Section 14 in Bihar Societies Registration Rules, 2018
14.
The IG Registration may cancel registration of any Society at any time for the following reasons: -(a)Non-submission of Annual Report;(b)Non payment of penalty as proposed under Rule 15;(c)For any misconduct on the part of the Society, for which an enquiry has been conducted or caused to be conducted by the IG, Registration;(d)Proven record for inactivity or non-existence;(e)For any other reason to the satisfaction of the IG, Registration.
