Section 26 in West Bengal Societies Registration Act, 1961
26. Dissolution by Registrar.
(1) Where in the opinion of the Registrar there are reasonable grounds to believe that a society is not managing its affairs properly or is not functioning, he shall send to the society at its registered office a notice by registered post calling upon it to show cause within such time as may be specified in the notice why the society shall not be dissolved.(2)" if no cause is shown or if the cause shown be considered by the Registrar to be unsatisfactory the Registrar may move the court under section 25 for making an order for the dissolution of the society.
