Section 10 in Mizoram Cooperative Societies Act, 2006
10. Registration.
(1)The application for registration shall be disposed of by the Registrar within sixty days from the date or receipt or application.(2)The Registrar, on receipt of the application for registration of , if satisfied:(a)that the application for registration of a co-operative fully complies with the relevant provisions of this Act, rules and bye-laws framed there under;(b)that the proposed co-operative fulfils the basic criterion of economic viability, promotion of economic and social interest as well as to serve the overall interest of its members;(c)that the proposed objectives of the co-operative and bye-law provisions are not contrary to the provisions of this Act, rules and bye-laws may register the proposed co-operative, its bye-laws and forward the certificate of registration and a copy of the registered bye-laws by registered post to the chairman of the proposed co-operative within sixty days from the date of submission of the application for registration.(3)The Registrar, if the conditions laid down under Section 9 and sub-section(2)of Section 10, are not fulfilled, shall communicate the order of refusal to register the co-operative together with reasons to the chairman of the proposed co- operative by registered post within fifteen days from the date of such decision taken provide that no order of refusal to register a co-operative shall be made without providing areas reasonable opportunity of being heard to the applicants.(4)Where the application for registration is not disposed of by Registrar within sixty days or the Registrar fails to communicate the order of refusal register within the stipulated period specified under sub-section (3)the application for registration shall be deemed to have been accepted for registration by Registrar and he shall issue the Registration certificate in accordance with the provisions of this Act and rule.(5)In the event of a co-operative is deemed registered as per sub-section (4) and the registration certificate is not received within seventy five days from the date of submission of application for registration, the chairman of such proposed co-operative shall prefer a specific application to the Registrar indicating the manner by which deemed status has been attained by the co-operative with a specific request to issue a registration certificate in accordance with sub-section (4) of Section 10.(6)The Registrar, on receipt of such request under sub-section (5) shall issue a registration certificate to the cooperative.
