Section 10 in West Bengal Societies Registration Rules, 1963
10. Gift for specific purpose.
Whenever a society applies to the Registrar for his written consent, as required under sub-section (1) of section 30 for using a gift for any purpose other than the specific purpose for which the gift was made, the Registrar, in order t.. satisfy himself that the purpose for which the gift was made is incapable of execution by the society, may call on the society to furnish any information, explanation or particulars in connection with the gift.
