Section 9(3) in The Bihar Co-operative Societies Act, 1935
(3)[ The following shall be attached to such applications :-(a)Four copies of the proposed bye-laws of the Cooperative Society as adopted by the founder members(b)A list containing names of members with their address, occupation and share participation.(c)A list containing names of the persons of first Board as elected by the founder members.(d)True copy of the resolution of the meeting duly signed by the Chairman in which the Bye Laws have been adopted.]
