AIR 1985 KARNATAKA 163

Karnataka High Court

Hon'ble Judge(s): K. A. Swami , J

(A) Karnataka Societies Registration Act (17 of 1960) , S.25, S.27A— Scope and object of the two provisions are distinctly different - Pendency of enquiry under S.25 does not bar making of a report under S.27A for appointment of Administrator. (Para 3 4) @page-Kant164 (B) Karnataka Societies Registration Act (17 of 1960) , S.27A— State Government alone could appoint Administrator - Registrar could make a report to the Government for the purpose - Registrar's issue of notice to the Society to show cause against the proposal was not Illegal. Under S.27A(1) the State Government alone is competent to appoint an Administrator for a society registered under the Act either on a report made by the Registrar under sub-sec.(1)(c) or otherwise. Therefore, a notice issued by the Registrar to the Society to show cause against action appointing an Administrator was only for the purpose of making the report to the Government and was not illegal or opposed to S.27A(1).(Para 5 5A) (C) Karnataka Societies Registration Act (17 of 1960) , S.27A— Registrar's hearing the Society on his show-cause notice does not dispense with the Government's....