Section 25(1) in Haryana Registration and Regulation of Societies Rules, 2012
(1)Where one or more Societies resolve to amalgamate themselves into one Society in accordance with the provisions contained in sub-section (1) of section 51, or a Society resolves to divide itself into two or more societies in accordance with the provisions contained in sub-section (2) of section 51 of the Act, the said Societies or Society shall prepare a Scheme of amalgamation or division, as the case may be. Such a scheme of amalgamation or division shall, inter alia, contain the following, namely:-(i)name and address of the Society, its Governing Body and objects;(ii)the financial position i.e. assets & liabilities of the Society as at the close of financial year immediately preceding supported by the audited annual accounts for the last three financial years;(iii)the grounds, objects and rationale in support of the proposal;(iv)details of the proposal of amalgamation or division, as the case may be;(v)details of pending litigation for and against the respective Societies, if any;(vi)consent of the secured creditors, if any;(vii)a copy of resolution of the Governing Body supporting the move;(viii)a copy of the special resolution of the General Body/Collegium, as the case may be;(ix)area of operation of the amalgamated Society /sub-divided Societies along with their relationship with the parent/ apex Society, if any;(x)settlement of all pending claims/ liabilities and a certificate from the Governing Body to that effect.
