Section 27 in The M.P. Society Registrikaran Adhiniyam, 1973
27. [ Annual list of governing body to be filed. [Substituted by M.P. Act No. 29 of 1998.]
- Once in every year, on or before the forty-fifth day succeeding the day on which according to the regulations of the society the annual general meeting of the society is held or if the regulations do not provide for an annual general meeting, then within forth-five days of the 31st day of January a list of the full names, permanent addresses and chief occupations and others if any, with signatures of the governing body shall be filed with the Registrar by the President or Secretary in such form with such documents together with such fee as may be prescribed : Provided that the Registrar may, for reasons to be recorded in writing, grant further time not exceeding fifteen days for compliance;Provided further that if the Society fails to file the list within the prescribed lime limit or within the extended time,'it may file the same within thirty days from the last day of the prescribed time or extended time, as the case may be, with such late fee as may be prescribed.] -
