Section 6 in Tamil Nadu Societies Registration Act, 1975
6. Memorandum, by-laws, etc., to be filed by the Registrar.
- For the purpose of registration of a society, there shall be filed with the Registrar of the district in which the society is formed by a member of the committee of the society or by any person duly authorized by the committee in this behalf-(1)a memorandum specifying-(a)the name of the society ;(b)the objects of the society ; and(c)the names, addresses and occupations of the members of the committee ; and(2)the by-laws of the society.
