Section 5(1) in Rajasthan Co-operative Societies Act, 2001
(1)Where -(a)atleast fifteen members of persons, each of them being a member of different family, intend to form a cooperative society having objects to undertake certain co-operative activities, for promotion of the economic interests of its members in accordance with the co-operative principles as specified in Schedule A; or(b)atleast five members of co-operative societies, intend to form another co-operative society, with the object of facilitating the objects of such societies. they shall, appending the bye-laws they wish to adopt, apply to the Registrar in the manner as may be prescribed.Provided that the minimum share capital shall not [, in case of a service co-operative society, as classified under the rules, be less than Rs. 1500, and in case of the other Societies] [Added by Notification No F. 2(15) Vidhi/2/2010 dated 3-4-2010 w.e.f. 16-10-2009.] be less than the prescribed minimum share capital. if an for the respective class of society, as classified under the rules and that it shall be necessary for every member of the society to hold atleast one share.
