Section 71 in Haryana Registration and Regulation of Societies Act, 2012
71. Powers to divide or amalgamate State Aided Societies.
(1)Where, in the opinion of the Government, it is necessary and in larger public interest to divide a Society or amalgamate two or more Societies, it may, by order and from a date fixed therein, direct the division or amalgamation of such Societies, as the case may be.(2)The Government shall, before issuing an order either dividing a Society or amalgamating two or more Societies under sub-section (1) above, communicate to the Governing Body or bodies concerned the proposal to divide or to amalgamate the Societies, as the case may be, fix a reasonable time for the Governing Body or bodies for making a representation against the proposal and consider the representations, if any, received from the body or bodies.(3)Where there is no duly elected Governing Body in place in respect of any one or more of such Societies and the affairs of any such Society are being managed by an Administrator or through any adhoc arrangement and there is a situation of deadlock or stalemate with regard to the elections of the Governing Body, the Government may, on the recommendations of the Administrator, take a decision in such cases for reasons to be recorded in writing.(4)The order referred to in sub-section (1) shall contain the particulars of constitution, authorities, property, rights and interests, liabilities, duties and obligations of the Societies or Society concerned.(5)Where a Society is divided or where two or more Societies are amalgamated, the registration of the Society or Societies divided or amalgamated, as the case may be, shall stand cancelled and the concerned Society or Societies shall cease to exist as corporate bodies. The Registrar shall issue the necessary certificate of registration wherever a new Society is formed under sub-section (1) above.Chapter-XV Violations, Fines and Penalties
