Section 11 in The Assam Co-operative Societies Act, 1949
11. Registration.
(1)The Registrar shall decide all questions as to whether the application complies with the provisions of this Act and rules thereunder and whether the objects of the society are in accordance with Section 4.(2)When he is satisfied that the application is in order under sub-section (1) and the society and bye-laws are not contrary thereto, he may register the society and bye-laws; provided that the Registrar shall have powers to register the bye-laws with such modifications as he thinks are necessary to bring about uniformity in the main with the provisions of the bye-laws of societies which have similar objects or functions.(3)The Registrar shall endorse the bye-laws in token of registration. Each Society shall have a copy of its bye-laws so endorsed.(4)If the Registrar refuses to register a society or an amendment of the bye-laws of a registered society he shall record his reasons in writing and communicate these reasons and his decision to the promoters or the Secretary of a registered society by a registered letter to their office. The Registrar may at any time review his orders in this respect.
