Section 3 in Jammu and Kashmir Co-operative Societies Rules, 2001
3. Registration of a Co-operative Society
(1)An application for the registration of a Co-operative Society shall mention the name and address of one of the applicants to whom correspondence may be addressed by the Registrar. In addition to this the applicant shall be accompanied by a copy of General Body Resolution and a copy of the receipt of share money having been deposited in the concerned Coop. Bank or its Branch. The Registrar may for the purpose of satisfying himself of the matters specified in section 6 of the Act call for such further particulars or make such inquiry, as he may deem necessary. He may permit the applicants, if so desired by them, in writing to make such alterations or additions in order to make them in conformity with the provisions of the Act and the rules thereunder.(2)The Registrar will take a decision regarding the registration of the society within 30 days of the receipt of the application for registration and communication of the decision thereof accordingly.(3)Where Registrar is not satisfied with the certain aspects of the formalities required to be completed by the proposed society, he may grant provisional registration for a period of 6 months within which period the society will be bound to complete necessary formalities to the satisfaction of Registrar failing which the provisional registration may be cancelled.(4)No other society with similar objects and for the same purpose will be registered in the same area of operation.
