Section 22 in Haryana Registration and Regulation of Societies Rules, 2012
22. Writing of Accounts.
(1)Every entry in the books of account required to be kept in terms of section 47 of the Act shall be made as and when any transaction takes place.(2)On receipt of any money, in cash or by cheque or any other instrument, a receipt recording the purpose of such receipt (e.g. membership fee or annual subscription or donation etc.) shall be prepared by the Society immediately and delivered to the payer.(3)Any voucher, duly signed by the payee in token of any payment or expenditure incurred, shall be obtained by the Society at the time any payment is made to him and such voucher shall be immediately filed in the file maintained for the purpose.
