Section 3(2) in The Multi-State Co-Operative Societies Rules, 2002
(2)Where any member of a multi-State co-operative society to be registered is a multi-State co-operative society or a co-operative society, the Chairperson or Chief Executive or a member duly authorised by board of directors or the governing body of such multi-State co-operative society or co-operative society, as the case may be, shall be authorised by that board by a resolution, to sign the application for registration and bye-laws on its behalf, and a copy of such resolution shall be appended to the application.
