Section 2 in Haryana Registration and Regulation of Societies Act, 2012
2. Definitions.
- In this Act, unless the context otherwise requires,(i)Act means the Haryana Registration and Regulation of Societies Act, 2012.;(ii)Bye-laws means the Bye-laws of a Society ;(iii)Collegium means an intermediate body consisting of elected representatives of members of a Society and required to be constituted in cases where the number of members exceeds three hundred;(iv)defunct Society means a Society which is not carrying on any business or operation or has not filed its annual or other returns with the District Registrar continuously for a period, as may be prescribed;(v)due date means and refers to the date on which the term of a Collegium or Governing Body of a Society expires and by which the elections of the successor body should be completed;(vi)District means a revenue district notified by the Revenue Department under the Registration Act, 1908 (XVI of 1908);(vii)District Registrar means an officer appointed under section 3 of the Act;(viii)document means and includes register of members, books of accounts, returns, annual returns, other statutory registers, summons, notice, requisition, order, other legal processes, whether issued or kept in pursuance of this or any other Act or otherwise;(ix)elected member means a member of a Society who is duly elected to the Collegium or as an office-bearer of the Governing Body;(x)financial year means the period commencing from the 1st day of the month of April of a year and ending with the 31st day of the month of March of the following year;(xi)General Body means the body of all members of a Society;(xii)Governing Body means the Executive Committee, Managing Committee or any other committee constituted or elected by the members of the General Body or Collegium, as the case may be, and responsible for the management of day-to-day affairs of the Society;(xiii)Government means the Government of the State of Haryana;(xiv)major means a person of twenty one years of age or above;(xv)member means a person who fulfils the eligibility criteria for becoming a member of a Society, as specified in the Act and has been admitted as a member of the Society in accordance with its Bye-laws;(xvi)Memorandum means the Memorandum of Association of a Society as originally framed and as amended, from time to time, in accordance with the provisions of the Act;(xvii)office bearer means and includes the President, Vice-President, Secretary, Joint Secretary, Manager, Treasurer or any other member of the Governing Body empowered under the Bye-laws to give directions in regard to the conduct of the business of the Society;(xviii)prescribed means prescribed under the rules;(xix)public notice means a notice published in at least two newspapers largely circulating in the area, of which one shall be in vernacular and copy of which is also displayed on the notice board of the office of the District Registrar;(xx)Registrar means the Registrar of Societies appointed under section 3 of the Act;(xxi)Registrar General means the Registrar General appointed by the Government under section 3 of the Act;(xxii)Rules means the rules made under the Act;(xxiii)Society means a Society duly registered or deemed to be registered under the provisions of the Act and includes a State Aided Society;(xxiv)special resolution means a resolution passed in a meeting of the General Body or the Collegium, as the case may be, in which at least forty per cent of the members entitled to vote are present and the resolution is approved by three-fifth of the members so present and voting.(xxv)State means the State of Haryana;(xxvi)State Aided Society means a Society which is in receipt of any recurring grant or financial aid from the Government or a local body or any of its entities to manage its facilities or institutions established in accordance with the objectives set out in its Memorandum or its Bye-laws and shall include a Society where any one or more of its institution is receiving aid.Chapter-II Officers of the Society
