Section 10 in Haryana Registration and Regulation of Societies Rules, 2012
10. Change in name.
- (a) By the Society of its own-(1)The General body shall pass a special resolution authorizing any office-bearer or member of the Governing Body of the Society to make an application to the District Registrar for approval of an alternate name as per procedure prescribed for approval of name under rule 3.(2)Upon approval of the new name, the applicant shall file an application in Form - IX for change of name along with the fee as set out in Schedule of fee in Appendix-I, and the District Registrar shall allow and register the same in terms of provisions contained in sub-section (1) of section 12 of the Act and shall issue a fresh certificate of registration in Form IX-A.(b)By the order of Registrar -(1)Where the Registrar issues directions to a Society for change of its name in terms of sub-section (1) of section 13 of the Act, the Governing Body shall place such directions before the General Body or Collegium, as the case may be, for implementation of such directions and passing a special resolution for change of name of the Society as directed by the Registrar.(2)The General body or Collegium shall pass a special resolution authorizing any office bearer or member of the Governing Body to make an application in Form-IX to the District Registrar for approval of an alternate name as per procedure laid down under rule 3.(3)Upon approval of the alternate name, the authorized representative shall file an application for change of name, which shall be allowed by the District Registrar, who shall issue a fresh certificate of registration in Form IX-B.
