Section 9 in Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955
9. Suits by and against societies.
- Every society may sue or be sued in the name of the president, chairman, or principal, secretary, or trustees, as shall be determined by the rules and regulations of the society and in default of such determination, in the name; of such person as shall be appointed by the governing body for the occasion:Provided that it shall be competent for any person having a claim for demand against the society, to sue the president or chairman, or principal, secretary or the trustees thereof if on application to the governing body, some other officer or person be not nominated to be the defendant.
