3. Opportunity to society to state its objections or make its representations before the Registrar, forms his opinion under sub-section (1) of Section 12-A of the Act
: - The Registrar shall, before forming an opinion in regard to the matters stated in sub-section (1) of Section 12-A of the Act, give an opportunity to the society by calling upon it by notice in writing to state its objections or make its representations, if any, within a period of four weeks from the date of receipt of the notice from him, as required under clause (i) of sub-section (2) of Section 12A of the Act. The notice shall be issued in Form I.The society shall place the notice received from the Registrar before the general body convened for the purpose and communicate its objections or representations, if any, to the Registrar within the period specified in the notice.
