Section 7 in Karnataka Co-Operative Societies Act, 1959
7. Registration.
(1)If the Registrar is satisfied,-(a)that the application complies with the provisions of this Act [, rules and the provisions of any other law for the time being in force] [Substituted by Act 25 of 1998 w.e.f. 15.8.1998.];(b)that the objects of the proposed society are in accordance with section 4;(c)that the aims of the proposed society are not inconsistent with the principles of social justice;(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 and has reasonable chances of success;the [Registrar shall, within a period of three months from the date of receipt of the application, register] [Substituted by Act 25 of 1998 w.e.f. 15.8.1998.] the co-operative society and its bye-laws [and send by registered post, a certificate of registration and the original registered bye-laws signed with date and seal by him to the chief promoter mentioned in the application or to the chief executive of the Co-operative which is converted] [Inserted by Act 13 of 2004 w.e.f. 22.03.2004.][[(2) If the Registrar is unable to dispose of such application within the period specified in sub-section (1), the society and the bye-laws shall be deemed to have been registered.] [Sub-sections (2) to (4) inserted by Act 40 of 1964 w.e.f. 26.06.1965.](3)Where the Registrar refuses to register a proposed co-operative society, he shall forthwith communicate his decision, with the reasons therefor, to the person making the application and if there be more than one to the person who has signed first in the application.(4)The Registrar shall maintain a register of all co-operative societies registered or deemed to be registered under this Act.]
