Section 6(1) in The Assam Co-operative Societies Rules, 1953
(1)On receipt of the application for registration the Registrar shall examine the application for registration and the bye-laws in order to satisfy himself-(a)that the application and bye-laws are in conformity with the Act and the Rules;(b)that the bye-laws are suitable for carrying out the objects of the society and ensure safe conduct of its business; and(c)that the proposed society has reasonable chances of success having regard to local conditions, and may call for further information or make such enquiry as he may deem necessary.
