Section 17 in Haryana Registration and Regulation of Societies Rules, 2012
17. Procedure for amendment.
(1)Any amendment in the Memorandum and the Bye laws resolved by the Society shall be filed in the office of the District Registrar in terms of sub-section (3) of section 26 in Form-XVI alongwith the fee mentioned in Appendix 1 prescribed fee and certified copy of the Special Resolution.(2)The District Registrar shall register such amendment in terms of sub-section (3) of section 26 and communicate the same to the Society in Form XVI-A.(3)In case the District Registrar refuses to register the said amendment, he shall communicate the reasons for such rejection to the Society within the time specified therefor.
