Section 14 in The Maharashtra State Commission For, Women Act, 1993
14. Registration of voluntary Organisations and seeking their assistance.
(l)Any voluntary organisation for women within the State may seek registration with the Commission for the purposes of the Act. The Commission may, after satisfying itself in the manner deemed fit by the Commission about the value and role of such organisation in the society, include the name of such organisation in its register.(2)The Commission may maintain a register of voluntary organisations within the State and more particularly women’s organisations whose assistance it may seek for the discharge of its functions.(3)In discharge of its functions, the Commission may seek the assistance of any voluntary organisations within the State, more particularly, the women’s organisations(4)A list of such organisations registered with the Commission shall be made available to any Court of authority or, on request, to the members of -general public.(5)If, for any reasons to be recorded in writing, the Commission deems it fit to cancel the name of any organisation from its register, it may do so, after giving such organisation a reasonable opportunity to be heard.(6)The decision of the Commission about such cancellation shall be final.
