GOVEM['dMIEN.!T S!KKIIVI
EXTHAOBDINAFY
PUBLISHED BY AUTHORITY
GAZETTE
No.260Ganotok Tuesday I'h JulY, 2008 LAY', DEP,\RTMENT
GOVENN[,IENT OF SI KKIIl,I
GANGTOK
Nd 20/l o/P/2ou' NortFtcATtoN The folowing Act passed by the Slkkim Legis allve Assembly and havng covernor on 28'day;f June, 2008 is hereby pLlblished ior general informationl' Date; 07.07.2008
receved lhe assent of lhe
THE SIKKII\I1 REGUL,ATION OF SOCIETIES, ASSOCIATiONS
AND OTHER VOL{',NTARY ORGANIZATIONS ACT,2OO8
(ACT NO. 20 OF 2008)
ACT
io prov de for leglslalion on regu ation o{ sociel es, assoc ations and other voluntary organizations' Beitenacled byihe Legislature oflhes kkirn inthe Fi{ly'ninth Yearolthe Republlcoi ln'lie asfollows:
Short title and
Definition.
?.(1)
(2)
Thls Act may be calLed the Sikkim and Fegulation ofSocieties, Assoc aiions and other Voluniary Organizalions Act, 2008
It shall corne inlo fo ce on lhe dale of its publlcation in ihe Official Gazette.
ln lh s Acl. -nlpss the conlexl o'he'w.se 'equ'es._
(a) "Act'means the Sikk m Regulatlon oi Societies, Assocjalions and otherVo u.tary OrOan zations Ac1, 2008;
(b) "Association" means a group of people assoc aied or assembed oruniled iogetherlorlhe purpose oi achieving one ormore objecls and lnc udes organizat on, soclety, comrn tlee, samill, sanstha,c ub elc, (govem ment o r non'govern me ni)
(c) "Aulhorily"meanstheRegisteringAuthority:
2. 11)
1
Registration afassaciationsetc. Submissian
3_
1d)
(e)
(,
(1)
(2)
(a) (b) (c) (e)
(0
(s)
4. t)
"Feglster ng Authority" rneans the Secletary lo the Law Deparimeni, Governmenl oi Sikkim;
"Governrnenl" means Stale Governrnenl oi Sikkim; 'prescribed" means prescribed by rules made underthe Aci. Allassoc auons, organlzat ons clubs, socieiies and volLrntary Organ zalion etc intendlng to operate with n lhe Slate of Sikklm shal rnake an app ication iorreo stial on ottheirorgan zallon inthe rnanneras may be prescribed Al such applical on sha be accompanied with the Iollowing requlrement namely-
l\,4emoTandum of association containingi-
(i) name of the organ zal on,
(ii) ils reg sler-ad ofl ce; (fD aims and objectlves
(v) name, address and occupation oi the execuiive merabers, prornoters, govern ng body execLltive commitiee, managjng commitlee to whom ihe management of its affalrs is entrusled. Artcle otAssoclal on containlng rules and regulallons A resolut on passed by lhe execulive merabers/promoiers/ governing body/executlve comminee/managing comm tlee or its equivalent.
Atleas150% ofthe membersoilhe gove rning bod y/execulive body should have Slkkim Subject Cerllficate or CBrtilicate ol dentificatiof.
No obiection Cerl licate Jrom concerned Panchayat/l,4LA. No Oblection Cerlificale f rom the concernod Department whele the purpose and aim of the organization relales lo olher government depadment
Bank receipts oi such amounl as may be notiiied lrom time io time by the State Governmenl.
A I assoclalions registered under the prov sions of ihis Act and the rules lrafired thereunder shall be renewed on expiry of a period oi one year from the dale ol reglslrat on on payrnent of such iees as may be notified ln this behall.
Fa ure to tenew an assoc ation w th n a period of three monihs lrom lhe date otexpiry ollhe registration wou d renderthe organ zation lalrlefor suspenslon or cance lation of its roglstral on without lssue ol any lurther nolicei
Provided ihat reg stralion can be renewed on paymeni ol such fee by way ot penally in add tlon to renewal fee as may be noliled Al association sha lsubrnit annLraL audlt report a ongwilh a'rnual reports of actlvlties during the preceding yeal i e dur ng the lasl 12 (twelve) months immedlately before the dale due for submisslon oi annual repon. (d)
12)
5-.(1)
2
t2) Allassociation shallma ntain pToperrecord oi theiraccountlnctudinqincorne and expendii!re account and the balance sheei in s!ch ,orm as may be prescrlbed and the accounts shall be a!dled by recogn zed or regisiered chariered accoLtntant belore submiss on oi the annLta audit reoort io ihe ln the event oi failure to submil annual return/ reporl the registra|on sha be liable to be suspended/cancelled.
Organizalion or assoc alion receiving any grant or aid or other ilnancla assistance irom either Cenlral or Slate covernnrent, utilizalion cediiicate ol such financial grant or aid shall be submiited belore renewal ol the registralion or ai lhe tirire of reglstrat on ol lhe assoc ation, n the event of any donation or olher i nancia donal on orgranl is received bv the organ zat on frorn outstde the co!niry the sarne shail be comnrr.rnicaled 1o the aulhority specifytng ihe grant ot such fcreign assislance or grant and only afier clearance oi lhe auihor tv includino ihe c 6a'd|e )s -nd/ oe -eq- .eo i.oT t-e Ce-t.a Goue,-re, ,r, e a" o-unL may be received,
No associallon or organ zai on shall resort lo use of any vio ent act vil es. oruseof Iirearmsagainstlheslaleorindividuais nanymanner threatenlng I'e saiel,, a o secur'l/ o. e-dJrger -g oeace dno,.a-qL.,., d-0.. legnly' ofihe State orlhe Couniry
The nomenclature ol the organizat on or associallon should noi be rnade rn a mannerthatwou d promotecommunal drsharmonyorthreaten the integrity ol lhe slate or country or causes hurl to lhe sentimenls oi any community orcass ol peop e or promole hatred oritieeting anrong dlflerent sectlon of the socleiy
The author ty in ali such cases resolves the T ght to reject any app icat on for reg stral on of such organizat on or associat on.
The Slaie Governmenl may rnake rules forcarrying oLrt the purposes ofthe Act. Noiwithsiand ng the provision conta ned in thls Act, ihe Notification Number 2602 A/H dated the 2S,i l\4arch, 1960 regarding ru es and regu atlons for registration of varioLrs organizat on in Sikkim shall, however, continue to be va id y operatlve jn respect of jls en{orcemeniandthepresentActshal be in additlon and 1o supp ementthe aforesald nolilication By Order.
R,K. PUHKAYASIHA (SSJS)
L. R. ,cum- Secretary Law Departmeni
Receipt af
Etant.
Other
(3)
6.(1)
t.2)
7. 11)
(3)
8.
9.
(2)
Saving.
3
GOVERNMENT
SIKKIM
EXTRAORDINARY
PUBLISHED BY AUTHORITY
GAZETTE
Gangtok Monday 8th September, 2008 No.392
GOVERNMENT OF SIXKIIM
LAWDEPARTII,lENT
GANGTOK
No.31/LD/P/2008 Date:23.08,2008
NOTIFICATION
The iollowing Acl passed bythe Sikkim Legislalive Assembly and havirg recEived ihe asseni of lhe covernor on 4rh dayolAugusl, 2008 ls herebypublished,or genera inlorrnalion:.
THE SIKKIi.i HEGULATION OF SOCIETIES, ASSOCIATIONS AND OTHEBVOLUNTARY ORGANIZATIONS (at\4ENDMENI) ACT, 2008,
(ACT No.31 of 20oe)
AN
ACT
i!rlherto amendThe Sikkirn Requlation ol Socielies, Associalions and Other Voluntary Organizaliors Acl, 2008.
Beit enacted by the Legislature oi the Sikkim in the Fitly,ninlh Year ot lhe Repubtic of tndia as followsr Shorttitleand 1. (1) This Act may be calledThe Slkkim Regulalion ol Socieiies, Associalions and other commencement. Vol! nla ry Orga nizalions Acl, (Ame nd ment) Act, 2008
(2) lt shall .ome inlo force on lhe dal€ oi its publicalion in ihe Ollicia Gazette. insertlon ol In lhe Sikk m Regu Lalion ol Societies, Associailons and Othe r VolrJnta ry O rganizalions new Acl, 2008, alter sub-seclion (2) o, Section 4, ihe lollowing sub-seclion sha I be inserled, sub-section(3) nametv.-
in Section 4.
"(3)Allassociations, organzations, clLrbs societies and voluntary orlanization elc al lhe time ol ren€walo, iheirCertlicate ol Registralion shallhave 50% oi mernbers who possess Sikkim Subject Certilicale or Certilicat6 ol ldentjlicaUonl'
EYOBDEF.
B.K. PURKAYASTHA (SSJS)
LR-cUm"SECRETARY Law Oepartment
File No. 16 (82)/LD/P/2008 S.G.P.G, - 3s2/ Aazete /150 Nos./Dtr 8-9_2009_
4
GOVERNMENT
SIKKIM
EXTNAORDINARY
PUBLISHED BY AUTHOBITY
GAZETTE
No.71 No. 04/LD/P/2009
GOVEFNMENT OF SIKKIM
LAW DEPABTMENT
GANGTOK
NOTIFICATION
0a1er 07.03,2009 Th€ IoLowing Act passad byth€ Sikkim Legisalive AssembLy snd having r€c6v€d th€ assontotth6 Gove.nor on 2n day of i,larch, 2009 s hereby publlshed ,or goneral lnioftnallon:-
rHE SIKKM NEGULATION OF SOCIETIES, ASSOCIATIONS AND OTHER VOLUNTABY ORGANIZATIONS {AMENDMENT) ACT, 2OO9
(acT No.4 oF 20os)
AN
,Lrrther to amend The Sikkim Regulation oi Soc€1i6s, Associalons and Other Volu.lary Oryan zailono Acl, 2008.
Be il enacled by the Leglslal!re ol lh€ Sikk m in ths Sixtelh Year ol lhe R6p!blic oi lndia as Shod ej 1. This Act may be call€dTho Sikkim Regulatioi oi Soc€lles Associations extent an.l and oth6r volu niary organ zaiions (amendm6ni) Acl, 2009. conhenc.mantrt 6hallcom€ lntolorce on rhe daie ot irs pLrblication in rh€ oftic alGazene. lnsedlon ol now 2. lfl The Sikkim Reg! alion olSocieties, Assocalions and OlherVolLntary subsec on (3) orgafEanons Act,2o08, aiter slb-secton(2) ol section 6, th€ toLowing ln sectlon 6 slb.soction eha be insened, namely:
"(3)Whore an association ororcanizailon or soc ety or committee orsarnlti or sarstha orclub 6tc. (Govemmenl or Non-Government) is receiv ng or has received any grant or aid or other linancial assislance Jrcm ehher CentEl or Slai€ Golernm6ni and th6 said assoclatiorl or organization or sociely or cornmillee or samlll or sanstha or olub e1c. (Govemmenl or Non-Gov€mrnsn0 islound to b€ lnvolved ln ntoma dispute arising oulof mismanag€ment, misuse ol lunds or organlzational disputes Invoving
5
runnln0 th€ oroanlzatioir and manag€msnl or lhe organizat on oris involvod in any oitier int6mal dlspul€s among difi6renlgroupswilhln such said associalion or organLzalion or society or commiltee or samlli or sanslha or club elc. (Govem;Bnl or Non-Gov€r.men0, ihe Stal€ Gov€Inm6ni maJ4 ll dBemed ;ppropiatgln public inl6r€sl, lako pver th€ funclonin! and manag6ment ol slihsad associalion or organizailon or sociely or committ€e or samit o. sanslha or club slc (Govemmant or Non_GovBrnm6nl)) and rui or manago the orcanizat onalactivill€s in such manrsr ss mav be prescribed The Slale Govemmonl in the ov€nt 01 havin! laken overlhe running and managing the aflans mayappoinvdssignale an administratollo run lhe aff8iG for such p€rod as may b; sp€ciried in the noliicatlon appoinUng such sdmlnislralor' The ad minislrator sha lunclion in such mannoras may be prescrib€d:
Provided lhar the slal6 Govemm6nt ii il is oIth6 opliion lhal lhe administrator so appoint€d is nornor€ lequlred mayrescindlhe notiricallon appointl'g slch Ey Order.
F.K. PUBXAYASTHA (SSJS)
LR-cu -S€cretary Law Oep.rtmeni
Elle No. 16 (82)/LO/P/2009 s,c.P.a-. 71/G .tta/100 cpsJ 10 03.2009
6
GOVERNMENT
SIKKIM
EXTRAOBDINARY
PU BLISH ED BY AUTHORITY
GAZETTE
Gangtok
Wednesday 16th March, 2011
No. tra No. 19/LD/P/10
GOVEBNMENT OF SIKKIM
LAW DEPARTMENT
GANGTOK
NOTIFICATION
oated': 1 4/o2t2o11 The fo lowing Act passed by the Sikklm Leglslaiive Assemb y and having rece ved the assent oi the Governor on the 5'h day oi January, 2011 is hereby publlshed tor general inlorrnation:-
THE SIKKIM REGULATION OF SOCIETIES, ASSOCIATIONS AND OTHER VOLUNTARY
ORGANIZATIONS (AII4ENDMENT) ACT, 201 O
(ACT NO. 1e 2010)
AN
ACT
10 amend S kkim Beguiation of Societies, AssociaUon and Olher Voluntarity Organlzations Act 2008. 8e it enacled by the LeglslatLtre of Sikkim in lhe SlxtyJirst Year ol the Bepubllc of lndra as lolLows:-
Short title and
Section 4
(1)
This Acl may be called the Slkkim Reguaiionol Societies, Association and Other Voluntarily Organizations (Amendment) Act,2010.
It shall be deemed to have come into force orr the 8,h day ol July,
2008.
(l) ln the Sikkinr RegLrlation of Societies, Associations and Olher Voluntarrly Organlzations Act,20O8, (hereinajter referred lo as ihe said Act), in secton 4,.
( i) fortheexisllng sub-secllon (1), thefoi owing shal be substitlted,
(2)
Amendment ol Section 5 Section 5
"(1) All Assoc allons regislered under the provis ons oi th s Act sha I be required to renew lhelr registratlon in the event ol any change tn llemorandum ol Associalion."
ior lhe existing sub-sect on (2), the iollowing shatlbe subsiituted narnelyt-
"(2) The amount ol fees payab e for renewa of reg slration on any change in Ilemorandurn of Association shal be half the amounl paid as regislralion lees:
Provided thal where any associalion whose Memorandum ol Associalion has already been changed or amended or modiited, sha I not be reqLrired lo pay any such fees.'
n the said Act, in seciion 5-
(i) for the exsling sub-section(T), the fo owing sha be substituted namelyr-
'(1) All Association shall mainlain record of their actviiles during the preceding year and submit the same when cal ed for."
lor the exisling sub-section (2), lhe followlng sha I be substit!1ed
(ii) namely:-
"(2) A I Associalion shall malntain proper record ol lheir account and the balance sheel and submii the same when called for"
tor the existing sub-SecUon (3), the ioltowing shalt be substituted namelyr-
(iii) "(3) ln ihe event of failure toslrbrnitanyolthe documenis mentioned !nder sub-secl ons(1) and (2), the re9 stration of the association may be suspended or cancelled and suspension/cancellation order could be revoked on payment ol flne oj an amounl equivaLent io the rate ol regislralion."
ln lhe said Acl. in sub-secl on (t) oi sectlon 6, for lhe words ,,Lrtrlizalton certillcate of such financiatgrantorald shallbe subrnilled before renewal ol the regislrat on or al the iime of registralion of associaUon,, lhe words 'the record of uliization of any financial qrant or aid shall be mainia ned and the same shall be sLrbmitted when called Ior.', sha I be subslituled. R.K. Purkayastha) SSJS
L.B.-Cum-Secretary,
Law Department.
File No,'16 (82)/LD/P/2010
S.c.P.G.- 114/cazette/ 100 Cps,/ 16.03.2011
8
GOVERNMENT
srKKxlvx
EXT RAO R D IN ARY
PU BLISHED BY AUTHORITY
GAZETTE
Wednesday 2"d SePtember,2015No.332Ganqtok GOVEBNI\]!ENT OF S KKII\4
LAW DEPARI IMENT
GANGTOK
No 6/LD/15 Dale: 24104/2015
, NOTIFICATION
The loLlowlng Acl passed by the Sikkim Legislative assernb y and hav ng receiled assenlo(lhe Governor on 61h Day olAugusl.20l5ls hereby pLrb ish€d jor genera rniorn)alionr_ THE S]KK Nl BEGULATION OF SOCIETIES, ASSOCLATIONS ANO OTHEB VOLUNTABY
OBGANIZATIONS(AM EI'lOltlENT) ACT, 201 5
(ACT NO 6 OF 201s)
ACT
ro amend lhe Sikk m Regulal o. ol Societies, Assocl.rl ..s a..l Otlror Voiuntarv Crganlzal oos Act 2008 Shorrtitleand r. {1) Th s Act rnay be caLlled lhe S,(kim Beg.rlallon o1 Soclelres Commencemenl Associations a.d Olrrer VoluFla.v Organrzations(Amendr'en1) ame.dme.l ofseciion3
Act 2015.
(2) lt shall conre nro rorce 3i o.ce
2. n the S kk m Begulalror oi Sociel es, Assoc alion and Olher Vo unlary Organ zatio.s Acl 2008, nsub_sectoa(2)olseclion3,
(1) n caus€ (d). iorlhe words and llgure aleast50%ol" 1heword"a and lor the lvord "should
"
the word shall shal respective v be s!bslituted:
(2) alterca!se(d),ihelollowngexpanalonsha beinserted,namev:-
Erp13ra tior.-wh€ I e an y organizalionrep 'e sen t ng any parlicuial g ro u p. elherethnLco're,g ousori. any otherlorm or denom nalion lntendslo lorm an organizal,o,r o socieiy or conr r ltee or sam ti or sans!h3or clubelc IorarypL,pose.lh-"rrcrnberoilheSove.n.Sbody/execulve body as lhe cas! .ray ire, or by whalsver clcforni.al on' .nuslbe {.om lhe said group .r orga nLzalron b€ ong ng Lo the same elhnrc or religious qroup as lhe case rriay bc
LAKCI-]UI!G SHEBPA. SSJS
L.B.-CUI!1-SECA ETARY,
I AW DEPAHT|\T]ENT.
S.G.P.G, - 332/c on. o/Aazette /3a Nos/Dti 02.a9.2415.
9
GOVERNMENT
SIKKIM
EXTRAORDINARY
PUBLISHED BY AUTHORITY
GAZETTE
Gangtok Thursday 14h June,2018No.322 No. 13/LD/18
GOVERNIV ENT OF SIKKII\,1
LAW DEPABTIV]ENT
GANGTOK
Date: 13.06.2018 1 (1) Thls Acl may be ca led ihe Sikkim Regulat on ot Soc et es, Associatlons ancl olher Vo untary Organizations (Amendment) Act, 201I
(2) lt sha I come inio force al once
2. n the Sikkim llegLrlaiion ol Soclelies, Assoc atlons and olher Volunlary Organ zalions Ac], 2008 (hereinaller relerred 10 as the 'PrlncrpaL Acl'), lor section 4 and the enlres reallng therelo, the lo lo!,ving shal be substiluted, namely:_
"4(1)Al Socieies, O.ganizations and Assocalions (here na{ter reierred to as the 'Associatlon') reglsle.ed under the prov sionsol this Act and ihe rules Jramed there!nder shal be renewed on expiry oi a perod oi every 2 (two) years lrom the dale oi regstralonon paymeni oi such lees as may be noiilied ln ih s behalf
NOTIFICATION
The iollowing Act passed by the Sikkm LegisLatve Assembly and havng leceived assenl oi the Governor on llri day ol June, 2018 is hereby publshed for general rniormatlon_
THE SIKKI[N REGULATION OF SOCIETIES, ASSOCIATIONS AND OTHER VOLUNTARY
oRGANIZATIONS (Al\,',lENDNlENT) ACT, 201 8
(acr No. 13 oF 2018)
AN
ACT
Iurlher 10 amend the S kkm Regulalion oi Societles, Assocation and olher Vouniary Organrzations Act, 2008.
8e it enacted by the Leglslalure ol Slkklm n the Sixty-ninih Year oi Republic oi lndia as Short iitle and
Amendment ol
10
section 5:
of
(2) Fa lure 10 Tenew an association wilhin a period 01 1 (one) month irom the claleo1 expiry ot lhe renewal ol reg siratlon would relrder ihe organ zation iable {or sLrspension or cancelalion 01 its regislralion as the case may be withoui issllance ol any {ulther Provided thai regisilat on can be renewed on payrnenl ol the regrstralion fee upio 3(1hree) times ol usua regislrai on ieein addition io renewal iee as may be noiifed in this behal, subieci lo ihe sallsiaclion of lhe Fegisierlng Authorily on Ieasonableand bonai de ground, show ng lhereby sLlii clent ca!se.
(3) All Assoclalions regislered under the provlsion oi ihs Acl shall be required Io renev/ lhelr reglslration in the evenl ol any change n the Nrlemorandum of Associaiion and change ol nomenclaiure
(4) The amount of lees payabe lor renewal o{ reglslrallon on any change ln lhe lvlemorand!m of Associalion and changeol nomenclaiLrre sha I be ha i lhe amount paid as registral on lees:
Provided that where any association whose l\4ernolandumoi Assoclation has alleady been changed or amended or modlf ed' shal noi be requred 1o pay any slch iees.
(5) The Assocation shall submil the narnes of the newly elected governing body, mlnuies ol meeling, and othel relevant documenls io the Regislering Aulhollly Ior lts approva wihin 3(lhree) weeks' Fa lure to subm t the re evani documenls as reielled to above, wilhin 1(one) monlh shall be Llable topay uplo 2 ilmes of usllal renewal iees for ils approval.'
3. n lhe Pr nc pal Ac1, ior secllon 5 and the enlrles re a!ng therelo, the Io low ng shall be subsl tlted, narnely:'
"(1) All Assocatioh shall mainlan proper iecord of their accounl inclLrcling income and exp€ndllure acco!nl and the balance sheet and the account shall be audiied by a recognized or a registered Charlered Accounlani or such authorily as may be assigned/ aulhorized by the Annual General Body meet ng to be s gned by aileast 3llhree) members of the General Body befole submssonol the annuai audlt reporl to the Reglsterlng Althorlty. proper record of ihelr activiles
submii annUaL report ol activilies
(2) All Associaton sha malntaln during the preceding yeal and shall by 31"' March ol each Year.
(3) A I Assoclat on shalL mainlain a record 01 lheil accouniand ;hall sLrbmil the balance sheel ceniJied copy oi bank passbook or staternenl ol account frorn the concerned bank a ong wllhthe annlal audll repod by 31'r March ol each year.
11
suspension could be revoked on payment oi iine ol an amo!ni equivalent to the rate oi registration subjs,.t to the showing oi sufficient cause to the saiisfaclion oi the Registering Authorily."
Am€ndment oi 4. ln lhe Principal Acl, in secUon 6, ' seclion 6 for sub-sectton (1), lhe iollowing shall be subsiltuted, namely:-
"(1) Organlzation or Associaiion receivlng any grant or aid or other iinancial assistance from either Central or Stale Government, utihzalion cefiilicate of slrch finEncia granl or aid shal be submitied beiore renewa oi the registration or at the tlme ol regislration ol assoclation as lhe case may be, fail!re ol lhe subrnission of ihe utilizalion oerlilicate, the renewal oi regislralion shall be withheld lill such time utilization cedificate is submitted.',
(2) a{1er sub-secllon (2), the fo owing sub,seclion shalt be inseded, . namelyt-
"3(i) lrregLrlar;ties found in ihe Flnd Status Reporl is subject io the inquiry and verilication by the Begistering Authority. The Reg siering Auihoriiy may seek Ior an expelt opinion n the matter if any irregularilies, ioul play and mjsuse oJ fund ls lound in the Jund status report and iorward the report to the concerned authority ior taking apptoprlate action as per law.
(li) The registralion or renewal oi the organization shali be upheld or suspended iilj such time or tiil the jinallzation oi the mafler as the case may be,"
Jagat B. Bai (SSJS)
L.B-cum-Secretary
Law Deparlment
s.G-P-6- - 322/ com- 2/Gazette /100 Nos./ Dt:.14.06-20t8.
THE SUBSEQUENT AMENDMENTS TO THE SIKKIM REGULATION OF SOCIETIES, ASSOCIATIONS
AND OTHER VOLUNTARY ORGANIZATIONS ACT,2OO8(ACT NO. 2 OF 2006) AMENDED AND UPDATED
UPTO JUNE, 2018
12