Section 3 in The Multi-State Co-Operative Societies Rules, 2002
3. Application for registration.
(1)An application for registration of a multi-State co-operative society under sub-section (1) of section 6 shall be made in Form I and shall, subject to the provisions of sub-section (2) of section 6 and sub-rules (2), (3), (4) and (5) of these Rules be signed by the applicants and be accompanied by:-(a)four copies of the proposed bye-laws of the multi-State co-operative society, duly signed by each of the persons who sign the application for registration;(b)[ the list of persons who have contributed to the share capital, together with the amount contributed by each of them and the admission fee paid by them along with their ID-address proofs duly attested by the Chief Promoter;] [Substituted by Notification No. G.S.R. 798(E), dated 16.8.2016 (w.e.f. 2.12.2002).](c)a certificate from the bank or banks stating the credit balance in favour of the proposed multi-State co-operative society;(d)a scheme showing the details explaining how the working of the multi-State co-operative society will be economically sound and the registration of such multi-State co-operative society will be beneficial for social and economic betterment of its members through self-help and mutual aid in accordance with the co-operative principles;(e)certified copy of the resolution of the promoters which shall specify the name and address of one of the applicants to whom the Central Registrar may address correspondence under the rules before registration and dispatch or hand over registration documents.(f)[ primary multi state co-operative societies having objects and functions relating to credit or having multi-purpose objects shall be registered initially with two States or the Union Territories as area of operation; [Inserted by Notification No. G.S.R. 798(E), dated 16.8.2016 (w.e.f. 2.12.2002).](g)societies having objects and functions relating to credit or having multi-purpose objects shall be required to submit the following documents, namely :-(i)no objection Certificate from the Registrar of Cooperative Societies of the states or the union territories concerned where the proposed area of operation of the society extends;(ii)verification certificate of the background and other credentials of the Chief Promoter and Promoters duly certified by the Registrar of Cooperative Societies of the State where the Registered Office of the Society is proposed to be located;(h)societies other than `National Cooperative Societies' as defined in clause(r) of section 3 of the Act shall not be permitted to use the words "National, Indian, Bhartiye, Rashtriye" or equivalent in their names and the name of the society shall not violate the provisions of the "Emblems And Names (Prevention of Improper Use) Act, 1950(12 of 1950).](2)Where any member of a multi-State co-operative society to be registered is a multi-State co-operative society or a co-operative society, the Chairperson or Chief Executive or a member duly authorised by board of directors or the governing body of such multi-State co-operative society or co-operative society, as the case may be, shall be authorised by that board by a resolution, to sign the application for registration and bye-laws on its behalf, and a copy of such resolution shall be appended to the application.(3)Where the members of a multi-State co-operative society to be registered are co-operative societies or multi-State co-operative societies and individuals, such application shall be signed by individuals and authorised representative of such co-operative society or multi-State co-operative society.(4)Where any member of a multi-State co-operative society to be registered is a Government company, a corporate body or a society registered under the Societies Registration Act, 1860 (21 of 1860) such member shall duly authorise any person to sign the application for registration and the bye-laws on its behalf and a copy of such resolution giving such authority shall be appended to the application.(5)A copy of the resolution indicating the name of one or more applicants, who are authorised to make alterations or additions to the proposed bye-laws submitted with the application, as may be suggested by the Central Registrar, shall be submitted.(6)The application shall either be sent by registered post or delivered by hand to the Central Registrar in his office.
