Section 2 in The Chhattisgarh Co-Operative Societies Act, 1960
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Additional Registrar" means an Additional Registrar of Cooperative Societies appointed under Section 3;(a-i) "Apex Society" means a society whose principal object is to provide facilities for the operation of other societies affiliated to it and whose area of operation extends to the whole State of Chhattisgarh;(b)"Assistant Registrar" means an Assistant Registrar of Co-operative Societies appointed under Section 3;(b-i) "Area of operation" means the area from which the membership is drawn or as specified in the bye-laws of the society;[(b-ii) "Authorized Person" means a person authorized by Registrar to act on his behalf under this Act;] [Added by C.G. Act No. 6 of 2013, dated 13.2.2013.](c)"bye-laws" means the bye-laws registered or deemed to have been registered under this Act and for the time being in force, and includes a registered amendment of the bye-laws;(c-i) "Central Society" means a District Co-operative Agriculture and Rural Development Bank or any other society, whose area of operation is confined to a part of the State and which has as its object the promotion of the objects of the member societies, and which has at least five societies as its members;(c-ii) "Central Co-operative Bank" means a resource society registered or deemed to be registered under this Act, which is either licensed under the Banking Regulation Act, 1949 (10 of 1949) or permitted by the Reserve Bank of India to do banking business till so licensed, and(i)has area of operation confined to part of the State; ands(ii)has as its principal object, the creation of funds and the obtaining credit, goods or services for and providing credit, goods or services as loan to Co-operative Societies affiliated to it for agriculture, industrial and other allied purposes;(c-iii) "Company" means a Company as defined in Section 3 of the Companies Act, 1956 (1 of 1956);(c-iv) "Co-operative Union" means a registered society which has as its principal object the undertaking of co-operative education, propaganda, training and extension of co-operative services;(d)[ "Board" means the board of directors or the governing body of a Co-operative society, by whatever name called, to which the direction and control of the management of the affairs of a society is entrusted to;] [Substituted by Act No. 6 of 2013, dated 13.2.2013.](d-i) "Co-operative Bank" means a State Co-operative Bank, a Central Co-operative Bank and a Primary Co-operative Bank, registered or deemed to be registered under this Act;(e)"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, undertake to contribute to the assets of the society in the event of its being wound up;(e-i) "Chief executive" means an individual appointed under Section 49-E and who subject to superintendence, control and direction of the Chairman of the Committee has been entrusted by the Committee with the management of the affairs of the co-operative;(f)[* * *](g)"Consumers' Society" means a society formed with the object of obtaining or producing and processing and distributing goods to or performing other services for its members, as well as for other customers and dividing among its members and customers in a proportion as may be laid down in the bye-laws of such society, the profits accruing from such supply, production, processing and distribution;(g-i) "delegate" means a person elected by a group of individual members to represent them in the general body of the society in accordance with the bye-laws of the society;(g-ii) "Deposit Insurance and Credit Guarantee Corporation" means the Deposit Insurance and Credit Guarantee Corporation established under the Deposit Insurance and Credit Guarantee Corporation Act, 1961 (No. 47 of 1961);(h)"Deputy Registrar" means a Deputy Registrar of Co-operative Societies appointed under Section 3;(hh)"Development Bank" means a District Co-operative Agricultural and Rural Development Bank or the Chhattisgarh State Co-operative Agriculture and Rural Development Bank registered or deemed to be registered under this Act;(i)"Family" means a person, his spouse, his children, dependent on him and his other relations dependent on him and jointly residing with him;(j)"Farming Society" means a society formed with the object of promoting development of land and better methods of cultivation, and includes a better farming society, tenant farming society, collective farming society, joint farming society, irrigation society and a crop protection society;(jj)[ "State Co-operative Election Commission" means a Commission referred to in Section 50-B of this Act, which shall be the authority or body for the purpose of superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to a co-operative society under Article 243Z,K of the Constirution of India.] [Substituted by C.G. Act No. 2 of 2015, dated 31.12.2014.](k)"Federal Society" means a society of which not less than fifty per cent of the share capital, excluding Government share capital is held by Societies;(l)"Financing Bank" means a Society, the objects of which include the creation of funds to be lent to other societies or its individual members, and includes a Land Mortgage Bank and the State Co-operative Bank;(m)"General Society" means a society not falling under any of the heads (i) to (ix) specified in sub-section (1) of Section 10;(n)"Industrial Society" means a Society formed with the objects of promoting development of weavers, carpenters, metal workers, shoe makers or any other Society which aims at producing finished goods from raw materials of any kind.(o)"Joint Registrar" means a Joint Registrar of Co-operative Societies appointed under Section 3;(p)"Liquidator" means a person appointed under Section 70;(q)"Marketing Society" means a society formed for the purpose of marketing agricultural or other produce and including among its objects, the supply of the requisites of such production;(r)"Member" means a person joining in the application for the registration of a society or a person admitted to membership after registration in accordance with this Act, the rules and the bye-laws applicable to such society and includes the State Government when it subscribes to the share capital of a society;(s)"Multi-purpose Society" means a society which includes amongst its objects any of the primary objects specified in any two or more of the clauses (g), (n), (v) and (y);(t)"Nominal Member" means a person admitted to membership of a society under Section 20;[(t-i) "Officer" means any Official or a person elected or appointed by a society according to its bye-laws to any office of such society and includes a Chairman, Vice-Chairman, President, Vice-President, Managing Director, Manager, Secretary, Treasurer, Member of Board and any other person elected or appointed under this Act, the rules or the bye-laws to give directions in regard to the business of such society;] [Substituted by C.G. Act No. 8 of 2015, dated 26.3.2015.][t-ia) "Office bearer" means a President, Vice-President, Chairperson, Vice-Chairperson, Secretary or Treasurer of a co-operative society and includes any other person to be elected by the board of any co-operative society;] [Inserted by C.G. Act No. 6 of 2013, dated 13.2.2013.](u)"Other backward classes" means category of persons belonging to backward classes as notified by the State Government;(u-i) "Primary Society" means a society which is neither an Apex Society nor a Central Society;(u-ii) "Primary Agriculture Credit Cooperative Society" means a society organised with the main objective of making credit available for agriculture production and includes a Primary, Service Cooperative Society and Adimjati Sewa Sahakari Samiti;(u-iii) "Primary Co-operative Bank" means a resource society other than a village or urban resource society not registered as bank, the objects of which include creation of funds to be lent to and obtaining credit to be extended to its Regulation Act, 1949 (10 of 1949) or permitted by the Reserve Bank of India to do banking business till so licensed;(v)"Producers' Society" means a society formed with the object of producing and disposing of goods as a collective property of its members and includes a society formed with the object of the collective disposal of the labour of its members;(w)"Processing Society" means a society formed with the object of producing goods by mechanical or manual process arid includes an industrial society and a society for the processing of agricultural commodities;(x)"Registrar" means the Registrar of Co-operative Societies appointed under Section 3;(x-i) "Representative" means a member of society to represent the society in other societies;(x-ii) "Reserve Bank" means the Reserve Bank of India established under the Reserve Bank of India Act, 1934 (No. 2 of 1934 );(y)"Resource Society" means a society formed with the object of obtaining for its members the credit, goods or services required by them and includes a service society and a primary credit society;(y-i) "Returning Officer" means an officer appointed by the [State Election Commission] [Substituted 'Registrar' by C.G. Act No. 6 of 2013, dated 13.2.2013.] by general or special order for performing the duties of a Returning Officer under this Act or the rules made thereunder and includes an officer subordinate to the Returning Officer nominated in writing by him to perform the duties of Returning Officer;(y-ii) "Scheduled area" means the area which has been declared under the Scheduled Area (State of Bihar, Gujarat, Chhattisgarh and Orissa) Order, 1977.(z)[ "Co-operative Society" means a Co-operative society registered or deemed to be registered under this Act;] [Substituted by C.G. Act No. 6 of 2013, dated 13.2.2013.](z-i) "Specified office" means the office of the President or Chairman;(aa)"State Co-operative Bank" means the Chhattisgarh State Cooperative Bank Limited;(bb)"Student" means a person studying in any educational, vocational or training institution;(cc)[ "Scheduled Castes" means the Scheduled Castes specified in relation to this State under Article 341 of the Constitution, of India; [Added by C.G. Act No. 6 of 2013, dated 13.2.2013.](dd)"Scheduled Tribes" means the Scheduled Tribes specified in relation to this State under Article 342 of the Constitution of India;(ee)"Tribunal" means the Chhattisgarh State Co-operative Tribunal constituted under Section 77;(ff)"Multi-State co-operative society" means a society registered or deemed to be registered under the Multi-State co-operative societies Act 2002 (No. 39 of 2002);(gg)"State level co-operative society" means a co-operative society having its area of operation extending to the whole of the State;(hh)"Administrator" means a person appointed by Registrar with such terms and conditions to manage the affairs of the societies during the period in which the board of society is kept under supersession or suspension;(ii)"Functional Director" means a Director other than elected and co-opted of the board, having functional responsibilities but re-presenting the board of directors, such as Managing Director, Additional Managing Director, Director Finance, Director Marketing, Secretary and other functional Officer etc.;(jj)"State Election Commission" means an authority or body referred to in article 243K of Constitution of India, for the purpose of superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to a co-operative society;]
