The following societies may be registered under this Act:--
Charitable societies, the military orphan funds or societies established at the several presidencies
of India, societies established for the promotion of science, literature, or the fine arts, for instruction,
the diffusion of useful knowledge,
1[the diffusion of political education], the foundation or
maintenance of libraries or reading-rooms for general use among the members or open to the public,
or public museums and galleries of paintings and other works of art, collections of natural history,
mechanical and philosophical inventions, instruments, or designs.
STATE AMENDMENTS
Assam
Insertion of new sections 21 and 22 in Act XXI of 1860.-- After section 20 of the principal Act, the
following new section shall be inserted, namely:--
"21. Penalties.--(1) if the President, Secretary or any other person authorized in this behalf by a
resolution of the governing body of the society fails to comply with the provisions of section 4, he shall,
on conviction, be punishable with fine which may extend to five hundred rupees and in case of a
continuing breach, shall also be punishable with fine not exceeding fifty rupees for each day, during the
period the breach continues after first conviction for such offence.
(2) If any person willfully makes or causes to be made any false entry in, or any omission from, the
list required by section 4, or in or from any statement of copy of rules or of alterations in rules sent to the
Registrar of Joint Stock Companies under section 4A, he shall, on conviction, be punishable with fine
which may extend to two thousand rupees.
22. Procedure.--(1) No Court inferior to that of a Magistrate of the First Class shall try an offence
punishable under this Act.
(2) No Court shall take cognizance of an offence punishable under this Act except upon complaint
made by the Registrar of Joint Stock Companies or any other person, authorized in writing by him, in this
behalf.--
[
Vide Assam 11 of 1952, s. 3]
Arunachal Pradesh
After section 20, the following sections shall be inserted, namely:--
"21. Penalties.--(1) If the President, Secretary or any other person authorised in this behalf by a
resolution of the governing body of the society fails to comply with the provisions of section 4A, he
shall, on conviction be punishable with fine which may extend to five hundred rupees and in case of a
continuing breach, shall also be punishable with fine not exceeding fifty rupees for each day, during
the period the breach continue after the first conviction for such offence.
(2) If any person willfully makes or causes to be made any false entry in, or any commission from
the list required by section 4, or in or from any statement or copy of rules or of alterations in rules
sent to the Registrar under section 4A, he shall, on conviction, be punishable with fine which may
extend to two thousand rupees.
22. Procedure.--(1) No court inferior to that of a Judicial Magistrate of the first class shall try
any offence punishable under this Act.
Explanation.--Judicial Magistrate of the first class for the purposes of this Act means the Deputy
Commissioner, Additional Deputy Commissioner, Assistant Commissioner and Extra Assistant
Commissioner who has been empowered under the Assam Frontier (Administration of Just)
Regulation, 1945 (1 of 1945), to administer justice in the territory of Arunachal Pradesh.
(2) No. court shall take congnizance of an offence punishable under this Act except upon
complaint made by the Registrar or any other person, authorised in writing by him, in this behalf."
[
Vide Arunachal Pradesh Act 6 of 1978, s. 2 and the Schedule]
Haryana
Insertion of section 22 to 32 in Central Act 21 of 1860.-- After section 21 of the principal Act, the
following sections shall be added at the end, namely:--
"22. Power of Registrar to call for information.--(1) The Registrar may, by written order,
require any society to furnish in writing such information or document within such time, being
ordinarily not less than three weeks from the date of receipt of the order by the society, as he may
specify in the order in connection with the affairs of the society or any documents filed by the society
under this Act.
(2) On receipt by the society of an order under sub-section (1), it shall be the duty of the
President, Secretary or any other person authorized in this behalf to furnish such information or
documents.
23. Investigations of affairs of society.-- (1) Where on the information received under section
22 or otherwise, the Registrar is of opinion that there is apprehension that the affairs of a society
registered under this Act are being so conducted as to defeat the objects of the society or that the
society or its governing body by whatever name called, or any office-bearer thereof in actual effective
control of the society is guilty of mismanaging its affairs or of any breach of fiduciary or other like
obligations, the Registrar may, either himself or by any person authorized by him in that behalf,
inspect or investigate into the affairs of the society or inspect any institution managed by the society.
(2) It shall be the duty of every office-bearer of the society when so required by the Registrar or
other person authorised under sub-section (1) to produce any books of account and other records of or
relating to the society which are in his custody and to give him all assistance in connection with such
inspection or investigation.
(3) The Registrar or other person authorized under sub-section (1) may call upon and examine on
oath any office-bearer, member or employee of the society in relation to the affairs of the society and
it shall be the duty of every office-bearer, member or employee, when called upon, to appear before
him for such examination.
(4) The Registrar or other person authorized under sub-section (1) may, if in his opinion it is
necessary for the purpose of inspection or investigation, seize any or all the records including account
books of the society:
Provided that any person from whose custody such records are seized shall be entitled to make
copies thereof in the presence of the person seizing such records.
(5) On the conclusion of the inspection or investigation, as the case may be, the person, if any,
appointed by the Registrar to inspect or investigate shall make a report to the Registrar on the result
of his inspection or investigation.
(6) The Registrar may, after such inspection or investigation, give such directions to the society
or to its governing body or any office-bearer thereof, as he may think fit, for the removal of any
defects or irregularities within such time es may be specified and in the event of default in taking
action according to such directions, the Registrar may proceed to take action under section 12E or
section 30, as the case may he.
24. Disputes regarding election of office-bearers.--(1) The prescribed authority may, on a
reference made to it by the Registrar or by at least one-fourth of the members of a society registered
in Haryana, beat and decide in a summary manner any doubt or dispute in respect of the election or
continuance in office of an office-bearer of such of society, and may pass such orders-in respect
thereof it deems fit:
Provided that the election of an office-bearer shall be set aside where the prescribed authority is
satisfied--
(a) that any corrupt practice has been committed by such office bearer; or
(b) that the nomination of any candidate has been improperly rejected; or
(c) that the result of the election insofar as it concerns to such office-bearer has been
materially affected by the improper acceptance of any nomination or by the improper reception,
refusal or rejection of any vote or the reception of any vote which is void or by any non-compliance with the provisions of any rules of the society.
Explanation I.-- A person shall be deemed to have committed a corrupt practice who, directly or
indirectly, by himself or by any other person, --
(i) induces, or attempts to induce, by fraud, intentional misrepresentation, coercion or threat
of injury, any elector to give on to refrain from giving a vote in favour of any candidate, or any
person to stand or not to stand as, or to withdraw or not to withdraw from being a candidate at the
election;
(ii) with a view to inducing any elector to give or to refrain from giving a vote in favour of
any candidate, or to inducing any person to stand or not to stand as, or to withdraw or not to
withdraw from being a candidate at the election, offers or gives any money, or valuable
consideration, or any place or employment, or holds out any promise of individual advantage or
profit to any person;
(iii) abets (within the meaning of the Indian Penal Code) the doing of any of the acts
specified in clauses (i) and (ii);
(iv) induces or attempts to induce in candidate or elector to believe that he, or any person in
whom he is interested, will become or will be rendered an object of divine displeasure or spiritual
censure;
(v) canvasses on grounds of caste, community, sect or religion;
(vi) commits such other practice as the State Government may prescribe to be a corrupt
practice.
Explanation II. -- A promise of individual advantage or profit to a person includes a promise for the
benefit of the person himself, or of anyone in whom he is interested.
Explanation III.--- The State Government may prescribe the procedure for hearing and decision of
doubts or disputes in respect of such elections and make provision in respect of any other matter relating
to such elections for which insufficient provision exists in this Act or in the rules of the society.
(2) Where by an order made under sub-section (1) an election is set aside or an office-bearer is held
no longer entitled to continue in notice or where the Registrar is satisfied that any election of office
bearers of a society has not been held within the time specified in the rules of that society, he may call a
meeting of the general body of such society for electing such office bearer or office-bearers, and such
meeting shal1 be presided over and be conducted by the Registrar or by any officer advisory by him in
this behalf, and the prescribe the rules of the society relating to meetings and elections shall apply to such
meeting and election with necessary modifications.
(3) Where a meeting is called by the Registrar under sub-section (2), no other meeting shall be called
for the purpose of election by any other authority or by any person claiming to be an office-bearer of the
society.
Explanation.-- For the purposes of this section, the expression "prescribed authority" mean, an officer
or court authorized in this behalf by the State Government by notification published in the Official
Gazette.
25. Terms of gift to be observed.--Where a society accepts a gift or nation of money or property of
any other kind from any person for a specific purpose, it shall not use the money or other property gifted
or donated or any part thereof for any other purpose except for the promotion of the activities of the
society.
26. Penalties.--Any society which--
(a) fails to furnish the list of managing body or other information required to be furnished under
section 22 or wilfully makes or causes to be made a false entry in, or any omission from, the list or
any statement or copy of rules or of alteration in rules or other information sent to the Registrar under
the said section;
(b) wilfully fails, neglects or refuses to maintain, balance and audit accounts as referred to in
section 12C;
(c) wilfully fails to produce any books of accounts or other records as required by sub-section (2)
of section 23;
(d) wilfully fails to appear before the Registrar or other person authorised by him or otherwise
contravenes the provisions of sub-section (3) of section 23;
shall be punishable with fine which may extend to five thousand rupees.
27. Compounding of offences.-- (1) The Registrar may accept from any person against whom a
reasonable suspicion exists that he has committed any offence punishable under section 26 or against
whom a prosecution under that section has been instituted, a sum of money by way of composition
fee for the offence which such person is suspect or accused to have committed.
(2) On the payment of such composition fee the suspected person shall be discharged and no
further proceedings shall be taken against him, and if persecution of such composition shall have the
effect of his acquittal.
28. Manner of payment of fees.-- Fees payable under the provisions of this Act shall be paid in
such manner as may be prescribed.
29. Mode of service of notice by Registrar.-- (1) Any notice, order or requisition means for a
society or for the governing body thereof to be issued by the Registrar may be served on the Secretary
of the society, and service on the Secretary shall be as effectual as if the same had been served on
every member of the society or, as the case may be, on every member of the governing body thereof,
unless the Registrar otherwise directs.
(2) The sending of such notice, order or requisition to the Secretary of the society by registered
post at its registered office shall amount to sufficient service thereof on the society.
30. Appointment of Administrator.-- (1) Where on receipt of a complaint from three office bearers of a society or three affected persons or on inspection of records, the Registrar is satisfied, ---
(i) that the society is working against the objectives and ideals as per sections 1 and 20 on the
basis of which the society was granted certificate;
(ii) that the society is not working democratically or the elections have not taken place within
the specified time or election taken place fraudulently or against the clauses of memorandum of
association;
(iii) that the office-bears have been nominated against the clause of memorandum of
association;
(iv) that the number of members in a trustee mandal has been purposely kept below seven,
the Registrar may recommend to the State Government to appoint an Administrator :
Provided that no adverse order shall be passed unless an opportunity of being heard has been
given to the concerned society:
Provided further that the action of the Registrar in this behalf shall be final and no appeal shall lie
in any court against such action.
(2) The State Government may, by order published in the Official Gazette, shall appoint an
Administrator of such society who shall not be below the rank of Deputy Secretary for such period,
not exceeding six months, as may be specified in the order to manage the affairs of the society :
Provided that for reasons to be recorded in writing, the State Government may, by like order,
extend the said period for a further duration of six months (3) On the appointment of the Administration under sub-section (2), the governing body of the
society shall cease to exercise any powers and perform and discharge any functions or duties
conferred or imposed on it by this Act, or its memorandum of association or the rules and regulations
of any other law and subject to any directions which the State Government may from time to time
issue, all such functions or duties shall be performed or discharged by the Administrator.
(4) The Administrator shall, before the expiry of the period of his appointment, take necessary
action to convene the general body meeting of the society and hold election for the constitution of the
governing body.
(5) If the Administrator is not, for reasons beyond his controlable to convene the general body
meeting or inspite of such meeting being convened the general body fails to elect the governing body,
the Administrator shall forthwith send a report to the State Government who may pass such orders as
are considered necessary, either extending the period of appointment of the Administrator for a
further duration or if satisfied that public interest so requires, for the dissolution of the society.
(6) The State Government may, if it thinks fit, appoint a committee to advise and assist the
Administrator appointed under sub-section (1) in the exercise of the powers and performance and
discharge of the duties and functions conferred or imposed on him under this Act. The members of
the committee shall have such qualifications as may be prescribed and shall hold office during the
pleasure of the State Government.
(7) Where an order of dissolution is passed under sub-section (5), the assets of the society shall
vest in and the liabilities shall devolve on the State Government.
31. indemnity.-- No suit, prosecution or other legal proceedings shalt lie in any court against the
State Government, the Registrar or against any person appointed for inspection or investigation under
section 23, for anything in good faith done or intended to be done under this Act or the rules made
thereunder.
32. Power to make rules.--(1) The State Government may, after previous publication, make
rules not inconsistent with this Act for carrying out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing power, the State
Government may make rules--
(a) prescribing the form of the register of societies and the mode in which entries relating to
registration are to be made therein, and the mode in which such entries are to be amended or
notes made therein;
(b) regulating the filing of documents received by the Registrar;
(c) prescribing the particulars to be contained in the form of accounts under sub-section (2) of
section 12C;
(d) prescribing the manner in which the accounts shall be audited under sub-section (4) of
section 12C;
(e) prescribing the authority before whom and the time within which an appeal shall be
preferred under sub-section (2) of (g) section 12E. and the manner in which such appeal shall be
filed;
(f) prescribing the duties, functions and powers of governing body of the society under
section 16A;
(g) prescribing conditions for the inspection of original documents and regulating the grant of
copies of documents under section 19;
(h) prescribing the procedure for hearing and decision of doubts or disputes in respect of
elections under sub-section (1) of section 24;
(i) prescribing the manner in which fees payable under this Act shall be paid under section
28 (j) prescribing the qualifications of members of society under sub-section (6), of section 30:
(k) providing for any other matter for which there is no provision or insufficient provision
exists in this Act and for which provision is, in the opinion of the State Government, necessary
for giving effect to the purposes of this Act.
(3) Every rule made under this Act shall be laid, as soon as may be, after it is made, before the
House of the State Legislature, while it is in session, If the House agrees in making any modification
in the rule or the House agrees that the rule should not be made, the rule shall thereafter have effect
only in such modified form or be of no effect, as the case may be; so, however, that any such
modification or annulment shall be without prejudice to the validity of anything previously done
under that rule.".
[
Vide Haryana Act 14 of 2007, s. 7]
22. Procedure.--(1) No Court inferior to that of a Magistrate of the First Class shall try an offence
punishable under this Act.
(2) No Court shall take cognizance of an offence punishable under this Act except upon complaint
made by the Registrar of Joint Stock Companies or any other person, authorized in writing by him, in this
behalf.".
[
Vide Assam 11 of 1952, s. 3]
Arunachal Pradesh
After section 20, the following sections shall be inserted, namely:--
"21. Penalties.--(1) If the President, Secretary or any other person authorised in this behalf by a
resolution of the governing body of the society fails to comply with the provisions of section 4A, he
shall, on conviction be punishable with fine which may extend to five hundred rupees and in case of a
continuing breach, shall also be punishable with fine not exceeding fifty rupees for each day, during
the period the breach continue after the first conviction for such offence.
(2) If any person willfully makes or causes to be made any false entry in, or any commission from
the list required by section 4, or in or from any statement or copy of rules or of alterations in rules
sent to the Registrar under section 4A, he shall, on conviction, be punishable with fine which may
extend to two thousand rupees.
22. Procedure.--(1) No court inferior to that of a Judicial Magistrate of the first class shall try
any offence punishable under this Act.
Explanation.--Judicial Magistrate of the first class for the purposes of this Act means the Deputy
Commissioner, Additional Deputy Commissioner, Assistant Commissioner and Extra Assistant
Commissioner who has been empowered under the Assam Frontier (Administration of Just)
Regulation, 1945 (1 of 1945), to administer justice in the territory of Arunachal Pradesh.
(2) No. court shall take congnizance of an offence punishable under this Act except upon
complaint made by the Registrar or any other person, authorised in writing by him, in this behalf.".
[
Vide Assam 11 of 1952, s. 3]
[
Vide Arunachal Pradesh Act 6 of 1978, s. 2 and the Schedule]
Haryana
Amendment of section 20 of Act 21 of 1860.--In section 20, for the words and sign, "instruments or
design", the words and sign "instruments or design, promotion of the interest or welfare of the public and
any other object as may be notified by the Government as beneficial to the public, shall be substituted.
[
Vide Haryana Act 23 of 1974, s. 2]
Insertion of section 22 to 32 in Central Act 21 of 1860.--After section 21 of the principal Act, the
following sections shall be added at the end, namely:--
"22. Power of Registrar to call for information.--(1) The Registrar may. by written order,
require any society to furnish in writing such information or document within such time, being
ordinarily not less than three weeks from the date of receipt of the order by the society, as he may
specify in the order in connection with the affairs of the society or any documents filed by the society
under this Act.
(2) On receipt by the society of an order under sub-section (1), it shall be the duty of the
President, Secretary or any other person authorized in this behalf to furnish such information or
documents.
23. Investigations of affairs of society.--(1) Where on the information received under section
22 or otherwise, the Registrar is of opinion that there is apprehension that the affairs of a society
registered under this Act are being so conducted as to defeat the objects of the society or that the
society or its governing body by whatever name called, or any office-bearer thereof in actual effective
control of the society is guilty of mismanaging its affairs or of any breach of fiduciary or other like
obligations, the Registrar may, either himself or by any person authorized by him in that behalf,
inspect or investigate into the affairs of the society or inspect any institution managed by the society.
(2) It shall be the duty of every office-bearer of the society when so required by the Registrar or
other person authorised under sub -section (1) to produce any books of account and other records of
or relating to the society which are in his custody and to give him all assistance in connection with
such inspection or investigation.
(3) The Registrar or other person authorized under sub -section (1) may call upon and examine on
oath any office -bearer, member or employee of the society in relation to the affairs of the society and
it shall be the duty of every office -bearer, member or employee, when called upon, to appear before
him for such examination.
(4) The Registrar or other person authorized under sub -section (1) may, if in his opinion it is
necessary for the purpose of inspection or investigation, seize any or all the records including account
books of the society:
Provided that any person from whose custody such records are seized shall be entitled to make
copies thereof in the presence of the person seizing such records (5) On the conclusion of the
inspection or investigation, as the case may be, the person, if any, appointed by the Registrar to
inspect or investigate shall make a report to the Registrar on the result of his inspection or
investigation.
(6) The Registrar may, after such inspection or investigation, give such directions to the society oi
to its governing body or any office-bearer thereof, as he may think fit. for the removal of any defects
or irregularities within such time es may be specified and in the event of default in taking action
according to such directions, the Registrar may proceed to take action under section 12E or
section 30, as the case may be.
24. Dispute regarding election of office-bearers.--(1) The prescribed authority may, on a
refence made to it by the Registrar or by at least one-fourth of the members of a society registered in
Haryana, meet and decide in a summary manner any doubt or dispute in respect of the election or
continuance in office of an office-bearer of such society, and may pass such orders in respect thereof
as it deems fit:
Provided that the election of an office-bearer shall be set aside where the prescribed authority is
satisfied--
(a) that any corrupt has been committed by such office-bearer; or
(b) that the nomination of any candidate has been improperly rejected; or
(c) that the result of the election insofar as it concerns to such office -bearer has been
materially affected by the improper acceptance of any nomination or by the improper reception,
refusal or rejection of any vote or the reception of any vote which is void or by any noncompliance with the provisions of any rules of the society.
Explanation I.-- A person shall be deemed to have committed a corrupt practice who, directly or
indirectly, by himself or by any other person.
(i) induces, or attempts to induce, by fraud, intentional misrepresentation, coercion or threat
of injury, any elector to give oi to refrain from giving a vote in favour of any candidate, or any
person to stand or not to stand as, or to withdraw or not to withdraw from being a candidate at the
election;
(ii) with a view to inducing any elector to give or to refrain from giving a vote in favour of
any candidate, or to inducing any person to stand or not to stand as, or to withdraw or not to
withdraw from being a candidate at the election, offers or gives any money. or valuable
consideration, or any place or employment, or holds out any promise of individual advantage or
profit to any person;
(iii) abets (within the meaning of the Indian Penal Code) the doing of any of the acts
specified in clauses (i) and (ii);
(iv) induces or attempts to induce it candidate or elector to believe that he, or any person in
whom he is interested, will become or will De rendered an object of divine displeasure or
spiritual censure;
(v) canvasses on grounds of caste, community, sect or religion;
(vi) commits, Lich other practice as the State Government may prescribe to be a corrupt
practice.
Explanation II.--A promise of individual advantage or profit to a person includes a promise for
the benefit of the person himself, or of anyone in whom he is interested.
Explanation III.-- The State Government may prescribe the procedure for hearing and decision of
doubts or disputes in respect of such elections and make provision in respect of any other matter
relating to such elections for which insufficient provision exists in this Act or in the rules of the
society.
(2) Where by an order made under sub-section (1), an election is set aside or an office -bearer is
held no longer entitled to continue in office or where the Registrar is satisfied that any election of
office bearers of a society has not been held *faun the time specified in the rules of that society, he
may call a meeting of the general body of such society for electing such office bearer or
office-bearers, and such meeting shal1 be presided over and be conducted by the Registrar or the
society relating to meetings and elections shall apply to such meeting and election with necessary
modifications.
(3) Where a meeting is called by the Registrar under sub -section (2), no other meeting shall be
called for the purpose of election by any other authority or by any person claiming to be an office-bearer of the society.
Explanation. For the purposes of this section, the expression 'prescribed authority' mean, an
officer or court authorized in this behalf by the State Government by notification published in the
Official Gazette.
25. Terms of gift to be observed.--Where a society accepts a gift or donation of money or
property of any other kind from any person for a specific purpose, it shall not use the money or other
property gifted or donated or any part thereof for any other purpose except for the promotion of the
activities of the society.
26. Penalties.--Any society which--
(a) fails to furnish the list of managing body or other information required to be furnished
under section 22 or wilfully makes or causes to be made a false entry in, or any omission from,
the list or any statement or copy of rules or of alteration in rules or other information sent to the
Registrar under the said section:
(b) wilfully fails, neglects or refuses to maintain, balance and audit accounts as referred to in
section 12C, wilfully fails to produce any books of accounts or other records as required by
sub-section (2) of section 23;
(d) wilfully fails to appear before the Registrar or other person authorised by him or
otherwise contravenes the provisions of sub -section (3) of section 23;
shall be punishable with fine which may extend to five thousand rupees.
27. Compounding of offences.--(1) The Registrar may accept from any person against whom a
reasonable suspicion exists that he has committed any offence punishable under section 26 or against
whom a prosecution under that section has been instituted, a sum of money by way of composition
fee for the offence which such person is suspect or .1ccused to have committed.
(2) On the payment of such composition fee the suspected person shall be discharged and no
further proceedings shall be taken and the composition shall have the effect of his acquittal.
28. Manner of payment of fees.--Fees payable under the provisions of this Act shall be paid in
such manner as may be prescribed.
29. Mode of service of notice by Registrar.--(1) Any notice, order or requisition meant for a
society or for the governing body thereof to be issued by the Registrar may be served on the Secretary
of the society, and service on the Secretary shall be as effectual as if the same had been served on
every member of the society or, as the case may be, on every member of the governing body thereof,
unless the Registrar otherwise directs.
(2) The sending of such notice, order or requisition to the Secretary of the society by registered
post at its registered office shall amount to sufficient service thereof on the society.
30. Appointment of Administrator.-- (I) Where on receipt of a complaint from three
office-bearers of a society or three affected persons or on inspection of records, the Registrar is
satisfied,--
(i) that the society is working against the objectives and ideals as per sections 1 and 20 on the
basis of which the society was granted certificate;
(ii) that the society is not working democratically or the elections have not taken place within
the specified tune or the election have taken place fraudulently or against the clauses of
memorandum of association;
(iii) the office-bearers have been nominated against the clauses of memorandum of
association;
(iv) that the number of members in a trustee mandal has been purposely kept below seven,
the Registrar may recommend to the State Government to appoint an Administrator :
Provided that no adverse order shall be passed unless an opportunity of being heard has been
given to the conceined society:
Provided further that the action of the Registrar in this behalf shall be final and no appeal shall lie
in any court against such action.
(2) The State Government may, by order published in the Official Gazette, shall appoint an
Administrator of such society who shall not be below the rank of Deputy Secretary for such period,
not exceeding six months. as may be specified in the order to manage the affairs of the society :
Provided that for reasons to be recorded in writing, the State Government may, by like order,
extend the said period for a further duration of six months.
(3) On the appointment of the Administration under sub -section (2), the governing body of the
society shall cease to exercise any powers and perform and discharge any functions or duties
conferred or imposed on it by this Act, or its memorandum of association or the rules and regulations
of any other law and subject to any directions which the State Government may from time to time
issue, all such functions or duties shall be performed or discharged by the Administrator.
(4) The Administrator shall, before the expiry of the period of his appointment, take necessary
action to convene the general body meeting of the society and hold election for the constitution of the
governing body.
(5) If the Administrator is not, for reasons beyond his controllable to convene the general body
meeting or in spite of such meeting being convened the general body fails to elect the governing
body, the Administrator shall forthwith send a report to the State Government who may pass such
orders as are considered necessary, either extending the period of appointment of the Administrator
for a further duration or if satisfied that public interest so requires, for the dissolution of the society.
(6) The State Government may, if it thinks fit, appoint a committee to advise and assist the
Administrator appointed under sub-section (1) in the exercise of the powers and performance and
discharge of the duties and functions conferred or imposed on him under this Act. The members of
the committee shall have such qualifications as may he prescribed and shall hold office during the
pleasure of the State Government.
(7) Where an order of dissolution is passed under sub-section (5), the assets of the society shall
vest in and the liabilities shall devolve on the State Government.
31. indemnity.--No suit, prosecution or other legal proceedings shalt lie in any court against the
State Government, the Registrar or against any person appointed for inspection or investigation under
section 23, for anything in good faith done or intended to be done under this Act or the rules made
thereunder.
32. Power to make rules.--(1) The State Government may, after previous publication, make rules
not inconsistent with this Act for carrying out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing power, the State Government
may make rules--
(a) prescribing the form of the register of societies and the mode in which entries relating to
registration are to be made therein, and the mode in which such entries are to be amended or notes
made therein;
(b) regulating the filing of documents received by the Registrar;
(c) prescribing the particulars to be contained in the form of accounts under sub-section (2) of
section I2C;
(d) prescribing the manner in which the accounts shall be audited under sub-section (4) of section
12C;
(e) prescribing the authority before whom and the time within which an appeal shall be preferred
under sub -section (2) of section 12E and the manner in which such appeal shall be filed;
(f) prescribing the duties, functions and powers of governing body of the society under section
I6A;
(g) prescribing conditions for the inspection to original documents and regulating the grant of
copies of documents under section 19;
(h) prescribing the procedure for hearing and decision of doubts or disputes in respect of elections
under sub -section (1) of section 24;
(i) prescribing the manner in which fees payable under this Act shall be paid under section 2S;
(j) prescribing the qualifications of members of society under sub -section (6), of section 30:
(k) providing for any other matter for which there is no provision or insufficient provision exists
in this Act and for which provision is, in the opinion of the State Government necessary for giving
effect to the purposes of this Act.
(3) Every rule made under this Act shall be laid, as soon as may be, after it is made. before the House
of the State Legislature, while it is in session, If the House agrees in making any modification in the rule
or the House agrees that the rule should not be made, the rule shall thereafter have effect only in such
modified form or be of no effect, as the case may be; so, however, that any such modification or
annulment shall be without prejudice to the validity of anything previously done under that rule.ic95623
1. Ins. by Act 22 of 1927, s. 2.