Section 9 in Mizoram Cooperative Societies Act, 2006
9. Application for Registration.
(1)An application for registration of co-operative under this Act shall be submitted to Registrar through concerned District Cooperative Officer either by hand or registered post with acknowledgement due in such form and manner, if any prescribed under law rules or bye-laws.(2)The application for registration of co-operative, in the case of primary shall be signed by every member who are natural persons and in the case of other than primary by persons duly authorized by respective boards of bodies or government as the case may be.(3)Every such application for registration shall be accompanied by:(a)one copy of proposed bye-laws of as adopted by the promoter members in the promoter's meeting called for the purpose together with registration fee prescribed, if any;(b)the list of names of members admitted along with their addresses, occupation and the extent of equity share participation held;(c)the list of members of the first board of management committee elected or selected by the promoter members;(d)a true copy of the minutes of the meeting in which bye-laws were adopted duly signed by the chairman of the promoters meetings.(4)Where the applicants for registration of co-operative are individual natural persons, the number of such natural applicants shall not be less than twenty, each such person being a member belonging to or drawn from different families as referred under Section 7.Explanation. - The term "members of family" means husband, wife, father, mother, son, daughter, brother, sister, step father, or mother, or son, step daughter, grand son or daughter, grand father or mother.(5)Where the applicants for registration of co-operative are either than individual natural persons, the number of such applicant cooperative or bodies shall not be less than ten.
