Section 2(l) in The Assam Co-operative Societies Act, 1949
(l)"Office-bearer" means a member duly elected by the appropriate body of a registered society, according to its bye-laws to any office of such society, including the office of President, Chairman, Vice-President, Vice-Chairman, Secretary, Managing Director and Treasurer : provided that any officer appointed by Government to hold charge of any office of a registered society shall be deemed to be an office-bearer unless specifically stated to be contrary;
