Section 56 in Himachal Pradesh Societies Registration Act, 2006
56. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules to carry out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the levy of registration fee under section 6;(b)form and the procedure to be followed for amendment of memorandum or regulations or bye-laws of registered Society and the fee to be charged under section 9;(c)the procedure and conditions for change the name of a society and fee to be charged for issue of certificate under section 11;(d)the qualification or disqualifications for membership of the Governing body of a Society under section 16;(e)procedure for election of the members of the Governing body under section 20;(f)the levy of fee and late fee for submission of annual list of Governing body with Registrar and the form and documents to be submitted with the annual list under section 34;(g)form of statement of income and expenditure and returns to be furnished by a Society to the Registrar and fee to be charged and late fee for filing such statement and returns and the procedure to be followed under section 35 for maintenance of register, account books and other record by the Societies;(h)inspection of documents and the fees to be charged under section 36;(i)the rate of interest to be charged under section 40;(j)the procedure for appeal under sub section (2) of section 51 and fee for such appeal;(k)procedure for granting No Objection Certificate and the levy of fees thereof under section 54;(l)the fees to be charged for granting copies of decisions, orders, entries or documents, before or after registration under section 55; and(m)any other matters which in the opinion of the State Government is required to be prescribed for the purpose of this Act.(3)Every rules made under this Act shall be laid, as soon as may be after it is made, before the State Legislative Assembly, while it is in session, for a total period of ten days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the successive sessions aforesaid, the Legislative Assembly agrees in making any modification in the rule or agrees that the rules should not be made, the rule shall, thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity or anything previously done under that rule.
