Section 6 in The Assam Agricultural Farming Corporation Rules, 1973
6. Registration of Memorandum.
(1)Three copies of the memorandum of Association of the as duly adopted in the meeting will be sent to the Controller by the statement Government's representatives.(2)The Controller shall examine whether the Memorandum of Association of the proposed Corporation conforms to the Ordinance and these rules and whether the proposed Corporation can be an economically viable quantum capable of providing adequate income to the agriculturist members. He will also examine whether the State Government have approved the initial set of members to be admitted into the Corporation and have agreed to provide 51 percent of the ordinary share capital of the Corporation.(3)The Controller may send back the Memorandum of Association to the sender or seek such clarification as he may require which the State Government's representatives who attended the meeting will be obliged to provide, if necessary, after further discussion in a meeting to be called with the proposed agriculturist members of the Corporation.(4)The Controller after satisfying himself that the Memorandum and all other matters as mentioned at sub-rule (2) are in order, registered the memorandum by an endorsement on the body of all the three copies of the Memorandum. He will also issue a certificate to the effect that the Memorandum has been registered.
