Section 380 in The U.P. Co-operative Societies Rules, 1968
380.
An honorary organiser shall, without prejudice to the provisions of the foregoing rules-(i)obtain form of application for registration of the society and the bye-laws to be adopted by the society,(ii)explain to the persons who intend to become members of the society the objects and scheme of the proposed society and the main principles of co-operation,(iii)hold the organisational meeting or meetings of intending members for discussion and adoption of the bye-laws the scheme of working of the society and for appointment of Chief Promoter and first signatory for signing the application for registration,(iv)fall up the application form for registration and the organisation report and other statements and returns as may be necessary for the registration of the society,(v)submit to the Registrar such other information as may be required by the Registrar from him during and concerning the organisational process,(vi)submit the amount of receipt and expenditure to the Committee of Management formed after the registration of the society, and(vii)hand over charge of all the papers and property, if any, of the proposed society to the first signatory referred to in Rule 5.
