Section 7 in The Maharashtra Non-Trading Corporations Act, 1959
7. Alteration of memorandum.
(1)A corporation shall not alter the conditions contained in its memorandum except with the previous permission of the Registrar.(2)Only those provisions contained in the memorandum which are required by section 6 or by any other specific provision contained in this Act to be stated in the memorandum of a corporation, shall be deemed to be conditions contained in its memorandum.(3)Other provisions contained in the memorandum including those relating to the appointment of manager, secretary or treasurer may be altered in the same manner as the articles of the corporation.(4)All references to the articles of a corporation in this Act shall be construed as including references to the other provisions aforesaid contained in its memorandum.(5)In granting previous permission under sub-section (1), the Registrar shall have regard to the fact that the objects of the corporation do not on such alteration make the corporation a trading corporation, and do not otherwise make such corporation ineligible for registration under this Act.(6)An appeal shall lie to the State Government against an order of the Registrar refusing to grant such permission.
