Section 4 in The Bihar Co-operative Societies Rules, 1959
4. Procedure of registration.
- The Registrar shall examine every application for registration of a co-operative society and the bye-laws and other documents accompanying such application and shall satisfy himself-(a)that the application is in conformity with the Act and these Rules; and(b)that the bye-laws are in conformity with the Act and these Rules.(2)The Registrar may require any alterations to be made in the application or in the bye-laws in order to secure conformity with the Act and these Rules or call for such further information or make such inquiry as he may consider necessary.(3)If the Registrar is satisfied that the bye-laws are not inconsistent with the Act and these Rules, he may, if he thinks fit, register the society and its bye-laws and grant a certificate of registration in Form IV.(4)After registration, one copy of the bye-laws together with a copy of the statement of property and debts in the case of co-operative society with unlimited liability shall be retained in the Registrar's office and one copy bearing the official seal of the Registrar shall be returned to the society together with the certificate of registration, and another copy similarly sealed shall be forwarded for record to the affiliating society to which that society is affiliated or to the society from which it may borrow funds, as the case may be.[Deleted by Letter No. 14/Legal 51/89-2829 dated 2.9.89]
