Section 7(2) in Haryana Registration and Regulation of Societies Act, 2012
(2)Except with the previous approval of the Government in writing, no Society shall be registered by a name which contains any of the following words, namely: -(i)Co-operative or Land Development;(ii)Reserve Bank;(iii)Union or State or National or International or Universal or any word expressing or implying the sanction, approval or patronage of the Central Government or any State Government; and(iv)Municipal or Chartered or any word which suggests or is calculated to suggest connection with any municipality or other local authority.
