Section 41 in Tamil Nadu Societies Registration Act, 1975
41. Dissolution at registered societies and adjustment of their affairs.
(1)A registered society may, by special resolution, determine that it shall be dissolved and thereupon it shall be dissolved forthwith or at the time specified in the resolution and all necessary steps shall be taken for the disposal and settlement of the property of the registered society and its claims and liabilities according to the by-laws, if any, of the registered society and if there are no by-laws, according as the committee, or where a special committee is appointed under sub-section (2), the special committee, may find it expedient.(2)A registered society may, when passing the special resolution referred to in sub-section (1), appoint a special committee consisting of such number of members as may be specified in the resolution for winding-up the affairs of the registered society.(3)If any dispute arises among the members of the registered society, the committee, or the special committee, if any, the adjustment of the affairs of the registered society shall be referred to the court and the court shall make such order in the matter as it shall deem fit ;Provided that any matter decided by a special resolution of the registered society by the committee or by the special committee, if any, shall not be deemed to be a matter in dispute within the meaning of this sub-section.(4)If the Central or any State Government is a member o f , or a contributory to, or otherwise interested in, any registered society, such society shall not be dissolved under sub-section (1) without the consent of the Central or State Government concerned.
