Section 2 in The Meghalaya Co-operative Societies Act
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(a)"Administrative Council or Board of Directors" means a body intermediary between Managing Committee/Executive Committee by whatever name called and include the General Assembly of a Registered Society.(b)"Affiliating Society" means the registered society of which a particular society is a member and "Affiliated Society" means the particular society which is a member of the affiliating society ;(c)"Arbitrator" means a person appointed under the provisions of this Act to decide any dispute referred to him ;(d)"Audit Officer" means a person appointed under the provisions of this Act to audit the accounts of a registered society ;(e)"Bye-law" refers to the registered bye-laws for the time being in force and includes a registered amendment of bye-laws ;(f)"Co-operative Year" means the period beginning and ending on such dates as may be fixed by the Registrar for the purpose of drawing up the balance sheets of registered societies ;(g)"Co-operative Demand Certificate" means a certificate as defined in Section 83 ;(h)"Employee" means a person not being an office-bearer, employed by a registered society on a salary or similar form of remuneration other than advance patronage dividend or payment for goods sold to or through such society ;(i)"General Assembly" means the supreme body of a registered society as defined in Section 31 ;(j)"Managing Body" means the body to which the management of the affairs of a registered society is directly entrusted and does not include the Administrative Council;(k)"Member" means a person admitted to membership after registration in accordance with the bye-laws and rules of the society and includes a promoter ;(l)"Officer-bearer" means a member duly elected by the appropriate body of a registered society, according to its bye-laws to any office of such society, including the office of President Chairman, Vice-President, Vice-Chairman, Secretary, Managing Director and Treasurer ; provided that any officer appointed by Government of Meghalaya to hold charge of any office of a registered society shall be deemed to be an office-bearer unless specifically stated to be contrary ;(m)"Prescribed" means a prescribed by rules ;(n)"Promoter" means any eligible person or registered society signing the application for registration of a society ;(o)"Registered Society" means a co-operative society registered of deemed to have been registered under this Act and includes society formed after amalgamation of such two or more societies or by division of such an existing society ;(p)"Registrar" means a person appointed to perform the duties of a Registrar of Co-operative Societies under this Act :(q)"Rules" means rules made under this Act ;(r)"Signature" includes the thumb-impression of an illiterate person, and(s)"Tribunal" means a body of officials appointed by the State Government to arbitrate dispute involving recovery of overdue loans.
