Section 10(1) in The Chhattisgarh Co-Operative Societies Act, 1960
(1)The Registrar shall classify all societies under one or more of the following heads, namely:-(i)Consumers' Society;(ii)Farming Society;(iii)Federal Society;(iv)Central Society;(v)Housing Society;(vi)Marketing Society;(vii)Multipurpose Society;(viii)Producers' Society;(ix)Processing Society;(x)Resource Society;(xi)General Society;(xii)Industrial Society.Provided that a society formed with the object of facilitating the operations of any particular class of societies shall be classified as a society of that class.(1-a) The Registrar may further classify the societies falling under any of the heads specified in sub-section (1) under the following heads, namely;(a)Apex Society;(b)Central Society;(c)Primary Society.
