Section 3(1) in Haryana Registration and Regulation of Societies Rules, 2012
(1)An association of persons desirous of registering itself as a Society, shall file an application in Form I with the District Registrar concerned for approval of the name of the Society under sub section (1) of section 8 of the Act, proposing three names in order of priority and it shall be accompanied by the fee set out in the Schedule of Fee as mentioned in Appendix-I.
