SOCIETIES
REGISTRATION (UTTARAKHAND AMENDMENT) ACT, 2019 THE SOCIETIES REGISTRATION (UTTARAKHAND AMENDMENT) ACT, 2019 [Act No. 04 of 2019] [05th March, 2019] An Act further to amend the Societies Registration Act, 1860 (Act
21 of 1860), in its application to the State of Uttarakhand It is hereby enacted by the
Uttarakhand State Legislative Assembly in the Seventieth Year of the Republic
of India as follows-- (1)
This Act may be called the Societies Registration (Uttarakhand
Amendment) Act, 2019. (2)
It extends to the whole of the State of Uttarakhand. (3)
It shall come into force at once. In Societies Registration
Act, 1860, (which is hereinafter referred to as Principal Act) the Section 1
shall be substituted as follows, namely-- "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 the Act, may, by digital signature of
their name in online form of Memorandum of Association and rules filing the
same online with the Registrar form themselves into a society under this
Act.". In principal Act
sub-section (1) of Section 3 shall be substituted as follows, namely-- "3. Registration and
fees.-- (1) Upon such
memorandum and its digitally signed copy being filed along with particulars of
the address of Society office which will be registered address, by the
Secretary of the Society on behalf of the persons subscribing to the
memorandum, the Registrar shall certify under his digital signature that the
society is registered under this Act. For every such registration fees of five
thousand five hundred and fifty rupees shall be paid to Registrar. For every
such registration for Youth/Women Mangal Dal, Women Group/Community Group fees
of fifty rupees shall be paid. Provided further that the
State Government may, by notification in the Official Gazette, increase from
time to time the fee payable under this sub-section. Provided further that the
Registrar may, in his discretion, issue public offline notice or issue offline
notices to such persons as he thinks fit inviting offline objections, if any
against the proposed registration and consider all objections that may be
received by him before registering the society. The prescribed fee of registration
shall be submitted online after the online approval of registration by the
Registrar. After depositing the prescribed fees, the digitally signed Society
Registration Certificate shall be downloaded by the applicant." In principal Act after
Section 5 the following section shall be inserted, namely-- "5-A. Restriction on
transfer of property-- (1)
Notwithstanding anything contained in any law, contract or other
instrument, it shall not be lawful for the governing body of a society
registered under this Act or any of its members to transfer, without the
previous approval of the court, any immovable property belonging to any such
society. (2)
Every transfer made in contravention of sub-section (1) shall be
void. Explanation I.--For the
purposes of this section the word 'court' shall have the meaning assigned to it
in Section 13. Explanation II.--For
the purposes of this section the word 'transfer' means-- (d) a mortgage, charge,
sale, gift or exchange. (e) lease for term
exceeding five years; or (f)
irrevocablelicence." In principal Act Section 19
shall be substituted as follows, namely-- "19. Inspection of
documents, Certified copies.-- Any person may inspect all
document files with the Registrar under this Act on payment of a fee of three
hundred rupees for each inspection; and any person may require a digitally
signed copy or extract of any documents or any part of any documents, to be
digitally certified by the Registrar on payment of Rupees One hundred as
ordinary fee and Rupees Two hundred as urgent fee for every A4 size page of
such copy or extract and such digital signed copy shall be prima facie evidence
of the matters therein contained in all legal proceedings whatever. Provided further that the
State Government may, by notification in the Official Gazette, increase from
time to time the fee payable under this sub-section."
Preamble - SOCIETIES REGISTRATION (UTTARAKHAND AMENDMENT) ACT,
2019PREAMBLE