Section 6 in Rajasthan Co-operative Societies Act, 1965
6. Application for registration of co-operative societies.
(1)An application for the registration of a co-operative society shall be made to the Registrar in such form as the Registrar may, from time to time, specify: and the applicant shall furnish to him all such information about the society as he may require.(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 co-operative society;(b)where all the applicants are individuals, the number of applicants shall not be less than fifteen and each of such persons shall be a member of a different family;(c)where all the applicants are co-operative societies the number of applicants shall not be less than five:Provided that in the case of a service co-operative society, as classified under the rules, such minimum number of individual applicants shall not be less than fifty, each of whom shall be a member of a different family, and of whom at least ten per centum shall belong to the weaker sections of the community;(d)the minimum share capital of a service co-operative as aforesaid shall be Rs. 750/- and each member shall have not less than one share;(e)where the objects of the co-operative society include the creation of funds to be lent to its members and where all the applicants are individuals, save where the Registrar, by general or special order otherwise directs, the applicant shall reside or own immovable property in the same village or town or in the same group of villages or belong to the same class or pursue the same occupation;(f)the application shall be signed by every one of the applicants who is an individual and in the case of applicants other than individuals, by a person duly authorised by such applicant in that behalf.Explanation. - For the purposes of clause (b) of sub-section (2), the expression-(i)"family" means a family consisting of a husband and a wife, their children and grand-children being dependent on them and the widowed mother of the husband so dependent;(ii)[ Omitted] [Omitted by Rajasthan Act No. 17 of 1976]
