The West Bengal Societies Registration Act, 1961

GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
LegiSlative 
West Bergal AU XXVI of 1961 
THE WEST BENGAL SOCIETIES REGISTRATION 
ACT, 1961. 
• 	 [Passed by the TV,t Bengal Lerqlature.] 
[Assent of the Pres:dent was first publ shod in the Calcutta Gazette, Eztrauriinury, of the 5:11 DJearn,or, 190 id 
[5th December, 1961.] 
An Act to provide for the regist.-ation of literary, cultItal, 
scientific, political, chartable, religious and mutant 
other kinds of societies and for matters connected 
therewith. 
It is hereby enacted in the Twelfth Year of the 
Republic of India, by the Legislature of West Bengtl, as foilu.ws 	 . 
1. (1) This Act may be called the West Bengal Socie- 
ties Registration Act, 1961. 	 extent and
,  
(2) It extends to the whole of West Bengal. 	 roddneneeo 
went. 
(3) It shall come into force on such date as the Stale 
Government may, by notification in the (Initial Gazette, 
appoint. 
Went Hen, 
Act XXI 
of I 053. 
2. In this Act, unless the context otherwise requires ,— Inter. 
(a) "Court", when used in relation to a society, means pretation. 
the principal civil court ot original jurisdiction 
of the district within which the registered office 
of the society is situate and in relation to a 
society S;tuate within the Presalency-town of 
Calcutta, the City Civil Court established wider 
the City Civil Court Act, 1953; 
(b) "Governing Body" means the body, by whatever 
name called, entrusted for the time being with 
the management of a society under its regu- 
lations; 
• • (c) "member", when used in relation to a society, 
- means a pers-in who has been adthitted with his 
consent as a member of the society according to 
its regulations; 
(West- n. Act 
• 
(Section 3.) 
(d) "memorandum" means the memorandum of asso 
ciation referred to in section 4; 
(e) "officer" means a member of the Governing Body, 
the President, the Secretary or any other odice-
bearer of a society and includes also an employee 
of the society whose work is not of a purely 
ministerial nature; 
(f) "officer in default", for the purpose of any provi-
sion in this Act, means any officer who is 
knowingly guilty of any contravention, failure 
or refusal or who knowingly authorizes or per-
mits such contravention, failure or refusal; 
(g) "President" means the President, the Chairman or 
the formal head by whatever name called, of a 
society and includes a person who for the time 
being acts as the formal head; 
(h) "registered office" means the registered 	 office 
mentioned in the memorandum; 
(i) "Registrar" means a person appointed as Registrar 
under sect:on .3 and includes, in relation to the 
exercise of any powers or functions under this 
Act, any person referred to in that section on 
whom such powers or functions have been 
conferred under that section; 
(j) "regulations" mean the regulations made by a society 
and, in relation to a society deemed to have 
been registered under sub-section (2) of :-ection 
3G of this Act, include its rules and regulations; 
(L) "rules" mean rules made by the State Government 
under section 35; 
(1) "Secretary" means the Secretary or the principal 
executive officer, by whatever name called, of a 
society, and includes a person who for the time 
being acts as Secretary; 
(in) "society" means a society registered or deemed to 
have been registered under this Act; 
(n) "votes of three-fifths of the members" mean the 
votes of at least three-fifths of the 'total number 
of members of a society, given at p. general 
meeting of the society convened according to its 
regulations, including votes by proxy where 
voting by proxy is allowed under the regulations. 
3. The State Government may appoint a person to be 
the Registrar of Societies for the State of West Bengal 
and such Additional, Joint, Deputy or Assistant Registrars 
as it thinks necessary to assist the Registrar and may by 
general or special order confer on such person or persons 
assisting the Registrar any of the powers and functions of 
the Registrar under this Act, 
heitic4 societiea Segisikat on.  Act; !pa. 
esectione-4-6.) 
4, (1) Any seven or more individuals associated for Societies to 
any of the objects mentioned in sub-section (2) may subs- btr"Eaffil 
eribe their names to a memorandum of association and file rnetnoran. 
it along with a copy of the regulations with the Registrar dum of 
for registration of the association as a society under this 08c/it 
Act. registra. 
(2) The objects referred to in sub-section (1) may relate tkuL 
to the promotion of literature, arts, science or religion; 
any charitable purpose including the care or relief of 
orphans, or of aged, sick, helpless or indigent persons; the 
alleviation of the sufferings of animals; the diffusion of 
knowledge; the dissemination of social, political or economic 
education; the establishment and maintenance of libraries 
or reading rooms for the members or for the 
public; the collection and preservation of manuscripts, 
paintings, sculptures, works of art, antiquities, natural 
history specimens, mechanical and scientific instruments 
and designs; any other object as may be notified by the 
State Government as being beneficial to the public or to a 
section of the public. 
5. (7) The memorandum shall contain, amongSt other Memoran. 
things, the following particulars, namely :— dum of 
agsocia. 
(a) the name of, the association, 
(b) the address of the registered office of the association, 
(c) the object of the association, 
(d) the names of the first members of the Governing 
Body, and 
(e) the names, addresses and occupations of the signa-
tories to the memorandum. 
(2) After registration a society shall not change the 
memorandum except in accordance with the provisions of 
this Act. 
6. The Registrar shall not accept any memorandum for n,cgula. 
registration of a society unless it is accompanied by a copy twits.  
of its regulations providing, amongst other things, for the 
following matters, namely : — 
(a) the composition of the Governing Body and the 
manner of election or appointment and resigna-
tion or removal and the term of office of the 
members of the Governing Body, the President, 
the Secretary and other officers; 
tion. 
(6) the admission to membership and reisignation and 
removal of members; 
(c) the maintenance of a register of members and 
facilities for inspection thereof by the members; 
r 77:47 
IVut hengat ,recieties Registration. Act, .1001. 
[West Eel> Act 
-(Sections. 
(d) the safe .custody of the property of the society, 
including in particular, the manner of keeping 
or investing any moneys of the society 
(e) the procedure for holding meetings of the 
society, quorum, the method of voting, t he 
period of notice for meetings and the manner of 
voting by proxy,.where such voting is allowed; 
(/) the maintenance at I audit of accounts; 
(g) the inspection of a.counts, and of the proceedingS 
of meetings, 1 y the members of the society; 
(h) any other matter relating to the objects or affairs 
of the society. 
Registra. 	 7. (1) The Registrar upon being satisfied that the 
tion. 	 Memorandum and the 1 -c flitions accompanying it comply 
with the requirements ci this Act and the rules and upon 
Payment of the fee r ierred to in sub-section (2), shall 
certify unier his 	 and seal that the society is 
registered under tliLs Let. 
(2) There shall 1,e paid to the Registrar, for tho 
registration of a society under this Act, a fee of fifty rupees, 
or such smaller fee as the State Government may from time 
to time direct. 
Cf) An appeal shall lie to the Stoic Government against 
an order of the Registrar refusing to certify the registration 
of an association as a society under this Act and the decision 
On such appeal shall be final. 
Alteration • 	 8. (1) A society shall not alter its memorandum except 
of memo• with the previous permission of the Registrar in writing, random and the votes _ of three-fifths. of its members. and togula. 
Licata. 	 (2 • • ) Before granting permission under sub .-section (1), 
the Registrar shall satisfy himself that the alteration does 
not make the society ineligible for registration under this 
Act. 
(.7) Subject to the provisions of thiS•Aet, the rules and 
the provisions of the 7110111orandum a society may, by the 
votes of three-fifths of the members, alter its regulations. 
Altera. 	 O. (/) A copy of every alteration of the memorandum 
firms to be find of the regulations skill be filed with the Registrar Mod. within thirty days of such alteration. 
(?) The Registrar shall, except for, special reasons to 
be recorded by him in writing within thirty days from the 
date of such t eceipt, record the alteration and send an 
intimation. of the fact to the, society or communicate to the . 
society Lis objections to such alteration. 
he West Bengal Societies 1?eisistration- act, 11 16.1% 	 5 
XXVI or WM] 
(Sections.10-124 
. (3)-. An appeal-.shall lie to the State Government against 
any. objection mad by the Registrar and the decision of the 
Ste.; Government on such appeal shall be final. 
(4) An alteration shall have effect from the date cn 
which the- intimation referred to in sub-section (2) is 
received by the society or in the event of any objection 
being raised by the Registrar, from the date on which the 
State Government allows the • alteration on appeal. 
10. No society shall be registered under a name which sfune. society. 
of 
is identical with, or too nearly resembles, the name of any 
other society or any body corporate which has been 
previously regisfere4 or incorporated under this Act or any 
Otherlaw-for   the time being in force, as the case may be, 
or is deemed to have been registered under this .  Act. 
11. (1) If a society is registered under a name or State 
alters its name to another name which, in the opinion of m oomivetrn. 
the State Government, is identical with, or too nearly di rect Y  
resembles, the name of any other society or body corporate Phange of 
which having been previously registered or incorporated name. 
under this Act or any other law for the time being in force, 
or being • deemed to have been registered under this Act; 
Continues to exist the State Government may by order 'made 
in this behalf (Urea such society to change its name and 
alter its Memorandum- within three months from the date 
of the order or such longer period as the State Government 
may- think fit to. allow. 
(2) No change of name shall effect the rights and 
liabilities of a society or any legal proceedings by .  .or 
against the society: 
(3) In case of non-compliance .with an order under sebt 
p?etim (1), every officer in default shall be- punishable_ with 
fine Which may extend to twenty rupees for every day until 
the order is complied with. 
12. (1) Whenever two or more societies desire to 
amalgamate, the GoVerning Body of- each such society shall 
submit the proposal in writing to the members thereof at d 
sail proposal shall be considered in a general meeting ot 
the society convened for the purpose. 
(2) No such proposal shall have any- effect unless— 	 • 
(g) it shall have been delivered or sent by registered post 
to the members of each of the societies at least ten 
do-vs before the date of the meeting at which it 
will be considered; 
it has been sent to the Registrar before the 
meeting and 	 e coin m un icates 	 is approval 
thereto, With or without any modifications; 
cocieties 
to hake 
p.Aver to 
atnal• 
puma° 
with 
another 
society. 
pint flail. itti.  
Name of aooiety to 
be pro-minently 
shown. 
(Sections 13-15.) 
(c) the propoSal, with  the modifications, if any, 
suggested by the Registrar, is agreed to by the 
votes of three-fifths of the members of each of 
the societies concerned _ and confirmed by like 
votes of members at a subsequent general 
meeting of the society, 
(3) An appeal shall lie to the State Government against 
any order of the Registrar refusing to accord his approval 
to the proposal or suggesting any modification and the 
decision of the. State Urovernment on such appeal shall be 
final. 
(4) On the proposal being confirmed:— 	 • (a) the amalgamated society shall be registered under 
its new name, 
(b) the registration of the amalgamating societies shall 
be cancelled, 
(c) the assets and the liabilities of the amalgamating 
societies shall be the assets and the liabilities of 
the amalgamated society. 
13. (1) Every society shall— 
(a) prominently display its name outside its office or 
the place where its business is carried on; 
(b) have a seal with its name engraved thereon; 
(c) have its name mentioned in all documents 
executed in its favour or on its behalf. 
(2) For any contravention of the provisions of sub-
section (1), every officer in default shall be punishable with 
fine which may extend to twenty rupees. 
Register 	 14. (1) Every society shall maintain at its registered 
of mem- 	 office, a register of its members and shall enter therein the berg. 	 following particulars, namely:— 
• (a) the name and address of each member; 
(b) the date on which the member was admitted; 
(c) the date on which a member ceased to ,be such. 
Books of account 
sad audit. 
(2) If entries are not made within fifteen days of the 
admission of a member or cessation of membership, every 
officer in default shall be punishable with fine which may 
extend to twenty rupees for every day during which the 
contravention continues. 
15. (1) Every society shall keep at its registered office 
proper books of account in which shall be entered 
accurately :— 
(a) all sums of money received and the source thereof 
and all sums of money expended by the society 
and the object or purpose for which such sums 
are expended; 
e s 
-XXV1 of 1061.3 
(ieetioa 10, 17.) 
(b) the assets and liabilities of the society. 
(2) Every society shall have its accounts audited once a 
year by a duly qualified auditor and have a balance sheet 
prepared by him. The auditor shall also submit a report 
showing the exact state of the financial affairs of the 
society. Th ree copies of the balance sheet and the 
auditor's report shall be certified by the auditor. 
Explanation.—A duly qualified auditor means a char-
tered accountant within the meaning of the Chartered 
SS of 1949. Accountants Act, 1949 or a person approved by the Regis- 
- 	 trar in this behalf. 
(3) For any contravention of the provisions of sub-
section (1) or sub-section (2), every officer in default shall 
be punishable with fine which may extend to twenty 
rupees for every day after the detection of the default 
during which the default continues. 
16, (1) Every society shall hold an annual general 
meeting at least once in every year and not more than 
fifteen mouths shall elapse between two successive annual 
general meetings. 
(2) The balance sheet and the auditor's report referred 
to in sub-section (2) of section 15 shall be placed at the 
annual general meeting of the society. 
(3) For any contravention of the provisions of sub-
section (7) ur sub-section (2), every officer in default shall be 
punishable with fine which may extend to two hundred and 
fifty rupees. 
17. (1) "Within thirty days after the holding of every Annuia 
annual general meeting, there shall be filed with the and othet 
Registrar— returria to 
(a) a list of the names, addresses and occupations of warded to 
the members of the Governing Body, the Presi- Registrar. 
dent, the Secretary and of other office-bearers of 	 • 
the society; 
(b) an annual report by the Governing Body on the 
working of the society for the previous year; 
a copy each of the balance sheet and the auditor's 
report certified by the auditor under sub-section 
(2) of section 15. 
(2) The list and the annual report referred to in clauses 
(a) and (b) of sub-section (I) shall be certified by the 
President and the Secretary. 
(3) If any change occurs in the composition of the 
Governing Body or in the holder of the office of the Presi-
dent or the Secretary at any time for any reason what-
soever, such change shall, within thirty days, be notified:  
to the Registrar. 
Annual general 
meeting. 
(c) 
-t 
Bengal Societies Registration Act, 
(Sections 18,22.) 
(4) For any contravention of the provisions of sub-
section (1); sub-section (2) or sub-section (Th, every officer 
in default shall be punishable with fine which may extend 
to two hundred and fifty rupees. 
Property 	 18. All property belonging to a society, if net vestal 
of 	 in trustess, shall he deemed to be vested in the Ciovething society 	 Body of the society but Shall be referred to as the property how to bo of the society. vested. 
Suits and 
pro. 
ceedings 
by ant 
agtinst a 
society. 
19, (1) Every society may sue or Inny be sued :n the 
name of the l'resident, the Secretary, or any office-bearer 
authorised by the Governing Body in this behalf. 
(2) No suit or proceeding shall abate by reason of -any 
vacancy or change in the holder of the office of the Presi-
dent. the Secretary or any office-beater authorised under 
sub-section (1), 
(3) Every decree or order against a society in any suit 
or proceeding shall be executable against the pro-
perty of the society and not against the person or the 
property of the President, the Secretary or any office-
bearer. 
(4) Nothing in sub-section (.7) shall exempt the Presi-
dent. the Serretitry or office-heave! of a society 11'0M ar y 
criminal liability under this Act or entitle him to claim 
any contributi on front the property of the society in 
respect of any fine paid by him on conviction by a 
criminal court. 
Power to 	 20. (1) Subject to the provisions of this Art and the 
actor 	 rules it society may by the votes of three-fifths of the rowan. 	 mmnbers add to or amend the regulations relating to its thirks. objects or affairs. 
. (2) A ropy of such additions or amendments to the 
regulations shall be filed with the Registrar within thirty' 
days after they are made. 
21. Every member of a society may be sued or prose-
cuted by the society for any loss or damage caused to the 
society or its property or for anything done by Lim 
detrimental to the interests of the society. 
212. (1) The Registrar may, by written order, call rn 
a society to furnish in writing such infonnathin 01 expla-
nation withith slug], time. not being less than two-weeks front 
-the- date of receipt of the ordsr by the society. as he may 
specify in the order in connection with the affairs of the 
society or any documents filed by the society under this 
let. 
Members 
liable to 
bo sued or 
prosecuted 
as 
strangers. 
Power of 
Regp-trar 
to ad' for 
infornut-
tion or 
exolona-
tion. 
7771 1-.1- 
At rest BerI Societies Registm£uon tact, DO/. 
xxvi 
Peecors 234, 
(2) On receipt by the society of an order under sub-
section (1), it shall be the duty of lie officer ceneetMed_to 
furnish such infernmtion or explanation. ' • 
(3) For failure to comply with an order under scbs 
section (7), the officer in default shall be punishable with 
fine which may extend to twenty rupees fur every day 
during which the failure continues. 
23. (7) Where on information received, the State I nnoT ot/gt :  
Government is of opinion that there are circumstances itimirenr  - 
suggesting that (lie business of a society is being conducted 1. society. 
with intent to defraud its creditors, members or any ()Ulm 
person, or that the society is guilty of mismanaging its 
affairs or of any fraudulent or unlawful act, the State 
Government may appoint a competent person as Inspector 
to investigate into the affairs of the society or inspect any 
institution managed by the society and report on mach 
matters :is Ihe State Government may direct. 
(2) It shall be the duty of every officer of the society 
.when so required by the Inspector to produce any books 
and papers of or relating to the society which are in his 
custody, and otherwise to give to the Inspector all assis s  
lance in connection .with the investigation or inspection 
which Ile is reasonably able to give. 
(3) An Inspector may call upon and examine on oath 
'any officer of the society in relation to the affairs of it,e 
-society and it shall be the duty of every officer when so 
called upon to appear before the Inspector for such exami-
nation. 
(4) On the conclusion of the investigation or inspection, 
•as the case may be, the Inspector shall mak2 a report to the 
Registrar on the matters on which he was directed by the 
State Government to report. 
(5) For refusal to comply with the provisions -  of sub-
section (2) or sub-section (3), the officer in default shall be 
punishable with fine which may extend to two hundred aLd 
;fifty rupees. 
(6) The Registrar shall send the report with his com-
ments thereon to the State Government. On perusal of such 
report and comments of the Registrar the State Govern-
ment may give such directions as it may think fit to the 
society for the removal of any defects or irregularitieS with-
in such time as' may he specified and: on the society making 
'any default in taking action according to such directions the 
State Government -may direct the Registrar to move the 
Court for dissolution of the society. 
(7) If on a perusal of the report nod the comments of the 
Registrar. it appears to the State Goymmuent that atiy 
person has, in relat;on-In the formation, promotion, manage-
ment or conduct of the hnsiness of the 'society,. been guilty 
monist-0i 
(§gethiti 24.) 
of any offence for which he is criminally liable, the State . 
Government may direct the prosecution of such person for 
the offence. 
(8) The expenses of, and incidental to, an investigation 
by an Inspector appointed by the State Government shall 
be defrayed by the State Government. 
tion by reS01 
tion. • 
24. (1) A society may be dissolved if by the votes of 
three-fifths of the members it passes a resolution for such 
dissolution at a general meeting convened for the purpose. 
(2) Where a resolution for dissolution of a society is 
passed under sub-section (I), the Governing Body shall Lice 
such steps for the disposal and settlement of the 
property of the society and its claims and liabilities 
as it may think fit subject to the regulations of the society, 
if any. 
(3) After all necessary steps have been taken under 
sub-section (2), the Governing Body shall send a report to 
the Registrar mentioning if there are any surplus assets. 
(4) The Registrar shall thereupon issue a notice in the 
Official Gazette to the effect that if no objection is received 
from any claimant, or creditor or any member of the 
-society within three months from the date of the notice v.  the 
society shall, subject to the provisions of section 27, be 
dissolved. 
(5) If no objection is received within three months as 
aforesaid, and after the surplus assets, if any, have been 
disposed of as provided in section 27, the Registrar shall 
make an order confirming the dissolution of the society and 
thereupon the society shall stand dissolved. The Registrar 
shall record the order of dissolution in the register 'main-
tained in his office. 
(6) If any objection is received from any claimant or 
creditor within the period of three months as aforesaid the 
Registrar shall not make an order confirming the dissolution 
of the society unless he is satisfied that the relevant claim or 
liability has been duly settled and Hie surplus assets, if any, 
have been disposed of as provided in section 27. If how-
eyer any obiection is received from any member the 
Registrar shall not make an order confirming the dissolution 
of the society but shall make an application to the Court 
under section 25. 
(7) Where any Government has made in any manner 
any contribution to the funds or other assets of a society, 
such society shall not be dissolved, unless the State 
Government has given its assent to the dissolution. - - 
' !'°1n Act't 
• 
(.5c9fithy 25t428.) 
25. (1) The Court may, on the application of the 
Registrar or on the application of not less than one-tenth 
of the members, make an order for the dissolution of a 
society in the following cases :— 
(q) if there is any contravention by the society of the 
provisions of this Act; 
(h) if the number of members is less than seven; 
(c) if the society has ceased to function for more than 
three years; 
(d) if the society is unable to pay its debts or meet its 
liabilities; 
(e) if it is proper that the society should be dissolved. 
(2) When an order for the dissolution of a society is 
made by the Court, dissolution shall take place in such 
manner as the Court may direct. 
26. (1) Where in the opinion of the Registrar there 
are reasonable grounds to believe that a society is not 
managing its affairs properly or is not functioning, he shall 
send -to the society at its registered office a notice by 
registered post calling upon it to show cause within such 
' time as may be specified in the notice why the society shall 
not be dissolved. 
Dissolu- 
tion by 
Court. 
Dissolne 
Ron by 
Registrar; 
(2) If no cause is shown or if the cause shown be con-
sidered by the Registrar to be unsatisfactory the Registrar 
may move the Court under section 25 for making an order 
fcr the dissolution of the society. 
27. If after the disposal and settlement of the property Members 
of a society and its claims and liabilities, then are any to receive 
surplus assets, such assets shall not be paid to or distributed no profit 
amongst the members of the society or any of them but shall ' 812,Z,Z be given to some other society to be determined— 
(a) in the case of a dissolution under section 24, by 
the votes of three-fifths of the members, or in 
default thereof, by the Registrar, with the 
approval of the State Government; 
(b) in the case of a dissolution under section 25, by 
the Court. 
28. No person who is an undischarged insolvent or who I/ee rie. 
has been convicted of any offence in connection with the tion on 
formation, promotion, management or conduct of the affairs bolding 
of a society, or of a body corporate, or of any offence °Facic'• 
involvin g  moral turpitude, shall be entitled to be a member 
of the Governing Bode or the President Secretary, cr any 
effice-bearer of a society. 
Inspee. 
tion of 
documents 
and grant 
of certified 
copies 
thereof. 
terms of 
gift to be 
observed. 
, 12 	 The West Bengt' Sociages Registration, Act, 1.01. 
[lest Bea. Act 
a2ttroit.; WL135) 
29. Any person may inspect any document filed With 
the Registrar under this Act on payment of a fee of-ore 
rupee for every inspection; and any person may obtain a 
copy or extract of any document or any part of any 
document, certified by the Registiar, on payment of such 
fee as may be prescribed. Such certified copy shall be 
admissible as evidence of the matters therein contained in 
all legal procced:ngs. 
30, (1) Where a society accepts a ( -rift of any Hod 
from any person for a specific purpose it r  shall not use tie 
gilt or any part thereof for any other purpose without the 
written consent of the donor or if the donor be dead, with-
out the written, consent of the Registrar. The Registrar 
shall not give such consent unless lie is satisfied that the 
purpose for which the gift was made is incapable of 
execution by the society. 
( 2) For any contravention of the provisions of sub-
section (1), every officer in default Shall be punishable with 
• - fine which may extend • to two hundred and fifty rupees. 
Gonna- 	 - 31. All communications with a society shall he 
addressed to the society by name and sent to its registered 
office. 
canons 
with a 
society. 
32. (Vi No prosecution shall be 
offence under this Act except with the 
the State Government. 
(2) Nothing in sub-section (1) shall 
No prosee• 
cution to 
be institu-
ted with-
out pre-
' views 
sanction: 	 cution mentioned An section 21.  
instituted for any 
previous sanction of 
apply to any prose- 
Indemnity. • 	 .33. *No suit, prosecution or proceed ng shall lie it any .  
- 	 Civil or Criminal Court against the Registrar or against' 
any Inspector appointed under section 23, and no suit or 
proceeding shall lie in any Civil Court againstthe State 
overnment, for anything in gcod kith done -or intended 
to be done under this Act or the rules. 
Limitation. 	 34. (1) An appeal under this Act may be filed within 
thirty days of the data of the objection r order appeased 
against. 
(2) The provisions of sections 5 and 12 of the Indian 
Limitation Act, 1908, shall apply to any appeal under this ix of nos. 
Act. 
Tower to 	 35. (I) The State Government may make rOes for . • wake rules* carrying out the purposeS of this A.ct, 
Ale West Ben gal Societies Registration Act, WV: 	 13 
xxvi o1itsi.1 
(Section 36.) 
(2) In particular and without prejudice to the generality 
of: the foregoing power, such rules may provide for all or 
any of the following i_ntters, namely :— 
(a) the, procedure for any appeal under this Act to foe 
State Government and the fee for such appeal, 
if any;  
• (b) the fee, if any, to be paid for filing any document, 
other than the memorandum and the regulations 
under sub-section (1) of section 4; 
(e) the maintenance of the rep,ister of societies and 
other books, if any, by the Registrar; 
(d) the fee to be paid for obtaining any copy or extract 
of any document certified by the Registrar. 
(3) All fees paid under this Act shall be credited to the 
Consul:dated Fund of the State. 
21 of -MO. 	 36. (1) The Sccieties Registration Act, 18GO, in its Repeal and 
application to West Bengal, is hereby repealed. 	 savings. 
(2) Any society registered in any place within West 
Bengal under the Societies Registizifon Art, 1869, shall 
be deemed to have been registered under this Act, and its 
principal office shall be deemed to be the registered office 
of the society: 
Provided that— 
(a) the memorandum of association and the regulations 
of any such society shall, if they are teiiu.naut 
to any of the provismns of this Act nail the 
ruks, be brought in conformity therewith 
within six months from the commencement et 
this Act or within such further period as the 
Registrar May allow, and thereafter shall to the 
extent of such repugnancy be deemed to be coil 
am; of no elect; 
(b) tiny officer elected or appointed to an office before 
the commencement of this Act and holding such 
office immediately before such commencement 
shall continue to hold such office until the expiry 
of his term of office or until such office is 
terminated: 
(c) nothing, in this section shall affect— 
(i) any right, privilege, obligation or Lability 
required, accrued or inctured under the cr 1560. 	 Societies Registration Act, 18G0; 
anti penalty or punishment incurred in respect 
uhy °Mince committed under. ,  thiCisaid 4i4.17 
(lest Ben. Act VI of 1981. 
(Section. 36.) 
(iii)\ any investigation, legal proceeding or remedy 
in respect of any such right, privilege, 
obligation, liability, penalty or punishment as 
aforesaid; 
(iv) any proceedings in dissolution commenced before 
the coming into force of this Act; 
and any such investigation, legal proceeding or 
remedy may be instituted, continued or enforced 
and any such penalty or punishment may be 
imposed and any such proceedings in dissolution 
may he continued as if this Act had not been 
passed. 
TVECIP.62/3-6198A-at 

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