Section 3(9) in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004
(9)After an association or body or political party has been registered as a political party as aforesaid :-(a)any charge in its name, head office, office-brears, address or in any other material matter shall be communicated to the Commission without delay;(b)such associations or body or political party shall maintain true accounts of its income and expenditure, and particularly maintain separate accounts for the expenditure incurred in connection with local body elections, indicating details of the expenditure incurred on the general publicity of the party, and candidate-wise expenditure incurred for promoting the election of specific candidates set up or supported by the party in various elections to local bodies;(c)a copy of the annual audited accounts of the party and a copy of the income-tax returns filed under the law for the relevant year shall be filed in the office of the Commission within a period of one year after the end of the relevant financial year;(d)should observe the provisions of the Model Code of Conduct for Local Body Elections issued by the Commission;(e)follow or carry out the lawful directions and instructions of the Commission, given from time to time, with a view to furthering the conduct of free, fair and peaceful elections or safeguarding the interests of the general public and electorate in particular.
