Section 2 in The Tripura Co-operative Societies Rules, 1976
2. Definitions.
- In these Rules, unless the context otherwise requires,-(a)"Act" means the Tripura Co-operative Societies, Act, 1974;(b)"chief promoter" means a person who has signed first on the application for registration or the person named by the society to whom any communication in respect of registration of a society may be made;(c)"co-operative year" means the year ending on the 30th day of June or, in the case of any society or class of societies, the accounts of which are with the previous sanction of the Registrar, balanced on any other day, the year ending on such day;(d)"decree" means any decree of a civil court, and includes any order, decision or award referred to in sub-section (1) of Section 155;(e)"decree holder" means any person holding a decree;(f)"Form" means a form appended to these Rules;(g)"person" includes a body of persons corporate or otherwise;(h)"Recovery Officer" means any person empowered to exercise, in any district, the powers of the Registrar under Section 55;(i)"Registered society" means a society registered or deemed to be registered under the Act;(j)"State Co-operative Bank" means a Federal Co-operative Bank having jurisdiction over the whole of the Tripura State and recognised as such by the State Government for the purpose;(k)"Sale Officer" means an officer empowered by the Registrar by general or special order, to attach and sell the property of defaulters or to execute any decree by attachments and sale of property;(l)"section" means a section of the Act;(m)"Tehsildar" means an officer appointed by the Government in accordance with Section 4 of the Tripura Land Revenue & Land Reforms Act, 1960;(n)other words and expressions not defined shall have the meaning as assigned to them in the Act.
