Section 2 in Rajasthan Co-operative Societies Rules, 2003
2. Definitions.
(1) In these rules, unless the context otherwise requires,(a)"Act" means the Rajasthan Co-operative Societies act, 2001 (Rajasthan Act No. 16 of 2002);(b)"Agricultural Marketing Society" means a society the core object of which is the marketing of agricultural produce and the supply of implements and other requisites for agricultural production, of which not less than three-fourth of the members are agriculturists or societies formed by agriculturists;(c)"Bonus" means payment made in cash or kind out of the profits of a society to a member, or an employee, on the basis of his contribution (including any contribution in the form of labour or service) to the business of the society, and in the case of a joint farming society, on the basis both of such contribution and also the value or income or, as the case may be, the area of the lands of the members brought together for joint cultivation as may be decided by the society;(d)"Consumers Society" means a society the core object of which is the procurement, production or processing, and distribution of goods to, or the performance of other services for, its members as also other customers;(e)"Co-operative Bank" means a society registered under this act and doing the business of banking, as defined in clause (b) of section 5 of the Banking Regulation Act, 1949;(f)"Co-operative Year" means the year ending on the 31st day of March or in the case of any co-operative society or class of co-operative societies the accounts of which are balanced on any other date, with the previous sanction of the Registrar, the year ending on such date;(g)"Credit Society" means a society the core object of which is to lend money to its members;(h)"Dividend" means the amount paid, out of the profits of a society, to a member in proportion to the shares held by him;(i)"Farming Society" means a society in which, with the core object of increasing agricultural production, employment and income and the better utilisation of resources, lands are brought together and jointly cultivated by all the members, such lands (a) being owned by or leased to the members (or some of them), or (b) coming in possession of the society in any other manner whatsoever;(j)"General Society" means a society not failing in any of the classes of societies defined by the other clauses of this rule;(k)"Housing Society" means a society the core object of which is providing members with dwelling houses or facilitating them in the having their dwelling houses constructed by providing any one or more of the necessary components required for the purpose;(l)"Non-credit Society" means a society other than a society as defined under clause (g) of this rule;(m)"Producers Society" means a society formed with the core object of producing and disposing of goods and commodities produced by its members, and includes a society formed with the object of the collective disposal of the labour of its members;(n)"Processing Society" means a society the core object of which is the processing of goods;(o)"Recovery Officer" means a person empowered to exercise, the power of the Registrar under section 100 of the Act;(p)"Registering Authority" in relation to a Co-operative Society, means a person competent to register the society or to whom powers of registration of such society have been delegated by the Government;(q)"Resource Society" means a society the core object of which is the obtaining for its members of credit, goods or services required by them and includes a service co-operative; society;(r)"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, order, decision or award, by attachment and sale of property;(s)"Section" means the section of the Act; and(t)"Women society" means a society the core object of which is the economical upliftment of women and the member of which are either women exclusively or societies having exclusively women members.(2)Words and expressions used but not defined in these rules but defined in the Act shall have the same meaning as assigned to them in the Act.
