Section 2 in Tamil Nadu Societies Registration Act, 1975
2. Definition.
- In this Act, unless the context otherwise requires-(a)"committee" means the governing body of a registered society to whom the management of its affairs is entrusted ;(b)"court" means, in the Presidency town, the Madras City Civil Court and elsewhere, the District Court ;(c)"district" means the district formed under section 5 of the Registration Act, 1908 (Central Act XVI of 1908) ;(d)"financial year" means the period of twelve months for which the accounts of s registered society are required to be made up by the by-laws of the registered society and if the by-laws do not so provide, the period of twelve months ending with the thirty-first day of March each year ;(e)"Government" means the State Government ; "memorandum" means the memorandum of association of a registered society as originally framed and as amended, from time to time, in pursuance of the provisions of this Act ;(g)"officer" includes any trustee, director, manager, treasurer, secretary, assistant secretary or member of the committee, or any person authorized in this behalf by the by-laws of the registered society to bring or defend or cause to be brought or defended any action or other legal proceeding touching or concerning any property, right or claim of the registered society or any other person empowered under its by-laws to give directions in regard to the business of the registered society ;(h)"registered society" means a society registered or deemed to be registered under this Act ;(j)"Registrar" means the Inspector-General of Registration appointed under sub-section (1) of section 3 of the Registration Act, 1908 (Central Act XVI of 1908), or the Registrar of a district appointed under section 6 of that Act, or any person authorized by the Government to exercise all or any of the powers of the Registrar under this Act}(J)"special resolution" means a resolution passed by a majority of not less than three-fourths of such members of a registered society entitled to vote as are present in person or by proxy (where proxies are allowed) at a general meeting of which a notice of not less than such period aS may be prescribed, specifying the intention to propose the resolution as a special resolution, has been duly given:Provided that, if all the members entitled to vote at any such meeting so agree, a resolution may be passed as a special resolution at a meeting of which a notice of less than the period prescribed under this clause has been given ;(k)"transferred territory" means the Kanyakumari district and the Shencottah taluk of the Tirunelveli district.
