Section 19 in Haryana Registration and Regulation of Societies Rules, 2012
19. Filing the copy of Register of Governing Body.
(1)Every Society shall maintain a register showing the names, addresses and occupations of the persons appointed/ elected as the office-bearers/members of the Governing Body in Form No. XVII and shall file a list of elected office bearers/ members of Governing Body with the District Registrar within a period of thirty days from the date of appointment or election of office bearers as required under clause (i) of sub section (4) of section 33 of the Act.(2)Every change in the members of the Governing body shall be filed with District Registrar in Form XVII-A within thirty days from the date of such change as required under clause (ii) of sub section (4) of section 33.(3)Every Society shall file an annual return of updated list of officebearers/ members of the Governing Body with the District Registrar, separately showing inclusions and deletions, if any, during the preceding financial year in Form XVII-B, within sixty days of close of the financial year in compliance with the provision contained in clause (iii) of sub section (4) of section 33 of the Act.
