Section 2 in The Orissa Co-operative Societies Act, 1962
2. Definitions.
- In this Act, unless the context otherwise requires ;(a)[ "Apex Society" means a Society having the whole of the State of Orissa as its area of operation, and declared as such by the Registrar;] [Substituted by Orissa Act 7 of 1996, Section 2(i) dated 22.4.1996,force w.e.f. 2.2.1996.][(a-1) "Auditor-General" means a person appointed as such to perform the functions of the Auditor-General of Co-operative Societies under this Act, and includes any person appointed to assist the Auditor-General when exercising all or any of the powers of the Auditor-General;] [Substituted by Orissa Act 28 of 1991, Section 2(i) dated 31.12.1991, force w.e.f. 11.9.1992.](b)"Bye-laws" means the registered bye-laws for the time being in force ["in relation to a Society] [Added by Orissa Act 28 of 1991, Section 2(ii) dated 31.12.1991, force w.e.f. 11.9.1992.];[(b-1) "Central Co-operative Bank" shall have the same meaning as assigned under the Reserve Bank of India Act 2 of 1934;] [Inserted by Orissa Act 5 of 1970, Section 2(a) dated 5.3.1970.][(b-2) "Central Society" means a Society declared as such by the Registrar] [Substituted by Orissa Act 7 of 1996, Section 2(i) dated 22.4.1996,force w.e.f. 2.2.1996.](c)"Committee" means the managing committee of a Society by whatever name called, to which the management of the affairs of the Society is entrusted by or under this Act or by the Bye-laws of the Society;[(c-1) "Co-operative Bank" shall have the same meaning as assigned under the [Deposit Insurance and Credit Guarantee Corporation Act, 1961;] [Inserted by Orissa Act 5 of 1970, Section 2(b) dated 5.3.1970.] ][(c-2) "Co-operative Credit Society" means the Orissa State Cooperative Bank, Central Co-operative Bank, Primary Agricultural Credit Co-operative-Society, Large-sized Adivasi Multipurpose Co-operative Society, Service Co-operative Society and Farmers' Service Co-operative Society by whatever name they are called and registered under this Act;] [Inserted by Orissa Act 1 of 2008, Section 2(a) (O.G.E. No. 654 dated 20.3.2008).](d)"Co-operative farming society" means a society in which, with object of increasing agricultural production employment and income and better utilisation of resources, lands are pulled together and are jointly cultivated by the members on behalf of the Society;[(d-1) "Co-operative year" means the period commencing on the first day of April of any year and ending with the 31st day of March of the succeeding year, and in the case of any registered Society or class of registered Societies, the accounts of which are made up to any other date with the previous approval of the Auditor-General, the year ending with such date;] [Substituted by Orissa Act 28 of 1991, Section 2(iv) dated 31.12.1991, force w.e.f. 11.9.1992.][(d-2) "Co-operative Principles" means the principles specified in Schedule-II; [Inserted by by Orissa Act 28 of 1991, Section 2(v) force w.e.f. 11.9.1992.](d-3) "Family" means an individual, his or her spouse, sons, daughters and other near relatives dependent on, and jointly residing with him or her;](e)[ "Financing Bank" in relation to a Society means a Society engaged in Banking business under the Banking Regulation Act, 1949 ora Scheduled Bank as defined under the Reserve Bank of India Act, 1934 or the Reserve Bank of India, the National Bank for Agriculture and Rural Development, the Industrial Development Bank of India Limited or any similar Bank or any financial institutions regulated by the Reserve Bank of India and includes such financing institutions like the National Dairy Development Board and National Cooperative Development Corporation to which the Society is indebted in cash or in kind;] [Substituted by Orissa Act 1 of 2008 Section 2(b) (O.G.E. No. 654 dated 20.3.2008).][(e-1) "Joint member" means a husband and wife-team joining as such in an application for registration of a Society which is subsequently registered, or admitted as joint member after the registration of a Society in accordance with the provisions of this Act, Rules and Bye-laws of a Society and holding a share or shares in the Society jointly;] [Inserted by by Orissa Act 28 of 1991, Section 2(vii) dated 31.12.1991, force w.e.f. 11.9.1992.](f)"member" means a person joining in the application for the registration of a Society and a person admitted to membership after such registration in accordance with this Act, the Rules and the Bye-laws, and includes a [joint and nominal member);] [Substituted by Orissa Act 28 of 1991, Section 2(viii),(ix) dated 31.12.1991, w.e.f. 11.9.1992.][(f-1) "near relative" means father, mother, husband, wife, son, daughter, undivided brother, unmarried sister and son's wife;] [Inserted by Orissa Act 21 of 1970, Section 2(b) dated 26.10.1970.][(f-2) "nominal member" means a person admitted as such to a Society after its registration, in accordance with the Bye-law;] [Substituted by Orissa Act 19 of 1983, Section 2(b) dated 11.10.1983.][(f-3) "National Bank" means the National Bank for Agriculture and Rural Development established under Section 3 of the National Bank for Agriculture and Rural Development Act, 1981;] [Inserted by Orissa Act 1 of 2008,Section 2(c) (O.G.E. No. 654 dated 20.3.2008).](g)[ "Officer" means any officer of a Society who is appointed under this Act, Rules or the Bye-laws of a Society, and competent to give directions in regard to the business of the Society : [Substituted by Orissa Act 28 of 1991, Section 2(viii),(ix) dated 31.12.1991, w.e.f. 11.9.1992.]Provided that the expression 'officer' occurring in any provision of this Act as it stood prior to the commencement of the Orissa Cooperative Societies (Amendment) Act, 1991 not amended by the said Amendment Act, or, having been so amended, not been brought into force, shall carry the same meaning as assigned to it prior to such commencement, until such provision is amended, or, as the case may be, such amended provision is brought into force;(g-1) "Office-bearer" means a person elected or nominated to the committee or appointed under this Act, Rules or Bye-laws of a Society to give directions in regard to the policy concerning the affairs or business of the Society, and includes the President and members of the Preliminary Committee of a Society;](h)"prescribed" means prescribed by Rules made under this Act;[(h-1) "President" of the Committee means a person elected or nominated as such in accordance with the provisions of this Act, Rules and Bye-laws of the Society who shall be responsible, foremost among the members of the Committee, for the over-all development and progress of the Society and its members, the implementation of the policy decisions of the Committee and due observance by the Society of the provisions of this Act, Rules and Bye-laws; [Inserted by by Orissa Act 28 of 1991, Section 2(x) dated 31.12.1991, w.e.f. 11.9.1992.](h-2) "Primary Society" means a Society, membership of which consists of individuals and may include the State or Central Government, or both such Governments, as the case may be, or a person admitted as joint or a nominal member;](i)"Registrar" means a person appointed to perform the functions of the Registrar of Co-operative Societies under this Act, and includes any person appointed to assist the Registrar when exercising all or any of the powers of the Registrar;(j)"Rules" means the Rules made under this Act;(k)"Society" means a Co-operative Society registered or deemed to be registered under this Act;(l)"Society with limited liability" means a Society, in which the liability of its members, for the debts of the Society in the event of its being wound up is limited by its Bye-Laws-(i)to the amount, if any, unpaid on the shares respectively held by them; or(ii)to such amount as they may, in accordance with such Bye-Laws, respectively, undertake to contribute to the assets of the Society;(m)"Society with unlimited liability" means a Society, the members of which are, in the event of its being wound up, jointly and severally liable for and in respect of all its obligations and to contribute to any deficit in the assets of the Society; and[(m-1) "Standard acre" shall have the same meaning as assigned to it under the Orissa Land Reforms Act, 16 of 1960;] [Inserted by Orissa Act 21 of 1970, Section 2(d) dated 26.10.1970.](n)"State Co-operative Union" means the Society registered under the Orissa Co-operative Societies Act, 11 of 1951 by the name of the Orissa State Co-operative Union Limited;(o)[ "Tribunal" means Co-operative Tribunal constituted under Section 67-A.] [Inserted by Orissa Act 19 of 1985, Section 2(c) dated 11.10.1985.]Chapter-II Registration of Co-Operative Societies
