Section 15 in Tamil Nadu Societies Registration Act, 1975
15. Committee.
(1)Every registered society shall have a committee of not less than three members to manage its affairs. Every registered society shall file with the Registrar a copy of the register maintained by it under sub-section (1) of section 14 and, from time to time, file with the Registrar notice of any change among the members of the committee.(2)A copy of the register shall be filed either at the time of the registration of the society or within such period as may be prescribed from the appointment of the members of the first committee and the notice of any change among the members of the society or of the committee shall be filed within such period as may be prescribed from the date of such change.(3)The members of the committee shall be appointed at a meeting of the society by a resolution of a majority of the members present and entitled to vote thereat.(4)The term of office of the members of the committee shall not exceed three years from the date of their appointment.(5)The members of the committee shall be eligible for re-appointment.
