Section 16 in Bihar Societies Registration Rules, 2018
16.
In case the Inspector-General of Registration is satisfied that there is a prima facie case against a society for its cancellation, he shall issue a show-cause notice asking the society to showcause within thirty days from the date of issue of the notice why the registration of the society should not be cancelled. After consideration of the show-cause and on being satisfied that the charge is proved the Inspector General of Registration shall, by order in writing, cancel the registration of the society under Section 23.
