Section 2 in The M.P. 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 Madhya Pradesh] [Inserted by MP Act No. 8 of 1970 [w.e.f. 12-2-1970].];[(a-ii) "Administrator" means any Government Servant, not below the rank of class III executive or any person eligible for election as a member of the Board of Directors of Society or same class of Society, who has been appointed as Administrator by the Registrar under the provisions of this Act, to conduct the business of the Society and who shall work under the control and guidance of the Registrar.] [Substituted by MP Act No. 1 of 2018, dated 6.1.2018.](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;] [Inserted by MP Act No. 12 of 1994 [w.e.f. 8-5-1994].](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 Co-operative Land Development Bank or any other society whose area of operation is confined to a part of the State and which has as its principal object the promotion of the principal objects and the provision of facilities for the operation of same type of societies and for other societies affiliated to it and not less than five members of which are societies] [Inserted by MP Act No. 8 of 1970 [w.e.f. 12-2-1970].];[(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 [Substituted by MP Act No. 28 of 1982 [29-10-1982].](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)] [Inserted by MP Act No. 28 of 1982 [29-10-1982].];[(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] [Inserted by MP Act No. 25 of 1988 [w.e.f. 28-6-1988).];(d)[ "Committee" means the Board of a management by whatever name called constituted under Section 48] [Substituted by M.P. Act No. 14 of 1976 [w.e.f. 7-10-1976].];[(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] [Inserted by M.P. Act No. 8 of 1970.];(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;] [Inserted by MP Act No. 12 of 1994 [w.e.f. 8-5-1994].](f)[* * *] [Omitted by MP Act No. 25 of 1988 [w.e.f. 28-6-1988].](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;] [Substituted by MP Act No. 25 of 1988 [w.e.f. 28-8-1988].][(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);] [Substituted by MP Act No. 25 of 1988 [w.e.f. 28-8-1988].](h)"Deputy Registrar" means a Deputy Registrar of Co-operative Societies appointed under Section 3;(hh)[ "Development Bank" means a Co-operative Land Development Bank registered or deemed to be registered under this Act] [Inserted by MP Act No. 1 of 1968 [w.e.f. 5-2-1968].];(i)[ "Family" means a person, his spouse, his children, dependent on him and his other relations dependent on him and jointly residing with him;] [Substituted by MP Act No. 25 of 1988 [w.e.f. 28-6-1988].](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;(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] [Substituted by MP Act No. 8 of 1970.];(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)"Housing Society" means a society formed with the object of providing its members with residential accommodation;[(n-i) "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.] [Inserted by Section 2 of M.P. Act No. 20 of 1999 [w.e.f. 7-8-1999].](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)] [Renumbered by as t-i M.P. Act 12 of 1994 [w.e.f. 8-5-1994].] "Officer" means 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 the Committee 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;(u)[ "Other backward classes" means category of persons belonging to backward classes as notified by the State Government;] [Inserted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994).][(u-i) "Primary Society" means a society which is neither an Apex Society nor a Central Society] [Inserted by M.P. Act No. 8 of 1970.];[(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] [Inserted by M.P. Act No. 14 of 1990.];[ [(u-iii)] [Substituted by M.P. Act No. 28 of 1982.] "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] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].];[(x-ii) "Reserve Bank" means the Reserve Bank of India established under the Reserve Bank of India Act, 1934 (No. 2 of 1934 )] [Renumbered as x-ii by M.P. Act No. 14 of 1990.];(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 Registrar 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;] [Inserted by M.P. Act No. 3 of 1985 [w.e.f. 1-1-1983].][(y-ii) "Scheduled area" means the area which has been declared under the Scheduled Area (State of Bihar, Gujarat, Madhya Pradesh and Orissa) Order, 1977.] [Inserted by M.P, Act No. 12 of 1994 [w.e.f. 8-5-1994].](z)"Society" means a co-operative society registered or deemed to be registered under this Act;[(z-i) "Specified office" means the office of the President or Chairman] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].];(aa)"State Co-operative Bank" means the Madhya Pradesh State Cooperative Bank Limited;(bb)"Student" means a person studying in any educational, vocational or training institution;(cc)[ "Tribunal" means the Madhya Pradesh State Co-operative Tribunal constituted under Section 77.] [Inserted by M.P. Act No. 14 of 1976.]
