The Societies registration Nagaland (3rd Amendment) Act, 2009

The Societies Registration (Nagaland Third Amendment) 
Act, 2009. (Act No. 1 of 2009) 
Received the assent of the Governor ofNagaland on25/02/2009 and published 
in the Nagaland gazette Extraordinary dated: 17th of March, 2009. 
To further amend the Societies RegistrationAct, 1860 in its application to the 
State ofNagaland. 
BE it enacted by the NagalandLegislative Assembly in the Fifty-eight year of 
the Republic ofIndiaas follows: 
Short title and commencement 
1. (1) This Act may be called the Societies Registration (Nagaland Third 
Amendment)Act, 2008. 
(2) It shall extend to the whole ofNagaland. 
(3) It shall come into force at once. 
Amendment of section 3 of the Societies RegistrationAct, 1860 
2. In the Societies RegistrationAct, 1860 (CentralAct 2 1 of 1860), in its application 
to the State ofNagaland, for the existing section 3, the following sections 3 and 
3A shall be substituted, namely:- 
"3 (1) Upon such memorandum and certified copy being filed along with 
particulars of the addles of the Society's ofice which shall be its registered 
address by the Secretary of the Society on behalf of the persons subscribing 
to the memorandum, the Registrar shall certify under his hand that the Society 
is registered under this Act and there shall be paid to the Registrar for every 
such registration a fee of Rs. 2,000 (Rupees two thousand only) which may 
be varied, from time to time, by the State Government by notification in the 
oacial gazette. 
provided that the ~e~istrarma~, inhis discretion, issue pubIic notice or specitic 
notices to such persons as he thinksfit for inviting objections, or effect necessary -. 
verifications through the Deputy Commissioners concerned, in regard to the 
proposed registration and also consider all objections that may be received by 
him before registering a society. 
(2) Notwithstandmg anythmg in theseAct, the Registmr may refuse to register a 
society, if after giving an opportunity to show cause against such refusal, he 
is satisfied that - 
(a) the name of the society is identical with that of any other society previously 
registered under the Act; 
(b) the name of the society sought to be registered uses any of the words, 
namely, Union, State, Land Mortgage, Land Development, Cooperative 
or any words expressing or implying the sanction, approval or patronage 
of the Central on any State Government, or any word which suggests or 
calculates to suggests any connection with any local authority or 
corporation or body constituted by or under any law for the time being 
in force, or as such, is otherwise likely to deceive the public or the 
members of any other society previously sought to be registered under 
this Act. 
3A. (1) Acertificate of registration issue under section 3 shall remain valid for a 
period of two years from the date of issue d before the commencement 
of this act, shall be valid of two years fiom the date of commencement 
of this act. 
(1) All certificates of registration shall be renewed within 3 month of the 
date of expiration of the validity period as specified in the fore going 
sub-section, and a renewal shall be valid only for two years from the 
date of expiration of the original validity period. 
(4) Every application for renewal shall be accompanied by a list of members 
of the managing body elected after the registration of the society or 
after the renewal of registration, as the case may be, and arenewal fee 
of Rs 500 (Rupees five hundred only), which may be varied ,from time 
to time, by the state Government by notification in the official gazette. 
Provided that the Registrar may dispense with any of the document 
required for renewal if sufficient evidence is adduce proving loss or 
destruction of such documents. 
(5) A society which fails to renew its registration shall be de-registered from 
being a society at the expiration of 3 month fiom the date of expiration 
of the validity period. 
Provided that the registered, for sufficient reason to be recorded in 
writing, may allow an application or renewal made not later than 12 
months fiomthe date of expiration of the validity period, after realizing 
a penalty renewal fee along with the application which shall be fourtimes 
of the normal rend fee. 

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