Section 9 in The Maharashtra Co-Operative Societies Act, 1960
9. Registration.
(1)If the Registrar is satisfied that a proposed society has complied with the provisions of this Act and the rules, [or any other law for the time being in force, or policy directives issued by the State Government under section 4] [These words and figures were inserted by Maharashtra 20 of 1986, 6(a)(i).] and that its proposed bye-laws are not contrary to this Act or to the rules, he [shall, within two months] [These words were substituted for the words 'may, within six months,' by Maharashtra 20 of 1986, Section 6(a)(ii).], from the date of receipt of the application register the society and its bye-laws.(2)[ Where there is a failure on the part of the Registrar to dispose of suet application within the period aforesaid, the Registrar shall, within a period of fifteen days from the date of expiration of that period refer the application to the next higher officer and where the Registrar himself is the registering officer, to the State Government, who or which, as the case may be, shall dispose of the application within two months from the date of its receipt and on the failure of such higher officer or the State Government, as the case may be, to dispose of the application within that period, the society and its bye-laws shall be deemed to have been registered [and thereafter the Registrar shall issue a certificate of registration under his seal and signature within a period of fifteen days] [Sub-section (2) was substituted for the original by Maharashtra 20 of 1986, Section 6(b).]].(3)Where the Registrar refuses to register a proposed society, he shall forthwith communicate his decision, with the reasons therefor, to the person making the application and if there be more than one to the person who has signed first therein.(4)The Registrar shall maintain a register of all societies registered, or deemed to be registered, under this Act.
