- Once in every year, on or before the fourteenth day succeeding the day on which, according to the rules of the Society, the annual general meeting of the Society is held, or, if the rules do not provide for an annual general meeting, in the month of January, a list shall be filed with the [Inspector-General] [Substituted for the words "Registrar of Joint Stock Companies" by A.P. Act No. 10 of 1954, w.e.f. 1.10.1954.] of the names, addresses and occupations of the Governors, Council, Directors, Committee, or other governing body then entrusted with the management of the affairs of the society.
