Section 6 in Jammu and Kashmir Co-Operative Societies Act, 1989
6. Registration.
(1)If the Registrar is satisfied-(a)that the application complies with the provisions of this Act and rules;(b)that the objects 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 rules; and(e)that the proposed Society complies with the requirements of sound business and has reasonable chances of success;[the Registrar shall, within one month from the date of receipt of application, register the society provisionally] [Substituted for "the Registrar shall register the Society provisionally" by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.] for a maximum period of six months during which period the Society shall fulfil the following obligations in order to qualify for permanent registration:-(i)Capital building to the extent to be prescribed.(ii)Membership mobilization/education to be prescribed.(iii)Development of projects, plans and schemes.(2)Where the Registrar refuses to register a Co-operative society, [he shall, within one month from the date of receipt of application, communicate] [Substituted for "he shall communicate" by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.] the order of refusal together with the reasons therefor, to such of the applicants as may be prescribed.
