Section 9 in The Delhi Co-operative Societies Rules, 2007
9. Refusal to register.
- Without prejudice to the generality of the power under sub-section (2) of section 9 of the Act, the Registrar may refuse to register a co-operative society on any one of the following grounds:-(1)The name of the proposed co-operative society is identified with or which nearly resembles the name of an already registered co-operative society or the name is in contravention of any law for the time being in force;(2)In the opinion of the Registrar, the name of the proposed co-operative society, is likely to deceive or mislead the members of the public as to its nature or identity;(3)In the opinion of the Registrar, the aims and objects of the co-operative society are similar to those of a co-operative society already functioning in that particular area satisfactorily and other co-operative society in the same area may not be viable.(4)Except otherwise permitted, the members of a co-operative society do not reside within the area of its operation or in the opinion of the Registrar are drawn from heterogeneous elements.(5)If in the opinion of the Registrar, area of operation of a co-operative society extends over an un-manageable area.(6)The proposal for registration of a co-operative society is against the principles of cooperation.(7)Any other ground considered just and equitable by the Registrar.
