Section 10 in The Goa Co-operative Societies Act, 2001
10. Classification of Societies.
(1)The Registrar shall classify all societies into one or other of the classes of societies defined in section 2 of this Act and also into such subclasses thereof as may be prescribed.(2)The Registrar may, for reasons to be recorded in writing, alter the classification of a society from one class of society to another, or from one sub-class thereof to another and may, in the interest of the co-operative movement and on such terms and conditions as he may think fit to impose, allow any society so classified to undertake the activities of a society belonging to another class.(3)A list of all societies so classified shall be published by the Registrar every three years in such manner as the Government may, from time to time, direct.
