Section 3 in Multi State Co-Operative Societies Act, 1984
3. Definitions.
- In this Act, unless the context otherwise requires, -(a)"board" means the board of directors or the governing body of a multi State co-operative society by whatever name called, to which the direction and control of the management of the affairs of the society is entrusted:(b)"bye-laws" means the bye-laws for the time being in force which have been duly registered under this Act and includes amendments thereto which have been duly registered under this Act:(c)"Central Registrar" means the Central Registrar of Co-operative Societies appointed under sub-section (1) of Section 4 and includes any officer empowered to exercise the powers of the Central Registrar under sub-section (2) of that section:(d)"Chief Executive" means a Chief Executive of a multi-State cooperative society appointed under Section 44.(e)"co-operative bank" means a multi-State co-operative society which undertakes banking business:(f)"co-operative principles" means the co-operative principles specified in the First Schedule:(g)"co-operative society" means a society registered or deemed to be registered under any law relating to co-operative societies for the time being in force in any State:(h)"co-operative year", in relation to any multi-State co-operative society or class of such societies. means the year ending on the 30th day of June and where the accounts of such society or class of such societies are with the previous sanction of the Central Registrar, balanced on any other day, the year ending on such day:(i)"Deposit Insurance Corporation" means the Deposit Insurance and Credit Guarantee Corporation established under section 3 of the Deposit Insurance Corporation Act, 1961:(j)"member" means a person joining in the application for the registration of a multi-State Co-operative society and includes a person admitted to membership after such registration in accordance with the provisions of this Act the rules and the bye-laws:(k)"multi-State co-operative society" means a society registered or deemed to be registered under this Act and includes a national cooperative society:(l)"multi-State co-operative society with limited liability" means a society having the liability of its members limited by its bye-laws to the amount, if any unpaid on the shares respectively held by them or to such amount as they may respectively, thereby undertake to contribute lo the assets of the society, in the event of its being wound up:(m)"national co-operative society" means a multi-State co-operative society specified in the Second Schedule;(n)"notification" means a notification published in Official Gazette:(o)"officer means a president, vice-president, chairman, vice-chairman, managing director, secretary, manager, member of a board, treasurer, liquidator, an administrator appointed under Section 48 and includes any other person empowered under this Act or the rules or the bye-laws to give directions in regard to the business of a multi-State co-operative society;(p)"prescribed" means prescribed by rules:(q)"Reserve Bank" means the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934:(r)"rules" means the rules made under this Act.
