Section 2A(2) in Andhra Pradesh Co-Operative Societies Rules, 1964
(2)We are enclosing two copies of the said bye-laws duly signed by us together with the following documents:(a)a list of persons who have come forward to organise the society with their names and father's names, address and share amount and entrance fee contributed by them.(b)a scheme showing the details, explaining as to the economic soundness of the society.(c)a copy of the resolution authorising a member of the society to sign the application on behalf of the society in case the applicant is itself a registered society.(d)the name and address of the person to whom correspondence regarding registration or other matter be addressed.
