Section 2 in The Orissa Co-operative Societies Rules, 1965
2. Definitions.
- In these rules unless the context otherwise requires-(a)"The Act" means the Orissa Co-operative Societies Act, 1962, and all words and expressions used but not defined herein shall have the meanings respectively assigned to them in the Act;(b)"Arbitrator" means a person appointed under Clause (c) of Sub-Section (1) of Section 70 to dispose of any dispute referred to him;(c)"Auditor" means a person authorised under Section 62 by general or special order of the [Auditor-General] [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] to audit the accounts of a Society;(d)"Bonus" means payment made [* * *] [Deleted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] out of the profits of a Society in accordance with Clause (b), (e) or (f) of Sub-Section (2) of Section 56.(e)[***] [Deleted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.](f)[***] [Deleted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.](g)"Director" means a member of a committee;(h)"Dispute" means any dispute referable [to the Tribunal under Section 67-B or] [Inserted vide A & C Department Notification No. 1807-dated 1.2.1986-See Orissa Gazette Extraordinary No. 137 - dated 5.2.1986.] to the Registrar under Section 68; [or raised before the Liquidator or started by him on his own motion as the case may be under Section 75;.] [Inserted by Orissa Gazette Extraordinary No. 500 dated 23.4.1997.](i)"Dividend" means the amount paid out of the net profits of a Society to a member in proportion to the paid-up share capital held by him;(j)"Government" means the State Government of Orissa;(k)"Liquidator" means a person appointed by the Registrar under Sub-Section (1) of Section 73 to wind-up the affairs of a Society;(l)["Principal Officer" for the purposes of these rules/shall mean the Auditor-General or any person appointed under Section 3-A of the Act, to assist him; [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.](m)"Sale Officer" means a person authorised by a general or special order of the Auditor-General, to recover the dues covered by an order, decision or award under this act;(n)"Chief Executive" means an Officer of a Society who has been specified as such in bye-laws to discharge the functions of the Chief Executive under the provisions of the Act, Rules and the Bye-Laws;](o)"Section" means a Section of the Act;(p)["Schedule" means any Schedule appended to the Act or the rules;] [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.](q)[ the expressions "Scheduled Castes", "Scheduled Tribes" and "other Backward Classes" shall respectively carry the same meaning as assigned to them under orders of the Government, issued from time to time.] [Inserted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.]
