Section 9 in The Orissa Co-operative Societies Rules, 1965
9. Registration of Society.
(1)The applicants for the registration of a Society shall select an organiser for communicating with the Registrar in regard to the registration and such organiser shall furnish such information in regard to the proposed Society, on behalf of the applicants as mentioned in Section 6 (1) of the Act, as the Registrar may from time to time require.[(1-a) The applicants while applying for registration of a Society, shall furnish a duplicate set of their application alongwith all enclosures to the Registrar which shall be endorsed to the Apex or Central Society concerned for making consultation referred to in Section 7;] [Inserted vide Orissa Gazette Extraordinary No 500, dated 23.4.1997.](2)[ If the Registrar registers a society finally or provisionally, or refuses to register it, he shall issue the certificate of such registration or communicate order of refusal together with the reasons therefor, as the case may be, to the organiser by registered post under acknowledgment due, within seven days of such registration or passing of the order of refusal.] [Substituted by Orissa Gazette Extraordinary No 500, dated 23.4.1997.](3)[ If the Registrar is satisfied for registration of the proposed society he will direct the Organiser of the Society to deposit the fees as specified by him from time to time, before issue of the certificate of registration to the society.] [Inserted vide Orissa Gazette Extraordinary No 1133, dated 26.7.2002.]
