Section 7 in The Orissa Co-operative Societies Act, 1962
7. Registration.
- If the Registrar is satisfied -(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 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 requirement of sound business and has reasonable chances of success;the Registrar may [after consultation with the Apex or Central Society to which the proposed Society intends to be affiliated as per its Bye-Laws register the proposed society and its Bye-laws, and, upon such registration, shall issue a certificate of registration signed by him in the manner prescribed to the Society;] [Substituted by Orissa Act 28 of 1991, Section 5(i)(a) dated 31.12.1991, w.e.f. 1.5.1993.][Provided that the Registrar may register the proposed Society provisionally for a period of three months if it fulfils all the conditions except those specified in Clause (e), and give such directions to it as he may deem proper for securing fulfilment for the conditions of that Clause.] [Inserted by Orissa Act 28 of 1991, Section 5 (i)(b), Section 5(ii) force w.e.f. 1.5.1993.](2)Where the Registrar refuses to register a Co-operative Society, he shall communicate the order of refusal together with the reasons therefor, to such of the applicants as may be prescribed.(3)[ If no order either registering or refusing registration is communicated to the proposed Society within a period of [sixty days] [Inserted by Orissa Act 28 of 1991, Section 5 (i)(b), Section 5(ii) force w.e.f. 1.5.1993.] from the date of its application for registration, the proposed Society shall be deemed to have been registered provisionally for a period of three months with effect from the date following the date of expiry of the former period.(4)In every case where a proposed Society is registered under the proviso to Sub-section (1) or deemed to have been registered under Subsection (3), the Registrar shall issue a provisional certificate of registration in the manner prescribed, and the Society shall, notwithstanding anything to the contrary be entitled to undertake such activities as are required to comply with the directives of, and such business as may be permitted to it by the Registrar during the period of its provisional registration or deemed provisional registration, as the case may be.(5)If no certificate of registration is finally issued or order refusing the registration is communicated to a proposed Society registered provisionally or deemed to have been so registered during the period of its provisional or deemed provisional registration, as the case may be, it shall be deemed that the proposed Society has been duly registered under Sub-section (1) with effect from the date following the date of expiry of the aforesaid period.(6)The consultation referred to in Sub-section (1) shall be made within fifteen days from the date of receipt of the application for registration, and if no opinion is received from the Society consulted within fifteen days from the date of the reference to that effect, it shall be deemed that such Society has no objection if the proposed Society is registered.]
