Section 29 in Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955
29. Such society to file memorandum, etc., with Registrar.
- In order to obtain registration under section 28, it shall be sufficient for the governing body of the society to file with the Registrar a memorandum showing the name of the society, the location of the office of the society, the objects of the society, and the names, addresses and occupations of the members of the governing body, together with a copy of the rules and regulations of the society, certified as provided in section 4, and a copy of the report of the proceedings of the general meeting at which the registration was resolved on.
