Section 5 in Himachal Pradesh Societies Registration Act, 2006
5. Requirements of memorandum of association.
(1)The memorandum of association of every Society shall state -(i)the name of the Society;(ii)the objects of the Society;(iii)the location of the head office of the Society;(iv)the names, age, address and occupation of the Governors, Council, Directors or Governing body to whom by the regulation of the Society the management of its affairs is entrusted.(2)No name shall be proposed in the memorandum of association(a) as is identical with or too nearly resembles the name by which a Society in existence has been previously registered anywhere in the State; or(b)which has as its component -(i)such words as may suggest or may be calculated to suggest the patronage of the Government of India or the Government of a State; or(ii)such words of National, International or universal importance or such other words as the State Government may, from time to time, by notification, specify; or(iii)such words as is, in the opinion of Registrar, likely to mislead the public.(3)A copy of the regulations of the Society, certified to be a correct copy by not less than three of the members of the Governing body, shall be filed with the memorandum of association.(4)The persons by whom or on whose behalf such memorandum is admitted shall furnish such further information in regard to the Society as the Registrar may require.
