Section 8 in The Punjab Co-operative Societies Act, 1961
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 objects of the proposed society are in accordance with section 4,(c)that the proposed bye-laws are not contrary to the provisions of this Act and the rules ; and(d)that the proposed society has reasonable chances of success, the Registrar may register the society and its bye-laws.(2)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.(3)The application for registration shall be disposed of by the Registrar within a period of two months from the date of receipt thereof by him.
