Section 7(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)The Registrar shall enter the particulars of the application for registration of a society on its receipt in a register to be maintained by him in Form No. 2, give a serial number to the application and issue forthwith an acknowledgement thereof in Form No. 3. If the application prima facie appears not to be in order or it does not contain the particulars required under rule 3, the Registrar shall, within fifteen days from the date of receipt of the application in his office, pass an order refusing to register the proposed society specifying the reasons therefor in Form No. 4 and send it to the chief promoter by registered post with acknowledgement due or by personal delivery under acknowledgement.
