Section 10 in The M.P. Co-Operative Societies Act, 1960
10. Classification of Societies.
- [(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] [Substituted by M.P. Act No. 14 of 1976.].[(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.](2)The Registrar for reasons to be recorded in writing may alter the classification of any society from one head to another.(3)The decision of the Registrar in respect of classification of societies shall be final.
