Section 4 in Punjab Self-Supporting Co-operative Societies Act, 2006
4. Registration of a self-supporting co-operative society and federal self-supporting co-operative society.
(1)No self-supporting co-operative society shall be registered under this Act, unless its bye-laws are found to be in conformity with the co-operative principles and guidelines mentioned in the Schedule, and consists of not less than ten members competent to make contract under the Indian Contract Act, 1872 (Central Act 9 of 1872) belonging to ten different families.(2)For the purpose of registration, an application shall be submitted to the Registrar by hand or by registered post, signed by atleast ten persons, who wish to form a self-supporting co-operative society or by a duly authorised person on behalf of every self-supporting co-operative society which intends to form a federal self-supporting co-operative society and the Registrar shall give due acknowledgement thereof.(3)The person by whom or on whose behalf such application is made, shall furnish such information in regard to the proposed self-supporting co-operative society or federal self-supporting co-operative society, as the case may be, as the Registrar may require.(4)An application for registration shall be made to the Registrar which shall be accompanied by the following documents, namely:-(a)two copies of the proposed bye-laws of the self-supporting co-operative society or the federal self-supporting co-operative society, as the case may be;(b)a list of names of members with their addresses and occupations;(c)a list of members of the Board elected by the promoting members;(d)a true copy of the minutes of the meeting at which the bye-laws were adopted : and(e)receipt of deposit of registration fee as specified by the Registrar.(5)The Registrar shall scrutinise the application and bye-laws submitted under sub-section (4) keeping in view the norms laid down in the Schedule and if he is satisfied that the application and the proposed bye-laws are in consonance with the provisions of this Act, he shall register the self-supporting co-operative society or the federal self-supporting co-operative society, as the case may be, and also its bye-laws and issue a certificate of registration and return in original the registered bye-laws after signing and putting a seal on them within a period of sixty days from the date of receipt of application to the concerned society or its duly authorised person, as the case may be.(6)If the application for registration is not in conformity with the provisions of sub-sections (4) and (5) the Registrar after giving an opportunity of being heard to the applicant, shall communicate the order for refusal together-with reasons thereof within a period of sixty days from the date of receipt of the application to the duly authorised person. In case, no refusal is communicated within the said period, the self-supporting co-operative society or the federal self-supporting co-operative society, as the case may be, shall be deemed to have been registered and in that event, the Registrar shall send a certificate of deemed registration and the original copy of the deemed registered bye-laws signed and scaled by him within a period of thirty days after the expiry of the stipulated period of sixty days to the aforesaid duly authorised person.(7)Where an order of refusal is received under sub-section (6), or where the certificate of deemed registration is not received by the duly authorised person within the period, specified in that sub-section, he may -(a)submit an application to the Registrar against the refusal and seek registration afresh; or(b)make an appeal against the order of refusal or delay in issuing the certificate of deemed registration to the Co-operative Tribunal within a period of sixty days from the communication of such an order or within sixty days of the period prescribed for issuing the certificate of deemed registration.(8)The certificate of registration signed by the Registrar with the seal of his office, shall be the conclusive evidence that the self-supporting co-operative society or the federal self-supporting co-operative society mentioned therein, is duly registered under this Act.
