Section 6 in Karnataka Co-Operative Societies Act, 1959
6. Application for registration of co-operative societies.
(1)An application for the registration of a co-operative society shall be made to the Registrar in such form [and after complying with such formalities] [Inserted by Act 25 of 1998 w.e.f. 15.8.1998.] as may be prescribed; and the applicants shall furnish to him all such information about the society as he may require.(2)Every such application shall conform to the following requirements, namely:-(a)the application shall be accompanied by [five] [Substituted by Act 25 of 1998 w.e.f. 15.8.1998.] copies of the proposed bye-laws of the co-operative society;(b)where all the applicants are individuals, the number of applicants shall not be less than ten;(c)every one of the applicants who is an individual shall be above the age of eighteen years [and the applicants shall not be members of the same family. [Inserted by Act 25 of 1998 w.e.f. 15.8.1998.]Explanation. - For the purpose of this clause family in relation to a person means an individual, wife or husband, as the case may be, and their dependent children and parents;](d)where the objects of the co-operative society include the creation of funds to be lent to its members and where all the applicants are individuals, the applicants shall reside in the same village or town [or in the proposed area of operation of the co-operative society] [Substituted by Act 25 of 1998 w.e.f. 15.8.1998.] or belong to the same class or pursue the same occupation;(e)the application shall be signed by every one of the applicants who is an individual and by a person duly authorized on behalf of any co-operative society which is an applicant.(f)[ the application shall be accompanied by such fee as may be prescribed and different fees may be prescribed for different class or classes of co-operative societies.] [Inserted by Act 25 of 1998 w.e.f. 27.10.1998 by notification text of the notification is the end of the Act.](g)[ in the case of the co-operative which intends to convert itself into a Co-operative Society under this Act, the application shall be accompanied by a resolution of the general meeting of such Co-operative approving such conversion] [Inserted by Act 13 of 2004 w.e.f. 22.03.2004.]
