Section 4 in West Bengal Societies Registration Act, 1961
4. Societies to be formed by Memorandum of Association and registration.
(1) Any seven or more individuals associated for any of the objects mentioned in sub-section (2), may subscribe their names to a Memorandum of Association and file it along with a copy of the regulations with the Registrar for registration of the association as a society under this Act.(2)The objects referred to in sub-section (1) may relate to the promotion of literature, arts, science or religion; any charitable purpose including the care or relief of orphans, or of aged, sick, helpless or indigent persons; the alleviation of the sufferings of animals; the diffusion of knowledge; the dissemination of social, political or economic education; the establishment and maintenance of libraries or reading-rooms for the members or for the public; the collection and preservation of manuscripts, paintings sculptures, works of art, antiquities, natural history specimens, mechanical and scientific instruments and designs; any other object as may be notified by the State Government as being beneficial to the public or to a section of the public.
