Section 12(2) in The Maharashtra Co-Operative Societies Act, 1960
(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 subclass thereof to another; and may, in the public interest and subject to 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.
