Section 5A(2) in Rajasthan Societies Registration Act, 1958
(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).
