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Union of India - Section
Section 12 in The Societies Registration Act, 1860
12. Societies enabled to alter, extend or abridge their purposes.
- Whenever it shall appear to the governing body of any society registered under this Act, which has been established for any particular purpose or purposes, that it is advisable to alter, extend, or abridge such purpose to or for other purposes within the meaning of this Act, or to amalgamate such society either wholly or partially with any other society, such governing body may submit the proposition to the members of the society in a written or printed report, and may convene a special meeting for the consideration thereof according to the regulations of the society;but no such proposition shall be carried into effect unless such report shall have been delivered or sent by post to every member of the society ten days previous to the special meeting convened by the governing body for the consideration thereof, nor unless such proposition shall have been agreed to by the votes of three-fifths of the members delivered in person or by proxy, and confirmed by the votes of three-fifths of the members present at a second special meeting convened by the governing body at an interval of one month after the former meeting.| Uttar Pradesh- In its application to the State of Uttar Pradesh, after 12 section, insert the following sections, namely: -12A. [ Change of name.- Any society registered under this Act, may, with the consent of not less than two-thirds of the total number of its members, and with the previous approval of the Registrar in writing change its name by resolution passed at a general meeting convened for the purpose.12B. Notice of change of name or objects.- (1) Notice in writing of every change of objects made under Section 12 or of name made under Section 12-A signed by the Secretary and any three other members of the society be sent to the Registrar.(2) Where the registrar is satisfied that the provisions of this Act in respect of objects or name of society and in respect of change of objects or of name, as the case may be, have been complied with he may subject to the provisions of Section 12-C registrar the change of name which shall have effect from the date of such registration.12C. Effect of change of name or objects.- The change on the objects or name of a society shall not affect any rights or obligations of the society, nor render defective any legal proceedings by or against the society, and any legal proceeding which might have been continued or commenced by or against it by its former name may be continued or commenced by or against it by its new name.12D. Registrar's power to cancel registration in certain circumstance.- (1) Notwithstanding anything contained in this Act, the Registrar may, by order in writing cancel the registration of any society on any of the following grounds: -(a) that the registration of the society or of its name or change of name is contrary to the provisions of this Act or of any other law for the time being in force;(b) that its activities or proposed activities have been or are or will be subversive of the objects of the society or opposed to public policy:[U.P. Act 52 of 1975, S. 6 (10.10.1975); U.P. Act 26 of 1979, Ss. 5 and 6 (16.7.1979).]UTTAR PRADESH.- (I) In section 12-A of the principal Act, after the words"two-thirds of the total number of its members", the words "and with the previous approval of the Registrar in writing"shall be inserted. [U.P. Act No. 26 of 1979](II) In section 12-D of the principal Act, in sub-section (1), in clause (a) for the word"was"the word"is"shall besubstituted. [U.P. Act No. 26 of 1979]In section 12-D of the principal Act -(a) in sub-section (1), after clause (b), the following clause shall be inserted, namely:-"(c) that the registration or the certificate of renewal has been obtained by misrepresentation or fraud."(b) for sub-sections (2) and (3), the following sub-sections shall besubstituted, namely:-"(2) An appeal against an order made under sub-section(1) may be preferred to the Commissioner of the Division in whose jurisdiction the Headquarter of the Society lies, within one month from the date of communication of such order.(3) The decision of the Commissioner tinder sub-section (2) shill be final and shall not be called in question in any court." [U.P. Act No. 11 of 1984] |