Section 9 in The M.P. Co-Operative Societies Act, 1960
9. Registration.
(1)If the Registrar is satisfied that a society has complied with the provisions of this Act and the rules and that its proposed bye-laws are not contrary to this Act or the rules, he may register the society and its bye-laws with such modifications as he may consider necessary :Provided that no society shall be registered, if in the opinion of the Registrar, it is likely to be economically unsound or is likely to have an adverse effect upon any other society.(2)Where the Registrar refuses to register a society or its bye-laws he shall communicate the order of refusal together with reasons therefor to the first signatory to the application.(3)[ The Registrar shall take a decision within ninety days from the date of receipt of an application for registration of a society:Provided that where there is a failure on the part of the Registrar to dispose of such application within the period aforesaid the Registrar shall within the period of fifteen days from the date of expiration of that period, refer the application to the next higher officer and where the Registrar himself is the registering officer to the State Government, who or which, as the case may be, shall dispose of the application within two months from the date of its receipt and on the failure of such higher officer or State Government, as the case may be, to dispose of the application within that period, the society and its bye-laws shall be deemed to have been registered.] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].](4)[ The Registrar shall maintain register of societies registered or deemed to be registered under this Act.] [Inserted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].]
