Section 9(7) in Tamil Nadu Co-operative Societies Rules, 1988
(7)Where no representation is received from the society within the period specified in sub-rule (5) or on examination of the representations received from the society within the period aforesaid, the Registrar is satisfied that the proposed amendment does not comply with any of the provisions of sub-section (3) of section 11, he shall pass an order in Form No. 13 refusing to register the proposed amendment and communicate it together with the reasons therefor to the society within a period of one hundred and twenty days from the date of receipt by him of the application in Form No. 9:Provided that notwithstanding the non-receipt of representations from the society within the period specified in sub-rule (5), the Registrar may, if he is satisfied that all the provisions of sub-section (3) of section 11 are complied with, register the proposed amendment.
