Section 2(14) in The Gujarat Co-Operative Societies Act, 1961
(14)"officer" means a person elected or appointed by a society to any office of such society according to its bye- laws; 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;
