Section 4(1) in The Tripura Co-operative Societies Rules, 1976
(1)Every application for registration of a society under sub-section (1) of Section 8 shall be made in Form 'A' in English or Bengali, and shall, subject to the provisions of sub-rule (2) and (3), be duly signed by the applicants and be accompanied by-(a)four copies of the proposed bye-laws of the society;(b)a certificate, from the bank or banks, stating the credit balance in favour of the proposed society therein;(c)the application shall also mention the name and address of one of the applicants to whom any communication may be sent by the Registrar;(d)the scheme showing the details explaining how the working of the society will be economically sound and, where the scheme envisages the holding of immovable property by the society, the description of immovable property proposed to be purchased, acquired or transferred to the society; and(e)such other documents as may be specified by the Registrar.
