Section 11 in Telangana Societies Registration Act, 2001
11. Register of Members.
- Every society shall keep a register of members and enter therein the following particulars, namely: -(a)the name and address and the occupation, if any of each member;(b)the date on which the name of each person was entered in the register as member;(c)the date on which any person ceased to be a member; and(d)the specimen signatures of the members.
