Section 4 in The Delhi Co-operative Societies Rules, 2007
4. Classification of co-operative societies.
(1)Subject to the provisions of sub-section (1) of section 4, a co-operative society having the object of facilitating the operation of any one of the classes or sub-classes hereinafter given shall be classified as a co-operative society of that class or sub-class namely:-(a)"resource co-operative society" means a co-operative society having the objective of obtaining for its members, the credit, goods or services required by them, such as:-(i)Urban Thrift and Credit co-operative society;(ii)Agricultural Credit co-operative society;(iii)Agricultural Non-Credit co-operative society;(iv)Multipurpose co-operative society which includes amongst its primary objects, the objects specified in sub clauses (ii) and (iii) above;(v)Urban co-operative bank;(vi)Delhi Cooperative Housing Finance Corporation;(vii)Delhi State Co-operative Bank / Co-operative Land Mortgage Bank.(viii)(a)Industrial Producers co-operative society.(b)Labour and Construction co-operative society.(c)Transport co-operative society.(d)Industrial Service co-operative society.(e)Handloom co-operative societies and Leather co-operative society.(f)Household Industrial co-operative society.(ix)Thrift, Retirement and other ancillary benefits co-operative society;(x)Security Service Co-operative Society, Tourism Co-operative Society, Health Care Co-operative Society, Wastes and Energy Conservation Cooperative Society, Water Harvesting Co-operative Society, Environment Protection Cooperative Society, Cultural Co-operative Society, etc.;(xi)Integrated Development Co-operative Society;(b)"producers co-operative society" means a co-operative society having the objects of producing and disposing the goods as collective property of its members and includes a co-operative society formed with the object of collective disposal of labour of the members of such co-operative society;(c)"consumers co-operative society" means a co-operative society having the objects of obtaining and distributing goods to or, of performing services for its members as well as to other consumers within the area of operation specified in its bye-laws, and of dividing among its members and customers in a proportion prescribed by the rules or by the bye-laws of such co-operative society, the profits accruing from such supply and distribution;(d)"co-operative housing society" means a co-operative society as defined in clause (e) of section 74 of the Act.(e)"processing co-operative society" means a co-operative society having the object of processing of goods by mechanical or manual process;(f)"marketing co-operative society" means a co-operative society having the object of marketing agricultural or other produce and includes amongst its objects, the supply of the requisites of such production;.(g)"joint farming co-operative society" means a co-operative society having with the object of increasing agricultural production, employment, income and better utilization of resources, land held by members is pooled together and is jointly cultivated by the members on behalf of the co-operative society;(h)"collective farming co-operative society" means a cooperative society having the objects of increasing agricultural production, on the land acquired in the name of cooperative society, and such land is collectively and jointly cultivated by the members themselves on behalf of the co-operative society.(i)"Co-operative Union" means an apex federal co-operative society, formed for undertaking co-operative education and training / propaganda and publicity, publication of literature, etc;(j)"Multi purpose Co-operative Society" means a society formed with the object of undertaking multifarious activities for the economic and social development of its members except as provided in sub-clause (iv) of clause a.(2)Every co-operative society shall be classified by the Registrar in accordance with sub-rule(1)(3)The Registrar, may divide any class of co-operative society into sub-categories with reference to the composition of membership, the nature of business transacted or the articles handled by the co-operative society or any other similar consideration.(4)If any co-operative society classified as aforesaid is a federal co-operative society it may be classified as Apex federal co-operative society or Central federal cooperative society.Note (i) "apex federal co-operative society" means a co-operative society whose area of operation extends to the whole of the National Capital Territory of Delhi and having its principle objects to facilitate, promotion and operation of the other cooperative societies of same class affiliated to it;(ii)"central federal co-operative society" means a co-operative society whose area of operation is confined to a specified part of the National Capital Territory of Delhi and having its principal object, for promotion of the principal objects and the provision of facilities for the operation of other co-operative societies affiliated to it.(5)The decision of the Registrar, with regard to classification of a co-operative society with in the meaning of this rule, shall be final.
