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State of Rajasthan - Section
Section 8 in Rajasthan Co-operative Societies Rules, 2003
8. Classification, sub-classification and minimum share capital required at the time of registration.
(1) The minimum share capital required for registration of a Co-operative society shall be as mentioned in table below against each class or subclass of society.| Class | Sub-class | Examples of societies falling in the class orsub-class, as the case may be. | Minimum share capital required at the time ofregistration.(Rs. in lakh) | |
| 1 | 2 | 3 | 4 | 5 |
| 1 | Agricultural Marketing society | (a) Federation | Having jurisdiction over the whole of the State ofRajasthan | 25.00 |
| (b) | Fruit and vegetable produce and marketing | 2.00 | ||
| (c) | All other purchase and sale unions & marketing societiesof agricultural produce | 1.00 | ||
| 2 | Consumers Societies | (a) Federations | Having jurisdiction over the whole of the State of Rajasthan | 25 |
| (b) Central | Wholesale Bhandar | 2.00 | ||
| (c) Primary | Primary Bhandar | 0.50 | ||
| 3 | Co-operative Bank | (a) Apex Bank | [Apex society which is the federal body of the CentralCo-operative Banks in the State and is engaged in the business of banking.] [Substituted 'Financing Bank having jurisdiction over the whole of the State of Rajasthan' by Notification No. G.S.R. 73, dated 19.9.2011.] | 500.00 |
| (b) Central Bank | [Central Society which has primary agricultural credit societies as its members and is engaged in the business of banking] [Substituted 'District Central Banks having provisions in their bye-laws to advance loans to Co-operative Societies' by Notification No. G.S.R. 73, dated 19.9.2011.] | 50.00 | ||
| (c) Other Banks | (i) Urban Banks | 200.00 | ||
| (ii) Land Development Banks | 25.00 | |||
| (iii) Salary Earners Societies | 2.00 | |||
| 4 | Farming Society | (a) Collective Farming Society | Farming Societies where ownership is vested in the Society | as per by laws |
| (b) Joint Farming Society | Societies where the ownership is retained by members. | as per by laws | ||
| 5 | Housing Society | (a) Tenant Ownership Housing Society | Housing Societies where land is held either on leashold orfree-hold basis by societies and houses are owned or are to beowned by members. | as per by laws |
| (b) Tenant Co-partnership Housing Society | Housing Societies which hold both land and building either onleashold or free-hold basis ans allot them to their members. | as per by laws | ||
| (c) Other Housing Society | House Mortgage Societies and House Construction Societies. | as per by laws | ||
| 6 | Processing Society | (a) Agriculture Processing Society | Societies, which process Agriculture produce like CooperativeSugar Fatories and Oil mills. | as per by laws |
| (b) Industrial Processing Society | Wool Processing and Tanners' Societies, Spinning Societies. | as per by laws | ||
| 7 | Producers' society | (a) Industrial Prosucers' Society | Weavers' and Carpenters' Societies, Societies. | 0.25 |
| (b) Labourers' Industrial Society | Forest Labourers' Societies and Labour Contract Societies. | 0.05 | ||
| (c) Agriculture Producers' Society | Cattle Breeding, Dairy and Poultry Societies. | 0. [015] [Notification No. F. 12(7) Coop./dated 27-2-2007, Rajasthan Gazzete Part-IV (C) (1) dated 8-3-2007, Page 27.] | ||
| 8 | Resource Society | (a) Credit Resource Society | Employees Credit and Thrift Societies | 0.50 |
| (b) Non-Credit Resource Society | Seeds and implements and Agricultural Requisites SocietiesService Co-operatives. | 1.00 | ||
| (c) Service Co-operative Society | Multipurpose Co-operative and Agricultural Credit Societies. | 1.00 | ||
| 9 | Women Co-operative Societies | (a) Federation | Having jurisdiction over the whole of the State of Rajasthan | 5.00 |
| (b) Central | Women multi-purpose Central Society | 1.00 | ||
| (c) Primary | Women multi-purpose Society | 0.05 | ||
| 10 | General Society | (a) Social | Better Living Societies and Education Societies | 0.50 |
| (b) Commercial | Insurance and Motor as per bylaws Rickshaw Puller TransportSocieties | as per by laws | ||
| (c) Others | Not falling either of as per bylaws the above sub-clauses. | as per by laws |