Section 11(1) in Haryana Registration and Regulation of Societies Rules, 2012
(1)Every Society shall prescribe in its byelaws the manner of application for admitting members to the Society and the competent authority to decide such applications as per Form-X. The payment of membership fee shall be made by the applicant from his bank account through a Bank Instrument (Demand Draft/Pay Order/Cheque) and in no case be accepted in cash.
