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State of Tripura - Section

Section 10 in The Tripura Co-operative Societies Rules, 1976

10. Classification and sub-classification of societies.

(1)After registration of a society, the Registrar shall classify the society into one or other of the following classes and sub-classes of societies prescribed below according to the principal object provided in its bye-laws:
SI. No. Class Sub-Class Examples of societies falling in the class orsub-class, as the case may be
1 2 3 4
1. Agricultural Marketing Society – All Marketing Societies and all Purchase and Sale Societies ofAgricultural Produce.
2. Consumers' Society   Stores and Canteens and all non-Agricultural Purchase and SaleSocieties.
3. Co-operative Bank (a) State Co-operative Banks(b) Central Co-operativeBanks(c) Other Banks State Co-operative Banks, District Central Banks, LandDevelopment Banks and other banks having provision in theirbye-laws to advance loans to co-operative societies.
4. Farming Society (a) Collective Farming Society Farming societies where major area of land is acquired fromoutside agency for cultivation by members.
    (b) Joint Farming Society Societies where the major area of land brought together forcultivation is held by members.
5. Housing Society (a) Tenant Ownership Hosing Society Housing Societies where land is held either on lease-hold orfree-hold basis by societies and houses are owned or are to beowned by members.
    (b) Tenant Co-partnership Housing Society Housing Societies which hold both land and buildings either onleast-hold or free-hold basis and allot them to their members.
    (c) Other Housing Societies House Mortgage Societies and Home Construction Societies.
6. Processing Society (a) Agricultural Processing Society Societies, which process agricultural produce likeCo-operative paddy-husking, oil crushing, cotton ginningfruit-canning societies.
    (b) Industrial Processing Society Tanners' Co-operative Societies.
7. Producers' Society (a) Industrial Producers' Society Weavers, Carpenters, potters, tailors, brass Makers'Societies.
    (b) Labourers' Industrial Society Forest Labourers' Societies and Labour Contract Societies.
    (c) Agricultural Producers Society' Cattle breeding, Poultry, Dairy Farming and Piggery Societies.
8. Resource Society (a) Credit Resource Society Agricultural Credit.
    (b) Non-credit Resource Society Seeds and Implements and Agricultural Requirements Societies.
    (c) Service Resource Society Service Co-operative and Multipurpose Co-operative Societies.
9. General Society (a) Social Better Living Societies and Education Societies.
    (b) Commercial Insurance and Motor Transport Societies.
    (c) Others Not falling in either of the above sub-classes.
(2)If the Registrar alters the classification of a society from one class of society to another, or from one sub-class thereof to another, he shall issue to the society a copy of his order as in the case of an amendment of the bye-laws.