Section 3(3) in Uttar Pradesh Chit Funds Act, 1975
(3)The Registrar may -(a)on being satisfied that the general bye-laws filed with him under sub-section (2) are not inconsistent with the provisions of this Act or of the rules made thereunder and that the foreman is a proper person to conduct the chit, register the bye-laws and' issue to the foreman a certificate of registration: or(b)for reasons to be recorded, refuse the registration.
