Section 4 in Rajasthan Co-operative Societies Act, 1965
4. Societies which may be registered and classified under this Act.
(1)Subject to the provisions of this Act, a co-operative society which has as its objects the promotion of the economic interests of its members in accordance with the co-operative principles, or a co-operative society established with the object of facilitating the operations of such society, may be registered under this Act.(2)The Registrar shall classify societies of the nature specified in sub-section (1), with reference to their objects, area of operation, membership or any other prescribed matter, into such classes or sub-classes as may be prescribed.(3)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 sub-class 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.(4)A list of all societies so classified shall be published by the Registrar from time to time, in the prescribed manner, yy
