Section 2(12) in Mizoram Cooperative Societies Act, 2006
(12)"Chief Executive" means an individual, in paid or honorary capacity, nominated or elected or appointed through selection by the board of a co-operative in accordance with the bye-laws of that co-operative, who is the appropriate person to sue be sued on behalf of the co-operative and has such responsibilities and powers as are specified in the bye-laws and assigned by the board of management committee, in addition to performance of such other functions specified under section 61.
