Section 11 in Tamil Nadu Societies Registration Act, 1975
11. Change of name of registered society.
(1)Any registered society may, by special resolution and with the approval in writing of the Registrar, change its name :Provided that if a society, through inadvertence or otherwise, is registered by a name identical with that by which a society in existence is previously registered or so nearly resembling it as to be calculated to deceive, the first mentioned society may, with the approval in writing of the Registrar, change its name.(2)Where a registered society changes its name as aforesaid, the Registrar shall enter the new name in the register in the place of the former name, and shall issue a fresh certificate of registration with the necessary alterations embodied therein ; and the change of name shall be complete and effective only on the issue of such certificate. The Registrar shall also make the necessary amendment in the memorandum of the registered society.(3)(a)Any change of name shall not affect any right or obligation of the registered society or of any member thereof or render defective any legal proceeding touching or concerning any property, right or claim of the registered society.(b)Any action or other legal proceeding that might have been continued or commenced by or against the committee or officer referred to in sub-section (1) of section 20 may be continued or commenced as if the name of the society had not been changed.
