Section 7 in Himachal Pradesh Co-Operative Societies Act, 1968
7. Application for registration.
(1)An application for the registration of a Co-operative society shall be made to the Registrar in such form as may be prescribed and the applicants shall furnish to him all such information about the society as he may require.(2)Every such application shall conform to the following:-(a)the application shall be accompanied by three copies of the bye-laws of the co-operative society;(b)where all the applicants are individuals, the number of applicants shall not be less than ten, each of such ten persons being a member of a different family and competent to contract under section 11 of the Indian Contract Act, 1872 (9 of 1872), and where all the applicants are not individuals, the number of such applicants shall not be less than five;(c)every one of the applicants who is an individual shall be above the age of 18 years; and(d)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 the same town or village or in the same group of villages, or belong to a common interest or pursue the same occupation.(3)The application shall be signed, -(a)in the case of society of which no member is a Co-operative society' by all individuals as qualified in accordance with the requirement of clause (b) and clause (c) of sub-section (2); and(b)in the case of a society of which a member is a society, by a duly authorised person on behalf of every such society, and where all the members of the society are not societies, by all other members.
