Section 2(10) in The U.P. Co-operative Societies Rules, 1968
(10)Any other Central co-operative society, fulfilling the following conditions-(i)it includes in its membership at least one other Central co-operative society in the same line of business or trade, and(ii)its area of operation covers the whole of Uttar Pradesh, and(iii)its primary object is to facilitate the operation of the co-operative societies affiliated to it as ordinary members.](c)[ Agricultural society means a cooperative society majority of the ordinary members whereof are engaged in agricultural occupation and Primary Co-operative Credit Society/Primary Agricultural Credit Society means a co-operative society ordinary membership whereof is not open to any other co-operative society and majority of ordinary members whereof are engaged in agricultural occupation and its primary object is to lend money to its members and raising of funds therefor. [Substituted by Notification No. 395/XLIX-1-10-8(111)-08, dated 24-3-2011.]Explanation. - Agricultural occupation shall include-(i)production, processing or marketing of agricultural crops.(ii)horticulture, sericulture or animal husbandary which includes piggery, pisciculture and poultry farming besides dairying.][(c-1) "Milk producers society" means a Co-operative Society, the ordinary members whereof are engaged in one or more activities concerning production, procurement and processing of milk or manufacturing of milk products, sale of milk or milk products, or dairy development programme] [Inserted by Notification No.2936/12-E-4-(66),78 dated 27th June, 1978 published in U.P. Gazette Extraordinary, dated 27th June, 1978.].(d)"Additional Registrar" means an officer appointed as Additional Registrar of co-operative societies, under sub-section (2) of Section 3;(e)"Assistant Registrar" means a person appointed as Assistant Registrar under sub-section (2) of Section 3 and "District Assistant Registrar" means an Assistant Registrar appointed to hold charge of co-operative activities of a district;(f)"Assistant Registrar Incharge" means the Assistant Register appointed to hold charge of co-operative activities within a Division;(fff)[ "Cooperative Bank" means Primary Urban Cooperative Bank, Central Urban Bank, Central/District Cooperative Bank and Uttar Pradesh Cooperative Bank.] [Inserted by Notification No. 395/XLIX-1-10-8(111)-08, dated 24-3-2011.](g)"Central Society" or "Central Co-operative Society" means a co-operative society, which has any other co-operative society as its ordinary member and which does not come under the category of a primary co-operative society;(gg)[ "Block Unions" means a co-operative society the area of operation whereof is only part of a district and the primary object whereof is to arrange for the storage and distribution of seeds, fertilizers, pesticides, agricultural appliances or consumers goods and the membership whereof includes any other co-operative society as its ordinary member;] [Inserted by Notification No. 3815/C-1-77-(5)-1977, dated 24-12-1977.](h)"Credit Society" means a society which has as its primary object the raising of funds to be lent to its members;(hh)[ "Candidate" means a voter eligible under the Act, Rules and the bye-laws of the society who files nomination paper to seek election- [Inserted by Notification No. 3815/C-1-77-(5)-1977, dated 24-12-1977.](i)as delegate, or(i)"Co-operative Credit and Thrift Society" means a credit society of salary earners or wage earners the bye-laws whereof inter alia provide for raising of compulsory deposits from its members;(ii)[ "Delegate" means delegate of members or delegate of Society, as the case may be] [Inserted by Notification No. 3815/C-1-77-(5)-1977, dated 24-12-1977.];(ii)as member of the Committee of Management, or(iii)as Chairman and Vice-Chairman of Co-operative Society;](j)"Central Co-operative Bank" means a central bank as defined in clause (k) of Section 2;(jj)[ "Delegate of members" means an individual member elected by a group of individual members or the individual members of any area to represent them in general body of Co-operative Society] [Inserted by Notification No. 3815/C-1-77-(5)-1977, dated 24-12-1977.];(k)"Consumer Stores" or "Consumer Society" means a primary society the primary object whereof is to obtain and sell to its members in retail goods generally required by its members;(kk)[ "Delegate of Society" means an individual appointed in accordance with these rules by the members of committee of management of a co-operative society to represent it in the general body of another co-operative society to which such society is a member] [Inserted by Notification No. 3815/C-1-77 (5)-1977, dated 24-12-1977.];(l)"Decree Holder" means any person in whose favour an award or order, referred to in Section 92, has been made;(ll)[ "Election" means election of- [Inserted by Notification No. 3815/C-1-77 (5)-1977, dated 24-12-1977.](i)delegates, or(ii)member of the committee of management, or(iii)Chairman, Vice-Chairman of a co-operative society;](m)"Deputy Registrar" means an officer appointed as Deputy Registrar of Co-operative Societies under sub-section (2) of Section 3;(mm)[ "Election Officer" means an officer of the State Government, whom the District Magistrate may appoint as Election Officer for a Co-operative Society or a class or classes of co-operative societies or for an area or areas in this behalf;] [Inserted by Notification No. 3815/C-1-77 (5)-1977, dated 24-12-1977.](n)"District Co-operative Bank", means a central co-operative bank having its Head Office at the Headquarters of a district;(nn)[ "Polling Officer" means a person appointed by the Election Officer to assist him in conducting election in a particular area or areas at any polling station] [Inserted by Notification No. 3815/C-1-77 (5)-1977, dated 24-12-1977.];(o)"District Co-operative Federation", means a central society -(i)which is not a credit society,(ii)which has its Head Office at the headquarters of a district,(iii)the primary object of which is the procurement, production, processing or distribution of goods required by its member-societies or by the members of such member-societies or by the members of the societies affiliated to such member-societies, and(iv)the majority of the members of member-societies are agriculturists.(oo)[ "Voter" means a member/delegate entitled to vote under the Act, Rules and the Bye-laws and includes persons nominated under Section 34 of the Act or sub-rule (2) of Rule 393, as also persons co-opted under Rule 421 (b) or 450 or nominated under Rule 451 on the Committee of Management of a society and whose names appear in the final voters list of the concerned society or constituency prepared for the purpose of election] [Substituted by Notification U.P. 268/XII-C-1-78, dated 28-9-1978, published in U.P. Gazette (Extraordinary), dated 28th September , 1978];(p)"Housing Society" means a co-operative society the primary object whereof is to provide to its members, -(i)land, building materials and/or other services necessary for the construction of dwelling houses; or(i)in the case of election of member of Committee of Management the list of delegates members of general body, as the case may be,(ii)in the case of election of Chairman, Vice-Chairman, or Delegates of Society the list of elected, co-opted and nominated members of the Committee of Management other than those who are government servants,(iii)in the case of election of Delegate of Member, the list of members of area or from where the delegate is to be elected to the general body of the concerned society;](ii)dwelling houses on outright purchase, hire-purchase or on rent;(pp)[ "Voters List" means- [Inserted by Notification No. 3815/C-1-77 (5)-1977, dated 24-12-1977.](q)"Industrial Society" means a co-operative society the primary object whereof is to manufacture goods itself or to facilitate the manufacturer of goods by its members;(qq)[ "Primary Urban Co-operative Bank" means a primary co-operative society majority of members whereof are non-agriculturists and the primary object whereof is to accept deposits and to raise funds which it may invest and lend to its members;] [Inserted by Notification No. 4410/XII-C-1-85-7(5)-84-UP A-II-1966-1968 AM(12)-1981, dated 5th December , 1985.](r)"Judgment-Debtor" means any person against whom an award or order referred to in Section 92, has been made;(s)"Labour Contract Society" means a co-operative society, the primary object whereof is to carry out labour contract works or to secure employment for its members on piece-wage basis or time-wage basis or on partly piece-wage basis and partly time-wage basis;(t)"Marketing society", means a primary society, the area of operation whereof is only a part of one district or a part of more than one district and the primary object whereof is to arrange for the marketing of the agricultural produce of its ordinary members;(u)"Near relation of a person" refers to his following relations: -(i)wife,(i)paid up share capital of the society;(ii)accumulated reserve fund of the society;(iii)any other fund of the society [other than the co-operative education fund referred to in clause (h) of sub-section (1) of Section 58] for purposes is created out of its profit; and(iv)fund created out of Government's grants provided to the society for purposes of creation of special reserves or for creation of funds;(ii)husband,(iii)son,(iv)daughter,(v)father-in-law,(vi)mother-in-law.(vii)wife's sister,(viii)wife's brother,(ix)husband's sister,(x)husband's brother(xi)father,(xii)mother,(xiii)grand-son or grand-daughter,(xiv)father's sister,(xv)brother,(xvi)brother's son,(xvii)sister,(xviii)sister's son,(xix)father's brother,(xx)mother's brother,(xxi)son-in-law,(xxii)daughter-in-law,(xxiii)sister's husband;(uu)[ 'Other backward classes' of citizens shall have the meaning assigned to it in clause (b) of Section 2 of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and other Backward Classes) Act, 1994;] [Clause (uu) inserted by Notification No. 719. M/XLIX-1-95-7(10)-95, vide U.P. Co-operative Societies (Thirtieth Amendment) Rules, 1995 dated 16 November, 1995.](v)"Owned Capital of a co-operative society" means the total of the following items minus the accumulated losses, if any, of the society-(w)"Production and Sale Society", means a co-operative society-(i)which is not a credit society, and(ii)'the primary object whereof is to grow, produce or process goods and sell the same or to help its members in the growth, production or processing of goods or to sell the goods grown, produced or processed by its members;(x)"Primary Society" means a co-operative society, ordinary membership whereof is not open to any other co-operative society:Provided that a co-operative marketing society, area of operation where of is only a part of a district or part of more than one district shall be a primary society whether or not any other co-operative society is its ordinary member:Provided further that a primary co-operative society, and share whereof has been purchased under Chapter VI of the Act, by a central or apex society shall continue to be a primary society notwithstanding purchased of such shares;(y)[ Uttar Pradesh Sahkari Gram Vikas Bank means a Co-operative Society as defined in sub-clause (1) of Section 2 of the Uttar Pradesh Sahkari Gram Vikas anks Act, 1964 (U.P. Act No. XVI of 1964).] [Substituted by Notification No. 3849/XLIX-1-98-7(11)-97, dated 31-10-1998 (w.e.f. 31-10-1998).](z)"Sale Officer" means a person empowered by the Registrar to carry out the functions of sale officer under these rules;(aa)"Recovery Officer" means a person subordinate to the Registrar and empowered by the Registrar to carry out the functions of recovery officer under these rules;(bb)"Section" means a section of the Act;(cc)"Urban Central Bank" means a central bank, the primary object whereof is to finance urban co-operative societies;(dd)"Urban Co-operative Society" means a co-operative society majority of members whereof are non-agriculturists;(ddd)[ "Weaker section" means the section of the society comprising persons belonging to the Scheduled Castes, the Scheduled Tribes, and the other backward classes of citizens;] [Inserted by Notification No. 719-M/XLIX-1-95-7 (10) 1-95, dated 16-11-1995.](ee)"Working Capital of Co-operative Society" means its owned capital together with such funds as are raised by it by deposits, borrowings any other means;(ff)"Wholesale Consumers Stores" means a central society, the primary object whereof is to obtain and sell such goods as are generally required for use by its members or by the members of the societies affiliated to such society.
