Section 4 in Telangana Societies Registration Act, 2001
4. Memorandum of Association of society and Bye-laws to be filed with Registrar.
(1)For the purposes of registration of a society there shall be filed with the Registrar of the district in which the registered office of the society is to be situated, -(a)a memorandum of association of the society which shall state,-(i)the name of the society;(ii)the aims and objects of the society;(iii)the names, addresses and occupations of the members of the committee; and(b)the bye-laws of the society.(2)The memorandum of association shall be signed by atleast seven members who are majors and who shall add their addresses, description and occupation, if any, in the presence of atleast two witnesses who shall also be majors and who shall attest with their signatures and add their addresses, description and occupation, if any and the bye-laws shall be signed by the signatories to the memorandum of association.
