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Co-Operative Societies Act, 1912 2. Definitions In this Act, unless there is anything repugnant in the subject or context,- (a) "by-laws" means the registered by-laws for the time being in force, and includes a registered amendment of the by-laws; (b) "committee" means the governing body of a registered society to whom the management of its affairs is entrusted; (c) "member" includes a person joining in the application for the registration of a society and a person admitted to membership after registration in accordance with the by-laws and any rules; (d) "Officer" includes a chairman, secretary, treasurer, member of committee, or other person empowered under the rules or the by-laws to give directions in regard to the business of the society; (e) "registered society" means a society registered or deemed to be registered under this Act; (f) "Registrar" means a person appointed to perform the duties of a Registrar of Co-operative Societies under this Act; and (g) "rules" means rules made under this Act. Comment: We have extracted above the definition of the expression 'officer' in 1912 Act. Undoubtedly, it is an inclusive definition. If only the officers enumerated in the definition are comprehended within the expression 'officer'. the first respondent is not an officer in the sense that he was neither a Chairman, Secretary, Treasurer, or a member of the Committee. But the expression 'officer' also embraces such other person empowered under the rules or the bye-laws to give directions in regard to the business of the society. U.P. Co-operative Cane Union Federation Ltd. and another, Appellants v. Liladhar, AIR 1981 SUPREME COURT 152    |
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