Section 30A(6) in The Maharashtra Cooperative Societies Rules, 1961
(6)The State Federal Societies or State Apex Training Institutes to be notified by the State Government shall have,-(a)registration under the provisions of the Act or any other Act ;(b)area of operation shall be the State Maharashtra;(c)provision in their bye-laws to impart cooperative education and training to the members, officers and employees of the societies ;(d)adequate infrastructure to provide cooperative education and training to the societies ;(e)qualified Teaching and non-Teaching staff on their establishment or panel;(f)adequate experience in the field of imparting Co-operative Education and Training to the societies ;
