Section 10 in The Orissa Co-operative Societies Rules, 1965
10.
(1)The certificate of registration or provisional registration, as the case may be, shall be issued in the form set forth in Schedule A and A-1 respectively alongwith a notification of the members and President of the Preliminary Committee constituted in the manner envisaged under Sub-Section (1-c) of Section 28 of the Act.(2)(i)On the registration, or provisional registration of a Society under Section 7, the bye-laws of the society as registered and the certificate of registration shall be issued under the seal and signature of the Registrar to the;(a)Organiser of the Society;(b)Principal Officer in the area of operation of the Society; and(c)Financing Bank as well as the Apex or Central Society of which the society intends to be a member;(ii)One authenticated copy of the bye-laws and the certificate of registration shall be retained in the office of the Registrar; and(iii)The Bye-Laws alongwith the certificate of registration so issued shall be conclusive evidence of the fact that the said Bye-Laws have been duly registered under the Act.]
