Section 32(1) in Haryana Registration and Regulation of Societies Act, 2012
(1)Where a Society, registered prior to the coming into force of the Act, consists of more than three hundred members, it shall convene a meeting of its members to consider and resolve through a special resolution at least six months before the due date for election of Governing Body,-(i)to continue with the present number of members; or(ii)re-determine the number of members of the General Body by prescription of a revised criteria, including membership fee and annual subscription or special additional charges:Provided that in case the number of members opting for any such revised criterion exceeds three hundred, the membership may be decided by draw of lots.
