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State of Haryana - Act

The Haryana Registration and Regulation of Societies (Amendment) Act, 2014

HARYANA
India

The Haryana Registration and Regulation of Societies (Amendment) Act, 2014

Act 14 of 2014

  • Published on 2 April 2014
  • Commenced on 2 April 2014
  • [This is the version of this document from 2 April 2014.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Haryana Registration and Regulation of Societies (Amendment) Act, 2014Haryana Act No. 14 of 2014Part-I Haryana GovernmentLaw and Legislative DepartmentNotificationThe 2nd April, 2014No. Leg. 17/2014. - The following Act of the Legislature of the State of Haryana received the Assent of the Governor of Haryana on the 25th March, 2014, and is hereby published for general information :-An Act further to amend the Haryana Registration and Regulation of Societies Act, 2012.Be it enacted by the Legislature of the State of Haryana in the Sixty-fifth Year of the Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called the Haryana Registration and Regulation of Societies (Amendment) Act, 2014.
(2)It shall be deemed to have come into force with effect from the 26th March, 2012.

2. Amendment of section 32 of Haryana Act 1 of 2012.

- In section 32 of the Haryana Registration and Regulation of Societies Act, 2012,-
(a)in sub-section (1)-
(i)in the proviso, for the sign "." existing at the end, the sign ":" shall be substituted;
(ii)after the existing proviso, the following proviso shall be added, namely:-
"Provided further that if on redetermination of the membership, the number of members id restricted to three hundred or less, the same shall constituted General Body of the Society."; and
(b)for sub-section (3), the following sub-section shall be substituted, namely:-
"(3) Where the membership of a Society under clause (i) or (ii) of sub-section (1) exceeds three hundred, the Governing Body shall prepare a scheme of determination of the electoral colleges in accordance with such principles, as may be prescribed, for holding elections to the Collegium and place the same for consideration of its members as a special resolution with consequential amendments to its bye-laws."