Section 15 in Mizoram Cooperative Societies Act, 2006
15. Deregistration of a co-operative.
(1)The Registrar shall have the power to deregister a co-operative for the following reasons, namely:(a)the registration of co-operative is obtained by misrepresentation or fraud made by promoter applicants;(b)the co-operative failed to commence the business within a period of two years after the receipt of registration certificate;(c)after the commencement of business the co-operative failed to continue the business for a further period of two years;(d)the work or task of the co-operative is completed or exhausted;(e)the purpose for which the co-operative has been registered is not served within a reasonable time;(f)the cooperative deemed registered under sub-section (4) or (5) of section 10, failed to fulfill the conditions required for registration of cooperative which fact was noticed only after it received the deemed status.(2)The power under sub-section (1) shall be exercised by the Registrar only after providing a reasonable opportunity of being heard to the existing chair person or chief promoter applicants and the answers or replies furnished by the existing chair person or chief promoters are not found satisfactory.
