The SOCIETIES REGISTRATION (ASSAM AMENDMENT) ACT, 2019

Registered No.-768/97 
THE ASSAM GAZETTE 
"!iP1t~ct 
EXTRAORDINARY 
~~ <tS~~<i1 ~ ~ 
PUBLISHED BY THE AUTHORITY 
et~ 380 f#xt~, '1~· 4 ~. 2019, 13 ~. 1941 ~) 
No. 380 Dispur, Wednesday, 4th September, 2019, 13th Bhadra, 1941 (S.E.) 
GOVERNMENT OF ASSAM 
ORDERS BY THE GOVERNOR 
LEGISLATNE DEPARTMENT ::: LEGISLATNE BRANCH 
NOTIFICATION 
The 4th September, 2019 
No. LGL. 185/2017/11.- The following Act of the Assam Legislative 
Assembly which received the assent of the Governor on 26th August, 2019 is hereby 
published for general information. 
ASSAM ACT NO. XII OF 2019 
(Received the assent of the Governor on 26th August, 2019) 
THE SOCIETIES REGISTRATION (ASSAM AMENDMENT) 
ACT, 2019 
1718 THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER4, 2019 
Preamble 
AN 
ACT 
further to amend the Societies Registration Act, 1860, in its application to the 
State of Assam. -
Whereas it is expedient further to amend the Societies Registration . Act, 
1860, hereinafter referred to as the principal Act, in its application to the State 
of Assam, in the manner hereinafter appearing ; 
It is hereby enacted in the Seventieth Year of the Republic of India as follows :-
Short title, extent 1. (1) This Act may be called the Societies Registration (Assam Amendment) 
Act, 2019. and 
commencement 
Amendment of 
section 3 
Insertion of new 
sections 3B,3C and 
:00 
(2) It extends to the whole of Assam. 
(3) It shall come into force at once. 
2. In the principal Act, in section 3, for the words and punctuation marks "of fifty 
rupees, or such smaller fee as the State Government may, from time to time 
direct;", appearing in between the•words "fee" and "and", the words and 
punctuation marks "at such rate, as the State Government may, by notification 
in the Official Gazette, fix, from time to time" shall be substituted. 
3. In the principal Act, after section 3A, the following new sections 38, 3C and 3D 
shall be inserted, namely :-
"38 . Validity of Registration.- Subject to compliance with the provisions of 
section 4, a certificate of registration issued under section 3 shall remain 
valid for a period of three years from the date of issue, but shall be 
subject to renewal for further periods of three years at a time in 
accordance with the provisions of section 3C : 
Provided that no such registration shall be renewed if the provisions 
of section 4 has not been complied with in full . 
3C. Renewal of registration.- {1) A society registered under section 3 shall, 
on application made to the Registrar within the validity period of 
registration or within one month of the expiration of the validity period 
of registration referred to in section 38 and on payment of the fee as 
fixed under section 3, and on filing the required documents as specified 
in the website https://rfsfinance.assam.gov.in, be entitled to have its 
certificate of registration renewed for three years at a time, subject to 
compliance of section 4. 
(2) The Register may refuse to renew the registration of a society,-
Central 
Act 21 
of 1860 
THEASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER4, 2019 1719 
(i) if such society files the application for renewal of registration 
beyond one month of the expiration of the validity period of 
registration as referred to in section 38 : 
Provided that the Registrar may condone the delay in filing 
application for rene·wal by a society upto one year of the 
expiration of validity period of registration, if he is satisfied on an 
application for condonation of delay filed by the society and on 
payment by the Society an additional fee equal to the amount of 
fee fixed for renewal of registration as under sub-section (1) of 
this section that the society was prevented by sufficient cause in 
filing the application within the validity period of the registration : 
Provided further that in case of rejection of the application 
for condonation of delay, the Registrar shall give the society 
concerned a reasonable opportunity of being heard and pass a 
speaking order; 
(ii) if after giving an opportunity of being heard, he is satisfied that 
any of the grounds as mentioned in sections 3A and 4 exists for 
refusal of renewal of registration . 
(3) There shall be paid to the Registrar with every 
application for renewal of the certificate of 
registration, -
(a) a fee equal to the registration fee payable under section 3 if 
such application is filed within the period specified in section 
3C(l), which shall be accounted for to the State Government of 
Assam; 
(b) an additional fee for delayed filing of application for renewal 
under the first proviso to clause (1) of sub-section (2) of this 
section, which shall be accounted for to the State Government 
of Assam. 
(4) Every application for renewal of the certificate shall be accompanieq 
by a list of the names, addresses and occupations of the Governors, 
councils, directors, committees and other governing body then 
entrusted with the management of the affairs of the society, elected 
after the registration of the society or after the renewal of certificate 
sought to be renewed, unless dispensed with by the · Registrar for 
sufficient cause to be recorded in writing . 
(5) In the event of refusal of renewal of registration of a society, by the 
Registrar under sub-section (2), the aggrieved society may prefer an 
appeal before the Government of Assam, in the Finance (Establishment­
B) Department whose decision thereon shall be final. 
30 . Effect of failure to Renew Registration.- A Society which fails to g~t its 
certificate of Registration renewed in accordance with section 3C, its 
Registration lapses, and it shall cease to be a registered society with 
1720 THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 4, 2019 
Amendment of 
section 48 
Amendment of 
sections 12A, 12B 
and 12C 
Insertion of new 
sections 120, 12E 
and 12F 
Amendment of 
section 19 
effect from the actual date of expiration of its original registration or 
renewal thereof and its name and other particulars shall be struck 
off from the Register in which it was earlier registered or rene~ed : 
Provided that no such registration shall be struck off before the 
expiry of twelve months from the date of expiry of the validity of the 
previous registration whether original or renewed. 
Explanation :- For the purpose of calculating the twelve months period, 
the month in which the previous registration whether original or 
renewal, had expired shall be taken as one full month irrespective of .. the day of the month of such expiration of the registration or renewal." 
4. In the principal Act, in section 4B, in sub-section (2), for the words "which may 
extend to five hundred rupees" appearing at the end, the words "which may 
extend to such amount as the State Government may, by notification in the 
Official Gazette, determine, from time to time", shall be substituted. 
5. In the principal Act, in sections 12A, 12B and 12C, for the words "name" 
wherever it occurs, the words and sign "name and/or address" shall be 
substituted. 
6. In the principal Act, after section 12C, the following new sections 120, 12E and 
12F shall be inserted, namely :-
"120. Fees for change of name and/or address of the society.- At the time of 
filing the documents required for change of name and/or address of the 
society, there shall be paid to the Registrar a fee as the State 
Government may, by notification in the Official Gazette, fix, from time 
to time, which shall be accounted for to the State Government of 
Assam. 
12E. Fees for issue of Duplicate Registration Certificate.- At the time of filing 
documents for issue of duplicate registration certificate of a· society, 
there shall be paid to the Registrar a fee as the State Government may, 
by notification in the Official Gazette, fix from time to time, which shall 
be accounted for to the State Government of Assam. 
12F. Refusal to change in name and/or address or issue duplicate 
Certificate by the Registrar.- The Registrar may refuse to register the 
change in name and/or address or issue a duplicate registration 
certificate, as the case may be,, to a society, if the society fail~ to submit 
the required documents as per instructions specified in the Government 
website https://rfsfinance.assam.gov.in, by a speaking order: 
Provided that the society may prefer an appeal against this order 
before the State Government in the Finance (Establishment-B) 
Department whose decision thereon shall be final." 
7. In the principal Act, in section 19,-
(i) for the words "of one rupee" appearing in between the words "fee" and 
THEASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 4, 2019 1721 
"for each", the words "as the State Government may, by notification in 
the Official Gazette, fix, from time to time", shall be substituted; 
(ii) for the words "fifteen naye paise" appearing in between the words 
"payment of' and "for every hundred words", the words "such amount 
as the State Government may, by notification in the Official Gazette, fix, 
from time to time,", shall be substituted; 
(iii) in the existing provision, after the punctuation mark"." appearing at the 
end, the following sentence shall be inserted, namely :-
"The amount of fe es collected under this section shall be 
accounted for to the State Government of Assam." 
S. M. BUZAR BARUAH, 
Commissioner & Secretary to the Government of Assam, 
Legislative Department , Dispur, Guwahati-6 
Guwahati :- Printed and Published by the Dy. Director, Directorate of Printing & Stationery, Assam, Guwahati -21 . 
Ex. Gazette No. 759-300 + 10-04-09-2019 . (visit at-dpns.assarn.gov.in) 

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