Section 2 in The Bihar Co-operative Societies Rules, 1959
2. Definitions.
- In these Rules unless there is anything repugnant in the subject of context. -(i)"the Act" means the Bihar [* * *] [Omitted 'and Orissa' by Notification No. 7-114/2006-7340, dated 26.11.2008.] Co-operative Societies Act, 1935 (B. &0. Act VI of 1935);(ii)"affiliating society" means a registered society of which another registered society is a member; and "affiliated society" means a registered society which is a member of an affiliating society;(iii)"co-operative year" means a year beginning with the 1st July and ending on the 30th June;(iv)"borrowed capital" means the total of loans, deposits and other borrowings;(v)"owned capital" means the total of paid up share capital, reserve and other funds created out of profits;(vi)[ "working capital" means the sum of borrowing and owned fund minus accumulated loss;] [Substituted by Notification No. 7-114/2006-7340, dated 26.11.2008.](vii)"form" means a form included in the Schedule to these Rules; and(viii)"Section" means a Section of the Act;(ix)[ "Apex Society" means- [Inserted by letter No. 14/Legal 51/16-2829 dated 2.9.89.](a)[ a co-operative society whose area of operation covers the whole of Bihar and which has central societies as its members; or](b)any other co-operative federation having in its area of operation the whole of Bihar and which has been declared as Apex Society by the Registrar of Co-operative Societies;(x)'State Level Society" means-(a)a society whose area of operation covers the whole of Bihar and whose members are individuals only, or(b)any other society declared as State level Society by the Registrar of Co-operative Societies;(xi)"Central Society" means-(a)[ a Co-operative Society which has only primary Co-operative societies as its members; or] [Substituted by Notification No. 7-114/2006-7340, dated 26.11.2008.](b)a Co-operative Society which is declared as a Central Society by the Registrar of Co-operative Societies;(xii)"Candidate" means a voter eligible to seek election-(a)[ * * *] [Omitted 'as Delegate, and/or' by Notification No. 7-114/2006-7340, dated 26.11.2008.](b)Member of the Managing Committee, and/or(c)as an Office-bearer of a Co-operative Society;(xiii)[ * * *] [Omitted ''Delegate' means delegate of members or delegate of a society, as the context requires,' by Notification No. 7-114/2006-7340, dated 26.11.2008.](xiv)[ * * *] [Omitted ''Delegate of members' means an individual elected in accordance with these Rules in the Preliminary Meeting of a Co-operative Society to participate in the General Meeting of the Society;' by Notification No. 7-114/2006-7340, dated 26.11.2008.](xv)[ * * *] [Omitted ''Delegate of Society' means an individual elected in accordance with these Rules in the General Meeting of a Co-operative Society to represent it in another Co-operative Society of which such society is a member;' by Notification No. 7-114/2006-7340, dated 26.11.2008.](xvi)"Election" means election, in accordance with these Rules, for-(a)[ * * *] [Omitted 'Delegate,' by Notification No. 7-114/2006-7340, dated 26.11.2008.](b)Members of the Managing Committee, and/or,(c)Office-bearers of a Co-operative Society;(xvii)[ "Election Officer" means an officer, by whatever name he/ she may be known, entrusted in these Rules with the responsibilities of conducting election of conducting election of a co-operative society;] [Substituted by Notification No. 7-114/2006-7340, dated 26.11.2008.](xviii)"Polling Officer" means a person appointed by the Election Officer to assist him in conducting election at any polling station;(xix)"Voter" means a person entitled under these Rules to vote for the election of [* * *] [Omitted 'a Delegate/Delegates' by Notification No. 7-114/2006-7340, dated 26.11.2008.], the members of the Managing Committee and the Office-bearers thereof and whose name occurs in the final voters' list;(xx)"Voters list" means-(a)in the case of elections in a society in which members of the society directly participate in its General Meeting, the list of such members;(b)[ * * *] [Omitted 'in other cases, the list of delegates of individual members, if any, for the Preliminary Meeting; and' by Notification No. 7-114/2006-7340, dated 26.11.2008.](c)[ in other cases, the list of delegates for the General Meeting, as published by the Election Officer;] [Omitted '' by Notification No. 7-114/2006-7340, dated 26.11.2008.](xxi)[ * * *] [Omitted ''Preliminary Meeting' means a meeting held in accordance with these Rules to elect delegates or members;' by Notification No. 7-114/2006-7340, dated 26.11.2008.](xxii)"Chief Executive" means an Officer of the society, who has ultimate control over day-to-day management of the society;(xxiii)"District Officer" means Collector/Deputy Commissioner of a district;(xxiv)"Deputy Development Commissioner" means Deputy Development Commissioner of a- District;(xxv)"Sub-Divisional Officer" means the Officer notified as such by the State Government;(xxvi)"Organiser" means a person who organises a society for registration;(xxvii)"Affiliating Society" means a society which affiliates some other societies as its member:(xxviii)[ "Election Authority" means the authority as defined under Section 14A(1) of the Act for the conduct or elections to the Managing Committee of classes of registered societies;] [Deleted ''Grace Period' means the period prescribed in sub-Section (9) of Section 14 of the Act after the expiry of the term of the members and of the office-bearers of the Managing Committee of a registered Society.' & Substituted by Notification No. 7-114/2006-7340, dated 26.11.2008.]](xxix)[ "Notified Society" means a class or classes of registered societies as notified under Section 14A(1) of the Act.] [Added by Notification No. 7-114/2006-7340, dated 26.11.2008.]Registration of Society
