Section 14 in Haryana Registration and Regulation of Societies Act, 2012
14. Minimum number of members and types of members.
- A Society shall consist of a minimum seven members at the time of its registration and it may admit persons as founder-members, life-members, ordinarymembers, associate-members, tenure-members or honorary members, in accordance with the provisions contained in its Bye-laws. A donation shall not create a right in the donor to be admitted as a member of the Society.
