Section 2(23) in Arunachal Pradesh Co-operative Societies Act, 1978
(23)"officer" means a person elected or appointed by a society to any office of such society according to its bye-laws; and includes a Chairman, Vice-Chairman, President, Vice-President, Managing Director, Manager, Secretary, Treasurer, member of the committee, and any other person elected or appointed under this Act, the rules or bye-laws, to give directions in regard to the businesses of such society;
