Section 2 in West Bengal Societies Registration Act, 1961
2. Interpretation.
In this Act, unless the context otherwise requires,(a)"Court", when used in relation to a society, means the principal civil court of original jurisdiction of the district within which the registered office of the society is situate and in relation to a society situate within the Presidency town of Calcutta, the City Civil Court established under the City Civil Court Act, 1953;(b)"Governing Body" means the body, by whatever name called, entrusted for the time being with the management of a society under its regulations;(c)"member", when used in relation to a society, means a person who has been admitted with his consent as a member of the society according to its regulations;(d)'memorandum" means the memorandum of association referred to in section 4;(e)"officer" means a member of the Governing Body, the President, the Secretary or any other office-bearer of a society and includes also an employee of the society whose work is not of a purely ministerial nature;(f)"officer in default", for the purpose of any provision in this Act, means any officer who is knowingly guilty of any contravention, failure or refusal, or who knowingly and willingly authorises or permits such contravention, failure or refusal;(g)"President" means the President, the Chairman or the formal head by whatever name called, of a society and includes a person who for the time being acts as the formal head;(h)"registered office" means the registered office mentioned in the memorandum;(i)"Registrar" means a person appointed as Registrar under section 3 and includes, in relation to the exercise of any powers or functions under this Act, any person referred to in that section on whom such powers or functions have been conferred under that section;(j)"regulations" means the regulations made by a society and, in relation to a society deemed to have been registered under sub-section (2) of section 36 of this Act and, includes its rules and regulations;(k)"Rules" means rules made by the State Government under section 35;(l)"Secretary" means the Secretary or the principal executive officer by whatever name called, of a society, and includes a person who for the time being acts as Secretary;(m)"society" means a society registered or deemed to have been registered under this Act;(n)"votes of three-fourths of the members" means the votes given by at least three-fourths of members of a society, present at a general meeting of the society convened according to its regulations and the members voting at such meeting by proxy, where voting by proxy is allowed under the regulations.
