Section 18 in Haryana Registration and Regulation of Societies Act, 2012
18. Register of Members.
(1)Every Society shall maintain a register of its members at its registered office and shall enter therein the particulars of admission or removal of member within fifteen days of the admission or removal or the cessation of any membership, as the case may be, in the prescribed manner.(2)A copy of the register of members maintained by the Society, if not filed at the time of registration, shall be filed with the District Registrar within sixty days from the date of registration.(3)The Society shall file an updated list of members, separately showing the inclusions and deletions, if any, every year within a period of sixty days of the close of the financial year in the office of the District Registrar in physical or electronic mode, as may be prescribed.(4)While filing the updated list of members, the authorised officer of the Society shall certify that such inclusions or deletions are as per the provisions of the Act, rules and the Bye-laws.
