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State of Tamilnadu - Section

Section 14 in Tamil Nadu Co-operative Societies Rules, 1988

14. Classification and categorisation of societies.

(1)After registration of a society, the Registrar shall classify and categorise the society into one or other of the following classes and categories of societies, according to the principal object provided in its bye-laws:-
SI. No. Class Category
1. Agricultural Producers Marketing Society  
2. Agro-Engineering Society  
3. Consumer Society (i) Urban Stores
    (ii) Rural Stores
    (iii) Staff and Students Stores
    (iv) Employees Stores.
    (v) Canteen and Restaurant.
4. Co-operative Union  
5. Credit Society (i) Agricultural Service Society
    (ii) Land Development Bank
    (iii) Financial Bank
    (iv) Urban Bank
    (v) Urban Credit Society
    (vi) Employees Credit Society
6. Dairy Society (i) Milk Producers Society
    (ii) Milk Consumers Society
    (iii) Milk Supply Society
    (iv) Milk Supply Union
    (v) Dairy Farm
7. Farming Society (i) Joint Farming Society
    (ii) Collective Farming Society
    (iii) Tenant Farming Society
    (iv) Land Colonisation Society
    (v) Gramdhan Sarvodaya Society
    (vi) Bhoodan Service Society
8. Fisheries Society [xxx]
9. Housing Society (i) Building (Housing) Society
    (ii) Housing Building Society
    (iii) House Construction Society
    (iv) Township
    (v) Tenancy Housing Society
    (vi) Rural Housing Society
    (vii) House Sites Society
    (viii) House Services Society
10. Industrial Society (i) Artisans Industrial Society'
    (ii) Technicians Industrial Society
    (iii) Producers' Industrial Society
    (iv) Industrial Service Society
11. Labour Contract Society  
12. Lift Irrigation Society.  
13. Miscellaneous Society (i) Barbers Society
    (ii) Cattle or Duck or Goal or Pig or Poultry orSheep Breeding Society
    (iii) Indian Medical Practitioners Pharmacy
    (iv) Other Miscellaneous Society
    (v) Printing Press
    (vi) Rural Electric Society
    (vii) Salt Workers Society
    (viii) Washermen Society; and
    (ix) Writers Society
14. Oil-Seeds Growers Society  
15. Processing Society (i) Sugar Mill
    (ii) Spinning Mill
    (iii) Textile Processing Mill
    (iv) Industrial Tea Factory
  [Entry 16 omitted bySRO A-l(a)/ 2013, G.O. Ms. No. 10-Co-operation, Food and ConsumerProtection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013]
17. Weavers Society  
18. Sericulture Society  
Explanation. - For the purpose of this rule, the expression,-
(a)"agro-engineering society " means a society which has as its principal object the provision of agricultural services to its members and undertakings, servicing, repairing, hiring, manufacturing and selling agricultural implements and machineries;
(b)"dairy society" means a society which has as its principal object the arranging for, and undertaking of, production of milk or purchase of milk produced by its members and storing, processing and marketing of such milk and its products or the supply of milk and its products to its members and includes any society which has as its principal object the provision of facilities for the operation of a dairy society;
(c)"farming society" means a society which has as its principal object the organising of cultivation jointly or otherwise of the lands held by the society or by its members with a view to increasing agricultural production and employment, by proper utilisation of land, labour and other resources;
(d)"fisheries society" means a society which has as its principal object the provision of facilities for inland or marine fishing operations or undertaking of marketing of fish, fish products and other marine products of its members and includes any society which has as its principal object the provision of facilities for the operation of a fisheries society;
(e)"housing society" means a society which has as its principal object the purchase or acquisition of land to lay out as house sites for the benefit of its members or the construction of houses for its members or the financing or facilitating the construction of houses by its members or the maintenance of, or the provision of amenities to, houses;
(f)"labour contract society" means a society which has as its principal object the securing and provision of employment of its members by executing works with the help of its members or through them;
(g)"miscellaneous society" means a society which does not fall under any other class;
(h)"processing society" means a society which has as its principal object the undertaking of the processing, such as ginning, spinning, crushing, decorticating, pressing, finishing, hulling or curing the produce or other raw materials of its members or for the benefit of its members and includes any society which has as its principal object the provision of facilities for the operation of a processing society;
(i)"industrial society" means a society which has as its principal object the production of articles or finished goods through or with the help of its members or the provision of service facilities to its members who are artisans, technicians or small producers who are its members and includes any society which has as its principal object the provision of facilities for the operation of an industrial society;
[***] [Clause (j) omitted by SRO A-1(a)/2013., G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (CJ1), dated 31.1.2013, w.e.f. 31.1.2013.]
(k)[ "sericulture society" means a society which undertakes mulberry cultivation or silkworm rearing or chawkie rearing or silk reeling or silk twisting and do other service activities to sericulturists by sale of inputs, layings, etc.] [Added by G.O. Ms. No. 868, Co-operation, Food and Consumers Protection, dated the 27th September 1990.]
(2)The Registrar may categorise any class of societies with reference to the composition of their membership or the nature of business transacted by them or the articles handled by them or any other similar consideration.
(3)Any society may also be further classified by the Registrar on structural basis into "apex society", "central society" and "primary society".
(4)If any question arises as to the class or category to which a society belongs within the meaning of this rule, the question shall be referred to the Registrar for decision.