Section 14(v) in Haryana Registration and Regulation of Societies Rules, 2012
(v)where a member is not able to present himself in person on the date so fixed by the District Registrar, for whatsoever reasons, his name shall be included in a list of defunct members with no voting rights for a period of one year. The membership in such case may be revived and activated as soon as he appears in person before the District Registrar within such period of one year. In case the member does not appear in person before the District Registrar inspite of two opportunities granted to him, his name shall be struck off the register of members;
