Section 8 in The Tamil Nadu Co-Operative Societies Act, 1983
8. Application for registration.
(1)An application for registration shall be made to the Registrar in the prescribed form.(2)The application shall be signed-(a)in the case of a society of which no member is a registered society, but at least twenty-five persons qualified in accordance with the requirements of sub-section (1) of section 6 and sub-section (1) of section 21 and who are not disqualified for admission as members under sub-section (1) of section 23; and(b)in the case of a society of which a member 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 twenty-five other members or, when there are less than twenty-five other members, by all of them.(3)The application shall be accompanied by a copy of the proposed bye-laws of the society and the chief promoter shall furnish such information in regard to the society as the Registrar may require.Explanation. - For the purposes of this section and sections 9 and 10, "chief promoter" means the person who has signed the application for the registration of the society and who has been nominated in this behalf by the persons who have signed that application.
