Section 3(2) in Haryana Registration and Regulation of Societies Rules, 2012
(2)The District Registrar shall process the application keeping in view the provisions contained in section 7 of the Act and approve the name following the priority stated in the application and communicate the same in Form 1-A. In case the District Registrar does not find the proposed name fit for approval, he shall communicate the reasons for refusal of approval of the name and directing the applicant to propose alternate names.
