Section 2(l) in Sikkim Co-Operative Societies Act, 1955
(l)"Office Bearer" means a member duly elected by the appropriate body of a registered society, accordance to its bye-laws, to any office such as Chairman, Vice Chairman, Secretary, Director and Treasurer; provided that any officer appointed by the Sikkim Durbar to hold charge of any office of a registered society shall be deemed to be an office bearer unless specifically stated to the contrary.
