Section 15 in The Goa State Commission for Women Act, 1996
15. Registration of registered voluntary organisations and seeking their assistance.
(1)Any registered voluntary organisation for women within the State may seek registration with the Commission for the purpose of this Act. The Commission may after satisfying itself in the manner deemed fit by the Commission about the value and role of such organisation in the society, include the name of such organisation in its register as may be prescribed.(2)The Commission may maintain a register of registered voluntary organisations within the State and particularly women's organisations whose assistance it may seek in the discharge of its functions.(3)A list of such organisations registered with the Commission shall be made available to any Court or authority or, on request, to the members of the general public.(4)If for any reasons, to be recorded in writing, the Commission deems it fit to cancel the name of any organisation from its register, it may do so, after giving such organisation a reasonable opportunity of being heard.(5)The decision of the Commission about such cancellation shall be final.
