Section 6(2) in The Assam Agricultural Farming Corporation Rules, 1973
(2)The Controller shall examine whether the Memorandum of Association of the proposed Corporation conforms to the Ordinance and these rules and whether the proposed Corporation can be an economically viable quantum capable of providing adequate income to the agriculturist members. He will also examine whether the State Government have approved the initial set of members to be admitted into the Corporation and have agreed to provide 51 percent of the ordinary share capital of the Corporation.
