Section 3 in The Bihar Co-operative Societies Rules, 1959
3. Application for registration.
(1)Every application for registration of a society shall be made to the Registrar in Form I.(2)In addition to the copy of the bye-laws required under sub-Section (1) of Section 9, every such application shall be accompanied by three copies of the bye-laws and all the four copies shall be signed by the persons who have signed the application for registration.(3)Where a co-operative society is the applicant, the application shall be signed by an officer of the society duly authorised by a resolution of its managing committee.(4)In the case of a co-operative society with unlimited liability the application shall also be accompanied by three copies of the statement of property and debts of the applicants in Form II, signed and verified by them.(5)Every application for the registration of a co-operative society shall be supported by a report in Form III of the person by whom the society has been organised.
