Section 56 in Tamil Nadu Societies Registration Act, 1975
56. Power to make rules.
(1)The Government may make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for(a)the objects which may be recognized for the purpose of section 3 ;(b)the matters in respect of which a society may or shall make by-laws and the procedure to be followed in making, altering and abrogating by-laws and the conditions to be satisfied prior to such making, alteration or abrogation ;(c)the forms to be used for the purposes of registration of societies and for filing documents required or authorized to be filed under this Act ;(d)the form of accounts, returns and registers required by this Act and the manner in which any such accounts, returns or registers shall be verified;(e)the nature of the particulars of the mortgage or charge to be filed with the Registrar under section 32;(f)the qualifications of auditors and the members appointed under sub-section (1) of section 16 and of the persons authorized to hold inquiry under section 36 ;(g)the procedure to be followed by liquidators under this Act ;(h)the inspection of documents kept by the Registrar and the grant of copies thereof ;(i)the safe custody of books, papers and documents in the Registrar's office and the destruction of such of the books, papers and documents aforesaid as need no longer be kept ;(j)the time within which appeals under section 45 shall be preferred ;(k)any other matter which has to be or may be prescribed.
