Section 11 in Haryana Registration and Regulation of Societies Act, 2012
11. Registered office.
(1)Every Society shall have a registered office situated at any place in the district in which it is registered, to which all communications and notices shall be addressed.(2)Information about every change in the address of the Society shall be given by the Society to the office of the District Registrar within thirty days of its registration or the date of the change, as the case may be, who shall record the same in the certificate of registration and the register of societies.(3)Any change of the registered office of a Society to a place outside the district in which it is registered, shall be intimated to both the District Registrars.
