Section 27 in West Bengal Societies Registration Act, 1961
27. Members to receive no profit upon dissolution.
If after the disposal and settlement of the property of a society and its claims and liabilities, there are any surplus assets, such assets shall not be paid to or distributed amongst the members of the society or any of them but shall be given to some other society to be determined(a)in the case of a dissolution under section 24, by the votes of three-fourths of the members, or in default thereof, by the Registrar, with the approval of the State Government;(b)in the case of a dissolution under section 25, by the court:[Provided that in case of dissolution under section 25, if the State Government intends to take over the property of a society with its claims and liabilities for any public purpose, it may apply to the court for granting such takeover.] [Proviso added by Act No. 38 of 2006.]
