Section 14(3) in Telangana Societies Registration Act, 2001
(3)Every society shall maintain a register showing the names, addresses and occupations of the persons, who are members of the Committee and shall file with the Registrar, -(i)a copy of the register within a period of fourteen days from the date of election of the members of the first Committee; and(ii)a notice of every change in the members of the Committee within a period of fourteen days from the date of such change.
