Section 24 in The Societies Registration Act, 1860
24. Power to divide or amalgamate Societies:
(1)Where, in the opinion of the Government it is necessary to divide a Society or amalgamate two or more Societies, they may, by order and from a date fixed therein direct the division or amalgamation, as the case may be, and issue the necessary certificates of registration:Provided that the Government shall before issuing an order either dividing a Society or amalgamating two or more Societies, communicate to the governing body or bodies concerned the proposal to divide or as the case may be to amalgamate the Society or the Societies, fix a reasonable time for the governing body or bodies for making a representation against the proposal and consider the representations, if any, received from the body or bodies.(2)Where a Society is divided or where two or more Societies are amalgamated, the registration of the Society or Societies divided or as the case may be amalgamated shall stand cancelled and the concerned society or societies shall cease to exist as corporate bodies.(3)The order referred to in sub-section (1) shall contain the particulars of constitution, authorities, property, rights and interests, liabilities, duties and obligations of the Society or Societies concerned.
