Section 11 in The Bihar Co-operative Societies Act, 1935
11. Registration.
- [(1) If the Registrar is satisfied that a society has complied with the provisions of this Act and Rules and that its proposed bye-laws are not contrary to this Act or to the Rules, he may register the Society and its bye-laws. And he will send by registered post to the organiser/promoter of the Society, within 90 days from the date of submission of application, a registration certificate and original copy of the registered bye-laws duty sealed and signed by him.] [Substituted by Act 10 of 2002.](2)If in the opinion of the Registrar, the conditions stipulated under subsection (1) above appear not to have been complied with, within 90 days of the presentation of the application before him, he shall record reasons for refusal and refuse to register the society and send this decision by registered post to the organiser/promoter. In the event of the refusal not being sent within the stipulated period, the Society shall be deemed registered and in such a situation the Registrar within one month thereafter shall send by registered post, the registration certificate for deemed registration alongwith original copy of the registered bye-laws duly sealed and signed.(3)In the event where the organiser/promoter has received the refusal order in accordance with the provisions of sub-section (2) or has not received registration certificate of deemed registration an appeal shall lie to the Registrar if the refusal order has been passed by an officer appointed to assist the Registrar under subsection 2(a) of section 6 of this Act and to the State Government if such order has been passed by the Registrar himself:Provided that such appeal shall lie within sixty days from the receipt of the refusal order or within sixty days from the expiry of the prescribed period of communication in case of deemed registration.(4)If in the opinion of the Registrar, the organiser/promoter has got a society registered by fraud or mistake, then the Registrar shall appeal to the State Government for cancellation of the said registration:Provided that such appeal may be filed within sixty days from the registration order.]
