Section 3(2) in Jharkhand Co-operative Societies Rules, 2008
(2)Every such application shall be accompanied bya. Four copies of proposed bye-laws of the Co-operative society as adopted by the founder/promoting members.b. A list containing names of the persons of the first Board as elected by the founder/promoting members.c. True copy of the minutes of the meeting, at which the bye-laws were adopted and duly signed by the Chairperson.d. Performance report of the proposed societies for at least twelve months.e. Registration fee amounting to 1% of the total authorised share capital, by whatever name called, subject to a minimum of Rs. 500/- Rupees Five Hundred only) and a maximum of Rs. 10,000/- (Rupees Ten Thousands Only).
