Section 37 in Tamil Nadu Societies Registration Act, 1975
37. Cancelation of registration.
- When an inquiry has been held under section 36, the registrar may, if he is satisfied-(a)that the registered society has contravened any of the previsions of this Act or the rules made thereunder; or(b)that the registered society is insolvent, or must necessarily become so ; or(c)that the business of any such registered society is conducted fraudulently or not in accordance with the bylaws or the objects specified in the memorandum filed with the Registrar under section 6,after giving in such manner, as he thinks fit, previous notice in writing to the registered society, specifying briefly the grounds of the proposed cancellation and after giving an opportunity to the registered society to show cause why the cancellation should not be made, cancel the registration of the registered society, and communicate the order of cancellation forthwith to the registered society by registered post.
