Section 7 in Kerala Cooperative Societies Act, 1969
7. Registration.
(1)If the Registrar is satisfied [within a period of ninety days from the date of receipt of the application] [Inserted by Kerala Act No. 1 of 2000.]-(a)that the application complies with the provisions of this Act and the rules;(b)that the objects of the proposed society are in accordance with section 4;(c)that the area of operation of the proposed society and the area of operation of another society of similar type do not overlap;(d)that the proposed bye-laws are not contrary to the provisions of this Act and the rules; and(e)that the proposed society complies with the requirements of sound business, he may register the society and its bye-laws within a period of ninety days of receipt of application.(2)Where the Registrar refuses to register a society, he shall communicate the order of refusal together with the reasons therefore within seven days of such order to such of the applicants as may be prescribed.(3)An application for registration of a society shall be disposed of by the Registrar [within ninety days] [Substituted by Kerala Act No. 1 of 2000.] from the date of receipt of the application.(4)[ Where an application for registration of a society is not disposed of within the time specified in sub-section (3) , the applicant may make a representation,--(a)before the Registrar, if the application for registration is made to a person on whom the powers of the Registrar is conferred under sub-section (2) of section 3; or(b)before the Government, if the application for registration is made before Registrar, and the Registrar or the Government, as the case may be, shall, within sixty days from the date of receipt of such representation, issue directions to the authority concerned to take appropriate decision on the application for registration and the authority concerned shall comply with such directions.]
