Section 28 in Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955
28. Registration of societies found before this Act.
- Any company or society established for a literary, scientific or charitable purpose, previously to the passing of this Act may, at any time, hereafter, be registered as a society under this Act:Provided that no such company or society shall be registered under this Act unless an assent to its being so registered has been given by three-fifths of the members present personally, or by proxy, at some general meeting convened for that purpose by the governing body.In the case of such a society, if no governing body shall have been constituted on the establishment of the society, it shall be competent for the members thereof, upon due notice, to create for itself a governing body to act for the society thenceforth.
