Section 2 in Peraringnar Anna Centenary Co-operative Milk Producers Welfare Fund Rules, 2010
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Accident" means a sudden, unintended and fortuitous external and visible event;(b)"Act" means the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983);(c)"Bank" means any Co-operative Bank or Nationalized Bank;(d)"Board" means the Board of Directors or the Special Officer of the Society;(e)"Commissioner" means the Commissioner for Milk Production and Dairy Development;(f)"Committee" means the committee constituted for the purpose of administration of the fund under rule 17;(g)"Co-operative Year" means the period commencing on the first day of April of any year and ending with the 31st day of March of the succeeding year;(h)"Dairying" means activities which includes purchase of milch animal, construction of cattle shed, providing of feed/fodder and veterinary health care, milk production, sale of milk to the society, by ensuring food safety and hygienic measures;(i)"Deputy Registrar (Dairying)" means the Circle Deputy Registrar (Dairying) having jurisdiction over the Society;(j)"Deputy Registrar (Head quarters)" means the Deputy Registrar (Head quarters) of the Dairy Development Department ;(k)"Family" means:-(i)In the case of a male member, his wife and his un-married dependant Children;(ii)In case of female member, her husband and her Unmarried dependant children,(l)"Fatal Accident" means death caused by accident;(m)"Federation" means Tamil Nadu Co-operative Milk Producers Federation Ltd., registered or deemed to be registered under the Act;(n)"Fund" means the Peraringnar Anna Centenary Co-operative Milk Producers Welfare Fund;(o)"General Manager" means the General Manager of District Co-operative Milk Producers Union having Jurisdiction over the Society;(p)"Government" means the Government of Tamil Nadu;(q)"Loyalty" means the milk pouring member should be loyal and patronage to the society and should neither supply milk to the other agencies nor allow his family / dependents to supply milk to other agencies;(r)"Member" means member of the society;(s)"Member-Secretary" means Deputy Milk Commissioner (Co-operation) of the Dairy Development Department;(t)"Milk pouring member" means a member who pours milk to the society for a period of not less than 120 days and 300 litres in the year or previous year whichever is higher;(u)"Permanent Partial Disability" means a physician certified total and continuous loss of impairment of body or sensory organ specified in the permanent partial disability;(v)"Permanent Total Disability" means a Physician certified total continuous and permanent disability;(w)"Physician" means a qualified medical practioner holding a valid and subsisting license, granted by the appropriate licensing authority and acting within the scope of his license;(x)"Rules" means the Tamil Nadu Co-operative Societies Rules,1988;(y)"Society" means Milk Producers Co-operative Society registered under the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983) or a society which has an object of procuring milk from the members and supplying it to the union;(z)"Subscriber" means a member, who has been admitted into the fund.(aa)"Union" means District Co-operative Milk Producers Union Limited, registered or deemed to be registered under the Act, which are affiliated to the Tamil Nadu Co-operative Milk Producers' Federation Limited.
