Section 2(j) in Tamil Nadu Societies Registration Act, 1975
(j)"Registrar" means the Inspector-General of Registration appointed under sub-section (1) of section 3 of the Registration Act, 1908 (Central Act XVI of 1908), or the Registrar of a district appointed under section 6 of that Act, or any person authorized by the Government to exercise all or any of the powers of the Registrar under this Act}(J)"special resolution" means a resolution passed by a majority of not less than three-fourths of such members of a registered society entitled to vote as are present in person or by proxy (where proxies are allowed) at a general meeting of which a notice of not less than such period aS may be prescribed, specifying the intention to propose the resolution as a special resolution, has been duly given:
