Section 6 in The Tripura Co-operative Societies Act, 1974
6. Conditions of registration.
(1)No society, other than a federal society, shall be registered under this Act, unless it consists of at least ten persons (each of such persons being a member of a different family), who are qualified to be members under this Act and who reside in the area of operation of the society.(2)No society with unlimited liability shall be registered unless all persons forming the society reside in the same two or village or in the same group of villages.(3)No federal society shall be registered, unless it has at least five societies as its members.(4)No society shall be registered if the bye-laws of such society permit admission, as member thereof, of a person carrying on transactions or business of the same kind or nature as carried on by such society.(5)In particular and without prejudice to the generality of the provisions of sub-section (4)-(a)no credit society shall be registered if the bye-laws of such society permit admission, as member thereof, of a person who is a money-lender by profession;(b)no consumers' society shall be registered if the bye-laws of such society permit admission, as member thereof, of a person who is a grocer by profession; and(c)no industrial society shall be registered if the bye-laws of such society permit admission, as member thereof, of a person who is carrying on, on his own account or has interest in, any business of the kind carried on by such society.(6)No society formed by particular community, class or group of people for the promotion of economic interests of such community, class or group of people exclusively through specified activity or activities shall be registered where it bye-laws permit more than ten per centum of its members to be persons not to be directly benefited by such activity or activities.(7)Nothing in this Act shall be deemed to affect the registration of any society made before the commencement of this Act.(8)The word "limited" or "unlimited" shall be the last word in the name of every of society with limited or unlimited liability, as the case may be, which is registered or deemed to be registered under this Act.Explanation. - For the purposes of this section and Section 8, the expression "member of a family" means a wife, husband, father, mother, son or unmarried daughter.
