Section 2(a) in Rajasthan Co-operative Societies Act, 1965
(a)"bye-laws" means the bye-laws registered or deemed to be registered under this Act and for the time being in force and includes the registered amendments of such bye-laws;(aa)[ "Chief Executive Officer" means an individual who, subject to the superintendence, control and direction of the Committee is entrusted with the management of the whole or substantially the whole of the affairs of a society and includes any other person occupying the position of a Chief Executive Officer by whatever name called;] [Inserted by Rajasthan Act No. 2 of 1991 [27-3-91]](aaa)[ "Executive Officer" means an officer who, subject to the superintendence, control and directions of the Committee, is appointed under section 35-B to assist the Chief Executive Officer in the management of the affairs of a society.] [Inserted by Rajasthan Act No. 14 of 1991 [24-9-91]]
