Section 18(1) in Haryana Registration and Regulation of Societies Rules, 2012
(1)Where a Society has more than [one thousand] [Substituted 'three hundred' by Notification No. 8/36/2016-4IBII, dated 11.3.2016 (w.e.f. 21.4.2012).] members and it is required to constitute electoral colleges in accordance with sub-section (3) of section 32 of the Act, it shall decide on the number of electoral colleges, not exceeding three hundred, to be created so as to include maximum participation of members. The number of electoral colleges should be at least five times the number of members (including the office-bearers) of the Governing Body . Guidelines and Illustrations given in Appendix-2 may be referred for guidance purposes in this behalf.
