Section 12E in The Societies Registration Act, 1860
12E. Registrar's power to cancel registration in certain circumstances.
(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;(c)that the registration certificate has been obtained by misrepresentation or fraud;(d)that the society is carrying on any unlawful activity or allows unlawful activity to be carried on within any premises under the control of the society :Provided that no order of cancellation of registration of any society shall be passed until the society has been given a reasonable opportunity of altering its name or object or of showing cause against the action proposed to be taken in regard to it.(2)An appeal against an order made under sub-section (1) may be preferred to such authority and within such time and in such manner as may be prescribed.(3)The decision of the authority under sub-section (2), shall be final.]
