Section 3(3) in The Orissa Self-Help Co-operatives Act, 2001
(3)Every such memorandum of association shall contain -(a)the proposed name of the Co-operative;(b)the address where the registered office of the Co-operative is to be situated;(c)the objects of the Co-operative;(d)declaration by the promoter(s) of their commitment to the Cooperative principles as provided for in Schedule D;(e)a list of names of the promoters, with their complete addresses:and shall be accompanied by -(i)the original articles of association and one true copy thereof of the proposed Co-operative as adopted by the promoters; and(ii)a true copy of the resolution adopting the articles of association passed at a meeting by the signatories to such, memorandum of association.
