Section 9 in Uttarakhand Self Reliant Co-Operatives Act, 2003
9. Location of Registered office.
(1)Every co-operative shall notify to the Registrar the full address of its registered office, within ninety days of being registered as a co-operative.(2)Every Co-operative shall display in full the address of its Registered office in legible characters in a conspicuous position:(a)at every office or place at which it carries on business;(b)in all notices and other official publications;(c)on all its contracts, business letters, orders for goods, invoices, statements of account, receipts and letters of credit; and(d)on all bills of exchange, promissory notes, endorsements, cheques and orders for money it signs or that are signed on its behalf.(3)A co-operative may, by a resolution of the Board of Directors, Change the address of its registered office:Provided, however, that it shall give notice of such change to its members, creditors, the Registrar and to any secondary co-operative/s to which it may be affiliated, within fifteen days of the Board resolution, and to its members and creditors, at least ten days before effecting the change.(4)The Registrar shall, within fifteen days of receiving information from a cooperative, take on record, in the registrar of co-operatives, the full address of the registered office of a co-operative, and any changes there of.
