Section 12 in Haryana Registration and Regulation of Societies Rules, 2012
12. Register of members.
- The register of members in terms of sub section 1 of section 18 shall be maintained by the Society in Form-XII. In case the total number of members is more than 300, it shall prescribe in its byelaws the constitution of electoral colleges and shall, in addition, maintain a register of the electoral colleges and the members elected by each of such electoral colleges in Form-XIII and register of collegium in Form-XIV.
