Section 10 in West Bengal Co-operative Societies Rules, 2011
10. Registration of Society.
(1) On receipt of the application, the Registrar shall satisfy himself that the application and the bye-laws are in conformity with The provision of the Act, the Rules and the bye-laws are suitable for(a)carrying out the objects of the society, and(b)ensuring the safe conduct of the business of the society.(2)When a society is registered, the Registrar shall grant Certificate of Registration in Form II.(3)On the registration of a society, four copies of its approved bye-laws as specified under section 20 shall be stamped with the official seal of the Registrar one of the said copies shall be retained in the office of the Registrar, one copy together with Certificate of Registration in Form II shall be communicated by hand or by registered post with acknowledgement due to the society or the Chief Promoter of the society. A copy of the Certificate of Registration in Form II shall be sent to the District Co-operative Union or the State Co-operative Union as the case may be.(4)If the society intends to be a member of a Central Society, a Federal Society or an Apex Society, another copy of the approved bye-laws shall be sent to such Central or Federal or Apex society.(5)[ The Registrar shall, in case of a Co-operative Credit Structure Entity, dispose of the application within thirty days from the date of receipt of the application.] [Inserted by Serial No. (3) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013.]
