Section 34 in The M.P. Society Registrikaran Adhiniyam, 1973
34. Provision for dissolution of societies and adjustment of their affairs.
(1)Any number not less than three-fifths of the members of any society may determine that it shall be dissolved and thereupon it shall be dissolved forthwith, or at the time when agreed upon and all necessary steps shall be taken for the disposal and settlement of the property of the society, its claim and liabilities according to the regulations of the said society applicable thereto, if any, and if not, then as the governing body shall find expedient :Provided that, in the event of any dispute arising among the said governing body or the members of the society, the adjustment of its affairs shall be referred to the Principal Court of original civil jurisdiction of the district in which the chief building of the society is situated, and the Court shall make such order in the matter as it shall deem fit :Provided further that no society shall be dissolved unless three-fifths of the members shall have expressed a wish for such dissolution by their votes delivered in person, or by proxy, at a general meeting convened for the purpose :Provided also that whenever the Government is a member of, or a contributor to, or otherwise interested in any society, such society shall not be dissolved without the consent of the Government.(2)The Registrar may, if on information received by him or otherwise is of the opinion that a society has become defunct or has been persistently making default in the observance of the provisions of this Act, or the regulations or bye-laws made thereunder, by a notice served on the society, call upon the governing body within the period specified in the notice which shall not be less than thirty days, to show-cause as to why registration of the society should not be cancelled.(3)The Registrar may after considering the reply received, if any, after the expiry of the notice period on being satisfied that no useful purpose is likely to be served by continuing the society by an order in writing cancel the registration thereof as from the date specified in the order and thereon society shall be deemed to have been dissolved for the purposes of the Act.
