Section 8 in Himachal Pradesh Societies Registration Act, 2006
8. Regulations of Society.
- The regulations of a Society may provide for, -(i)the conditions of admission of members;(ii)the liability of members to fines and forfeitures under certain circumstances;(iii)the consequences of non-payment of any subscription or fine, the resignation and expulsion of members;(iv)the appointment and removal of staff and officers and their powers;(v)the manner of electing and removing the Governing body and the powers of such body;(vi)the time and place of annual General meeting and other meetings of the Society;(vii)the manner in which notice of such meetings may be given;(viii)the quorum necessary for the transaction of business at meetings of the Society;(ix)the manner of making ,altering and rescinding regulations;(x)the investment of funds, keeping of accounts and for an annual or periodical audit of accounts;(xi)the manner of dissolving the Society;(xii)[ the condition that the Society shall not distribute surplus, if any, among me] [Substituted vide Act No. 5 of 2012.](xiii)the determination after dissolution that property be utilized by Government according to section 48;(xiv)matters to be provided by bye-laws and the manner in which they shall be made; and(xv)such other matters as may be considered expedient having regard to the nature and objects of the Society.
