Section 8 in Haryana Co-operative Societies Act, 1984
8. Registration.
(1)If the Registrar is satisfied -(a)that the application complies with the provisions of this Act and the rules;(b)that the objects of the proposed society are in accordance with section 4;(c)that the proposed bye laws are not contrary to the provisions of this Act and the rules; and(d)that the proposed society has reasonable chances of success; the Registrar may register the society and its bye laws.(2)[ Where the Registrar refuses to register a society, he shall communicate within a period of one month from the date of receipt of the application for registration, the order of refusal together with the reasons thereof to such the applicants as may be prescribed:Provided that no order of refusal shall be made unless the applicant has been given a reasonable opportunity of being heard :Provided further that if the application for registration is not disposed of within a period of one month specified in sub-section (2) or the Registrar fails to communicate the order of refusal within the said period, the application shall be deemed to have been accepted for registration and the Registrar shall issue the registration certification in accordance with the provisions of this Act and the rules made thereunder.] [Sub section (2) and (3) substituted by Haryana Act No. 19 of 2006.]
