Section 6 in Rajasthan Co-operative Societies Act, 2001
6. Registration.
(1)If the Registrar is satisfied -(a)that the proposed society complies with the requirements of sound business in its proposed area of operation;(b)that the application complies with the provisions of this Act and the rules;(c)that the proposed bye-laws are not contrary to the provision of this Act and the rules; and(d)that the aims of the proposed, society are not inconsistent with, the principles of social justice, co-operation and public morality and are not in derogation to the laws of the land, he shall, within sixty days from the submission of the application, register the cooperative society together with its bye-laws under the class or sub-class, as prescribed and issue a certificate thereof under his hand and seal, which shall be the conclusive evidence of the fact that the society is duly registered under this Act unless proved that such registration had been cancelled by the Registrar under the provisions of this Act.(2)If the Registrar finds that any one of the conditions laid down in subsection (1) is not satisfied, he shall, after giving such of the applicants, as may be prescribed, an opportunity of being heard, communicate the order of refusal togetherwith the reasons thereof, within sixty days from the submission of the application.(3)If no refusal is communicated within the period specified under subsection (2), the applicants may, within thirty days from the expiry of such period, move, the Registrar, Co-operative Societies, Rajasthan, where the .registering authority is subordinate to him, and the Government, where the Registrar, Cooperative Societies, Rajasthan is himself the registering authority, for decision on their application and the Registrar, Co-operative Societies, Rajasthan or the Government, as the case may be, shall, within thirty days of receipt of the application, decide it and issue necessary and decisive directions to the registering authority, failing which the society shall be deemed to be registered.
