Section 31 in Haryana Registration and Regulation of Societies Act, 2012
31. Meetings of General Body or Collegium.
(1)An annual general meeting of the General Body or the Collegium, as the case may be, may be held as and when required. However, at least one meeting of the General Body or the Collegium, as the case may be, shall be held in every financial year in which the annual accounts of the Society, duly audited, shall be placed before the members for adoption.(2)A clear notice of fourteen days of every meeting shall be given to the members of the General Body or the Collegium, as the case may be, before the date appointed for the meeting. A copy of such notice alongwith the business to be transacted during the general meeting shall also be endorsed to the District Registrar.(3)The notice shall specify the date, time, place and the object of the meeting and in case any agenda item requiring a special resolution is proposed to be considered in such meeting, the notice shall contain a copy each of such agenda.(4)The District Registrar may nominate an officer subordinate to him or an independent observer to be present at such general meeting.(5)In addition to the annual general meeting, an extra-ordinary meeting of the General Body or the Collegium, as the case may be, may be convened, at any time, after giving due notice to all the members.(6)The Governing Body shall convene an extra-ordinary meeting of the General Body or the Collegium, as the case may be, within forty-five days of receipt of a written requisition from at least one-tenth of the members of General Body or the Collegium, as the case may be, for convening such a meeting. The notice requisitioning the general meeting shall contain the reasons for such meeting alongwith the proposed agenda.(7)A clear notice of fourteen days shall be given for the extra-ordinary meeting of the General Body or the Collegium, as the case may be, to all the members specifying therein the date, time, place and the business to be transacted at such meeting. A copy of the notice for an extra-ordinary general meeting shall also be endorsed to the District Registrar, who may nominate an officer subordinate to him or an independent observer to remain present during such meeting.(8)In case the Governing Body fails to convene a meeting of the General Body or the Collegium, as the case may be, upon such requisition under sub-section (6) above, the District Registrar may, direct the Governing Body to convene such meeting, within such period as directed.(9)The Governing Body shall furnish a copy of the proceedings of the meeting of the General Body or the Collegium, as the case may be, convened under sub-section (6) above, duly countersigned by the subordinate officer or observer, if deputed for such meeting, to the District Registrar within a period of thirty days. Wherever such subordinate officer or the observer validates the proceedings of the meeting, the District Registrar shall take the same on record.(10)No extra-ordinary general meeting shall be deemed to have been duly convened, if the members of the General Body or Collegium, as the case may be, have not been given the requisite notice.
