Section 3(7) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
(7)On receipt of application for registration from the handicraft artisans or self-employed person the Chief Executive Officer or the authorised officer in this behalf shall after conducting such inquiries as may be necessary, allot and communicate to the applicant registration number as 'member' of the fund or reject the application intimating him in writing the reasons thereof.
