Section 9 in The Delhi Co-Operative Societies Act, 2003
9. Registration.
(1)If the Registrar is satisfied -(a)that the application complies with the provisions of this Act and the rules;(b)that the objects of the proposed co-operative society are in accordance with section 4;(c)that the proposed bye-laws are not contrary to the provisions of this Act and the rules;(d)that in case of co-operative bank prior written permission of the Reserve Bank for registration has been received by the Registrar;[***] [The word "and" omitted by Delhi Act 1 of 2005, section 3 (w.e.f. 1-4-2005)](e)that the proposed co-operative society has reasonable chances of success;(f)[ that in case of a co-operative housing society, the confirmation of availability of land to the co-operative housing society from the land allotting agency has been received by the Registrar,] [Inserted by Delhi Act 1 of 2005, section 3 ]the Registrar may register the co-operative society and its bye-laws.;(2)When the Registrar refuses to register a co-operative society, he shall communicate the order of refusal together with the reasons, therefor, to the applicant.(3)The application for registration shall be disposed of by the Registrar within a period of ninety days from the date of receipt thereof by him :Provided that if the Registrar is unable to dispose of the application within the aforesaid period, he shall make a report to the Government stating therein the reasons for his inability to do so, and the Government may allow him further time not exceeding ninety days to dispose of such application :Provided further that if the application for registration is not disposed of within the aforesaid period of ninety days and the Registrar fails to communicate the order of refusal within that period, the application shall be deemed to have been accepted for registration and the Registrar shall issue the registration certificate in accordance with the provisions of this Act and the rules made thereunder.
