Section 25 in Haryana Registration and Regulation of Societies Act, 2012
25. Bye-laws.
- The Bye-laws shall generally conform to the model Bye-laws as prescribed and shall contain provisions in respect of the following matters,-(i)identity which includes name and address of the Society;(ii)aims and objects of the Society;(iii)provisions regulating the membership of the Society i.e. eligibility, admission, kinds of membership, membership fee, subscription fee, resignation, withdrawal and termination etc.;(iv)the composition of the General Body, its powers functions, periodicity of its meetings, quorum, period of notice for meetings, manner of voting, record of proceedings etc.;(v)principles of formation of electoral colleges, constitution of Collegium, manner and mode of election for a member of the Collegium, resignation, removal, the term of office of the member, powers, functions, procedure and periodicity of holding the meetings of the Collegium, quorum, period of notice for meetings, manner of voting, record of proceedings etc.;(vi)composition of Governing Body, the manner and mode of election or appointment, resignation or removal, the term of office of the office bearers, its powers, functions and duties, procedure and periodicity of holding the meetings, quorum, period of notice for meetings and manner of voting, record of proceedings etc.;(vii)procedure for amendment in the Bye-laws;(viii)procedure regarding amalgamation, division and dissolution;(ix)sources of finance including the types of funds to be raised, maintenance of accounts, inspection of accounts and its audit, appointment of auditor, liability of member for discharge of debts etc.;(x)provisions regarding the safe custody of the property or assets of the Society, particularly mentioning the manner of keeping or investing any money of the Society; and(xi)any other matter relating to the affairs of the Society, as may be required.
