The Societies registration Nagaland (2nd Amendment) Act, 1984

THE SOCIETIES REGISTRATION NAGALAND 
(SECOND AMENDMENT) ACT, 1984 
 
(NAGALAND ACT NO. 5 OF 1984) 
 
(Received the assent of the Governor on 9th June, 1984) 
 
 
An 
 
Act 
 
Further to amend the Societies Registration Act, 1869 in its 
application to Nagaland. 
 
Preamble. 
 
Whereas it is expedient to amend the Societies Registration Act, 1860 (Act XXI of 1860) hereinafter called the Principal 
Act in its application to the state of Nagaland in the manner hereinafter appearing. 
It is hereby enacted in the thirty fifth year of the Republic of India as follows — 
 
1 Short title, extent and Commencement, 
 (i)   This Act may be called the Societies Registration (Nagaland Second Amendment) Act, 1984. 
 
            (ii) It shall extend to the whole State of Nagaland. (iii) It shall come into force at once. 
 
          2. Insertion of new sections 23 and 24 in the Act XXI of 1860. 
 
After section 2 of the Principal Act, the following new sections shall be inserted, namely. 
 
“23. Cancellation of registration in certain cases 
 
‘1) Notwithstanding anything contained in this Act, the Registrar of societies may, by order in writing cancel the 
registration of any society - registered under this Act, whose office has ceased to the in the State of Nagaland whose 
activities are subversive to the objects of the society, or registration had been wrongly obtained and/or granted in 
violation of the provision f the Act : -Provided that the Registrar of Societies shall before passing an 
order made such inquiry as he considers necessary: 
 
Provided further that no order of cancellation of registration of any society on the pound of the activities of the society being 
subversive to the objects, of the society shall be passed until the society is given reasonable opportunity of showing noose 
against action proposed to be taken in regard to it. 
 
(ii) An appeal against an order made under sub-section (I) may be preferred in such manner, within such time and to 
such authority as may be prescribed and such authority shall consider and dispose of such appeals in the prescribed 
manner. 
 
(iii) The decisions of the appellate authority under sub-section (ii) shall be final : —(iv) In the event of cancellation of 
registration of any society 
under this section, any property left by such society after meeting all debts and liabilities shall be dealt with according 
to Rules of the Society, if any, and if not, as the Governing Body of such society shall find expedient. 
 
 
 
24. Power of the State Government to make rules:— 
(i) The State Government may, after previous publication, make rules not inconsistent with this Act  
for carrying out the purpose of this Act. 
 
(ii) In particular and without prejudice to the generality of the 
foregoing power, the State Government may make rules — 
 
(a) Prescribe the forms of the Registrar of Societies and the made in which entries relating to registration are to he made 
therein, and made in which such entries are to be amended or notes made therein ? 
 
(b) regulating the filing of documents received by the Registrar of Societies 
 
(c) Prescribing the authority before whom and the time within which an appeal shall he preferred under subsection (ii) of 
section 23-and the manner in which such appeals shall be considered and disposed of, 
 
(d) Prescribing conditions for the inspection of original documents; 
(e) regulating the grant of copies of documents; and 
 
(f) providing for any other matter for which there is no provision or insufficient provisions in this Act and for which provision 
is in the opinion of the State Government, necessary for giving effect to the purpose of this Act. 
 
(3)  Every rule made under this section shall be laid as soon as may be, after it is made, before the Nagaland Legislative Assembly 
while it is in session for a total period of seven days, which may be comprised in one session or in two successive sessions and 
if, before the expiry of the session in which it is so laid or the sessions immediately following, the Nagaland Legislative 
Assembly agree in making any modification in the rule or the Nagaland Legislative Assembly agree that the rules should not be 
made, the rule shall thereafter have effect only in such modified form, or be of no effect as the case may be; so however that 
any such modification or annulment shall be without prejudice to the validity of anything previously done under this rule. 
 

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