Section 87(2) in Haryana Registration and Regulation of Societies Act, 2012
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(i)draft Bye-laws;(ii)conditions and procedure to be followed in making, amending and abrogating Bye-laws;(iii)forms and documents required for the registration of Society;(iv)Forms and Registers required to be maintained;(v)Annual and other returns to be filed alongwith fee;(vi)manner and verification of various forms of accounts, returns and registers;(vii)qualifications of Administrator, members of the Committee to assist the Administrator, returning officers, observers, and of the persons authorised to hold inquiry;(viii)procedure to be followed for dissolution of a Society;(ix)inspection of documents kept by the Registrar and the grant of copies thereof;(x)custody of books, papers and documents in the Registrars office and the destruction of such books, papers and documents;(xi)any other matter for carrying into effect the provisions of the Act.
