Section 30(4) in Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955
(4)If the Registrar either receives an answer from the society to the effect that it is not functioning or does not within one month after sending the letter referred to in subsection (3) receive any answer, he may publish in the Kerala Government Gazette and send to the society by post a registered notice that at the expiration of three months from the date of that notice, the name of the society mentioned therein will, unless cause is shown to the contrary, be struck off the register as defunct.
