Section 9(1) in The Assam Agricultural Farming Corporation Rules, 1973
(1)The Memorandum of Association of a Corporation shall contain the following-(i)The name of the Corporation;(ii)The location of its Registered Office in which the business of the Corporation shall be transacted;(iii)The object of the Corporation in detail stating what the Corporation purposes to do with the property which will come to its possession and how such property will be used for the benefit of agriculturist members and such other matters;(iv)The authorised ordinary share capital of the corporation;(v)The provisions "if any" for preference share capital.(vi)The number of shares to be held by various members of the Corporation;(vii)The number of members on the Board of Directors of the Corporation;(viii)The regulations and procedure that will be followed by the Corporation in the conduct of its business.(ix)Such other matters as are relevant to the functioning of the Corporation.
