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Union of India - Section
Section 4 in The Societies Registration Act, 1860
4. Annual list of managing body to be filed.
- Once in every year, on or before the fourteenth day succeeding the day on which, according to the rules of the society, the annual general meeting of the society is held, or, if the rules do not provide for an annual general meeting, in the month of January, a list shall be filed with the Registrar of Joint-Stock Companies, of the names, addresses and occupations of the governors, council, directors, committee, or other governing body then entrusted with the management of the affairs of the society.| UTTAR PRADESH.- In section 4 of the principal Act, in sub-section (1) the following proviso shall be inserted, namely:-"Provided that if the managing body is elected after the last submission of the list, the counter signatures of the old members, shall, as, far as possible, be obtained on the list. If the old office bearers do not countersign the list, the Registrar may, in his discretion, issue a public notice or notice to such persons as he thinks fit inviting objections within a specified period and shall decide all objections received within the said period." [U.P. Act No. 11 of 1984]Uttar Pradesh.- In its application to the State of Uttar Pradesh, after section 4, insert the following section, namely: -4A. Changes etc. in rules to be intimated to Registrar.- A copy of every change made in rules of the society and intimation of every change of address of the society, certified by not less than three of the members of the governing body shall be sent to the Registrar within thirty days of the changes.[U.P. Act 52 of 1975, section 5 (10.10.1975).]In its application to the State of Uttar Pradesh, after section 4-A, the following section, shall be Inserted, namely: -4B.(1) At the time registration/renewal of a society, list of members of General Body of that society shall be filled with the Registrar mentioning the name father's name, address and occupation of the members. The Registrar shall examine the correctness of the list of members of the General Body of such society on the basis of the register of members of the General Body and minutes book thereof, cash book, receipt book of membership fee and bank pass book of the society.(2) If there is any change in the list of members of the General Body of the society referred to in sub-section (1), on account of induction, removal, resignation or death of any member, a modified list of members of General Body, shall be filed with the Registrar, within one month from the date of change.(3) The list of members of the General Body to be filed with the Registrar under this section shall be signed by two office bearers and two executive members of the society.[U.P. Act 23 of 2013, S. 2.]Uttar Pradesh.- In its application to the State of Uttar Pradesh, in section 4, for the words "Registrar of Joint Stock Companies", substitute the word "Registrar", [U.P. Act No. 25 of 1958, section 2 (w.e.f. 25-8-1958).In its application to the State of Uttar Pradesh, (i) renumber section 4 as sub-section (1), thereof, and after sub-section (1) as so renumbered, insert the following sub-section, namely: -(2) Together with list mentioned in sub-section (1) there shall be sent to the Registrar a copy of the memorandum of association including any alteration, extension, or abridgement of purposes made under section 12, and of the rules of the society corrected up to date and certified by not less than three of the preceding year of account. [U.P. Act 52 of 1975, section 4 (10.10.1975)].(ii) in sub-section (1) insert the following proviso -Provided that if the managing body is elected after the last submission of the list, the counter signatures of the old members, shall as far as possible, be obtained o the list. If the old office bearers do not countersign the list, the Registrar may in his discretion, issue a public notice or notice to such persons as he thinks fit inviting objections within a specified period and shall decide all objections received within the said period.[U.P. Act 11 of 1984, section 4 (30.4.1984).] |