Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Societies Registration (Uttar Pradesh Amendment) Act, 2000 8 of 2000 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 Of Act No. 21 Of 1860 3. Amendment Of Section 3 4. Repeal And Savings Societies Registration (Uttar Pradesh Amendment) Act, 2000 8 of 2000 An Act further to amend the Societies Registration Act, 1860 in its application to Uttar Pradesh It is hereby enacted in the Fiftieth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on January 12, 2000 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 12th January, 2000, pp. 3-4 1. Short Title And Commencement :- ( 1 ) This -Act may be called the Societies Registration (Uttar Pradesh Amendment) Act, 2000. (2) It shall be deemed to have come into force on November 25, 1999. 2. Amendment Of Section 3 Of Act No. 21 Of 1860 :- In Section 3 of the Societies Registration Act, 1860, hereinafter referred to as the principal Act, in sub-section (1),-- (a) for the words "five hundred rupees" the words "one thousand rupees" shall be substituted; (b) for the existing proviso the following provisos shall be substituted, namely :-- Provided that the State Government may, by notification in the Official Gazette, increase from time to time the fee payable under this sub-section: Provided further that the Registrar may, in his discretion, issue public notice or issue notices to such persons as he thinks fit inviting objections, if any, against the proposed registration and consider all objections that may be received by him before registering the society.". 3. Amendment Of Section 3 :- I n Section 3-A of the principal Act,:-- (i) in sub-section (3), for clauses (a), (b) and (c) the following clauses shall be substituted, namely :-- "(a) a fee equal to the registration fee payable under Section 3 or rupees two hundred, whichever is less, if such application is filed within the period specified in sub-section (2): Provided that the State Government may, by notification in the Official Gazette, increase from time to time the fee payable under this clause subject to the condition that the fee so increased shall not exceed the registration fee payable under Section 3; (b) an additional fee of forty rapees or such higher fee not exceeding one- fifth of the fee payable under clause (a) as may be notified by the State Government, if such application is filed within one month of the date of expiration of the period specified in sub-section (2); and (c) an additional fee at the rate of twenty rupees per month or part thereof, or such higher additional fee per month not exceeding half of the additional fee payable under clause (b) as may be notified by the State Government, if such application is filed beyond one month of the expiration of the period specified in sub- section (2)." (ii) in sub-section (5), in the proviso for the words "two hundred rupees" the words "four hundred rupees" or such higher fee not exceeding ten times of the additional fee payable under clause (b) of sub-section (3) as may be notified by the State Government from time to time shall be substituted. 4. Repeal And Savings :- ( 1 ) The Societies Registration (Uttar Pradesh Amendment) Ordinance, 1999 (U.P. Ordinance No, 23 of 1999) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act, as if the provisions of this Act were in force at all material times.