SOCIETIES REGISTRATION ACT, 1860 (KERALA AMENDMENT)

Section 1 - Societies formed by memorandum of association and registration

Any seven or more persons associated for any literary, scientific, or charitable purpose, or for any such purpose as is described in section 20 of this Act, may, by subscribing their names to a memorandum of association, and filing the same with Registrar of Joint-stock Companies[1] [***] form themselves into a society under this Act.

[STATE AMENDMENTS

KERALA

[2] [In Section 1

The words "the Registrar of Joint-stock Companies" the words and brackets "the Inspector-General of Registration (hereafter in this Act referred to as the Inspector-General)" shall be substituted;

[3] [In Section 1

The following Explanation shall be added, namely:-

Explanation.-- "Inspector General of Registration" means the Inspector-General of Registration appointed by the State Government under section 3 of the Indian Registration Act, 1908 (Central Act XVI of 1908). or any of the district authorities subordinate to the Inspector-General of Registration not below the rank of the District Registrar to whom powers may be delegated in respect of this Act.":]

 

Section 3 - Registration and fees

Upon such memorandum and certified copy being filed, the Registrar shall certify under his hand that the society is registered under this Act. There shall be paid to the Registrar for every such registration a fee of fifty rupees, or such smaller fees as [4] [the state Government] may, from time to time, direct; and all fees so paid shall be accounted for to [5] [the state Government].

[STATE AMENDMENTS

KERALA

[6] [In Section 3

The words "the Registrar" wherever they occur, the words "the Inspector-General" shall be substituted:]

 

Section 4 - Annual list of managing body to be filed

Once in every year, on or before the fourteenth day succeeding the day on which, according to the rules of the society, the annual general meeting of the society is held, or, if the rules do not provide for an annual general meeting, in the month of January, a list shall be filed with the Registrar of Joint-stock Companies, of the names, addresses and occupations of the governors, council, directors, committee, or other governing body then entrusted with the management of the affairs of the society.

[STATE AMENDMENTS

KERALA

[7] [In Section 4

The words "the Registrar of Joint-stock Companies", the words "the Inspector-General" shall be substituted;]

 

Section 18 - Such societies to the memorandum, etc., with Registrar of Joint-stock Companies

In order to any such society as is mentioned in the last preceding section obtaining registry under this Act, it shall be sufficient that the governing body file with the Registrar of Joint-stock Companies [8] [***] a memorandum showing the name of the society, the objects of the society, and the names, addresses and occupations of the governing body, together with a copy of the rules and regulations of the society certified as provided insertion 2,and a copy of the report of the proceedings of the general meeting at which the registration was resolved on.

[STATE AMENDMENTS

KERALA

[9] [In Section 18

The words "the Registrar of Joint-stock Companies", the words "the Inspector-General" shall be substituted;]

 

Section 19 - Inspection of documents

Any person may inspect all documents filed with the Registrar under this Act on payment of a fee of one rupee for each inspection; and any person may require a copy or extract of any document or any part of any document, to be certified by the registrar, on payment of two annas for every hundred words of such copy or extract; and such certified copy shall be prima facie evidence of the matters therein contained in all legal proceedings whatever.

STATE AMENDMENT

KERALA

[10] [In Section 19

The words "the Registrar" wherever they occur, the words "the Inspector-General" shall be substituted:]