Section 23 in The Societies Registration Act, 1860
23. Dissolution of Society:
(1)It shall be competent for the Government, by order and for reasons to be recorded in writing, to dissolve a Society with effect from such date as may be specified in the order:Provided that the Government shall before issuing an order dissolving a Society, communicate to the governing body of the Society the proposal to dissolve, fix a reasonable time for the governing body for making a representation against the proposal and consider its representation, if any:Provided further that the Government may, after settling the liabilities, if any of the dissolved society, make over its properties, whether movable or immovable to any other society having identical or similar objects and where there is no such Society, the property shall vest in such officer or authority as may be specified by the Government in this behalf until a Society having identical or similar objects is formed whereafter the properties shall stand transferred to such Society.(2)On the date fixed for the dissolution of a Society under sub-section (1), the registration of the Society shall stand cancelled and the Society shall cease to exist as a corporate body.
