Section 6(2) in The Orissa Co-operative Societies Act, 1962
(2)Every such application shall conform to the following requirements, namely :(a)the application shall be accompanied by five copies of the proposed Bye-Laws of the Society:(b)[ Where the application is for registration of - [Substituted by Orissa Act 28 of 1991, Section 4(i) dated 31.12.1991, force w.e.f. 11.9.1992.](i)[ a primary Society, the number of individuals joining in the application shall not be less than fifty-one, except in the case of a Society, the object of which is housing, where such minimum number shall be fifteen, so however that, in either case, such minimum number of individuals shall include three members from the Scheduled Castes including one woman, three from Scheduled Tribes including one woman, four from Other Backward Classes including one woman and five from other categories of members including two women.]Provided that no such individual shall be a near-relative of another:Provided further that in the case of a Society organised exclusively for the promotion of the economic interest of any particular professional or occupational group of individuals, the individuals joining in the application for registration shall be pursuing such profession or occupation.[Provided also that in the event of non-availability of the minimum number of individuals from the Scheduled Castes, the Scheduled Tribes, Other Backward Classes or women so required for registration, the Registrar may exempt the proposed Society from the requirement of such category of individuals.] [Substituted by Orissa Act 10 of 2001, Section 2(a), 2(b) dated 29.08.2001,w.e.f. 3.7.2001.]Explanation - A husband and wife team of two individuals joining in the application as a Joint Member shall be deemed to be one individual for the purpose of this clause.(ii)a Central Society including a Central Co-operative Bank, or an apex Society, the number of Societies joining in the application shall not be less than five and ten, respectively.(c)persons joining in the application for registration shall belong to the area of operation of the proposed Society as defined in its Bye-Laws.](d)the application shall be signed by everyone of the applicants who is an individual and in the case of applicants other than individuals by a person duly authorised by such applicant in that behalf.(e)[ the application shall indicate the names and addresses of the applicants who shall be the members and President of the Preliminary Committee of the Society as referred to in Sub-section (1-c) of Section 28 : [Inserted by Orissa Act 28 of 1991 ,Section 4(ii) dated 31.12.1991, force w.e.f. 11.9.1992.]Provided that the number of applicant to be so indicated shall, in no case, exceed the limit specified for that purpose in Sub-section (2) of Section 28.]
