Section 9 in Jharkhand Co-operative Societies Act, 2008
9. Application for registration.
(1)An application for the registration of a society shall be made to the Registrar, and shall be accompanied by four copies of the proposed bye-laws of the society and the persons by whom or on whose behalf such application is made shall furnish such information in regard to the society as are required by the Rules framed under this Act(2)The application shall be signed -(a)If none of the applicants is a registered society by at least fifteen persons or less number of persons qualified in accordance with the requirements of sub-sections (1) or sub-section (2) of section 8Provided that applicants either male or female, shall be from different families :(b)if any of the applicants is a registered society, by a duly authorised person on behalf of every such registered society, and where all the members of the society are not registered societies, by fifteen other members or, where there are less than fifteen other members, by all of them.
