Section 30 in West Bengal Societies Registration Act, 1961
30. Terms of gifts to be observed.
(1) Where a society accepts a gift or any kind from any person for a specific purpose it shall not use the gift or any part thereof for any other purpose without the written consent of the donor or if the donor be dead, without the written consent of the Registrar. The Registrar shall not give such consent unless he is satisfied that the purpose for which the gift was made is incapable of execution by the society.(2)For any contravention of the provisions of sub-section (1), every officer in default shall be punishable with fine which may extend to two hundred and fifty rupees.
