Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA SOCIETIES REGISTRATION RULES, 1961 CONTENTS 1. Title 2. Definitions 3. Procedure for Registration 4. The mode of payment of fees 5. Accounts and other books to be maintained by societies 6. Power of Registrar to direct accounts and books to be written up 7. Statements and returns to be furnished by the society 8. Enquiry by the Registrar 9. Rates of fees and fines SCHEDULE A :- Form of application for Registration of Societies under the Karnataka Societies Registration Act, 1960 SCHEDULE B :- Certificate of Registration KARNATAKA SOCIETIES REGISTRATION RULES, 1961 In exercise of the powers conferred by Section 30 of the Karnataka Societies Registration Act, 1960 (Karnataka Act 17 of 1960), the Government of Karnataka hereby makes the following rules, namely. 1. Title :- These rules may be called the Karnataka Societies Registration Rules, 1961. 2. Definitions :- (a) "Act" means the Karnataka Societies Registration Act, 1960; (b) "Memorandum" means the memorandum of association specified in Section 6; (c) "Section" means a section of the Act; and (d) Other words and expressions used in the rules shall have the meanings assigned to them in the Act. 3. Procedure for Registration :- (1) The form of application for the registration of a society shall be as in Schedule A. The memorandum of association and the rules and regulations of the society shall contain the particulars specified in sub-sections (1) and (2) of Section 6, and also comply with the requirements of sub-section (3) of Section 6. The memorandum shall also mention the name and address of one of the subscribers to the memorandum authorised by the society to whom any communication may be sent by the Registrar. (2) The Registrar may, for the purpose of satisfying himself of the matters specified in Sections 4 and 6, call for such further particulars or make such enquiry as he deems necessary. He may permit the subscribers, if so desired by them in writing, to make such alterations or additions to the proposed memorandum, rules and regulations submitted in order to make them 1[conform] to the provisions of the Act and rules thereunder. (3) A copy of the 2 [relevant extracts from the record] of the proceedings of the general meeting at which the registration was resolved should also accompany the memorandum. (4) If the Registrar refuses to register a society, he shall communicate the order of refusal by registered post to the subscriber mentioned in the memorandum under sub-rule (1). (5) The Registrar after satisfying himself of the conditions and provisions of the Act, shall issue a certificate as prescribed in Schedule 'B' as appended to these rules, for having registered the society. 1. Substituted for the word "confirm" by GSR 378, dated 5-1-1965 2. Substituted for the word "report" by GSR 378, dated 5-1-1965 4. The mode of payment of fees :- The payment of fees under Sections 8, 9, 10, 13 and 24 shall be by production of the original challan for the prescribed, fee having been paid into the Reserve Bank of India, Bangalore, or its Agency Banks in the State or other non-banking treasuries duly certified by the Treasury Officer. 5. Accounts and other books to be maintained by societies :- A society shall keep such account books and registers in connection with the business of the society, as the Registrar may, from time to time, require. 6. Power of Registrar to direct accounts and books to be written up :- The Registrar may, by order in writing, direct any society to get any or all the accounts and books required to be kept by it under Rule 5 written up to such date, in such form and within such time as he may direct. 7. Statements and returns to be furnished by the society :- (1) Every society shall prepare for each calendar year in such form as may be specified by the Registrar. (a) a list of names, addresses and occupations of the members of the governing body; (b) a copy of the balance sheet and income and expenditure account duly audited. (2) Every society shall, in addition to the annual statements specified in sub-rule (1), also submit to the Registrar any other statement or return in such form, within such time, and for such period as the Registrar may specify. (3) In the case of failure by any society to submit any statement or return specified in sub-rules (1) and (2) within the time specified by him, the Registrar may depute an Officer subordinate to him or authorise any other person to prepare the necessary1 [statement or return]. In such cases, it shall be competent for the Registrar to determine, with reference to the time involved in the work and the remuneration payable to the officer so deputed for the purpose, the charges which the society concerned should pay to the State Government or the person so authorised and to direct its recovery from the society. 1. Substituted for the words "statement of return" by GSR 378, dated 5-1-1965 8. Enquiry by the Registrar :- 21 (1) Where the Registrar proposed to hold an enquiry under Section 25, either on his own motion or on an application, he or the person authorised by him under the said section to hold an enquiry shall issue notice to the society concerned in this behalf. (2) The said notice shall specify a date on which, place in which and the time at which, as also the matters in respect of which the enquiry will be held. The notice shall also call upon the society to furnish its explanation in respect of matters referred to therein before the date specified in the notice. (3) The society shall furnish its explanation to the Registrar or the authorised person before such date. (4) On the date fixed for the enquiry, or on such other date or dates to which the enquiry might be adjourned, the Registrar or the authorised person shall give the society a oral hearing. He may also examine such persons as may be considered necessary. He may receive any relevant document. If the society fails to furnish its explanation as required under sub-rule (3) or to attend the enquiry on the date fixed or the adjourned date, the Registrar or the authorised person may proceed with the enquiry exparte. (5) On the completion of the enquiry, the Registrar or the authorised person shall record his findings and communicate the same to the society concerned]. 1. Rule 8 inserted by GSR 338, dated 15-11-1975, w.e.f. 27-11- 1975 9. Rates of fees and fines :- 1 The rates of fees and fines mentioned in column (3) of the Table below shall be paid for the purposes specified in column (2) of the Table: 1. Substituted for the words "statement of return" by GSR 378, dated 5-1-1965 SCHEDULE A Form of application for Registration of Societies under the Karnataka Societies Registration Act, 1960 [See Rule 3(1)] SCHEDULE A [See Rule 3(1)] Form of application for Registration of Societies under the Karnataka Societies Registration Act, 1960 To The Registrar of Societies in Karnataka, Bangalore Dear Sir, We desire to form ourselves into a society under the Karnataka Societies Registration Act, 1960, for the purpose of _____________________ (here mention t h e purpose or purposes specified in Section 3 ) . We enclose herewith the memorandum of association, the rules and regulations of the society and to original challan for having paid the prescribed fee. We have, in other respects, complied with the requirements of the Act and the rules made thereunder. We request that the society may be registered. Yours faithfully, (1) (2) (3) (4) (5) (6) (7) etc. Memorandum of Association (1) Name of the Society (Here enter the requirements of clauses (a), (b), (c) and (d) of sub-section (1) of Section 6). (2) (3) (4) Rules and Regulations of the Society (1) (Here enter the rules and regulations of the society). (2) (3) (4) Subscribers to the Memorandum of Association Name Address Description Age Occupation, if any (1) (2) (3) (4) (5) 1. 2. 3. 4. 5. 6. 7. etc. Signature with date Signature of witness with date Address of witness Description of witness Occupation of witness (6) (7) (8) (9) (10) SCHEDULE B Certificate of Registration [See Rule 3(5)] SCHEDULE B [See Rule 3(5)] Certificate of Registration I hereby certify that ___________________________________________________is this day registered under the Karnataka Societies Registration Act, 1960 (Karnataka Act 17 of 1960). Fee paid Rupees __________________________ Given under my hand at ______________________________the ___________________ day of ________________ One thousand nine hundred and_____________________________ Registrar of Societies x x x x x