Section 8 in Rajasthan Co-operative Societies Act, 1965
8. Registration.
(1)If the Registrar is satisfied-(a)that the application complies with the provisions of this Act and the rules,(b)that the objects of the proposed society are in accordance with section 4,(c)that the aims of the proposed society are not inconsistent with the principles of social justice, co-operation and public morality and that they facilitate the establishment of a socialistic pattern of society,(d)that the proposed bye-laws are not contrary to the provisions of this Act and the rules, and(e)that the proposed society complies with the requirements of sound business,the Registrar may register the co-operative society and its bye-laws.(2)If the Registrar is unable to dispose of an application for registration within the period of three months from the date of making the application for registration under section 6, he shall forward the papers to the Government with his report stating the reasons therefor and for seeking extension and he shall thereafter act in accordance with such directions as may be issued to him by the Government within two months.(3)Where the Registrar refuses to register a co-operative society, he shall communicate the order of refusal, together with the reasons therefor, to such of the applicants as may be prescribed.
