Section 6 in The Orissa Co-operative Societies Rules, 1965
6. Application for Registration.
(1)The signature of the applicants on the application for registration of a Society shall be attested by [at least two witnesses of whom one shall be the organiser] [Substituted Orissa Gazette Extraordinary No.500, dated 23.4.1997.].(2)The Bye-Laws to be enclosed with the application for registration shall be signed by the [applicants] [Substituted Orissa Gazette Extraordinary No.500, dated 23.4.1997.] as in the case of application or registration.(3)Every applicant for registration of Society shall be accompanied by-(a)a list of persons who have contributed to the share capital together with the amount contributed by each of them and, the entrance fee [* * *] [Deleted by Orissa Gazette Extraordinary No.500, dated 23.4.1997.] paid by them supported by a certificate of the banker;(b)the scheme [showing in detail] [Substituted Orissa Gazette Extraordinary No.500, dated 23.4.1997.] 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 the immovable property proposed to be purchased, acquired or transferred to the Society; and(c)[such other documents and particulars as may be required by the Registrar;] [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.](4)[ Where any person or authority joining in the application for registration of a Society is;(a)a Society, the President of the Society, or the Vice-President, in case the Society does not have a President, or having a President, such President is unable to perform his duties, or the representative, in case such Society does not have a President or Vice-President or having a President and Vice-President, none of them is able to perform his duties;(b)a local authority or body corporate, the head of such authority or body, as the case may be; or(c)the State or the Central Government, an Officer authorised by such Government, shall sign the application for registration and the bye-laws, on behalf of such society, authority, body corporate or Government;](5)[ * * *] [Deleted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.](6)The application shall either be sent by registered post or delivered by hand to the Registrar.
