Section 11 in Jharkhand Co-operative Societies Act, 2008
11. Registration.
(1)If the Registrar is satisfied that a society has complied with provisions of this Act and Rules and that its proposed bye-laws are not contrary to this Act or to the Rules, he may register the Society and its bye-laws and he will send by registered post to the organizer/promoter of the Society, within 90 days from the date of submission of application, a registration certificate along with the original copy of the registered bye-laws duly sealed and signed by him.(2)If in the opinion of the Registrar, the conditions stipulated under sub section (1) above appear not to have been complied with, within 90 days of the presentation of the application before him, he shall record reasons for refusal and refuse to register the society and send this decision by registered post to the organiser/promoter. In the event of the refusal not being sent within the stipulated period, the Society shall be deemed to have been registered and in such a situation the Registrar within one month thereafter shall send by registered post, the registration certificate for deemed registration along with the original copy of the registered bye-laws duly sealed and signed.(3)(A)In the event where the organizer/ promoter has received the refusal order in accordance with the provisions of sub-section (2) or has not received any registration certificate of deemed registration, an appeal shall lie to the Registrar if the refusal order has been passed or the certificate of deemed registration has not been issued by an officer appointed to assist the Registrar under sub-section 2 (a) of section 6 of this Act , and to the State Government, if such order has been passed or the certificate of deemed registration has not been issued within the period provided under the Act by the Registrar himself.(B)In case of Self Supporting Societies, if the organizer/ promoter has received the refusal order in accordance with the provisions of sub-section (2) or has not received any registration certificate of deemed registration, an appeal shall lie to the Co-operative Forum and to the State Tribunal if such order has been passed or a certificate of deemed registration has not been issued within the stipulated period to the Registrar himself.Provided that such appeal shall lie within sixty days from the receipt of the refusal order and in case of deemed registration within sixty days from the expiry of the prescribed period of communication.(4)Where a Self Supporting Society or a co-operative society intends to covert itself into a co-operative society or vice versa it shall be free to do so after bringing about an amendment in the bye laws.(5)If in the opinion of the Registrar, the organiser/promoter has got a society registered by fraud or mistake, the Registrar shall cancel the registration in case such registration has been made by an officer appointed to assist the Registrar under sub section (2)( a) of section 6 of the Act and by the State Government in case such registration has been made by the Registrar himself.
