Section 30 in Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955
30. Registrar to maintain a register of societies.
(1)The Registrar shall maintain a register of societies in which shall be entered the name of every society, the location of its office, the date of its registration and the names of the documents filed in pursuance of the provisions of this Act.(2)The memorandum and all other documents relating to each society shall be kept filed in a separate file book maintained for each society.(3)Where the Registrar has reasonable cause to believe that a society is not functioning, he shall send to the society by post a registered letter inquiring whether the society is functioning.(4)If the Registrar either receives an answer from the society to the effect that it is not functioning or does not within one month after sending the letter referred to in subsection (3) receive any answer, he may publish in the Kerala Government Gazette and send to the society by post a registered notice that at the expiration of three months from the date of that notice, the name of the society mentioned therein will, unless cause is shown to the contrary, be struck off the register as defunct.
