Section 9 in Tamil Nadu Societies Registration Act, 1975
9. Name of society.
(1)No society shall be registered by a name which, in the opinion of the Registrar, is undesirable.Explanation. - For the purposes of this sub-section, the name of a society shall be deemed to be undesirable, if such name is-(a)Obscene or against decency and decorum ; or(b)likely to promote disharmony or feelings of enmity, or hatred or ill-will between different religious, racial, language, or regional groups or castes or communities ; or(c)identical with, or too nearly resembles, the name by which a society in existence has been previously registered. Certificate of registration.(2)Except with the previous sanction in writing of the Government, no society shall be registered by a name which contains any of the following words, namely :-(a)"Co-operative" or "Land Development" ;(b)"Reserve Bank" ;(c)[ " Union " or " State " or "Commission" or "Forum" or "Council"] [Substituted by the Tamil Nadu Act 21 of 1999, with effect from 17th June, 1999,] [or Human Rights] [Inserted by the Tamil Nadu Act 2 of 2010 published in the Tamil Nadu Government Gazette, Extraordinary part IV, section 2 dated 22nd January 2010 and to take effect from 1st April. 2010 by G.O. Ms. No.30 CT and Regn. (M1) dated 30th March 2010.] or any word expressing or implying the sanction, approval or patronage of the Central or any State Government ; and(d)"Municipal" or " Chartered " or any word which suggests or is calculated to suggest connection with any municipality or other local authority :Provided that nothing in this sub-section shall apply to societies registered under the Societies Registration Act, 1860 (Central Act XXI of 1860), before the date of the commencement of this Act.
