Section 9 in The Bihar Co-operative Societies Act, 1935
9. Application for registration.
(1)An application for the registration of a society shall be made to the Registrar, and shall be accompanied by a copy of the proposed bye-laws of the society and the persons by whom or on whose behalf such application is made shall furnish such information in regard to the society as the Registrar may require.(2)The application shall be signed-(a)[ if none of the applicants is a registered society by at least ten persons or less number of persons qualified in accordance with the requirements of sub-section (1) or sub-section (1-A) of Section 8] [Inserted by Act 39 of 1982.][Provided that applicants, either male or female, shall be from different families.] ['Proviso' inserted by Amendment Act 10 of 2002.](b)if any of the applicants 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 ten other members or, where there are less than ten other members, by all of them.(3)[ The following shall be attached to such applications :-(a)Four copies of the proposed bye-laws of the Cooperative Society as adopted by the founder members(b)A list containing names of members with their address, occupation and share participation.(c)A list containing names of the persons of first Board as elected by the founder members.(d)True copy of the resolution of the meeting duly signed by the Chairman in which the Bye Laws have been adopted.]
