Section 24 in Haryana Registration and Regulation of Societies Rules, 2012
24. Adoption of Annual Accounts and filing of documents.
(1)Every Society shall hold its Annual General Meeting within a period of six months of the close of the financial year for approval and adoption of its duly audited annual accounts.(2)The annual return of the list of members of the Society as specified under subsection(3)of section 18 and clause (i) of sub-section (1) of section 50 shall be filed in Form-XV within a period of sixty days of the close of the financial year or thirty days after holding the Annual General Meeting, whichever is earlier, alongwith fee as mentioned in Appendix 1.(3)The annual return of the list of members of the Collegium as specified under clause (ii) of sub-section (1) of section 50 shall be filed in Form-XIV within a period of thirty days of holding the Annual General Meeting of the Society.(4)The annual return of the list of office-bearers and members of the Governing Body, as specified under clause (iii) of sub-section (1) of section 50 shall be filed in Form-XVII within a period of thirty days of holding the Annual General Meeting of the Society.(5)An annual report on the working of the Society by the Governing Body duly certified by the President and Secretary.(6)A copy each of the balance-sheet, receipt expenditure statement and the auditor's report duly certified by the auditor, and(7)A copy of the special resolution, as and when passed.(8)In case a Society fails to file any document or return within the period specified in the Act, it may file such documents within further period on payment of fine as mentioned in Schedule B of Appendix 1.
