Section 9(3) in Delhi Co-operative Societies Act, 1972
(3)The application for registration shall be disposed of by the Registrar within a period of three months from the date of receipt thereof by him:Provided that if the Registrar is unable to dispose of the application within the aforesaid period, he shall make a report to the Lieutenant-Governor stating therein the reasons for his inability to do so, and the Lieutenant-Governor may allow him further time not exceeding three months to dispose of such application.
