Section 26 in Haryana Registration and Regulation of Societies Act, 2012
26. Amendment of Memorandum and Bye-laws.
(1)A Society may, by a special resolution, amend the provisions of its Memorandum with respect to,(i)change in the name of Society; or(ii)change in the aims and objects of the Society, as permissible under the Act.(2)A Society may amend its Bye-laws by a special resolution.(3)Any special resolution passed under sub-section (1) or (2) shall be filed with the District Registrar within thirty days from the date of approval thereof and the District Registrar may, if he is satisfied that the same is in accordance with the provisions of the Act and the rules, register such change. Any such change shall have no effect until it has been so registered.(4)If the District Registrar refuses to register a change in the Memorandum or the Bye-laws under sub-section (3), he shall communicate the reasons therefor in writing within a period of sixty days of filing of the special resolution by the Society, and the special resolution passed by the Society in that case shall have no effect. If the District Registrar fails to communicate the reasons within sixty days, the special resolution shall be deemed to have been registered by him.
