Section 5 in The Delhi Co-operative Societies Rules, 2007
5. Application for Registration.
(1)Every application for registration of a co-operative society under sub section (1) of section 7, of the act shall be made in Form - 1 in (Hindi or English) and shall subject to the provisions of sub-rule (2) and sub-rule (3), be duly signed by twenty promoter members and shall be accompanied by:-(a)The name of a co-operative society mentioned in the application form should not contain any text showing discrimination on basis of gender, social, inequality, racial, political ideology and religious consideration;(b)Four copies of the proposed bye-laws of the co-operative society duly signed by each of the promoter members;(c)List of promoter members along with their names, address, profession, monthly income, proof of residence including Voter Identity Card / Passport/Driving License duly attested by Gazetted Officer, M.P./ M.L.A., in-case of co-operative housing society, a copy of bank account pass book with address of bank and a copy of PAN card issued by Income Tax Authorities is to be enclosed;(d)A certificate from the financing bank to the effect that the amount of share capital raised by the promoters has been deposited in the name of the proposed cooperative society in suspense account;(e)A certificate from a gazetted officer attesting photograph, signature and certifying the residential address of the promoter members in case of co-operative housing society;(f)No application of registration of a co-operative housing society shall be entertained by the Registrar without obtaining confirmation of availability of land from land allotting agency.(g)A list of promoters members who have contributed to the share capital together with the amount contributed by each of them, and the entrance fee paid by them;(h)The Promoters members shall submit proposal for approval of the Registrar on prescribed form along with an affidavit of chief promoter as required by the Registrar;(i)The scheme showing the details regarding working of the co- operative society will be economically sound. The legal status of the premises proposed to be used for registered office or working place should be clear, it should not be in the buildings/offices where entry is restricted or regulated by authorities other than society itself, to acquire another office outside such buildings/offices to ensure free access to the members of the society as well as officials of the co-operative Societies, as the case may be, its document should be attested by notary public or Gazetted officer and, where the scheme envisages the holding of immovable property by the co-operative-society, the description of immovable property proposed to be purchased, acquired or transferred to the co-operative society, the scheme shall be drawn in accordance with the viability norms for registration of different classes/types of societies as given in Schedule-VI to these rules. These norms can be modified by the Government from time to time;(j)A declaration on oath from each of the promoter members to the effect that he is not a member of the family of any other promoter joining in the application for registration within the meaning of explanation given under section 5 and declaration to the effect that he is not member of any other co-operative society of the same kind;(k)A proof of residence of the promoter members in the area of operation.(l)In the case of a co-operative housing society, an affidavit in form-C of the Schedule-VII from each of the promoter members.(m)A statement showing financial position of each of the promoter members;(n)Certified copy of the resolution of the promoter members adopting the byelaws and authorizing two office bearers, who are to make alterations/additions in the proposed bye-laws submitted, as suggested by Registrar and also to specify the name and address of the person to whom Registrar may address the correspondence before registration and issue of registration certificate;(o)In case of co-operative housing society, a letter of confirmation of availability of land from the land allotment agency and copies of ownership documents of land alongwith the certificate of residential land use for group housing from concerned local body if the land is owned by the promoters. The number of members indicated at the time of registration shall be freezed strength of a co-operative housing society;(p)Such other documents as may be specified by the Registrar.(2)Where any member of a co-operative society to be registered, is a registered co-operative society, a member of the committee of such a registered co-operative society shall be authorised by the committee by a resolution to sign the application for registration and the bye-laws on its behalf, and a copy of such resolution shall be appended to the application.(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.(4)The application shall be sent to the Registrar by registered post, or delivered by hand along with documents/information fulfilling all the conditions of the viability norms.(5)On receipt of an application under sub-rule (4), the Registrar shall, enter particulars of the application in the register of applications to be maintained in Form no-2, allot a serial number to such application and issue an acknowledgement thereof.
