Section 67(3) in Himachal Pradesh Co-Operative Societies Rules, 1971
(3)An application of a society for a loan, or subsidy, or both from a Government department or a Government sponsored agency shall be made through the Registrar. While forwarding the application, the Registrar shall record his opinion regarding the eligibility of the society for the said loan, or subsidy, or both; its financial position and the desirability of sanctioning to the society the said loan, or subsidy, or both.
