Section 32 in Haryana Registration and Regulation of Societies Act, 2012
32. Constitution of the General Body/ Collegium of existing Societies.
(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.(2)Where the term of Governing Body is expiring before the expiry of six months from the commencement of the Act, it shall be deemed to have been extended up to six months from the date of commencement of the Act and the Society shall take action according to clause (i) or (ii) above.(3)Where the membership of a Society exceeds three hundred, the Governing Body shall prepare a scheme of determination of the electoral colleges in accordance with the principles, as may be prescribed, for holding elections to the Collegium and place the same for consideration of its members as a special resolution with consequential amendment to its Bye-laws.(4)Where a Society resolves to approve a scheme under sub-section (2) above, the Governing Body shall submit the resolution to the District Registrar for his approval.(5)The District Registrar shall examine the scheme received under sub-section (3) above and,-(i)approve the same and take it on record, if found to be in accordance with the principles as prescribed ; or(ii)suggest such modification, as he may consider necessary, and the Society shall reconsider and revise the scheme accordingly.(6)Where an existing Society does not have a duly elected Governing Body in position and the affairs of the Society are being managed either through an adhoc body or through an Administrator appointed by the Government in this behalf,-(i)such adhoc body or the Administrator shall take steps to hold the elections of the Governing Body, if its membership is within the specified numbers;(ii)prepare and submit a scheme for determination of the electoral colleges and constitution of a Collegium or determination of the number of members under sub-section (1) above, to the District Registrar, who shall examine the same and cause a meeting of the members of the Society convened and place the same for consideration of the proposed scheme, with or without any modifications.(7)Where the members of the Society resolve to approve the scheme prepared under clause (ii) of sub-section (6) above, with or without any modification, the District Registrar shall take the same on record and approve the same. Thereafter, the Bye-laws of the Society shall be deemed to be modified to that extent .(8)Where it is not found feasible by the adhoc body or the Administrator to convene a meeting of the members or the number of members attending such meeting does not represent the quorum, the adhoc body or the Administrator, as the case may be, shall submit a scheme prepared under clause (ii) of sub-section (6) above, to the District Registrar, who shall forward the same to the Registrar with his recommendations and the Registrar shall approve the scheme with or without any modifications.(9)The scheme, as approved by the Registrar, shall be notified to the general public through a public notice, at the expense of the Society.(10)The adhoc body or the Administrator, as the case may be, shall take steps for the constitution of the Collegium in the first instance, to be followed by the election of the Governing Body.(11)All proceedings under this section shall be conducted in a summary manner.
