Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Societies Registration (Gujarat Amendment) Act, 1965 14 of 1965 [17 May 1965] CONTENTS 1. Short Title And Commencement 2. Insertion Of New Section 4A In Act Xxi Of 1860 3. Insertion Of New Sections 22 And 23 In Act Xxi Of 1860 Societies Registration (Gujarat Amendment) Act, 1965 14 of 1965 [17 May 1965] An Act further to amend the Societies Registration Act, 1860 in its application to the State of Gujarat for certain purposes. It is hereby enacted in the Sixteenth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Societies Registration (Gujarat Amendment) Act, 1965. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Insertion Of New Section 4A In Act Xxi Of 1860 :- After section 4 of the Societies Registration Act, 1860 in its application to the State of Gujarat (hereinafter referred to as "the principal Act"), the following new section shall be inserted, namely:- "4A. Changes in managing body and rules to be filed.-- (1) Together with the list mentioned in section 4, there shall be sent to the Registrar a statement showing changes during the year to which the list relates in the personnel of 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 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 Registrar within thirty days of the making of such alteration". 3. Insertion Of New Sections 22 And 23 In Act Xxi Of 1860 :- After section 21 of the principal Act, the following new sections shall be inserted, namely:- "22. Penalties.-- (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, b e punished with fine which may extend to five hundred rupees and in the case of a continuing breach, shall also be punished with fine not exceeding fifty rupees for each day, during the period the breach continues after first conviction for such offence. (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 or copy of rules or alterations in rules sent to the Registrar under section 4A, he shall, on conviction, be punished with fine which may extend to two thousand rupees. 23. Trial of offences.-- (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 or any other person authorised in writing by him. in this behalf."