Section 2 in The Maharashtra Cooperative Societies Rules, 1961
2. Definitions.
- In these rules, unless the context otherwise, requires. -(a)"Act" means the Maharashtra Co-operative Societies Act, 1960;(b)"Apex Co-operative Bank" means a federal co-operative bank having jurisdiction over the whole of the Maharashtra State and recognised as such by the State Government for the purpose;[(b-1) "Auditor" means an auditor or auditing firm from a panel approved by the State Government or the authority authorised by the State Government and appointed by the annual general body of the society or by the Registrar;] [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).](c)"co-operative year" means the year [ending on the date of close of financial year as specified in section 81 of the Act] [Substituted 'ending on the 30th day of June' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] or in the case of any society or class of societies, the accounts of which are with the previous sanction of the Registrar, balanced on any other day, the year ending on such day;(d)"decree" means any decree of a Civil Court, and includes any order, decision or award referred to in sub-section (1) of Section 156;(e)"decree holder" means any person holding a decree;(f)"form" means a form appended to these rules;(g)"Record of Rights" means: -(i)as respects the Bombay area of the State, the record of rights maintained under the Bombay Land Revenue Code, 1879;(ii)as respects the Vidarbha region of the State, the record of rights maintained under the Madhya Pradesh Land Revenue Code, 1954;(iii)as respects the Hyderabad area of the State the Settlement Register maintained under Section 86 of the Hyderabad Land Revenue Act, 1317-F;(h)"recovery officer" means any person empowered to exercise in any district, the powers of the Registrar under Section 156;(i)"the registered society" means a society registered or deemed to be registered under the Act;[***] [Deleted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).](k)"section" means a section of the Act,(l)[ "State Apex Training Institute" means an Institute notified by the State Government under section 24 A; [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).](m)"Upset Price" means a price approved by the Registrar, and such price may be a minimum price at which an item of property may be auctioned or sold or transferred by public sale;(n)words and expressions used, but not defined herein shall have the respective meaning as assigned to them in the Act.]
