Section 14 in Haryana Registration and Regulation of Societies Rules, 2012
14. Settlement of membership disputes.
- Where the District Registrar decides to verify the credentials and genuineness of members in exercise of powers conferred under sub-section (5) of section 21 of the Act, he shall follow the process as under: -(i)in case the number of members is less then one thousand, cause individual notices to be sent to such members by registered post at the address contained in the register of members maintained by the Society in the first instance calling upon them to appear before him along with supporting identity documents as per the schedule (date and time) as may be indicated in such notice;(ii)where the number of members whose credentials are to be verified exceeds one thousand, cause the issue of a public notice addressed to the members indicating his decision to verify the genuineness of the members with a view to informing them to appear before him at such time and place as to be indicated in the individual notices;(iii)take a decision on accepting the genuineness or otherwise of the members appearing before him;(iv)after completing the process under sub-clause (i) above and with a view to informing the left out members, he shall cause another public notice to be issued, which shall be a second opportunity, calling upon all the left out members to appear before him as per the schedule indicated therein;(v)where a member is not able to present himself in person on the date so fixed by the District Registrar, for whatsoever reasons, his name shall be included in a list of defunct members with no voting rights for a period of one year. The membership in such case may be revived and activated as soon as he appears in person before the District Registrar within such period of one year. In case the member does not appear in person before the District Registrar inspite of two opportunities granted to him, his name shall be struck off the register of members;(vi)the proceedings under this rule shall be conducted at the expense of the Society.
