Section 5 in Jammu and Kashmir Co-Operative Societies Act, 1989
5. Application for registration of Co-operative Societies.
(1)An application for the registration of a Co-operative Society shall be made to the .Registrar in such form as the Registrar may from time to time specify, and the, applicants shall furnish Whim all such information about the Society as he may require.(2)Every such application shall: conform to the following requirements, namely:-(a)the application shall be accompanied 15y three Copies of the proposed bye-laws of the co-operative Society;(b)where all the applicants are individuals the number of applicants shall not be less than 100 in case of primary agricultural societies; not less than 50 in case of registration of primary non-agricultural societies; provided that in case of husband and wife joining as member they shall be treated as one member for the purpose of registration. This will not apply in case of registration of Federal Co-operative Societies;(c)membership to be open to all such persons ordinarily residing within the area of operation of the Society who can make use of the services offered by the Society;(d)individuals can only become associate/nominal members in Federal and Apex Level Institutions;(e)every one of the applicants who is individual shall be above the age of eighteen years;(f)where the objects of the Co-operative Society include the creation of funds to be lent to its members and where all the applicants are individuals, the applicants shall reside in same village or in the same group of villages or belong to the same class or pursue the same occupation;(g)the application shall be signed by everyone of the applicants who is individual and by a person duly authorised on behalf of Co-operative Society which is an applicant.
