Section 33(4) in Haryana Registration and Regulation of Societies Act, 2012
(4)Every Society shall maintain a register showing the names, addresses and occupation of the persons appointed or elected as office-bearers and shall file with the District Registrar, -(i)a copy of the register within a period of thirty days from the date of appointment or election of the office-bearers;(ii)a notice of every change in the office-bearer within a period of thirty days, from the date of such change; and(iii)the details of the office-bearers alongwith the annual return in the manner, as prescribed under the rules.
