Section 2 in Multi-Unit Co-operative Societies Rules, 1958
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Multi-Unit Co-operative Societies Act, 1942;(b)"Central Registrar", means the Central Registrar of Co-operative Societies appointed under section 4 of the Act and includes any officer to whom any power or authority exercisable by the Central Registrar has been delegated under section 5B of that Act:(c)"general body", in relation to a society to which the provisions of section 5C or section 5D of the Act apply, means all persons who, immediately before the date of certification of the scheme under sub-section (1) of the said section 5C or 5D were members of the society;(d)"Scheme" means a scheme prepared by the Central Registrar and approved by the Central Government under sub-section (2) of section 5A, or a scheme certified by the State Government of Bombay under sub-section (1) of section 5G, or by the State Government of Punjab under sub-section (1) of section 5D of that Act;(e)"society" means a co-operative society to which the provisions of section 5A or section 5C or section 5D of the Act apply.
