Section 5(3) in The Delhi Co-operative Societies Rules, 2007
(3)Where any member of a co-operative society to be registered, is a firm, company, corporate body, society registered under the societies Registration Act 1860, or public trust registered under relevant law for the time being in force relating to registration of Public Trusts, or a Local Authority, then such firm, company, corporate body, society, public trust or local authority shall duly authorise any person to sign the application for registration and the bye-laws on its behalf, and a copy of such authority shall be appended to the application.
