Section 4 in The Chhattisgarh Co-operative Societies Rules, 1962
4. Application for Registration.
(1)Every application for registration of a society under sub-section (1) of Section 7 shall be made in Form A.(2)Where any member of a society to be registered is a registered society, a member of the committee of such society shall be authorised by such committee by a resolution to sign the application for registration on its behalf and a copy of such resolution shall be appended to the application.(3)The application shall be sent to the Registrar by registered post or delivered by hand.(4)[ After receiving the application under sub-rule (3) the Registrar shall enter the application in the register maintained for the purpose and shall issue a receipt of such application duly signed by him, in which the date of receipt of such application shall also be mentioned.] [Inserted by notification No. 5-7-94-XV-1, dated 21-7-95.]
