Section 32 in The Societies Registration Act, 1860
32. Power to make rules.
(1)The State Government may, after previous publication, make rules not inconsistent with this Act for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules -(a)prescribing the form of the register of societies and the mode in which entries relating to registration are to be made therein, and the mode in which such entries are to be amended or notes made therein;(b)regulating the filing of documents received by the Registrar;(c)prescribing the particulars to be contained in the form of accounts under sub-section (2) of Section 12C;(d)prescribing the manner in which the accounts shall be audited under sub-section (4) of Section 12C;(e)prescribing the authority before whom and the time within which an appeal shall be preferred under sub-section (2) of Section 12E and the manner in which such appeal shall be filed;(f)prescribing the duties, functions and powers of governing body of the society under Section 16A;(g)prescribing conditions for the inspection of original documents and regulating the grant of copies of documents under Section 19;(h)prescribing the procedure for hearing and decision of doubts or disputes in respect of elections under sub-section (1) of Section 24;(i)prescribing the manner in which fees payable under this Act shall be paid under Section 28;(j)prescribing the qualifications of members of society under sub- section (6) of Section 30;(k)providing for any other matter for which there is no provision or insufficient provision exists in this Act and for which provision is, in the opinion of the State Government, necessary for giving effect to the purposes of this Act.(3)Every rule made under this Act shall be laid, as soon as may be, after it is made, before the House of the State Legislature, while it is in session. If the House agrees in making any modification in the rule or the House agrees that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.]
