Section 77 in Haryana Registration and Regulation of Societies Act, 2012
77. Suits and proceedings by and against the Society.
(1)A Society may sue or be sued in the name of the President, the Secretary or any office-bearer authorised by the Governing Body in this behalf and may bring or defend any action or other legal proceedings touching or concerning any property or any rights or claims of the Society.(2)No suit or proceedings shall abate by reason of any vacancy or change in the holder of the office of the President, the Secretary or any office-bearer authorised under sub-section (1).
