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State of Goa - Section

Section 8 in Goa Co-operative Societies Rules, 2003

8. 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 described below according to the principal object provided in its bye-laws:-
  Class   Sub-class Examples of societies falling in the class orsub-class as the case may be
  (1)   (2) (3)
(1) Agricultural Marketing Society   All purchase and sale Unions and Marketing Societies ofAgricultural Produce.
(2) Agricultural Service Co-operative Society   Societies which render assistance to formers, agriculturallabourers, rural artisans, etc.
(3) Apex Society   Societies whose area of operation extends to the whole of theState of Goa and the main object of which is to promote theprincipal objects of the societies affiliated to it as membersand provide for the facilities and services to them.
(4) Consumers Co-operative Society   Stores and canteens.
(5) Co-operative Bank (a) Central Bank District Central Bank.
    (b) Other Banks Urban Co-operative Banks.
(6) Co-operative Farming Societies (a) Collective Farming Society Farming Societies where major area of lands 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.
    (c) Other Farming Society Dairy, Poultry, Fisheries, Salt Pans, etc.
(7) Co-operative Housing Society (a) Co-ownership Housing Society a society in which the land is held either on lease-hold orfree-hold basis by the society and the houses constructed on itare owned or to be owned by its members.
    (b) Co-partnership Housing Society a society in which land and buildings are held by the societyon lease-hold or free-hold basis and members are allotted flats,tenements or such other premises in such buildings with a rightto occupy the same in accordance with the bye-laws.
    (c) Co-operative House Mortgage Society a credit society which lends money to its members for acertain period of time against certain securities for theconstruction of houses for their dwellings.
    (d) Co-operative Housing Maintenance Society a society formed by the owners of dwelling units orcommercial units in a building for the purpose of maintenance ofthe building and provision of common amenities.
    (e) Other Housing Society house construction societies. Societies
(8) Processing Society (a) Agricultural Processing Society Societies which process agricultural product likeCo-operative Sugar Factories, Oil Mills, Coconut and Cashewprocessing units.
    (b) Industrial Processing Society Tanners societies and coir processing societies.
(9) Producers' Society (a) Industrial Producers Society Weavers' and Carpenters, Garments, etc.
    (b) Labourers' Industrial Society Forest Labourers' Societies & Labour Contract Societies.
(10) Resource Society (a) Credit Resource Society Agricultural Credit, Thrift & Urban Credit Societies andSalary Earners' Societies.
    (b) Non-Credit Resource Society Seeds and Implements and Agricultural Requisites Societies.
    (c) Service Resource Society Service Societies and Multi-purpose Societies.
(11) Lift Irrigation Society (a) Lift Irrigation Society Societies which provide water supply by motive power orotherwise to its members for agriculture, horticulture and otherpurposes.
    (b) Flow Irrigation Society Societies which use canals and perennial waters.
(12) General Society (a) Social Better Living Societies and Educational Societies.
    (b) Commercial Insurance, Motor Transport Societies and Tourism relatedactivities.
    (c) Others Not falling in either of the above sub-clauses.
(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.