Section 2 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Maharashtra Co-operative Societies Act, 1960 (Maharashtra XXIV of 1961);(b)[ "Constituency" means an electoral division as specified in the bye-laws of the Society : [Substituted by G. N. of CSL. 2278/45691/(205)/15-C, dated 19.12.1978.]Provided that, in the case of any District Central Co-operative Bank, notwithstanding anything contained in these rules or in the bye-laws or election rules of such Bank, for the purpose of election of any member or members of the committee of such Bank representing the primary agricultural credit and multi-purpose societies and grain banks, the number of the constituencies shall be the same as the number of the members of the committee of such Bank representing the primary agricultural credit and multi-purpose societies and grain banks. Each local area in the District, which is constituted as a Block under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 or as a Taluka under the Maharashtra Land Revenue Code, 1966, or as may be specified in the bye-laws or election rules of such bank, shall be a constituency, but where there are more Blocks or Talukas than the number of members of the committee representing the primary agricultural credit and multipurpose societies and grain banks, each constituency shall consist of one or more such blocks or Talukas, as the case may be, as may be specified in the bye-laws or election rules of such Bank.][* * *] [Second proviso was deleted by G. N. No. CLS. 2179/23298-15-C-(98) dated 18.6.1980 (M.G.G., Part IV-B, Extraordinary, p. 513).](c)"Election" includes the first general or regular election of a specified society after its registration ;(d)"Form" means a Form appended to these rules:(e)"List of Voters" means the list of voters as finalised in accordance with sub-rule (4) of rule 6;(f)"Public Holiday" means any day which is a public holiday for the purpose of section 25 of the Negotiable Instruments Act, 1881 (26 of 1881) or any day which is declared by the State Government to be a holiday for Government offices in the Stale or any part thereof;(g)"Reserved seat" means a seat reserved for the members belonging to the scheduled castes, scheduled tribes, Vimukta Jatis and weaker sections under section 73-B;(h)"Returning Officer" includes the Assistant Returning Officer;(i)"Section" means a section of the Act;(j)[ "Specified societies" or "society" means a specified society as defined in clause (c) of sub-section (2) of section 144-A;] [Substituted by G.N. of 19.7.1972.](k)words and expressions used in the Act and not defined in these rules shall have the meaning assigned to them in the Act.
