Section 5 in Rajasthan Societies Registration Act, 1958
5. Property of society in whom vested
. (1) The property, movable and immovable, belonging to or held or acquired by a society registered under this Act, if not vested in trustees in trust for such society, shall be deemed to be so vested for the time being in the governing body of such society, and in all proceedings, civil and criminal may be described as the property of the governing body of such society.(2)Where any such property is vested or is to become vested in trustees in trust for any society registered under this Act and any new trustees have been appointed under and in accordance with Section 5-A, the property shall, notwithstanding anything contained in any instrument or in the rules and regulations of the society, become vested, without any conveyance or other assurance, in such new trustees and the continuing old trustees jointly or if, there are no old continuing trustees, in such new trustees wholly upon the same trusts, and with the subject to the same powers and provisions, as it was vested in the old trustees.
