Section 6(4) in The Orissa Co-operative Societies Rules, 1965
(4)[ Where any person or authority joining in the application for registration of a Society is;(a)a Society, the President of the Society, or the Vice-President, in case the Society does not have a President, or having a President, such President is unable to perform his duties, or the representative, in case such Society does not have a President or Vice-President or having a President and Vice-President, none of them is able to perform his duties;(b)a local authority or body corporate, the head of such authority or body, as the case may be; or(c)the State or the Central Government, an Officer authorised by such Government, shall sign the application for registration and the bye-laws, on behalf of such society, authority, body corporate or Government;]
