Section 15 in Haryana Registration and Regulation of Societies Rules, 2012
15. Contents of the Memorandum of Association and Bye-laws.
- The contents of the Memorandum and the Bye-laws shall be prepared in accordance with the provisions contained in sections 24 and 25 of the Act. The Society shall generally follow the model memorandum and the byelaws set out in Appendix-I, II and III of these rules.Provided that a Society may include or exclude any or all such provisions in its bye laws as required keeping in view the nature and scope of its activities and operations, and which may or may not find a mention in the model byelaws subject to the condition that such additions or omissions are not inconsistent with the provisions of the Act and these rules.
