Section 22(5) in Manipur Societies Registration Act, 1989
(5)The Registrar shall send the report with his comments thereon to the State Government. On perusal of such report and comments of the Registrar, the State Government may give such directions as it may think fit to the society for the removal of any defects or irregularities within such time as, may be specified and on the society making any default in taking action according to such direction, the State Government may direct the Registrar to move the court for dissolution of the society.
