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 and Orissa Co-operative Societies Act, 1935(B. & O. 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 April and ending on the 31st March;] [Inserted by Letter No. 14/Legal 51/16-2829 dated 2.9.1989.](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 total of "borrowed capital" and "owned capital";(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 2.9.1989.](a)a society whose area of operation covers the whole of Bihar and which has any other co-operative society and if the Bye laws so provide, individuals 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 any other Co-operative Society and, if the Bye-laws so provide, individuals as its members, provided that it does not come under the category of a Primary Society, and Apex Society or a State Level Society, or(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)as Delegate, and/or(b)Member of the Managing Committee, and/or(c)as an Office-bearer of a Co-operative Society;(xiii)"Delegate" means delegate of members or delegate of a society, as the context requires,(xiv)"Delegate of members" means an individual elected in accordance with these Rules in the [Primary meeting] of a Co-operative Society to participate in the General Meeting of the Society;(xv)"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;(xvi)"Election" means election, in accordance with these Rules, for-(a)Delegate,(b)Members of the Managing Committee, and/or,(c)Office-bearers of a Co-operative Society;(xvii)"Election Officer" means an Officer entrusted in these Rules with the responsibilities of conducting election of a Co-operative Society and shall include Alternate Election Officer, Assistant Election Officer and Assistant Alternate Election Officer;(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 a Delegate/Delegates, 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 ease of elections in a society in which members of the society directly participate in its General Meeting, the list of such members;(b)in other cases, the list of delegates of individual members, if any, for the Preliminary Meeting; and(c)the list of delegates for the General Meeting, as published by the Election Officer;(xxi)[Primary meeting] [Substituted by G.S.R. 1 dated 1.2.1997.] means a meeting held in accordance with these Rules to elect delegates or members;(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)"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.]Registration of Society.
