Section 3 in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
3. Application For Registration.
(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.(2)Where any member of a Multi-State Co-operative Society to be registered is a Multi-State Co-operative Society or a Co-operative Society the Chairman or Chief Executive of such Multi State Co-operative Society or Co-operative Society, as the case may be, shall be authorised by that board by a resolution, to sign the application for registration and bye-laws on its behalf, and a copy of such resolution shall be appended to the application.(3)Where any member of Multi-State Co-operative Society to be registered is a Governments Company, a corporate body or a society registered under the Societies Registration Act, 1860 (21 of 1860) such member shall duly authorise any person to sign the application for registration and the bye-laws on its behalf and a copy of such resolution giving such authority shall be appended to the application.(4)A copy of the resolution indicating the name of one or more applicants, who are authorised to make alterations or additions to the proposed bye-laws submitted with the application, as may be suggested by the Central Registrar, shall be submitted.(5)The application shall either be sent by registered post or delivered by hand to the Central Registrar.
