Section 10(1) in Assam Co-Operative Societies Act, 2007
(1)For the purpose of registration, an application thereof shall be submitted to the Registrar in the form as may be prescribed, by hand or by registered post signed by at least ten persons or such number of persons as may be fixed by the Registrar, qualified under Section 5 of the Act, read with sub-section (5) of Section 4 who wish to form a primary cooperative society or by a duly authorized person on behalf of at least three such registered cooperative society who wish to form a secondary cooperative society. The person by whom or on whose behalf such application is made, shall furnish such information in regard to the proposed cooperative society as the Registrar may require. Every such application shall be accompanied by the original declaration signed by applicants expressing commitment to the cooperative principles specified in Schedule-A and the following:-(a)four copies of the proposed bye-laws of the cooperative society as adopted by the applicants;(b)a true copy of the resolution passed at a meeting by the applicants adopting the bye-laws;(c)a list of names of the applicants with their complete address, occupation and equity participation and other details;(d)a scheme regarding viability of the proposed society, economically, financially, technically and cooperatively;(e)[ a copy of treasury challan or proof of electronic payment as an evidence in support of payment of registration fee calculated as per the provisions of sub-section (1) of section 17 which shall be non-refundable.] [Substituted by Assam Act No. 4 of 2019, dated 7.3.2019.]
