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Co-Operative Societies Act 2008 15. Probationary societies 1. If the Registrar is satisfied that a society which has submitted an application for registration should not be registered as a registered society, he may register that society for a period not exceeding 12 months. 2. A society registered under subsection (1) shall be termed “probationary society” and shall be subject to such conditions as the Registrar may impose. 3. If the Registrar is satisfied that a probationary society has made sufficient progress in complying with the conditions imposed on the society, he may register the probationary society as a registered society. 4. If the Registrar is not satisfied that a probationary society has made sufficient progress in complying with the conditions imposed on that society, he may extend the probationary period for a further period not exceeding 12 months, or cancel the registration. 5. If at the end of the second year the Registrar is satisfied that a probationary society has made sufficient progress in complying with the conditions imposed on that society, he may register that society as a registered society or cancel the registration.    |
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