Section 8 in The U.P. Co-operative Societies Rules, 1968
8.
If the Registrar, on scrutiny of the registration proposal and where necessary, after making enquiries, is satisfied that-(a)the registration proposals conforms to the requirements of sub- section (2) of Section 6 and of sub-section (1) of Section 7;(b)the ordinary membership of the society in respect of individuals having regard to the objects of the society is confined to persons who, in his opinion, are either-(i)users of services or credit offered by the society;or(ii)consumers of goods produced or provided by the society;or(iii)producers of goods consumed or marketed by the society;or(iv)regular suppliers of goods consumed or marketed by the society;or(v)workers in the society;or(vi)who belong to more than one category of such persons depending upon the nature of business of the society,(c)the proposed society is not likely to adversely affect the general working and pattern of the co-operative movement in the State;(d)the proposed society does not associate with its name, the name of any individual, community, caste or sect:Provided that where a society is formed in any institution, establishment, of concern, it may include in its name the name of such institution, establishment or concern, as the case may be,(e)the proposed society complies with the requirements or conditions as laid down in Appendix I for societies in general as well as for that particular class of societies to which the proposed society belongs, he shall register the society and its bye-laws.
