The SOCIETIES REGISTRATION (ASSAM THIRD AMENDMENT) ACT, 1952

• 
ASSAM ACT XI OF 1952 
• THE SOCIETIES REGISTRATION (ASSAM THIRD 
AMENDMENT) ACT, 1952 
(Received the assent of the Governor on the 8th October 1952) 
[Passed by the Assembly) 
[Published in the Assam Gazette, dated the 15th October 1952] 
reamble. 
Short title, 
extent and 
commence­
mentt. 
Insertion 
of new sec­
tion 4A in 
Act XXI of 
1860. 
Changes in 
managing 
body and 
rules to be 
filed. 
An 
Act 
further to amend the Societies Registration Act, 1860, in its 
application to Assam 
Whereas it is expedient further to amend the Societies 
Registration Act, 1860, hereinafter called the principal Act, 
in its application to the State of Assam, in the manner 
hereinafter appearing ; 
It is hereby enacted as follows:-
1. (i) This Act may be called the Societies Registration 
(Assam Third Amendment) Act, 1952. 
(ii) It extends to the whole of Assam. 
(iii) It shall come into force at once. 
2. (1) After section 4 of the principal Act, the 
following new section shall be inserted, namely :--
"4A(l) Together with the list mentioned in section 4, 
there shall be sent to the Registrar of Joint Stock Compa­
nies a statement showing changes during the year to which 
the list relate:s in the personnel of the governors, council, 
directors, committee or other governing body to whom the 
management of the affairs of the society is entrusted and 
also a copy of the rules of the society corrected up-to-date 
and certified to be a correct copy by not less than three of 
the members of the governing body. 
(2) A copy of every alteration made in the rules of the 
society, certified to be a correct copy by not less than three 
members of the governing body, shall be sent to the Regis­
trar of Joint Stock Companies within fifteen days of the 
making of such alterations." 
Insertion.of 3. (I) After section 20 of the principal Act, the 
new secho~s following new sections shall be inserted namely :-21 and 22 m ' 
ActXXI of 
1860. 
Penalties. 
"21 (1) If the President, Secretary or any other person 
authorised in this behalf by a resolution of the governing 
body of the society fails to comply with the provisions of 
section 4, he shall, on conviction, be punishable with fine 
which may extend to five hundred rupees and in case of a 
continuing . brea ch, shall also be punishable with fine not 
exceeding fifty rupees for each day, during the period the 
breach continues after first conviction for such offencev 
[Price aan~ 1, or ld.] ,_ ... ~ . .. ..... 
Act XXI 
of 1860. 
2 
.. 
(2) If any person wilfully makes or causes to be made 
any false entry in, or any omission from, the list required by 
section 4, or in or from any statement of copy of rules or of 
alterations in rules sent to the Registrar of Joint Stock 
Companies under section 4A, he shall, on conviction, be 
punishable with fine which may extend to two thousand 
rupees. 
Procedure. - 22(1) No Court inferior to that of a Magistrate of the 
First Class shall try an offence punishable under this Act. 
(2) No Court shall take cognizance of an offence 
punishable under this Act except upon complaint made by 
the Registrar of Joint Stock Companies or any other person, 
authorised in writing by him, in this behalf." 
.. 
., 
A. G, P; (Leg.) No,29 JS2-1550:-23·3·19S3. 
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