In
exercise of the powers conferred by Section 30 of the Karnataka Societies
Registration Act 1960 (Karnataka Act 17 of 1960), the Government of Karnataka,
hereby makes the following rules further to amend the Karnataka Societies
Registration Rules, 1961, namely. (1) These rules may be
called the Karnataka Societies Registration (Amendment) Rules, 1975. (2) They shall come into
force at once. After
Rule 7 of the Karnataka Societies Registration Rules, 1961, the following rule
shall be inserted, namely. "8. Enquiry by the Registrar. (1) Where the Registrar
proposed to hold an enquiry under Section 25, either on his own motion or on an
application, he or the person authorised by him under the said section to hold
an enquiry shall issue notice to the society concerned in this behalf. (2) The said notice shall
specify a date on which, place in which and the time at which, as also the
matters in respect of which the enquiry will be held. The notice shall also call upon the society
to furnish its explanation in respect of matters referred to therein before the
date specified in the notice. (3) The society shall
furnish its explanation to the Registrar or the authorised person before such
date. (4) On the date fixed for
the enquiry, or on such other date or dates to which the enquiry might be
adjourned, the Registrar or the authorised person shall give the society a oral
hearing. He may also examine such persons as may be considered necessary. He
may receive any relevant document. If the society fails to furnish its
explanation as required under sub-rule (3) or to attend the enquiry on the date
fixed or the adjourned date, the Registrar or the authorised person may proceed
with the enquiry ex parte. (5) On the completion of
the enquiry, the Registrar or the authorised person shall record his findings
and communicate the same to the society concerned".KARNATAKA
SOCIETIES REGISTRATION (AMENDMENT) RULES, 1975
PREAMBLE