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State of Arunachal Pradesh - Section

Section 10 in The Arunachal Pradesh Co-operative Societies Rules, 1984

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 as specified in columns 1 and 2 of the table 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 Purchase and Sale Unions and Marketing Societies ofAgricultural Produce.
2. Consumers' Society   Stores and Canteens.
3. Co-operative Bank (a) Central Banks District Central Banks, Land Development Banks havingprovision in their bye-laws to advance loans to co-operativesocieties
    (b) Other Banks Urban Banks, Salary Earners 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 Sugar Factories and Oil Mills.
    (b) Industrial Processing Society Wool Processing and Tanners' Societies.
7. Producers' Society (a) Industrial Producers' Society Weavers and Carpenters Societies.
    (b) Labours Industrial Society Forest Labourers Societies and Labour Contract Societies.
    (c) Agricultural Producers Society' Cattle breeding and Dairy Farming Societies.
8. Resource Society (a) Credit Resource Society Agricultural Credit. Thrift and Urban Credit Societies.
    (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)The Registrar may alter the classification of a society from one class of society to another, or from one sub-class thereof to another and while doing so he shall issue to the society a copy of his order of such alteration in the case of an amendment of the bye-laws.