Section 8 in Haryana Registration and Regulation of Societies Rules, 2012
8. Registration number for an existing Society.
- [(1) Every existing Society shall apply to the District Registrar for allotment of a new registration number in Form-VI within a period of two years from the date of coming into force of the Act without any fee or within next thirty six months on payment of fee set out in the Schedule of fees contained in Appendix-I in terms of provisions contained in sub section (4) of section 9 of the Act. The Society shall file application and submit the requisite documents alongwith a certificate from the office bearer duly authorized by the Governing Body to the effect that the Memorandum and the Bye-laws of the Society, as being presented before the District Registrar, conform to the provisions of the Act and the rules made thereunder.] [Substituted by Notification No. 8/36/2016-4IBII, dated 11.3.2016 (w.e.f. 21.4.2012).](2)After scrutiny of the application and the documents filed by the existing Society, the District Registrar shall allot a new registration number under rule 6 and issue a fresh certificate of registration in Form-VII.(3)All applications received for allotment of a new registration number may be examined and kept separately. The process of allotment of new registration numbers shall commence after expiry of the period of one year or the extended period, if any.
