Section 2(21) in The Manipur Co-operative Societies Act, 1976
(21)"officer" means a person elected or appointed by a society to any office of such society according to its bye-laws; and includes a Chairman, Vice-Chairman, President, Vice-President, Managing Director, Manager, Secretary, Treasurer, member of the Board, 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;
