SOCIETIES REGISTRATION (BIHAR AMENDMENT) ACT, 1963

Preamble - SOCIETIES REGISTRATION (BIHAR AMENDMENT) ACT, 1963

 

THE SOCIETIES REGISTRATION (BIHAR AMENDMENT) ACT, 1963

[Act No. 12 of 1963]

[17th May, 1963]

PREAMBLE

Be it enacted by the Legislature of the State of Bihar in the Fourteenth Year of the Republic of India as follows:--

Section 1 - Short title, extent and commencement

 

(1)     This Act may be called the Societies Registration (Bihar Amendment) Act, 1963.

 

(2)     It extends to the whole of the State of Bihar.

 

(3)         It shall come into force at once.

Section 2 - Amendment of section 23 of Act XXI of 1860

 

In sub-section (1) of section 23 of the Societies Registration Act, 1860 (XXI of 1860) (hereinafter referred to as the said Act):--

 

(a)      after the words "to another State", the words "or whose activities are subversive to the objects of the society" shall be inserted; and

 

(b)      for the full stop, at the end of the existing proviso, a colon shall be substituted, and thereafter, the following second proviso shall be inserted, namely:--

 

"Provided further that no order of cancellation of registration of any society on the ground of the activities of the society being subversive to the objects of the society shall be passed until the society has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to it."

Section 3 - Amendment of section 24 of Act XXI of 1860

 

After sub-section (2) of section 24 of the said Act, the following sub-section shall be added, namely:--

 

"(3) Every rule made under this section shall be laid as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following both Houses agree in making any modification in the rule or both Houses agree 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."