Section 25 in Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955
25. Application to court for dissolution, framing a scheme, etc.
(1)When an application is made by the State Government] or ten per cent of the members on the rolls of a society to the District Court within the jurisdiction of which the society is registered, the court may, after enquiry and on being satisfied that it is just and equitable, pass any of the following orders:-(a)removing the existing governing body and appointing a fresh governing body; or(b)framing a scheme for the better and efficient management of the society;or(c)dissolving the society.(2)Where the application under sub-section (1) is by the members of the society, the applicant shall deposit in court along with the application the sum of one hundred rupees in cash as security for costs.
