Section 8 in Himachal Pradesh Co-Operative Societies Act, 1968
8. Registration.
(1)If the Registrar is satisfied-(a)that the application complies with the provisions of this Act and the rules;(b)that the aims of the proposed society are in accordance with section 4;(c)that the aims of the proposed society are not inconsistent with the principles of social justice;(d)that the proposed bye-laws are not contrary to the provisions of this Act and the rules; and(e)that the proposed society has reasonable chances of success; he may register the society and its bye-laws.(2)The application for registration shall be disposed of by the Registrar within a period of ninety days from the date of receipt thereof by him.(3)If the Registrar fails to dispose of the application within the period specified in sub-section (2), the applicant society shall be deemed to have been registered.(4)When the Registrar refuses to register a society, he shall communicate the order of refusal, together with the reasons therefor, to such of the applicants as may be prescribed.
