Section 2 in Haryana Co-operative Societies Rules, 1989
2. Definitions.
- In theses rules, unless the contex otherwise requires,--(a)"Act" means the Haryana Co-operative Societies Act, 1984;(b)"Appendix" means an appendix appended to these rules;(c)"Co-operative Year" means the year ending with 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 made upto any other date, with the previous sanction of the Registrar, the year ending with such date ;(d)"Decree'' means any decision, award or order referred to in section 110 of the Act:(dd)[ "Family" means a person concerned, spouse, un-married son, un- married daughter and dependent un-married brother and sister; ] [Inserted by Haryana Notification No. GSR 64/HA. 22/84/95S.131/95 dated 17.8.1995.](e)"Form" means a form appended to these rules :(f)"Maximum Credit Limit" means the extent to which a Co-operative Society may receive deposits and loans from members and non-members;(g)"Model Bye-laws" means a set of bye-laws approved or proposed by the Registrar for general adoption by a Co-operative Society or a class of Co-operative Societies :(h)"Owned Capital" means the total paid up share capital and reserve fund and other funds created out of profits and un-distributed profits minus accumulated losses:(i)"Paid up share capital" means such portion of the subscribed share capital as is actually paid-up ;(j)"Recovery Officer" means a person subordinate to the Registrar who is empowered to exercise the powers of the Registrar under section 110 of the Act :(k)"Relative" means the concerned person's father/mother, his wife, his son, daughter or his son's wife or daughter's husband ;(l)"Section" means a section of the Act ;(m)"Share-captial" means the subscribed share capital ;(n)"Working captial" means the total of owned capital plus the borrowed capital ;(o)Words and expression defined in the Act and used in these rules shall have the meaning, respectively assigned to them in Act ;(p)"Sales Officer" means an officer empowered by the Registrar by general or special order, to attach and sell the property of dafaulter or to execute any decree by attachment and sale of property except that for the purpose of Chapter X of the Act in which sale officer is appointed by the Government.
