Section 44(5) in Tamil Nadu Societies Registration Act, 1975
(5)(a)If a registered society or any member or creditor thereof feels aggrieved by the name of the registered society having been struck off the register, such registered society, member or creditor may, within such period as may be prescribed from the date of the publication in the Tamil Nadu Government Gazette of the notice of striking off the name of the registered society, appeal-(i)where the name of the registered society is struck off by the Inspector - General of Registration, to the Government ;(ii)in any other case, to the Inspector-General of Registration.(b)The Government or the Inspector-General of Registration on being satisfied that the registered society was, at the time its name was struck off, carrying on business or in operation or otherwise that it is just and equitable that the name of the registered society be restored to the register, may order such restoration.
