Section 6 in The Delhi Co-operative Societies Rules, 2007
6. Disposal of application for registration.
(1)On receipt of the application under rule 5 and before disposal of such application under section 9, the Registrar may call for such further information from the applicants or make such independent enquiries as he may deem fit.(2)Subject to provision of section 9 of the Act, the Registrar may give, whenever necessary, the reasonable time not exceeding one month to the promoter members to modify the proposed bye-laws before finally registering the co-operative society.(3)On registering a co-operative society and its bye-laws under sub-section (1) of section 9, of the Act the Registrar shall, grant to such co-operative society, a certificate of registration in Form - 3 signed by him and bearing his official seal and containing the registration number of such co-operative society, and the date of its registration.(4)The Registrar, shall, also furnish to the co-operative society, a copy of the bye-laws duly approved and registered by him, with a certificate in the following form recorded on the last page of the bye-laws after the signatures of the promoter members:-Certified that these bye-laws have been registered under sub section (1) of the Delhi Cooperatives Societies Act, 2003, at page .............................. Volume No.....................this.................day of...................20.............Signature of the Registrar................Seal of the Registrar......................(5)The documents referred in sub-rule (3) shall be delivered to a person authorized by the promoter members of such co-operative society or shall be dispatched by post under "acknowledgement due" registered cover.(6)In case of deemed registration of a cooperative society under second provision to subsection (3) of section 9 of the Act, the Registrar shall issue registration certificate on receipt of a request along with requisite documents prescribed in rule 5 from the applicant, so that certificate under section, 10 of the Act can be issued and unless the complete documents as prescribed, are submitted the benefit of deemed provision shall not be available.
