Section 6 in West Bengal Societies Registration Act, 1961
6. Regulations.
- The Registrar shall not accept any memorandum for registration of a society unless it is accompanied by a copy of its regulations providing, amongst other things, for the following matters, namely:(a)the composition of the Governing Body and the manner of election or appointment and resignation or removal and the term of Office of the members of the Governing Body, the President, the Secretary and other officers;(b)the admission to membership and resignation and removal of members;(c)the maintenance of a register of members and facilities for inspection thereof by the members;(d)the safe custody of the property of the society, including in particular, the manner of keeping or investing any moneys of the society;(e)the procedure for holding meetings of the society, quorum, the method of voting, the period of notice for meetings and the manner of voting by proxy, where such voting is allowed;(f)the maintenance and audit of accounts;(g)the inspection of accounts and of the proceedings of meetings, by the members of the society; and(h)any other matter relating to the objects or affairs of the society.
