Section 17 in Rajasthan Societies Registration Act, 1958
17. Registration of societies formed before Act and not registered
. (1) Any society established and constituted for any of the purposes specified in section 1-B, and any society of the nature mentioned in Section 20 so established and constituted, previously to the passing of this Act and not registered under any law repealed by Section 21 may at any time hereafter be registered as a society under and in accordance with the provisions of this Act.(2)In the case of any such society, if no governing body thereof shall have been constituted on the establishment of the society, it shall be competent for the members thereof, upon due notice, to create a governing body to act for the society thenceforth.
