Section 33 in Haryana Registration and Regulation of Societies Act, 2012
33. Governing Body.
(1)The members of the General Body or the Collegium, as the case may be, shall elect the Governing Body (by whatever name called), consisting of not less than three and not exceeding 21 members. The office-bearers shall comprise of the President, Secretary and Treasurer as a minimum, and other office-bearers, as prescribed under the Bye-laws.(2)The Society shall file the list of the elected office-bearers with the District Registrar within a period of thirty days of holding of the elections for the Governing Body in the manner, as prescribed.(3)The tenure of the Governing Body shall not exceed three years. The matters pertaining to re-election of any office-bearer shall be regulated in accordance with the Bye-laws.(4)Every Society shall maintain a register showing the names, addresses and occupation of the persons appointed or elected as office-bearers and shall file with the District Registrar, -(i)a copy of the register within a period of thirty days from the date of appointment or election of the office-bearers;(ii)a notice of every change in the office-bearer within a period of thirty days, from the date of such change; and(iii)the details of the office-bearers alongwith the annual return in the manner, as prescribed under the rules.(5)The constitution of the Governing Body, appointed or elected for the first time or thereafter, shall be valid only upon approval thereof by the District Registrar and its tenure shall commence from the date of its approval.
