Section 9 in Haryana Registration and Regulation of Societies Act, 2012
9. Registration.
(1)After scrutiny of the documents presented before the District Registrar, if he is satisfied that the applicant has complied with all the provisions of the Act and the rules as to registration, he shall enter the particulars of the Society registered, in a register maintained by him in physical or electronic form and issue a certificate of registration in the form and manner, as prescribed.(2)If the District Registrar refuses to register a Society, he shall state the reasons therefor and communicate the same to the applicants.(3)Every Society registered by the District Registrar shall be assigned a distinct registration number.(4)Every existing Society shall apply in the prescribed proforma to the District Registrar for obtaining a new registration number within a period of one year or such further period, as may be notified by the Government. If the new number is not applied within one year then number shall be applied alongwith fee, as may be prescribed, within a period of six months and if the Society fails to move an application for new number within such extended period, the registration may be cancelled.
