Section 9 in The Tamil Nadu Co-Operative Societies Act, 1983
9. Registration.
(1)If the Registrar is satisfied that-(a)the application for registration of the proposed society complies with the provisions of the Act and the rules;(b)the objects of the proposed society are in accordance with the provisions of section 4;(c)the proposed society complies with the requirements of sound business and has reasonable chances of success;(d)the area of operation of the proposed society does not overlap the area of operation of another registered society of the same class or category save as permitted by the Registrar; and(e)the proposed bye-laws of the society are not contrary to the provisions of this Act or the rules or to the co-operative principles or to any other law applicable to the society;he may, within a period of one hundred and twenty days from the date of receipt by him of the application for registration, register the society and its bye-laws.(2)If the Registrar refuses to register a society and its bye-laws, he shall communicate within the period of one hundred and twenty days specified in sub-section (1), the order of refusal together with the reasons for the refusal to the chief promoter.(3)Where no order of refusal is communicated under sub-section (2) within the said period of one hundred and twenty days, it shall be deemed that the Registrar has registered the society and its bye-laws on the one hundred and twentieth day from the date of receipt by the Registrar of the application for registration.(4)Notwithstanding any thing contained in sub-section (3), the Registrar shall, review within such period as may be prescribed, the case of every society which is deemed to have been registered under sub-section (3), and satisfy himself whether such society complies with the provisions of sub-section (1) and in case such society does not comply with any of the provisions of the said sub-section (1), the Registrar shall, notwithstanding anything contained in section 137, by an order in writing direct the winding-up of such society and the provisions of sections 138 to 142 shall apply to such society which has been ordered to be wound-up under this section.
