Section 4 in Rajasthan Co-operative Societies Rules, 2003
4. Application for Registration.
(1) Every application for registration of a society under section 5 shall be made in such form as may be specified by the Registrar from time to time and shall, subject to the provisions of sub-rule (2) and (3), be duly signed by the applicants and be accompanied by,-(a)three copies of the proposed bye-laws of the society;(b)a certificate, from the co-operative bank stating the credit balance in favour of the proposed society;(c)a list of persons who have contributed to the share capital, together with the amount contributed by each of them, and the entrance fee paid by them;(d)the scheme showing the details explaining how the working of the society will be economically sound;(e)in case of a Service Co-operative Society, a list of the members of the weaker section as per rule (3); and(f)such other documents as may be specified, if any, by the Registrar from time to time.(2)Where any member of the proposed society is a registered society, the application for registration shall be signed by a member of the registered society duly authorised for the purpose by the committee of the registered society and a copy of such resolution authorising the member shall be appended to the application.(3)Where any member of the proposed society is a corporate body, or a local authority then such corporate body or local authority shall duly authorise any person to sign the application for registration on its behalf, and a copy of the resolution giving such authority shall be appended to the application.(4)The applicants of the proposed society shall also intimate while presenting the application for registration, the name and address of one of the applicant designated by them for being given opportunity of hearing as provided in sub-section (2) of section 6 or to whom correspondence before the registration of the society, if any, may be addressed by the Registrar.(5)On receipt of an application for registration the Registering Authority shall enter particulars of the application in the register of applications to be maintained in such form as may be specified by the Registrar.
