Section 87 in Haryana Registration and Regulation of Societies Act, 2012
87. Power to make rules.
(1)The Government may make rules for carrying out the purposes of the Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(i)draft Bye-laws;(ii)conditions and procedure to be followed in making, amending and abrogating Bye-laws;(iii)forms and documents required for the registration of Society;(iv)Forms and Registers required to be maintained;(v)Annual and other returns to be filed alongwith fee;(vi)manner and verification of various forms of accounts, returns and registers;(vii)qualifications of Administrator, members of the Committee to assist the Administrator, returning officers, observers, and of the persons authorised to hold inquiry;(viii)procedure to be followed for dissolution of a Society;(ix)inspection of documents kept by the Registrar and the grant of copies thereof;(x)custody of books, papers and documents in the Registrars office and the destruction of such books, papers and documents;(xi)any other matter for carrying into effect the provisions of the Act.
