Section 18 in Rajasthan Societies Registration Act, 1958
18. Power of Registrar to refuse registration in certain cases
. (1) The Registrar shall refuse to register (a)a society under Section 3, or(b)the change of name made under Section 12-A, or(c)a society under Section 17,if the proposed name of such society is identical with that by which any other existing society has been registered or in the opinion .of the Registrar so nearly resembles such other name as to be likely to deceive the public or the members of either society.(2)The provisions of sub-section (1) shall also apply to societies referred to in sub-section (2) of Section 21 and to changes of name referred to in sub-section (3) of that section and if, under the laws repealed by sub-section (1) of Section 21, any two or more societies have been registered with identical names or with names which, in the opinion of the Registrar, so nearly resemble each other as to be likely to deceive the public or the members of such societies, the society which was so registered first of all shall continue to function under its original name and other such societies shall change, and may be required by the Registrar to change their names suitably within a period of six months from the commencement of this Act.[18A. Power of Registrar to refuse or to cancel the registration of certain Societies. (1) The Registrar shall refuse to register (a)a Society under Section 3, or(b)the change of name made under section 12-A,if the main activities of the Society include sports and the expression Rajasthan or the name of any district as a part of the proposed name of the Society.(2)If the name of a society registered before the commencement of the Rajasthan Sports Associations (Registration, Recognition and Regulation) Ordinance, 2004 contains as part of its name the expression "Rajasthan" or the name of any District of the State or its part, such Society shall amend its name to remove Rajasthan or as the case may be, the name of the district from the registered name of the society within thirty days from such commencement.(3)If any society fails to comply with the provisions of sub-section (2), the Registrar shall, after giving an opportunity of hearing to such society, cancel the registration of such society.(4)Cancellation of registration under sub-section (3) shall operate as if the members of such society have resolved to dissolve the society and the provisions of this Act shall apply accordingly.] [Inserted by Rajasthan Act No. 04 of 2005.]
