Section 2 in Manipur Societies Registration Act, 1989
2. Definitions.
- In this Act, unless the context otherwise require(a)"Court" means the principal civil court of original jurisdiction of the district within which the registered office of the society is situated ;(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)"Memorandum" means the memorandum of association of a society as originally filed and as amended, in pursuance of the provisions of this Act;(d)"President" means the President, the Chairman or the formal head of whatever name called, of a society and includes a person who for the time being acts as the formal head;(e)"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 on whom such powers or functions have been conferred under that sections.(f)"Regulations" means the regulations made by a society;(g)"Rules" means rules made by the State Government under section 31;(h)"Secretary" means the Secretary or the Principal executive office bearer by whatever name called, of a society, and includes a person who for the time being acts as Secretary:(i)"Society" means a society registered or deemed to have been registered under this Act; and(j)"Votes of three-fifths of the members" means the votes of at least three-fifths of the total number of members of a society, given at a general meeting of the society convened according to its regulations, including votes by proxy where voting by proxy is allowed under the regulations.
