Section 3(4) in The Multi-State Co-Operative Societies Rules, 2002
(4)Where any member of a multi-State co-operative society to be registered is a Government company, a corporate body or a society registered under the Societies Registration Act, 1860 (21 of 1860) such member shall duly authorise any person to sign the application for registration and the bye-laws on its behalf and a copy of such resolution giving such authority shall be appended to the application.
