Section 2(e) in Kerala Cooperative Societies Act, 1969
(e)"committee" means the governing body of a co-operative society by whatever name called, to which the management of the affairs of the society is entrusted;(ea)[ " Co-operative Arbitration Court" means a court constituted under section 70A; [Inserted by Kerala Act No. 1 of 2000.](eb)"Consortium Lending Scheme" means the consortium Lending Scheme framed under section 57C;(ec)"Co-operative Development and Welfare Fund" means the Co-operative Development Welfare Fund established under section 57A;(ecc)[ "Cooperative Ombudsman" means the person or persons appointed under sub-section (2) of section 69A;](eccc)[ "co-operative principles" means the co-operative principles listed in Schedule II appended to this Act;] [Inserted by Kerala Act No. 8 of 2013.](ed)"Co-operative Service Examination Board" means the Co-operative Service Examination Board constituted under section 80B;]
