Section 41 in West Bengal Societies Registration Rules, 1963
41. If at any general meeting a resolution for the dissolution of the club shall be passed by a majority of the members present, and such resolution shall at a special general meeting held not less than one month thereafter at which not less than one-half of the members shall be present be confirmed by a resolution passed by a majority of two-thirds of the members voting thereon, the committee shall thereupon or at such future date as shall be specified in such resolution proceed to realise the property of the club and after the discharge of all liabilities shall divide the same equally among all the full members and upon the completion of such division the club shall be dissolved.
Form No. 2Model Rules and Regulations for an Athletic Club
