[8
of 2022] [18th
July 2022] AN ACT further to amend the
Societies Registration Act, 1860, in its application to the State of Uttar
Pradesh. IT IS HEREBY enacted in the
Seventy-second Year of the Republic of India as follows:- (2A)
An appeal against an order made under sub-section (2) of section 3-A may be
preferred to the Commissioner of the Division in whose jurisdiction the
headquarter of the Society lies, within one month from the date of
communication of such order : Provided that the appellate
authority may admit an appeal after the expiry of such period if the appellant
satisfies the appellate authority that he had sufficient cause for not
preferring the appeal within such period. (1A)
An appeal against an order made under this section may be preferred to the
Commissioner of the Division in whose jurisdiction the headquarter of the
Society lies, within one month from the date of communication of such order: Provided that the appellate
authority may admit an appeal after the expiry of such period if the appellant
satisfies the appellate authority that he had sufficient cause for not
preferring the appeal within such period. (2) If there is any change in the list of members
of the General Body of the society referred to in sub-section (1), on account
of induction, removal, registration or death of any member, a modified list of
members of General Body, shall be filed with the Registrar, within one month
from the date of change. Any change in the list of
General Body shall not be valid unless it is approved by the Managing Body. 5-A (1) Notwithstanding anything contained in any
law, contract or other instrument to the contrary, it shall not be lawful for
the Governing Body of a society registered under this Act or any of its members
of transfer, without the previous approval of the Court, any immovable property
belonging to such society. (2) Every transfer made in
contravention of sub-section (1) shall be void. Explanation I-The word court
shall have the meaning assigned to it in section 13. Explanation II-The
expression transfer shall for the purposes of this section mean :- (a)
a mortgage, charge, sale, gift or exchange; (b)
lease for a term exceeding five years; or (c)
irrevocable licence. 16-A.
Disqualification for holding office in Society-A person who is an undischarged
insolvent or who has been convicted of any offence in connection with the
formation, promotion, management or conduct of the affairs of a Society, or of
a body corporate, or of an offence involving moral turpitude or is convicted by
a competent court for any criminal offence for which the punishment is 2 years
or more, shall be disqualified from the date of judgement for being chosen as,
and for being a member of the Governing body or the President, Secretary, or
any other office-bearer of Society. (d) An appeal against an order made under this
sub-section may be preferred to the Commissioner of the Division in whose
jurisdiction the headquarter of the Society lies, within one month from the
date of communication of such order: Provided that the appellate
authority may admit an appeal after the expiry of such period if the appellant
satisfies the appellate authority that he had sufficient cause for not
preferring the appeal within such period.The Societies
Registration (Uttar Pradesh Amendment) Act, 2021
This Act may be called the Societies Registration (Uttar Pradesh Amendment)
Act, 2021.
In the Societies Registration Act, 1860 hereinafter referred to as the
principal Act in section 3-A after sub-section(2), the following sub-section
shall be inserted, namely :-
In section 4 of the principal Act, after sub-section (1), the following sub-section
and the proviso shall be inserted, namely :-
For sub-section (2) of section 4-B of the principal Act, the following
sub-section shall be substituted, namely :-
After section 5 of the principal Act, the following section shall be inserted,
namely :-
For section 16-A of the principal Act, the following section shall be
substituted, namely :-
In the proviso to sub-section(1) of section 25 of the principal Act, after
clause (c), the following clause shall be inserted, namely :-