Section 6(2) in Kerala Cooperative Societies Act, 1969
(2)Every such application shall conform to the following requirements, namely:-(a)the application shall be accompanied by three copies of the proposed bye-laws of the society;(b)where all the applicants are individuals, the number of applicants shall not be less than twenty-five, each of such person being a member of a different family.Explanation. - For the purposes of this clause, the expression "member of a family" means wife, husband, father, mother, grand-father, grand-mother, step-father, step-mother, son, daughter, step-son, step-daughter, grand-son, grand-daughter, brother; sister, half-brother, half-sister and wife of brother or half-brother;(c)the application shall be signed by every one of the applicants who is an individual [as specified under clause (a) of sub-section (1) of section 16] [Inserted by Kerala Act No. 7 of 2010.] and by a person duly authorized on behalf of the Government or any society or other body of person which is an applicant.
