Section 11 in Haryana Registration and Regulation of Societies Rules, 2012
11. Admission of members and Issue of Identity cards.
(1)Every Society shall prescribe in its byelaws the manner of application for admitting members to the Society and the competent authority to decide such applications as per Form-X. The payment of membership fee shall be made by the applicant from his bank account through a Bank Instrument (Demand Draft/Pay Order/Cheque) and in no case be accepted in cash.(2)Every Society shall issue an identity card to every person admitted as a member containing the particulars given in Form-XI in terms of section 17 of the Act. The Society may decide about the validity or renewal of such identity card at such intervals as deemed appropriate.
