Section 3 in Haryana Registration and Regulation of Societies Rules, 2012
3. Approval of name of Society.
(1)An association of persons desirous of registering itself as a Society, shall file an application in Form I with the District Registrar concerned for approval of the name of the Society under sub section (1) of section 8 of the Act, proposing three names in order of priority and it shall be accompanied by the fee set out in the Schedule of Fee as mentioned in Appendix-I.(2)The District Registrar shall process the application keeping in view the provisions contained in section 7 of the Act and approve the name following the priority stated in the application and communicate the same in Form 1-A. In case the District Registrar does not find the proposed name fit for approval, he shall communicate the reasons for refusal of approval of the name and directing the applicant to propose alternate names.(3)The name approved by the District Registrar shall remain valid for a period of one hundred eighty days from the date of issue of letter of approval and the applicant shall be required to register the Society under the said name within such period. In case the Society is not registered under the approved name within the stipulated period, the approval shall lapse.(4)The District Registrar shall not approve the same name for any other applicant during the validity period of the name approved earlier.
