 51 of 1984)', the words, figures and brackets 'Multi State Co-operative Societies Act, 2002 (Central Act 39 of 2002)' substituted by Amendment Act, 2004 (Goa Act 22 of 2004) published in O. G., Sr. I No. 23 dated 3rd September, 2004 inserted in the Act, 2001.](30)'mutually aided society' means a society which does not have any share capital, loans or any financial assistance from the State or the Central Government except with a Memorandum of Understanding with the Government;(30A)[ 'nominal member' means a person admitted to membership as such after registration in accordance with the bye-laws.] [Inserted by the Goa Co-operative Societies (Amendment) Act, 2009.](31)'officer' means a person elected or appointed to any office of a society according to its bye-laws; and includes a chairman, vice-chairman, president, vice-president, secretary, treasurer, member of the board of directors, managing director, chief executive, manager and any other person elected or appointed under this Act, the rules or the bye-laws, to give directions in regard to the business of such society;(32)'Official assignee' means a person appointed by the Registrar to act as an Official assignee under section 20 of the Act;(33)'Official Gazette' means the Official Gazette of the Government;(34)'patronage refund' means annual refund to members in proportion to their transactions with the society during the year;(35)'prescribed' means prescribed by rules;(36)'primary society' means a society whose membership is available only to individuals;(37)'processing society' means a society the object of which is the processing of goods;(38)'producers society' means a society, the object of which is the production and disposal of goods or the collective disposal of the labour of the members thereof;(39)'resource society' means a society, the object of which is the obtaining for its members of credit, goods or services required by them;(40)'Registrar' means a person appointed under section 4 of this Act and includes any other person on whom all or any of the powers of the Registrar under this Act are conferred;(41)'rules' means rules made under this Act;(42)'State' means the State of Goa.(43)'society' means a co-operative society registered or deemed to be registered under this Act;(44)'society with limited liability' means a society having the liability of its members limited by its bye-laws;(45)'state aided society' means a society which is not a mutually aided society;(46)'surplus' means the net excess of income over the expenditure;(47)'year' means a Co-operative year as defined in this Act;
