Section 2 in Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955
2. Definitions.
- In this Act, unless the contest otherwise requires,-(a)"Governing body" means the governors, council, directors, committee, trustees or other body to whom, by the rules and regulations of the society, the management of its affairs is entrusted;(b)"Member" means a person who, having been admitted in a society according to the rules and regulations thereof, shall have paid a subscription or shall have signed the roll or list of members thereof, and shall not have resigned in accordance with such rules and regulations.Explanation. - In all proceedings under this Act no person shall be entitled to vote or to be counted as a member, whose subscription at the time shall have been in arrear for a period exceeding three months;(c)"Registrar" means the officer empowered by the State Government to register societies under this Act; and(d)"Society" means a society registered or deemed to be registered under this Act.
