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Union of India - Section
Section 16 in The Societies Registration Act, 1860
16. Governing body defined.
- The governing body of the society shall be the governors, council, directors, committee, trustees, or other body to whom by the rules and regulations of the society the management of its affairs is entrusted.| UTTAR PRADESH.- In its application to the State of Uttar Pradesh, after section 16, insert the following section namely: -"16A. Disqualifications for holding office in society.- A person who is an undischarged insolvent or who has been convicted for any offence in connection with the formation, promotion Management or conduct of the affairs of a society. or of a body corporated or of an offence involving moral turpitude shall be disqualified for being chosen as, and for being a member of the governing body or the President, Secretary, or any other officer-bearer of a society." [U.P. Act 52 of 1975, S. 10 (10.10.1975).] |