MADHYA
PRADESH SOCIETY REGISTRIKARAN NIYAM, 1998
PREAMBLE
In exercise of the powers conferred by
Section 43 of the Madhya Pradesh Society Registrikaran Adhiniyam, 1973 (No. 44
of 1973), the State Government hereby makes the following Rules, namely :
Rule - 1. Short title.
(1)
These rules may be called the Madhya Pradesh
Society Registrikaran Niyam, 1998.[1]
(2)
They shall come into force with effect from
the date of their publication in the Madhya Pradesh Gazette.
Rule - 2. Definitions.
In these rules, unless the context
otherwise requires.-
(a)
"Act" means the Madhya Pradesh
Society Registrikaran Adhiniyam, 1973 (No. 44 of 1973);
(b)
"Form" means a form appended to
these rules;
(c)
"Defaulter Society" means, a
Society making persistently default in compliance and performance of rules and
regulations or any provisions of the Act or has been considered defunct by the
Registrar under Section 34 of the Act;
(d)
"Schedule" means Schedule appended
to these rules;
(e)
"Section" means a Section of the
Act;
(f)
"Society" means a Society to which
the Act, applies.
Rule - 3. Memorandum of Society.
Every memorandum of Society for the
registration of Society to be filled under Section 5, shall be in form I or in
a form as near to as circumstances admit.
Rule - 4. Fees.
The fee payable under the provisions
of the Act shall be as specified in Schedule and shall be deposited into the
Government Treasury and a copy of Treasury Challan shall be submitted to the
Registrar, such fee may also be deposited in the Office of the Registrar after
obtaining the receipt thereof.
Rule - 5. Penalty.
(1)
If any society violates the provisions of
sub-section (1) of Section 21, of the Act, the Society shall be liable to
deposit the double amount of the fee payable under rule 4 and if any society
violates the provisions of subsection (2) of Section 21, the Society shall be
liable to deposit 20% amount of the cost of the property.
(2)
The late fee payable under Section 27 and 28
by any society shall be double of the amount of the fee payable under Rule 4.
Rule - 6. Certificate of Registration.
The Certificate of registration to be
issued by the Registrar under Section 7 shall be in Form-II.
Rule - 7. Maintenance of Register.
There shall be kept by the Registrar,
a register containing the names of societies registered under the Act in Form
III.
Rule - 8. Manner of Serving an order.
An order under sub-section (1) of
Section 11 shall be served on the society by Postal Certificate at the address
of the Society mentioned in the memorandum of the society or at such other
address given by the Society.
Rule - 9. Amendment of Memorandum, Rules and Regulations of the Society and Change of name.
Wherever any amendment in Memorandum,
Rules and Regulations and Change in name of the registered society is proposed
under Sections 10 and 13 the same shall be forwarded to the Registrar in Form
IV, and in case of change of name of any society the society shall return its
certificate of registration to the Registrar with Form IV, and on receipt of
such certificate the Registrar shall issue a certificate in Form V with
necessary alterations embodied therein.
Rule - 10. Application for obtaining permission for acquiring or transfer of immovable property.
Application for obtaining permission
for acquiring or transfer of immovable property under Section 21 of the Act
shall be submitted in Form VI.
Rule - 11. Annual Return.
Annual Return under Section 27 shall
be submitted in Form VII.
Rule - 12. Repeal and Saving.
The Madhya Pradesh Societies
Registrikaran Niyam, 1975 are hereby repealed :
Provided that any order made or any
action taken under the rules so repealed shall be deemed to have been made or
taken under the corresponding provisions of these rules.
[2][SCHEDULE
(Applicable in M.P.)
(See
Rule 4)
Fees
|
(1) |
(2) |
|
(1) Under
Section 7 Registration of Society |
Rs.
1500.00 |
|
(2) Under
Section 7 Registration of Mahila Mandal |
Rs. 300.00 |
|
(3) Under
Section 7 Registration of Yuvak Mandal |
Rs. 150.00 |
|
(4) Under
Section 10 Each amendment |
Rs. 200.00 |
|
(5) Under
sub-section 3 of Section 21 |
|
|
(a)
Application under sub-section (1) |
|
|
(i) for
permission to purchase and sale |
2% of
Purchase and 5% of Sale |
|
(ii) for
each gift |
Rs.
5000.00 |
|
(b) For
sub-section (2) for otherwise utilizing of immovable property |
10% of the
cost of plan or Rs. 10000/- whichever is more. |
|
(6) Under
Section 27, Return every Year |
Rs. 200.00 |
|
(7) Under
Section 28, Audited Statement every Year |
Rs. 200.00 |
|
(8) Under
Section 29, Copies |
Rs. 20.00
Per page Routine |
|
|
Rs. 40.00
Per page Urgent |
|
|
Rs. 100.00
Inspection per Register |
|
|
Rs. 100.00
Inspection |
|
|
Return/Original
file.] |
[1] Substituted
by Notfn. No. F-1-(1)-42-98-A-XI, dated 24th November, 1998. Published in
Madhya Pradesh Rajpatra (Asadharan), dated. 11-12-1998, at pages 209-217.
[2] Substituted
by Notification No. F-1-46-05-A-XI, dated 7th December, 2005. Applicable only
in M.P. Published in M.P. Rajpatra Part IV (Ga) dated 27.1.2006.