8. Opportunity to society to state its objections or make its representations before making an order under sub-section (5) of Section 12-A of the Act
: - The Registrar shall thereafter give an opportunity to the society by calling upon it by notice in writing, to state its objections or make its representations, if any, within a period of four weeks from the date of receipt of the notice from him, as required under clause (i) of sub-section (6) of Section 12-A of the Act. The notice shall be issued in Form II.The society shall place the notice received from the Registrar before the general body convened for the purpose and communicate its objections or representations, if any, to the Registrar within the period specified in the notice.
