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State of Jharkhand - Section

Section 77 in The Bihar Co-operative Societies Rules, 1959

77. Savings.

- Any action taken or order made before the commencement of these rules shall, so far as it is consistent with these rules, be deemed to have been taken or made under the appropriate provisions of these rules.Form No. I[Rule 3(1)]Form of application to register a societyToThe Registrar,Co-Operative Societies, [Bihar] [This may be read as 'Jharkhand'.].Dated the..............200We, the undersigned, agree to the enclosed bye-laws and under Section 9(1) of the Bihar and Orissa Co-operative Societies Act, 1935 (Bihar and Orissa Act VI of 1935), apply to be registered as a Co-operative Society with limited/unlimited liability, under the name and title of....................the registered office being at .......................in thana post office............ sub-division ......................... and district......................We submit four copies of the bye-laws of our society.
No. Name of the applicant Age Father's Name Occupation or class Residence Signature or thumb impression duly attested Remarks
1 2 3 4 5 6 7 8
               
Form No. IIStatement Of property and dates of applicant for registration of ........................... Co-operative Society with unlimited liability[Rule 3(5)]The Society, recommended for registration, lies within area......................and will start with................members.
  I. Assets- Rs.
  ................bighas/acresof land ' are held by theapplicant which have been valued atRs................................. Value of other properties.
  Total ....................
II. Liabilities-
  Rent due to landlord Cash debts ....................
  Interest due on each debts Mortgage debts ....................
  Interest due on mortgage debts ....................
  Other liability, if any ....................
  Total ....................
III. Annual income of member-
  1. Annual profits from lands ....................
  2. Other income from lands ....................
  Total ....................
I ................. son of .................., of ............... police-station ....... district ............. do hereby solemnly affirm that the foregoing statements are true to the best of my knowledge and belief.Verified at.................... this day of..................... date ........... 20......Signature of applicantA separate form should be used for each applicant.Form No. III[Rule 3(5)]Report of organisation of.......................................... ....Society with limited/ unlimited liability..Name of organiser ...............
  1 Date or dates of local inquiry and by whom held.  
2 Do all the applicants understand the main principles ofco-operation?
3 How the bye-laws been fully explained to the applicants?
4 How many literate persons have been enrolled.
Note. - "Literate" means a person who can write and read aletter. At least two or three literate persons should join thesociety, one of whom must be capable of keeping the accounts.
5 What are the antecedent and character of the applicants? Arethey litigious, and to what do you ascribe their indebtedness ifany?  
6 Are the applicants in arrears of rent and if so, why?
Note. - Raiyatswho are unpunctual in the payment of rent do notusually make good members of co-operative societies.
7 Has a statement of property and debts been drawn up andenclosed with the organisation papers? Has the amount of loanrecommended for each applicant been entered in the remarks columnof the application?  
Note. - The statement must be personally verified andattested by the organiser. Reference should be made to therecords-of-rights and also, if possible, to the landlord's papers.Valuation of land must be put at a low figure, i.e., that which itwould fetch at an involuntary sale. It there is no custom oftransfer, it may be fixed at two thirds of the amount for which,it could be mortgaged. These information's are required in respectof agricultural credit society only.
8 How is the society to be financed?What is the initial capital withwhich it is proposed to start work.(If it is proposed to pay off old debts at the start, specialreasons for this course should be given).  
9 What are the chief crops in the locality in which the societyis situated? What are the means of irrigation and what is thedistance of the village from the headquarters of the CentralCo-operative Society or Organiser? Is it easily accessible?
10 Does it belong to any group of cooperative societies inexistence?
11 What provisions has been made for its local supervision?
12 Have you any other remarks to make?
  Recommended for registration by the Directors of................................. Central Bank/Union, videResolution no. .................... dated ..........
Signature of OrganiserHonorary Secretary........................ Co-operative SocietyForm No. IV[Rule 4(3)]Form of Certificate of RegistrationOffice Of The Registrar, Co-Operative Societies, [Bihar] [This may be read as 'Jharkhand'.]In the matter of application for registration of a Co-operative Society at ............ police station ............... in the district of ...........I do hereby certify that pursuant to Section...............................of the Bihar and Orissa Co-operative Societies Act, 1935 (Bihar and Orissa Act VI of 1935) Co-operative Society has been registered in my office as a Co-operative Society with limited liability under the name and title of the ......................... and the bye-laws of the society have also been registered.The following is the area of operation of the society:-Seal of office.Registrar,Co-operative Societies, [Bihar] [This may be read as 'Jharkhand'.].Dated this day of.....................Two thousand.............Form No. V[Rule 7(1)]Form of application for MembershipToThe Committee Of ManagementCo-Operative SocietySir,I hereby apply for admission as a member of the............................Society. I have carefully read the bye-laws and rules of the society/the bye-laws and rules have been read out and explained to me and I hereby agree to abide by the same.I request that you will allot me....................................shares and I hereby agree to accept the same or any less number that you may allot to me.I am/am not a member of .................... Society.I also do hereby nominate the person named below as the person to whom shall be transferred my shares, deposits and loans or any other interest in the society after my death.Yours Faithfully.
  Signature ....... .......
Father's or husband's name ....... .......
Age ....... .......
Profession ....... .......
Permanent Address ....... .......
Present Address ....... .......
Name of nominee ....... .......
Relationship ....... .......
Age of nominee ....... .......
Address of nominee ....... .......
We (members of the society ...................... recommend that .................. be admitted as a member of the ...................... society ......................Signature of.........................
(1)...................and
(2).....................Form No. VI[Rule 17(1)]Form of application for the registration of amendment to the bye-laws of a registered SocietyFromToThe Registrar,Co-Operative Societies, [Bihar] [This may be read as 'Jharkhand'.]Dated.............the............200Sir,We, the undersigned submit herewith four copies of the enclosed amendment to the bye laws of the society bearing registered no .........................in the district of.................under Section 25 of the Bihar and Orissa Co-operative Societies Act, 1935 (VI of 1935) and the rules framed by the State Government thereunder. Due notice of the bringing forward of the amendment was given in accordance with the bye-laws of the society.The necessary particulars about the ordinary/extraordinary or special/general meeting at which the amendment was passed are noted below and three certified copies of the resolution adopting the amendment are enclosed herewith:-
(1)Date of the meeting.
(2)Number of members present.
(3)The total number of members of the society at the time of the general-meeting.
(4)Number of members who voted in support of the amendment.Secretary.Members of the Managing Committee-