Section 5 in Himachal Pradesh Co-Operative Societies Rules, 1971
5. Registration of a Society and refusal to register.
(1)After the Registrar is satisfied, he may register the society, and its bye-laws containing its full postal address. A certificate of registration containing registration number, the date of registration, and the registered name, and address, of the society shall be issued to the society along with a copy of the registered bye-laws.(2)It shall also be within the competence of the Registrar, before registering a society, to make such additions or alterations in the draft bye-laws, submitted with the application, for registration as he may deem fit provided that the written consent of two-thirds of the applicants is obtained to such additions or alterations.The rule empowers the Registrar to make certain alterations in the draft bye-laws when submitted to him for registration. But the alterations are subject to the approval of two-thirds majority of the applicants.
