Section 22 in The M.P. Society Registrikaran Adhiniyam, 1973
22. Suit by and against societies.
- Every society may sue or be sued in the name of the President or Chairman or Principal Secretary or the trustees, as shall be determined by the 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 or demand against the society to sue the President or Chairman or Principal Secretary or the trustee thereof, if on application to the governing body some other officer or person be not nominated to be the defendant.
