Section 5(4) in Punjab Self-Supporting Co-operative Societies Act, 2006
(4)Every such application shall be accompanied by-(a)a true copy of the special resolution passed by the general body certifying the fact that such primary co-operative society shall follow the co-operative principles and guidelines, mentioned in the Schedule;(b)two copies of the bye-laws adopted by the general body of such primary co-operative society through a special resolution;(c)evidence to show that the primary co-operative society is not in possession of any Government aid from the Central Government or the State Government;(d)a true copy of the latest annual report and audited statement of accounts of such primary co-operative society;(e)a list of members, who attended the meeting of general body or delegate general body of such primary co-operative society; and(f)receipt of deposit of registration fee as may be specified from time to time by the Registrar.
