Section 1 in Himachal Pradesh Societies Registration Act, 2006
1. Short title, commencement and application.
(1)This Act may be called the Himachal Pradesh Societies Registration Act, 2006.(2)It shall come into force on such [date] [Act come into force w.e.f. 26th October, 2006 vide Notification No. Co-op-A(2)- 2/99-(S)-II, dated 25th November, 2006 published in R.H.P. Extra., dated 11.12.2006, p. 8060.] as the State Government may, by notification in the Official Gazette, appoint.(3)This Act shall apply to Societies formed for all or any of the following purposes, namely: -(i)promotion of science, education, literature or fine arts;(ii)diffusion of useful knowledge;(i)diffusion of political knowledge;(iv)foundation or maintenance of libraries or reading rooms for general use among the members or open to the public;(v)establishment and maintenance of galleries of paintings and other works of art;(vi)establishment and maintenance of public museums;(vii)collection of natural history, mechanical and philosophical inventions, instruments or designs;(viii)promotion of social welfare;(ix)promotion of religious or charitable purpose including establishment of funds for welfare of military orphans, welfare of political sufferers and welfare of the like;(x)promotion and implementation of different schemes sponsored by the State Government or the Central Government;(xi)promotion of Commerce, Industries and Khadi; and(xii)promotion of Rural Development;(xiii)[ promotion of Sports, including in-door and adventure games but excluding games of chance and betting; and [Inserted vide Act No. 5 of 2012.](xiv)any other charitable or welfare object as the State Government may, by notification published in the Official Gazette, notify.]
