Section 78 in The Orissa Co-operative Societies Act, 1962
78. Definitions.
- [(1)] [Renumbered by Orissa Act No. 5 of 1970 Section 9-See Orissa Gazette Extraordinary dated 5.3.1970.] In this Chapter -(a)'Board' means the Board of Directors of the [State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5.];(b)[ Co-operative Agricultural and Rural Development Bank means a Co-operative Agricultural and Rural Development Bank registered or deemed to be registered under this Act and includes a Cooperative Society or a body corporate admitted as a member of the [State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 19 of 1983 Section 23-See Orissa Gazette Extraordinary dated 11.10.1983.] or as an agent of the Co-operative Agricultural and Rural Development Bank; and](c)[State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5.] means the Orissa State [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5.] Limited; and(d)'Trustee' means the Trustee referred to in Section 79.(2)[ [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 19 of 1983 Section 23-See Orissa Gazette Extraordinary dated 11.10.1983.] may advance loans, other than short-term loans, for purposes connected with -(a)improvement of land;(b)productivity of land;(c)development of agriculture;(d)objects allied to agriculture, such as -(i)diary;(ii)poultry; and(iii)fishery; and(e)such other occupation of the agriculturist as the State Government may, by notification from time to time, specify.](3)[ [Co-operative Agricultural and Rural Development Bank] [Inserted by Orissa Act No. 28 of 1991, Section 42 dated 31.12.1991, w.e.f. 1.5.1993.] may also advance loans other than short term loans, for such other occupations or purposes and subject to such terms and conditions, as the State Government may, by notification from time to time specify.] [Inserted by Orissa Act No. 28 of 1991, Section 41 dated 31.12.1991, w.e.f. 1.5.1993.]
