Section 3(1) in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
(1)An application for registration of a Multi-State Co-operative Society under sub-section (1) of section 6-shall be made in Form I and shall, subject to the provisions of sub-section (2) of section 6-and sub-rules (2) and (3) be signed by the applicants and be accompanied by :(a)four copies of the proposed bye-laws of the Multi-State Co-operative Society, duly signed by each of the persons who sign the application for registration,(b)a list of persons who have contributed to the share capital, together with the amount contributed by each of them, and the entrance fee paid by them;(c)a certificate from the bank or banks stating the credit balance in favour of the proposed Multi-State Co-operative Society ;(d)a scheme showing the details explaining how the working of the Multi State Co-operative society will be economically sound ;(e)certified copy of the resolution of the promoters which shall specify the name and address of one of the applicants to whom the Central Registrar may address correspondence under the rules before registration and dispatch or hand over registration documents.
