Section 581J(2) in The Companies (Amendment) Act, 2002
(2)Every application under sub- section (1) shall be accompanied by-(a)a copy of the special resolution, of not less than two- third of total members of inter- State co- operative society, for its incorporation as a Producer Company under this Act;(b)a statement showing-(i)names and addresses or the occupation of the directors and Chief Executive, if any, by whatever name called, of such co- operative; and(ii)list of members of such inter- State co- operative society;(c)a statement indicating that the inter- State co- operative society is engaged in any one or more of the objects specified in section 581B;(d)a declaration by two or more directors of the inter- State co- operative society certifying that particulars given in clauses (a) to (c) are correct.
