Section 2 in The Karnataka Societies Registration Act, 1960.
2. Definitions.-
In this Act, unless the context otherwise requires,—(a)“governing body” means the governors, council, directors, committee, trustees or other body to whom by the rules and regulations of the society, the management of its affairs is entrusted;(b)“member” means a person who, having been admitted to membership of a society in accordance with the rules and regulations thereof, shall have paid his subscription and shall have signed the roll or list of members thereof, and shall not have resigned in accordance with such rules and regulations; but in all proceedings under this Act, no person shall be entitled to vote or to be counted as a member whose subscription at the time shall have been in arrear for a period exceeding three months;(c)“prescribed” means prescribed by rules made under this Act;(d)“registered society” means a society registered or deemed to be registered under this Act;(e)‘Registrar’ means such officer as the State Government may, by notification, appoint to perform the duties and functions of the Registrar under this Act, in such area as may be specified in the notification and where no such officer is appointed, the Inspector General of Registration in Karnataka.(f)‘year’ means the year ending on the 31st day of December or in the case of any society or class of societies the accounts of which are made up to any other date with the previous sanction of the Registrar, the year ending with such date.
