Section 7 in Tamil Nadu Co-operative Societies Rules, 1988
7. Procedure on receipt of application for registration of a society.
(1)The Registrar shall enter the particulars of the application for registration of a society on its receipt in a register to be maintained by him in Form No. 2, give a serial number to the application and issue forthwith an acknowledgement thereof in Form No. 3. If the application prima facie appears not to be in order or it does not contain the particulars required under rule 3, the Registrar shall, within fifteen days from the date of receipt of the application in his office, pass an order refusing to register the proposed society specifying the reasons therefor in Form No. 4 and send it to the chief promoter by registered post with acknowledgement due or by personal delivery under acknowledgement.(2)Where no order of refusal has been passed under sub-rule (1), the Registrar shall examine the application and the proposed bye-laws in order to satisfy himself that all the requirements specified in sub-section (1) of section 9 have been complied with.(3)The Registrar may, before passing final order, call for such further information from the chief promoter or make such enquiry as he may deem necessary.(4)The Registrar may, before registering a society, make such alteration in the proposed bye-laws as he may deem necessary without changing the principal objects of the society.(5)If the Registrar is satisfied that all the requirements of sub-section (1) of section 9 have been complied with, he shall register the proposed society and its bye-laws within one hundred and twenty days from the date of receipt by him of the application for registration.(6)Where the Registrar is not so satisfied, he shall pass an order of refusal and communicate it to the chief promoter in Form No. 5 together with the reasons therefor. The order of refusal to register the proposed society shall be communicated by the Registrar within one hundred and twenty days from the date of receipt by him of the application for registration.(7)Where a society and its bye-laws are registered under sub-rule (5) or are deemed to have been registered under sub-section (3) of section 9, the Registrar shall issue to the chief promoter a certificate of registration in Form No. 6 signed by him and bearing his official seal together with two certified copies of the bye-laws, one for safe custody and the other for reference as registered or deemed to have been registered by him.(8)A copy of the certificate of registration together with a copy of such bye-laws shall be furnished by the Registrar to-(i)the financing bank concerned;(ii)the federal society concerned;(iii)the district co-operative union concerned or the Tamil Nadu Co-operative Union, as the case may be;(iv)the Regional Officer, if any, who is the next higher authority to the registering authority';(v)the Registrar for the State; and(vi)the District Co-operative Audit Officer concerned.(9)The Registrar shall maintain in Form No. 7 a register of all societies registered or deemed to have been registered.(10)Where a society is deemed to have been registered under sub-section (3) of section 9, the Registrar shall also enter the details of such society in a separate register in Form No. 8. The Registrar shall review the case of every such society and satisfy himself whether such society complies with the provisions of sub-section (1) of section 9, within a period of ninety days from the date on which the society was deemed to have been registered. The result of such review shall be entered in the register maintained in Form No. 8.
