Section 6 in The Meghalaya Co-operative Societies Rules
6. Conditions of registration of a society and refusal to register.
(1)On receipt of he application for registration the Registrar shall examine the application for registration and the bye-laws in order to satisfy himself-(a)that the application and bye-laws are in conformity with the Act and the Rules ;(b)that the bye-laws are suitable for carrying out the objects of the society and ensure safe conduct of its business ; and(c)that the proposed society has reasonable chances of success having regard to local conditions, and may call for further information or make such enquiry as he may deem necessary.(2)(a)If the Registrar is satisfied on all the points mentioned in Clauses (a), (b) and (c) of sub-rule (1), he may register the society and its bye-laws.(b)Such registration shall be entered in a general register kept for the purpose in the form found suitable and the entry of such registration shall be attested by the seal and signature of the Registrar.(3)When a society is registered, the Registrar shall grant a certificate of registration in the form set forth in the Schedule.(4)The certificate of registration together with a copy of the bye-laws as approved by the Registrar duly stamped with his official seal shall be sent to the applicant. Of the three remaining copies of the registered bye-laws, one shall be retained in the office of the Registrar, one sent to the Assistant Registrar and the third to the Inspector concerned with a copy of the certificate of registration.(5)If the society intends to be a member of any "affiliating society" an extra copy shall be authenticated and sent to the society concerned.(6)If the Registrar refuses to register a society or its bye-laws he shall record in writing the reasons for his refusal and shall communicate his decision to the applicants.
