Section 4A in Rajasthan Societies Registration Act, 1958
4A. Changes in governing body and rules to be filed.
(1) Together with the list mentioned in Section 4 there shall be sent to the Registrar a statement showing all changes during the year to which the list relates in the personnel of the governors, governors, directors, trustees or members of the council, committee or other governing body to which the management of the affairs of the society is entrusted and also a copy of the rules and regulations of the society corrected upto date and certified to be a correct copy by not less than three of the governors, directors, trustees or members of the governing body.(2)A copy of every alteration made in the rules and regulations of the society, certified to be a correct copy in the manner aforesaid, shall be sent to the Registrar within fifteen days of the making of such alteration.
