Section 3 in Jharkhand Co-operative Societies Rules, 2008
3. Application for registration.
(1)Every application for registration of a society shall be submitted to the Registrar in Form-1(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).(4)Where a society is the applicant, the application shall be signed by an officer of the society duly authorized by a resolution of its managing committee.(5)In the case of a society with unlimited liability the application shall also be accompanied by three copies of the statement of property and debts of the applicants in Form II, signed and verified by them.(6)Every application for the registration of a society shall be supported by a report in Form III of the person by whom the society has been organized or promoted.
