Section 11 in The Meghalaya Co-operative Societies Act
11. Registration.
(1)The Registrar shall decide all questions as to whether the application complies with the provisions of this Act and rules thereunder and whether the objects of the society are in accordance with Section 4.(2)When he is satisfied that the application is in order under sub-section (1) and the proposed bye-laws are not contrary thereto, he may register the society and its bye-laws ; provided that the Registrar shall have powers to register the bye-laws with such modifications as he thinks are necessary to bring about uniformity in the main with the provisions of the bye-laws of societies which have similar objects or functions.(3)The Registrar shall endorse the bye-laws in token of registration. Each society shall have a copy of its bye-laws so endorsed.(4)If the Registrar refuses to register a society or an amendment of the bye-laws of a registered society he shall record his reasons in writing and communicate these reasons and his decision to the promoters or the Secretary of a registered society within four months from the date of receipt of the application for registration by a registered letter to their office. The Registrar may at any time review his orders in this respect.Provided that if the application for registration is not disposed of within the specified period of four months or the Register fails to communicate the order of refusal within that period, the application shall be deemed to have been accepted for registration.
