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State of Uttar Pradesh - Section

Section 465 in The U.P. Co-operative Societies Rules, 1968

465. [ [Substituted by Notification No. 3815/C-1-77-7(5)-1977, dated 24-12-1977.]

The specified authority referred to in the rules of this part shall be District Magistrate of the district where the headquarters of the society is situated.]Form A(Under Rule 3)Requisition for form of Registration Application, etc.District Assistant Registrar,Co-operative Societies, UP..........................Dear Sir,We intend to organise a co-operative society details of which are given below. Please supply me/per bearer-(i)four copes of relevant model bye-laws, and(ii)a set of application forms for registration. The price of the latter being fifty paise is sent herewith.
Date.............. Yours faithfully,Signature
Name and full address.......................................................................................
(1)Name of the proposed society
(2)Headquarter and full address
(3)Object/nature of the business of proposed society
(4)Proposed area of operation
(5)Type of membership
(6)Number of persons expected to join the application for registration.N.B.. - (1) Not more man one member from a family subject to other conditions laid down in the Act, rules and the bye-laws may join a credit/housing society.
(2)Supply of forms and bye-laws against this requisition does not amount to any commitment on the part of Registrar for registration of the proposed society or approval of its membership, objects or area of operation stated above.
(3)Forms fee shall not be refundable or transferable in any case.
(4)If appropriate model bye-laws are not available, only registration form shall be supplied and the bye-laws may by framed by the applicants themselves [Vide Rule 4].Received model bye-laws and set of forms for registration application as per requisitionSignature of/or for applicant.The following entries shall be filled in by the clerk concerned in the office of District Assistant Registrar:
(1)Reference number and date of cash receipt of fifty paise.............
(2)Reference of model bye-laws supplied..........................
(3)Reference of any advice sent to subordinate staff..................Signature of Dealing AssistantForm B(Under Rule 6)Acknowledgment of registration applicationReceived from Sri..................................registration proposal in respect of..........................(Name of the proposed society)on (date in figure) ....................................(date in words)................... (Serial no. of Application Register............)
Office SealofRegistering Authority .............................................Signature or Receipt of Dealing Clerk
Form C(Under Rule 7)Register of Application for Registration, received in the Office of Registering Authority (Registrar / Deputy Registrar)
Serial No. Name of the proposed society and Chief Promotor Complete address of the society Date of receipt and how received Date and reference No. of acknowledgment issued Reference by which additional information orenquiry required
1 2 3 4 5 6
           
Date by which additional information or enquiryrequired Date on which additional information or inquiryreport received Number and date of Initial Remarks
Order of
Registration Refusal
7 8 9 10 11 12
           
Note. - (1) In column No. 2 mention the name of proposed society and thereafter the name of the Chief Promotor to be preceded by the word "through".
(2)In Column 5 mention the reference no. of Form 'B' issued to applicant.Form D(Under Rule 10)Register of Co-operative Society RegisteredDistrict_____________
Date of registration Serial No./ registration No. Name of society Registered address Class of society (with sub-class) Liability
1 2 3 4 5 6
           
Reference of Registration file Signature registering authority Amendment, if any Name of Central Society concerned Remarks
Date of registration Reference of bye-laws amended
7 8 9 10 11 12
           
Note. - (1) In Column 5, mention the registration classification of the society.
(2)In Column 6 mention whether the liability is limited to shares or limited to multiple of shares or is unlimited.
(3)In Column 7, mention the reference of file which file should contain the registration application all correspondence/communications on this matter and a copy of registration certificate, bye-laws and copy of registration intimation.
(4)In Column 12, mention may be made if the society has been registered under the direction from State Government issued under provision to Section 7 and reference of order of winding up, if the society has been wound up under Section 72 of the Act.Form E(Under Rule 11)Office Of the Registrar/Deputy Registrar, Co-operative Societies, Uttar PradeshNo..................., dated ..........Sri....................................Chief Promoter/Secretary.......................................Dear Sir,With reference to your application, dated ..........for registration of.............. amendment of bye laws................you are informed that the said society/amendment of bye-laws has been registered as per particular given below. The registration certificate and registered bye-laws/amendment of bye-laws are being sent to you through the Assistant Registrar.Yours faithfully,...........................Registrar/Deputy RegistrarCo-operative Societies, U.P...............................Copy to Assistant Registrar............along with the following address: