Section 2 in The Banking Regulation (Co-Operative Societies) Rules, 1966
2. Definitions .-In these rules, unless the context otherwise requires,-
( a) "the Act" means the Banking Regulation Act, 1949 (10 of 1949);( b) "commencement of these rules" means-(i)in the case of a co-operative society which at the commencement of the Banking Laws (Application to Co-operative Societies) Act, 1965 (23 of 1965) is a Co-operative Bank and is carrying on the business of banking, the date on which these rules come into force;(ii)in the case of a co-operative society which becomes a Co-operative Bank or which commences banking business as a Co-operative Bank after the commencement of the Banking Laws (Application to Co-operative Societies) Act, 1965 (23 of 1965) the date on which these rules come into force or the date on which the co-operative society so becomes a Co-operative Bank or so commences banking business, whichever is later;( c) "Form" means a form appended to these rules;( d) "place of business" of a Co-operative Bank includes any sub-office, pay-office, sub-pay-office and any place of business, at which deposits are received, cheques cashed, moneys lent, or any other form of business referred to in sub-section (1) of section 6 of the Act is transacted;( e) "principal office of the Co-operative Bank" means the office of the Co-operative Bank which will be responsible for the submission of the returns prescribed under the Act or these rules;(f)[ "principal office of the Reserve Bank" means,-(i)in relation to a primary Co-operative Bank, the office of the Urban Banks Department of the Reserve Bank; and(ii)in relation to a Central Co-operative Bank or a State Co-operative Bank, the office of the Rural Planning and Credit Department of the Reserve Bank-to which the returns prescribed under the Act or these rules are required to be submitted;]( g) "quarter" means a period of three months ending on the last day of March, June, September or December of any year;(h)all expressions used and not defined in these rules but defined in the Act shall have the same meanings as assigned to them under the Act;( i) references in these rules to sections of the Act shall means references to those sections as applied to or in relation to co-operative societies by section 56 of the Act.
