Section 4(3) in The Orissa Self-Help Co-operatives Act, 2001
(3)Every such memorandum of association shall state -(a)the name of the Co-operative;(b)the address where the registered office of the Co-operative Society is situated; and(c)the objects of the Co-operative;and it shall be accompanied by -(i)a true copy of the resolution of the general body expressing commitment to the Co-operative principles as specified in Schedule D;(ii)the original articles of association and one copy of the articles of association of the proposed Co-operative as adopted by the general body of the Co-operative Society;(iii)a true copy of the resolution of the general body of the Co-operative Society adopting the articles of association;(iv)a true copy of the declaration of the general body of the Cooperative Society stating that the Co-operative Society is not in receipt of any share capital, loan, guarantee or any other dues from the Government and does not intend ever to raise share capital from the Government;(v)a true copy of the latest annual report and audited statement of accounts of the Co-operative Society;(vi)a true copy of the resolution of the general body of the Co-operative Society along with particulars regarding the wiping off of accumulated losses, if any, from various reserves and or by debiting to the accounts of members as decided at the general body meeting of the Co-operative Society; and(vii)a statement of the total number of members of the Co-operative Society with right to vote as on the day of the said meeting, the number of members attended the meeting, and the number of members voted for the resolution.
