Section 9 in West Bengal Co-operative Societies Rules, 2011
9. Application for registration.
(1) An application for registration of a Co-operative society shall be submitted to the Registrar in Form I and shall be signed by the applicants.(2)[ Where a co-operative society or a self-help group (SHG) is the applicant, the application shall be signed by an officer of the society or a member of the self-helf group, as the case may be, duly empowered to sign documents on its behalf.] [[Substituted by Serial No. (2) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013, earlier which was as follows:(2)Where a Co-operative society is the applicant, the application shall be signed by an officer of the society duly empowered to sign documents on its behalf.]](3)With every application there shall be submitted, duly signed by the applicants, four copies of the bye-laws which the society proposes to adopt.
