Section 12 in West Bengal Societies Registration Act, 1961
12. Societies to have power to amalgamate with another society.
(1) Whenever two or more societies desire to amalgamate, the Governing Body of each such society shall submit the proposal in writing to the members thereof and such proposal shall be considered in a general meeting of the society convened for the purpose.(2)No such proposal shall have any effect unless (a)it shall have been delivered or sent by registered post to the members of each of the societies at least ten days before the date of the meeting at which it will be considered;(b)it has been sent to the Registrar before the meeting and he communicates his approval thereto, with or without any modifications;(c)the proposal, with the modifications, if any, suggested by the Registrar, is agreed to by the votes of three-fourths of the members each of the societies concerned and confirmed by like votes of members at the subsequent general meeting of the society.(3)An appeal shall lie to the State Government against any order of the Registrar refusing to accord his approval to the proposal or suggesting any modification and the decision of the State Government on such appeal shall be final.(4)On the proposal being confirmed(a)the amalgamated society shall be registered under its new name,(b)the registration of the amalgamating societies shall be cancelled,(c)the assets and the liabilities of the amalgamating societies shall be the assets and the liabilities of the amalgamated society.
