Section 30(1) in The Societies Registration Act, 1860
(1)Where on receipt of a complaint from three office-bearers of a society or three affected persons or on inspection of records, the Registrar is satisfied, -(i)that the society is working against the objectives and ideals as per Sections 1 and 20 on the basis of which the society was granted certificate;(ii)that the society is not working democratically or the elections have not taken place within the specified time or the elections have taken place fraudulently or against the clauses of memorandum of association;(iii)that the office-bearers have been nominated against the clauses of memorandum of association;(iv)that the number of members in a trustee mandal has been purposely kept below seven, the Registrar may recommend to the State Government to appoint an Administrator :Provided that no adverse order shall be passed unless an opportunity of being heard has been given to the concerned society :Provided further that the action of the Registrar in this behalf shall be final and no appeal shall lie in any court against such action.
