Section 9 in The Gujarat Co-Operative Societies Act, 1961
9. Registration and provisional registration, certificate of registration.
(1)On receipt of an application for registration from a society-(a)if the Registrar is satisfied that the society has complied with the provisions of this Act and the rules as to registration and that its bye-laws are not contrary to this Act and the rules, he shall register the society and its bye-laws; and(b)if the Registrar is of opinion that the application complies with the requirements of Section 8 but that its bye-laws are not in conformity with the provisions of this Act and the rules, he may provisionally register the society and by an order in writing permit the society to perform such functions subject to such conditions as he may specify in the order and may also by an order in writing direct the society to amend within the period prescribed in this behalf its bye-laws so as to bring them in conformity with this Act and the rules.(2)When a society has been provisionally registered, the Registrar shall, on its compliance with the order made under clause (b) of sub-section (1) finally register it and its bye- laws, and on its failure to comply with the order shall cancel its provisional registration.(3)A provisionally registered society shall not be deemed to be a society registered under this Act.(4)On the registration of a society, the Registrar shall issue to it a certificate of registration signed by him.(5)A certificate of registration issued under sub- section (4) shall be conclusive evidence that the society therein mentioned is duly registered, unless it is proved that the registration has been cancelled.(6)If the Registrar refuses to register the society, he shall forthwith communicate his decision with reasons therefor, to the person who has signed first on the application.
