Section 2 in Telangana Mutually Aided Co-Operative Societies Act, 1995
2. Definitions.
- In this Act unless the context otherwise requires:-(a)[ "Authorised person" means a person referred to as such in section 38 of this Act; [Substituted by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.](aa)"apex society" means a society whose area of operation extends to the whole of the State;(aaa)"Board" means the Board of Directors or the governing body of a Co-operative Society, by whatever name called, to which the direction and control of the management of the affairs of a Society is entrusted to;](b)"bye-laws" means the bye-laws of a Co-operative Society as originally framed or as altered from time to time in pursuance of this Act;(c)"co-operative principles" means the co-operative principles specified in section 3;(d)[ "Co-operative Society" means a Mutually Aided Co-operative Society registered under section 4 whose bye-laws prohibit it from raising share capital from Government and also prohibit it from receiving any land (agricultural or non-agricultural) from the Government either free of cost or at concession rates and also concessions, subsidies or any other assistance in any form from either State / Central / Local Government. [Substituted by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.]A Co-operative Society registered under the provisions of the [Telangana Co-operative Societies Act, 1964, (Act No.7 of 1964)] if it amends its bye-laws where necessary to reconstitute its capital base and in respect of other relevant aspects to be in accordance with this Act, and returns to the Government its share capital and/or land and / or subsidies received, if any, and either enters into a Memorandum of Understanding with the Government for any outstanding loans due to, or guarantees given by the Government or returns to the Government of such assistance and further gets itself registered under section 4 as a Co-operative Society under this Act, but does not include the Milk / Dairy Co-operative societies.The Co-operative Societies which are not covered under this definition are deemed to be covered under the Telangana Co-operative Societies Act, 1964. All the Societies already registered under this Act but not covered under the above definition are deemed to be Societies registered under the [Telangana Co-operative Societies Act, 1964] [Adapted by G.O.Ms.No.53, Agriculture and Co-operation (Coop.II) Department, dated 20.05.2016.]. The Registrar shall automatically forthwith regulate the functioning of such societies by applying all the provisions of the Telangana Co-operative Societies Act, 1964 with respect to them.All the Societies already registered under this Act and are in receipt of land from Government either free of cost / at subsidized price / at market rate shall be deemed to have been registered under the Telangana Co-operative Societies Act, 1964 and the Registrar on his own motion shall immediately take necessary steps for regulating these Societies as per the provisions of the Telangana Co- Act No.7 of 1964 (Act 7 of 1964) operative Societies Act, 1964.](e)"Co-operative Society with limited liability" means a Co-operative Society in which the liability of its members for the debts of the Co-operative Society in the event of its being wound up is limited by its bye-laws to such amount as they may undertake to contribute to the assets of the co-operative;(f)"Co-operative Society with unlimited liability" means a Co-operative Society the members of which are, in the event of its being wound up, jointly and severally liable for and in respect of all its obligations and to contribute to any deficit, in the assets of the Co-operative Society;(g)"Co-operative Tribunal" means the Tribunal or Tribunals constituted under section 32;(h)"deficit" means the net excess of expenditure over income;(i)"delegate" means a member nominated by a Co-operative Society to represent its interests in a federation;(j)"director" means a director of the Board of directors;(k)"federation" means a Mutually Aided Co-operative Society registered under section 4 whose members are Mutually Aided Co-operative Societies;(l)[ "Co-operative year / Financial Year" means, the period commencing on the 1st day of April of every year and ending with the 31st day of March of the succeeding year;] [Substituted by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.](m)"general body" in relation to a Co-operative Society means all the members of the Co-operative Society and includes a representative general body of the Co-operative Society referred to in section 20;(n)"general meeting" means a meeting of the general body of a Co-operative Society;(o)"Government" means the State Government of 6Telangana;(p)"member" means a member of a Co-operative Society.(pp)[ "multi-State cooperative society" means a society with objects not confined to one State and registered or deemed to be registered under any law for the time being in force relating to such co-operatives;] [Inserted by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.](q)[ "office-bearer" means an individual elected by the General Body or the Board of the Co-operative Society to any office of such co-operative Society in accordance with its bye-laws including a President / Chairperson, Vice- President/ Vice-chairperson, Secretary or Treasurer of a Co-operative Society;] [Substituted by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.](r)[ "Registrar" means the Central Registrar appointed by the Central Government in relation to the multi-State co-operative societies, the Registrar of Mutually Aided Co-operative Societies appointed under section 4 of this Act and includes any other person as the case may be on whom all or any of the powers of the Registrar under this Act are conferred,- [Substituted by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.](1)"State Act" means any law made by the Legislature of a State;(2)"State level Co-operative society" means a co-operative society having its area of operation extending to the whole of a State;](s)"surplus" means the net excess of income over the expenditure.
