Section 9 in Haryana Registration and Regulation of Societies Rules, 2012
9. Change of Registered Office.
- (a) Within the same district -(1)The information pertaining to change of registered office of a Society shall be filed with the District Registrar in Form-VIII alongwith a certified copy of the resolution of the Governing Body, certificate of registration in original, alongwith fee mentioned in Appendix 1 within a period of thirty days of the date of such change.(2)The District Registrar shall take on record the change of address, make the necessary endorsement on the original certificate of registration as well as in the register of societies and return the original certificate to the Society.(b)outside the district -(1)In case of change of registered office from one district to another district, the application pertaining to change of registered office shall be filed in Form VIII-A with the Registrar of the District in which the Society is registered alongwith a certified copy of the resolution of the Governing Body, certificate of registration in original, alongwith fee mentioned in Appendix 1 .(2)The District Registrar shall in the first instance examine the application and verify that the Society has filed all the documents and returns due from it as on the day. Upon his satisfaction, he shall record his `No Objection' in Form VIII-B to the application and endorse the Society's original file containing all the documents, with due pagination, to his counterpart for recording the shifting of the registered office of the applicant society and issue of a new registration certificate. The District Registrar shall also record such event in the register of Societies maintained in his office and shall retain one set of the vital documents in his office. A copy of the endorsement to the District registrar of the new District shall also be sent to the applicant Society for its information;(3)The District Registrar of the district to which the registered office of the Society has been resolved to be shifted shall, on receipt of the document file of the Society from his counterpart, take on record the said documents and issue a fresh certification of registration to the Society within a period of thirty days from the date of receipt of documents while retaining the year of its registration intact as per the format in Form VIII-C.
