Section 10(2) in Sikkim Co-Operative Societies Act, 1955
(2)The application shall be signed(a)in case of society which no promoters is a registered, society by at least ten eligible persons.(b)in the case of a society of which least, one promoter is a registered society a duly authorised person on behalf of such registered society and, at least one other individual promoter or one other duly authorized person on behalf of another registered society.
