Section 45 in Himachal Pradesh Societies Registration Act, 2006
45. Power of Registrar to cancel registration in certain circumstances.
(1)Notwithstanding anything contained in this Act, the Registrar may, by an order in writing, cancel the registration of any Society on any of the following grounds:-(a)that the registered Society has contravened any of the provisions of this Act or the rules made thereunder; or(b)that the registered Society is insolvent, or must necessarily become so; or(c)that the business of any such registered Society is conducted fraudulently or not in accordance with the bye-laws or the objects specified in the memorandum filed with the Registrar under section 4.(2)If it appears to the Registrar that any registered Society is carrying on any unlawful activity or allow unlawful activity to be carried on within any premises under the control of the Society, the Registrar may hold an enquiry into the activities of such society and in respect of every such enquiry, the Registrar shall have the same powers as are specified in sub-section (3) of section 39.(3)If on an enquiry under sub-section (2), the Registrar is satisfied that any such Society has been carrying on any unlawful activity or has allowed any unlawful activity to be carried on within any premises under the control of the Society, he shall, after giving reasonable notice to the Society to show cause why the registration of the Society should not be cancelled and after considering the representations, if any, made on behalf of the Society, by order, cancel the registration of the Society and shall communicate the order of cancellation forthwith to the registered Society.Explanation. - For the purpose of this section, an activity shall be deemed to be unlawful if such activity is an offence punishable under any provision of law for the time being in force.
