2. Definitions .-In this Act, unless there is anything repugnant in the subject or context,-
(a)"by-laws" means the registered by-laws for the time being in force, and includes a registered amendment of the by-laws;(b)"committee" means the governing body of a registered society to whom the management of its affairs is entrusted;(c)"member" includes a person joining in the application for the registration of a society and a person admitted to membership after registration in accordance with the by-laws and any rules;(d)"officer" includes a chairman, secretary, treasurer, member of committee, or other person empowered under the rules or the by-laws to give directions in regard to the business of the society;(e)"registered society" means a society registered or deemed to be registered under this Act;(f)"Registrar" means a person appointed to perform the duties of a Registrar of Co-operative Societies under this Act; and(g)"rules" means rules made under this Act.Registration
