Section 3 in The M.P. Society Registrikaran Adhiniyam, 1973
3. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Governing body of a society" means the Governors, Council, Directors, Committee, Trustees or other body, by whatever name called, to whom by the regulations of the society management of its affairs is entrusted;(b)"member of a society" means a person who have been admitted in the society according to the regulations thereof, continues for the time being, to be a member of the society :-(i)having paid subscription;(ii)having signed the roll or list of members; and(iii)having not resigned, in accordance with the regulations of the society.(c)"Registrar" means the Registrar of societies appointed under sub-section (1) of Section 4 and includes an Additional, Joint, Deputy and Assistant Registrars of Societies, appointed under sub-section (2) of the said section when exercising or performing all or any of the powers or duties of the Registrar;(d)"Regulations of a society" means registered regulations of the society for the time being in force;(e)"Society" means a society registered or deemed to have been registered under this Act;(f)[ "State Aided Society" means a society which receives or has received aid, grant or loan or has received land or building or both on concessional rates and other facilities from the Central Government or State Government or any Statutory Body.] [Substituted by M.P. Act No. 29 of 1998.]
