Section 2(g) in The Bihar Co-operative Societies Act, 1935
(g)"Officer" includes a Chairman, Secretary, Treasurer, member of a managing committee or any other person empowered by or under this Act, or the rules or the bye-laws of registered society to give direction in regard to the business of the Society;(gg)[ 'Office-bearer of a managing committee' means and includes the Chairman, the Vice-Chairman, the Secretary, the Joint Secretary, the Treasurer or any such functionary by whatever name he may be designated;] [Inserted by Act 21 of 1976.](ggg)[ 'primary society' is a society of which no member is a registered society;] [Inserted by Act 39 of 1982.](gggg)[ 'Primary agricultural credit society' means a co-operative society, the primary object of which is to render assistance, financial or otherwise, to farmers, rural artisans and agricultural labourers and includes farmers service society and multipurpose co-operative society;] [Inserted by Act 39 of 1982.]
