Section 5A in Rajasthan Societies Registration Act, 1958
5A. Appointment of new trustees.
(1) When it becomes necessary to appoint a new trustee or trustees in the place of or in addition to any trustee or trustees in whom any property belonging to or held or acquired by a society registered under this Act is vested in trust for such society, such new trustee or trustees may be appointed (a)in the manner prescribed by any instrument by which such property is so vested or by which the trust on which it is held has been declared, or(b)in case such manner has not been so prescribed or such new trustee cannot for any reason be appointed in such manner, (i)in such manner as may be agreed upon by the members of such society, or(ii)by a majority of not less than two-thirds of such members actually present at the meeting at which the appointment is made.(2)Every appointment of a new trustee made sub-section (1) shall be made to appear by a memorandum under the hand of the chairman for the time being of the meeting at which such appointment is made, attested by two or more credible witnesses in the presence of such meeting, and such memorandum shall be deemed to be a document compulsorily registrable under the Indian Registration Act, 1908 (Central Act XVI of 1908).
