Section 10 in Andhra Pradesh (Telangana Area) Public Societies Registration Act 1350F
10. Dissolution of Society and adjustment of its affairs:
- No registered Society shall be dissolved unless two-thirds of the members present at a meeting, convened for the purposes so determine, and at the same meeting the time when it is to be dissolved, and the method to be followed for the disposal and settlement of its property and debts shall also be determined:Provided that if the Government is a member of, or contributes or has contributed to, or otherwise interested in, any Society registered under this Act, such Society shall not be dissolved without the consent of the Government.
