Section 4 in The Tripura Co-operative Societies Rules, 1976
4. Application for registration.
(1)Every application for registration of a society under sub-section (1) of Section 8 shall be made in Form 'A' in English or Bengali, and shall, subject to the provisions of sub-rule (2) and (3), be duly signed by the applicants and be accompanied by-(a)four copies of the proposed bye-laws of the society;(b)a certificate, from the bank or banks, stating the credit balance in favour of the proposed society therein;(c)the application shall also mention the name and address of one of the applicants to whom any communication may be sent by the Registrar;(d)the scheme showing the details explaining how the working of the society will be economically sound and, where the scheme envisages the holding of immovable property by the society, the description of immovable property proposed to be purchased, acquired or transferred to the society; and(e)such other documents as may be specified by the Registrar.(2)Where any member of a society to be registered is a registered society, a member of the committee of such registered society shall be authorised by the committee by a resolution to sign the application for registration and the bye-laws on its behalf, and a copy of such resolution shall be appended to the application.(3)Where any member of a society to be registered is a firm, company, corporate body, society registered under Societies Registration Act, 1860 or public trust registered under any law for the time being in force relating to registration of public trust or local authority, than such firm, company, corporate body, society, public trust or local authority shall duly authorise any person to sign the application for registration and the bye-laws on its behalf, and a copy of the resolution giving such authority shall be appended to the application.(4)The application shall be sent to the Registrar by registered post or delivery by hand.
